Section 120 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
120. Bye-laws.
- Subject to the provisions of section 61 and these rules, a Market Committee may make bye-laws in respect of all or any of the following matters, that is to say -(a)[ requiring the Director or any other person authorised by him to call the meetings of the Market Committee fixing a quorum for the meeting of the Committee and the procedure to be followed at such meetings;] [Modified as per Government Notification No. APM. 1167/25332(Part III)-C-1, dated 18th February, 1971, published in M.G.G., Part IV-B, dated 27th May, 1971.](b)appointment of sub-committees, powers and duties to be delegated to subcommittee and meetings, quorum and procedure thereof;(c)recruitment of staff and conditions of their services including salaries to be paid to them;(d)rate of fee to be collected from a purchaser under section 31 and refund thereof;(e)the form of an application for the grant and renewal of a licence, manner of refunding licence fee, agreement to be executed before the grant of a licence, solvency certificate, bank's or third person's guarantee, and issue of a duplicate copy of a licence which is lost, destroyed or mutilated;(f)determining the quantity of declared agricultural produce for the purpose of retail sale and personal consumption;(g)the form for a weighment slip, accounts slip and bill to be issued under these rules;(h)functions and duties of a Chairman, Vice-Chairman, members, officers and servants of a Market Committee and of market functionaries operating in the market area;(i)prevention of unauthorised persons from operating in the market area in any market therein;(j)issue of badges under these rules;(k)rates of charges provided under the Act;(l)hours of trading and holidays;(m)payment of expenses of the Tribunal under section 57;(n)rate of sitting fees to members and payment of travelling and other allowances to members of the Market Committee;(o)maintenance of records, registers and account books by licensees and submission of returns by them to the Market Committee;(p)charges for grading of declared agricultural produce;(q)price of forms to be supplied to licensees under these rules;(r)inspection of copies of the Act and rules, bye-laws and notifications issued thereunder;(s)preservation and destruction of records;(t)manner and period of preservation of bills;(u)charges for weighment on a weighbridge;(v)manner of conducting sales of declared agricultural commodities;(w)manner and extent of security to be taken from officers and servants of a Market Committee;(x)manner of giving notices for giving effect to the provisions of the Act, the rules and the bye-laws;(y)conditions of the trading and marketing in the market area including any matter for which bye-laws are required to be made under these rules or for giving effect to the provisions of the Act and these rules.
