Section 9 in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
9. Operation of Mah. XX of 1964 in specified Tribal areas.-
(1)Where the marketing of any specified agricultural produce in any specified Tribal area is prohibited under section 5 of this Act, and such Tribal area forms part of a market area under the Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (Mah. XX of 1964) (hereinafter in this section referred to as "the said Act") then-(a)except as otherwise specifically provided in this Act, the marketing of specified produce in the specified Tribal area shall be subject to the supervision and control of the Market Committee established for such market areas under the said Act, and for that purpose, the Market Committee may, subject to the direction, control and instructions, if any, of the State Government, exercise such powers and perform such duties and discharge such functions as may be provided by or under the said Act;(b)after the expiry of three months from the appointed date, except as provided by sub-section (4) of section 5, no person shall, with a view of protecting the interests of the Tribals, market any agricultural produce in the specified Tribal area or operate therein as a trader in respect of any such produce unless he is registered in such manner as may be prescribed;(c)if a specified Tribal area falls within the jurisdiction of more than one Market Committee, then such Market Committee as the State Government may if it is expedient so to do, by order in writing specify in this behalf, shall alone operate under this section in such specified Tribal area.(2)Every person registered under clause (b) of sub-section (1) shall furnish to the Tribal Authority such information and returns and within such period regarding the agricultural produce marketed by him in the specified Tribal area as may be prescribed.
