Section 17(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)Without prejudice to the generality of the foregoing provisions a Market Committee shall,-(i)[ construct, maintain and manage the market yards and sub-market yards and promote development of Haat Bazars in the market area;] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](ii)provide the necessary facilities for the marketing of agricultural produce in the market yard;(iii)grant or refuse licences to the market functionaries and renew, suspend or cancel such licences;(iv)supervise the conduct of the market functionaries;(v)regulate the opening, closing and suspending of trading in the market yards;(vi)enforce the conditions of the licences;(vii)regulate the making, carrying out and enforcement or cancellation of agreement of sales, the weighment, delivery, payment and all other matters relating to the marketing of notified agricultural produce;(viii)provide for the settlement of all disputes between the seller and the buyer arising out of any kind of transaction connected with the marketing of notified agricultural produce and all matters ancillary thereto;(ix)collect and maintain information in respect of production, sale, storage, processing, prices and movement of notified agricultural produce and disseminate such information as directed by the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).].(x)take all possible steps to prevent adulteration of goods and promote grading and standardization of the notified agricultural produce;(xi)with a view to maintain stability in the market (a) take suitable measure to ensure that traders do not buy agricultural produce beyond their capacity and avoid risk to the sellers in disposing of the produce; and (b) grant licences only after obtaining necessary security in cash as bank guarantee according to the capacity of the buyers;(xii)levy and recover all moneys related to fees and other charges due, which the Market Committee is authorised to receive;(xiii)(a)ensure payment in respect of transactions which take place in the market yard or market proper to be made on the same day to the seller, and in default to seize the agricultural produce in question along with other property of the person concerned and to arrange for re-sale thereof and in the event of loss, to recover the same from the original buyer together with charges for recovery of the loss, if any, from the original buyer and effect payment of the price of the agricultural produce to the seller;(b)recover the charges in respect of weighment and hammali and to distribute the same to weighmen and hammals;(xiv)employ the necessary number of officers and servants for the efficient implementation of the provisions of this Act, and the rules and the bye-laws made thereunder;(xv)regulate the entry of persons and vehicular traffic into the market yard;(xvi)prosecute persons for violating the provisions of this Act, and the rules and the bye-laws made thereunder and to compound such offences if necessary;(xvii)acquire, hold and dispose of any movable or immovable property for the purpose of efficiently carrying out its duties;(xviii)institute or defend any suit, action, proceeding, application or arbitration and compromise such suit, action, proceeding, application or arbitration;(xix)make arrangements for employing by rotation, weighmen and hammals for weighing and transporting of goods in respect of transactions held in the market yard :Provided that nothing in this clause shall apply for employing hammals by traders for transporting their goods from the market yard to their godowns.
