Section 26 in The Gujarat Agricultural Produce Markets Act, 1963
26. Duties of market committees.
- [(1)] [Renumbered by Gujarat Act No. 14 of 2015, dated 10.4.2015.] It shall be the duty of every market committee to maintain and manage the market, to take all possible steps to prevent adulteration and to promote grading and standardisation of the agricultural produce as may be prescribed, to provide such facilities in the market as the Director may from time to time direct and to enforce in the market area the provisions of this Act, the rules, bye-laws and the conditions of licences granted under the Act in connection with the purchase and sale of the agricultural produce with which it is concerned. It shall also be the duty of every market committee to collect and maintain such information relating to market intelligence as may be prescribed and to supply the same to Government whenever so required.(2)[ Notwithstanding anything contained in this Act, a market committee shall, as directed by the Director with the approval of the State Government, carry on the business of,-(i)purchasing or selling of such agricultural produce;(ii)cleaning, trading, sorting, branding, processing, value addition, godown facility for storage, cold storage, marketing as also the contract farming, of such agricultural produce for sale;(iii)purchasing of such agricultural produce at the rate of minimum support price as determined by the Government,for which such market committee shall not require any licence under this Act.] [Substituted by Gujarat Act No. 3 of 2018.]
