Section 40(d) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(d)Require a Committee to take into consideration –(i)Any objection which appears to him to exist to the doing of anything which is about to be done or is being done by or on behalf of such Committee, or(ii)any information he is able to furnish and which appears to him to necessitate the doing of a certain thing by such Committee, and to make a written reply to him within a reasonable time stating its reasons for doing, or not doing such thing;
