Section 9(2) in The Rajasthan Agricultural Produce Markets Act, 1961
(2)Without prejudice to the generality of the foregoing provisions market committee may -(i)maintain and manage the principal market yards and sub-market yards within the market area;(ii)provide the necessary facilities for the marketing of agricultural produce within the principal market yard and outside the principal market yard and within the sub-market yards and outside the sub-market yards in the market area;(iii)issue or refuse to issue licence to traders, brokers, weighmen, measurers, surveyors, warehousemen and other persons to operate in the market area and renew, suspend or cancel such licence, supervise the conduct of the traders, brokers, weighmen, measurers, surveyors, warehousemen and other persons operating in the market area and enforce conditions of licence;(iv)regulate or supervise the auction of agricultural produce in accordance with the provisions and procedure laid down under the rules made under this Act or bye-laws of the market committee;(v)conduct or supervise the auction of agricultural produce in accordance with the procedure laid down under the rules made under this Act or bye-laws of the market committee;(vi)regulate the making, carrying out and enforcement or cancellation of agreement of sale, weighment, delivery, payment and all other matters relating to the market of agricultural produce in the prescribed manner;(vii)provide for the settlement of all disputes between the seller and the buyer arising out of any kind of transaction connected with the marketing of agricultural produce and all matters ancillary thereto;(viii)take all possible steps to prevent adulteration of agricultural produce;(ix)provide for grading and standardization of agricultural produce;(x)make arrangements for employing by rotation, weighman and hammals for weighing and transporting of goods in respect of transactions held in the market yard;(xi)set up and promote public partnership in establishment of an Agricultural Marketing Extension Unit to carry out extension activities in its area viz., collection, maintenance and dissemination of information in respect of production, sale, storage, processing, prices and movement of agricultural produce;(xii)take measures for the prevention of purchase and sales below the minimum support prices as fixed by the Government from time to time;(xiii)levy, recover and receive rates, charges, fees and other sums of money to which the market committee is entitled;(xiv)employ the necessary number of officers and servants for the efficient implementation of the provisions of this Act, the rules and the bye-laws made thereunder;(xv)regulate the entry of persons and vehicles, traffic into the principal market yard and sub-market yards vesting in the market committee;(xvi)prosecute persons for violating the provisions of this Act, the rules and the bye-laws and compound such offences;(xvii)allotment/disposal of land or any movable or immovable property for the purpose of efficiently carrying out its duties;(xviii)institute or defend any suit, proceeding, application or arbitration and compromise such suit, proceeding, application or arbitration;(xix)make payment of pay, pension, allowances, gratuities, contribution towards leave, allowance, pensions or provident fund of the officers and servants employed by the market committee in the prescribed manner;(xx)administer market committee fund and maintain the account thereof in the prescribed manner;(xxi)keep a set of standard weights and measures in each principal market yard and sub-market yards against which weighment and measurement may be checked;(xxii)inspect and verify scales, weights and measures in use in a market area and also the books of accounts and other documents maintained by the traders, brokers, weighmen, measurers, surveyors, warehousemen and other persons to operate in the market area in such manner as may be prescribed;(xxiii)carry out publicity about the benefits of regulation, the system of transaction, facilities provided in the market yard etc. through such means as posters, pamphlets, hoardings, cinema slides, film shows, group meetings etc., or through any other means considered more effective or necessary;(xxiv)ensure payment in respect of transactions which take place in the market yard or market area to be made on the same day to the seller, and in default to seize the agricultural produce in question alongwith other property of the person concerned and to arrange for re-sale thereof and in the event of loss, to recover the same from the original buyer together with charges for recovery of the losses, if any, from the original buyer and effect payment of the price of the agricultural produce to the seller;(xxv)recover the charges in respect of weighmen and hammals and distribute the same to weighmen and hammals if not paid by the purchaser or seller, as the case may be;(xxvi)with the prior sanction of the State Government, undertake the construction of roads in the market area to facilitate movement of agricultural produce to the market for benefit of producers, sellers and traders operating in the market area;(xxvii)collect and maintain information in respect of production, sale, storage, processing, prices and movement of agricultural produce and disseminate such information as directed by the Director; and(xxviii)with a view to maintain stability in the market -(a)take suitable measure to ensure that traders do not buy agricultural produce beyond their capacity and avoid risk to the sellers in disposing of the produce; and(b)grant licences only after obtaining necessary security in cash or bank guarantee according to the capacity of the buyers.
