Section 36(3) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(3)Without prejudice to the generality of the forgoing provisions, Market Committee may -(i)take all possible steps to prevent adulteration of notified agricultural produce including livestock, if any; ·(ii)set up and promote Public Private Partnership in management of the agricultural markets;(iii)promote linking of consumers to farmers or their groups through appropriate digital technology;(iv)regulate the entry of persons and vehicles, traffic into the principal market yard, sub-market yards) and market sub-yard(s) vesting in the Market Committee;(v)inspect and verify scales, weights and measures in use in a market yard and sub- market yard and also the books of accounts and other documents maintained by the market functionaries in such manner as may be prescribed;(vi)arrange to obtain fitness (health) certificate from veterinary doctor in respect of animals, cattle birds etc., which are bought or sold in the principal market yards, sub- marker yard(s), and market sub-yard(s);(vii)recover the charges in respect of weighmen and hammals (loaders) and distribute the same to weighmen and hammals (loaders/unloaders) if not paid by the purchaser/seller as the case may be;(viii)collect and maintain information in respect of production, sale, storage, processing, prices and movement of notified agricultural produce and disseminate such information as directed by the Director/ Managing Director/ State Government; and(ix)reasonably act in the manner that traders do not hoard the agricultural produce and market functionaries may not form any cartel to jeopardize the interest of agriculturist-sellers.
