Section 39(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(1)Subject to the provisions of this Act, the Committee may,-(a)enforce the provisions of this Act, the rules and bye-laws made thereunder in the notified market area;(b)establish a market in the market area and provide such facilities for persons visiting in connection with the purchase, sale, storage, weighment and processing of agricultural produce concerned as the Board may, from time to time, direct;(c)do such other acts as may be required in relation to the superintendence, direction and control of market or for regulating marketing of agricultural produce in any place in the market area, and for the purposes connected with the matters aforesaid, and for that purpose may exercise such powers and discharge such functions as may be provided by or under this Act; and(d)do all such other acts which may bring complete transparency in pricing system and transactions taking place in the market area.
