Section 52(2) in The Bihar Agricultural Produce Markets Act, 1960
(2)In particular and without prejudice to the generality of the foregoing power, the Chief Commissioner may make rules with respect to all or any of the following matters:-(i)the election and appointment of members of a Market Committee, the number of members to be elected or appointed by each of the bodies or groups of individuals referred to in section 9 and the manner of their appointment and election;(ii)the preparation and revision of the list of voters from time to time;(iii)the filling of casual vacancies in the office of Chairman, Vice-Chairman or other members of the Market Committee;(iv)the election of the Chairman and the Vice-Chairman of a Market Committee, their powers and duties;(v)the meetings of the Market Committee and the procedure to be observed at such meetings;(vi)the powers to be exercised and the duties to be performed by a Market Committee;(vii)the management of a market and the maximum fees which may be levied by the Market Committee; and subject to the provisions of this Act, the recovery and disposal of such fees;(viii)the issue of licenses to traders, commission agents, brokers, weighmen, measurers, surveyors, warehousemen and other persons including persons or firms engaged in the processing or pressing of agricultural produce, operating in the market, the terms on which and the conditions subject to which such licenses shall be issued or renewed and the fees to be charged therefor;(ix)the provision of facilities for the settlement of any dispute between a buyer and seller of agricultural produce or their agents, including disputes regarding the quality or weight of the articles, the allowances for wrappings, containers, dirt or impurities or deductions from any cause;(x)the prohibition of brokers from acting on behalf of both the buyer and the seller of agricultural produce in any transaction;(xi)the provision of accommodation for storing any agricultural produce brought into the market;(xii)the preparation of plans and the estimates for works proposed to be constructed parity or wholly at the expense of the Market Committees, and the grant of sanction to such plans and estimates;(xiii)the registers and books to be maintained by a Market Committee;(xiv)the form in which the accounts of a Market Committee shall be kept, the manner in which they shall be audited and the time or times at which they shall be published;(xv)the preparation and submission for sanction of the annual budget and the report and returns to be furnished by a Market Committee;(xvi)in investment and disposal of the surplus funds of a Market Committee;(xvii)the regulation of advances, if any, given to agriculturists by brokers, commission agents or traders;(xviii)the kind and description of the weights and measures and the weighing and measuring instruments which shall be used in transactions of any agricultural produce in a market area;(xix)the periodical inspection of all weights and measures and weighting and measuring instruments in use in a market area;(xx)the trade allowance which may be made or received by any person in any transaction in an agricultural produce in a market area;(xxi)the prevention of adulteration of agricultural produce;(xxii)the grading and standardisation of agricultural produce;(xxiii)the keeping of a list of prices of agricultural produce in respect of which the market is established;(xxiv)the time within which an appeal shall lie to the Chief Commissioner or the officer appointed by him in that behalf under sub-section (2) of section 44;(xxv)the manner in which auction of agricultural produce shall be conducted and bids made and accepted in any market;(xxvi)the quantity of agricultural produce for retail sale or consumption under section 15;(xxvii)the conditions subject to which the Market Committee may lease, sell or otherwise transfer any property under this Act;(xxviii)the procedure and conduct of meetings of the Market Committee;(xxix)the discipline, control, punishment, dismissal, discharge, removal of officers and servants of the Committee; and(xxx)any other matte which is required to be or may be prescribed.
