Section 32 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
32. Powers and duties of committee.
- In addition to the powers conferred and duties imposed upon it by or under this Act, a committee may -(1)construct, maintain and manage the market yard including any buildings or structures;(2)provide, maintain and manage any instruments or implements required in such yard;(3)acquire, hold and dispose of any movable or immovable property;(4)grant, renew, refuse, suspend or cancel licences to carry on a specified trade in the market yard;(5)regulate the entry of persons and vehicular traffic into the market yard;(6)collect or maintain, disseminate and supply information in respect of production, sale, storage, processing, prices and movement of commodities;(7)provide for the licensees and other persons visiting the market, common services including transport, storage, grading, weighing, restaurants, petrol pumps, and temporary accommodation for persons visiting the market;(8)enforce the provisions of this Act and rules, regulations, by-laws and conditions of the licences granted under this Act; and(9)perform such other functions and duties as may, from time to time, be necessary or expedient for the purpose of maintaining or managing the market.
