Section 4 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
4. Constitution of a market market committee for every notified area.
(1)The Government shall constitute, by notification, a from such date as may be specified in the notification and the market committee so constituted shall be a body corporate by such name as the Government may specify in the said notification, having perpetual succession and a common seal with power to acquire, hold and dispose of property and may, by its corporate name, sue and be sued:Provided that any market committee functioning immediately before such constitution in respect of a notified area abolished under the proviso to clause(c) of sub-section(4) of section 3 shall stand abolished.(1-A) Any notification made under sub-section (1) for the constitution of a new market committee in respect of any new notified are declared under clause (c) of sub-section (4) of section 3, may contain such supplemental, incidental and consequential provisions, including provisions as to the composition of the new market committee or new and existing market committees and the apportionment of the assets and liabilities between the market committees affected thereby.[(1-B) Notwithstanding anything contained in Section 3 and in subsections (1) and (1-A) of Section 4 of the Act, the Government, may, by notification, also constitute a separate market committee to a special market in a notified area.] [Added by Act No. 25 of 2005, dated 24.10.2005.](2)It shall be the duty of the market committee to enforce the provisions of this Act and rules and bye-laws made thereunder in the notified area.(3)(a)Every market committee shall establish in the notified area [excluding the Scheduled areas] [Inserted by Act No. 16 of 2000, dated 28.4.2000.] such number of markets as the Government may, from time to time, direct for the purchase and sale of any notified agricultural produce, livestock or products of livestock and shall provide such facilities in the market as may be specified by the Government, from time to time, by a general or special order.(b)Every market committee shall also establish in the notified area such number of markets as the Government may, from time to time, direct for the purchase and sale, solely of vegetables or fruits and shall provide such facilities in the market as may be specified by the Government, from time to time, by a general or special order.(bb)[ every market committee may also establish in the notified area such number of special markets as the Government may from time to time direct for the purchase and sale of any notified agricultural produce, livestock or products of livestock or fruits and vegetables and may provide such facilities in the special market as may be specified by the Government from time to time, by a general or special order.] [Inserted by Act No. 25 of 2005, dated 24.10.2005.](bbb)[ Every Market Committee may also declare in the notified area any warehouse or cold storage or processing unit or any other place as a market by following the procedure as may be prescribed.] [Added by Act No. 14 of 2015, dated 8.10.2015.](c)[ The Market Committee shall specify the limits of every market established or declared as a market by it and the Government may notify the markets with such limits, to be notified market area for the purpose of this Act.] [Substituted by Act No. 14 of 2015, dated 8.10.2015.](4)[ and (5) ***] [Omitted by Act No. 14 of 2015, dated 8.10.2015.]
