Section 26(2) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(2)Without prejudice to the generality of the provisions contained under sub section (1), the Committee shall -(i)ensure fair dealings between the producers and persons engaged in the sale and purchase of notified agriculture produces;(ii)ensure prompt payment to sellers in respect of notified agricultural produces sold by them in the Principal Market Yard or Sub market Yards;(iii)grade and standardize notified agricultural produces;(iv)check and verify Weights, Measures, Weighing and Measuring Instruments used in the Market Area and report infringement of the provisions of the Uttar Pradesh Weights and Measures (Enforcement) Act, 1959 (Uttar Pradesh Act No. 5 of 1959) (as applicable to the State of Uttarakhand) to the authorities concerned;(v)collect and disseminate all such information, as may be of advantage to the producers and other persons engaged in the sale or purchase of notified agricultural produce and, in particular, keep itself informed of the prevailing prices of such agricultural produce at places, where it can be profitably exported or from where it can be economically imported in the Market Area;(vi)standardize and regulate trade charges, market practices and customary methods of sale and purchase of notified agricultural produces;(vii)provide suitable amenities in the Principal Market Yard and Sub market Yards to the producers and persons engaged in the transactions of sale or purchase therein, and in particular, to construct, repair and maintain roads, pathways, market lanes and bye-lanes, shops, shelters, parking places, accommodation for storage, and such other amenities and facilities, as may be prescribed in this behalf;(viii)provide suitable facilities for the proper developments of "Hats" and "Painths" and collection centre in the Market Area and the persons engaged in the transactions of sale and purchase therein;(ix)to promote and encourage Electronic trading, Committee may establish regulatory system, create infrastructure and undertake other activities and steps needed thereto;(x)make arrangements for construction of Link- Roads, Pathways, Jeepable Roads, Rope-ways, Mule-Path, Pulia and Water Tanks and construction of Hand Pumps for drinking water in Market area, and repair and maintenance thereof;(xi)promote and undertake agricultural processing, including activity for value addition in agricultural produce;(xii)provide for the settlement of all disputes as Arbitrator between the licensees, and the licensee and other persons, engaged in sale or purchase in Principal Market Yard or Sub market Yard, arising out of any kind of transaction;(xiii)prepare the accounts in proper way, as prescribed and get them audited;(xiv)prepare the annual budget, wherein shall be shown the estimates of all advances, loans and grants for and the expenses to be incurred in the ensuing year, and wherein provision shall be made for the payment of interest on or repayment of, loans raised by it from or advances made to it, by the State Government, the Board or any financial institution. Including a Co-operative Bank, recognized as such by the State Government, by general or special order, (hereinafter referred to as a recognized financial institution) and submit the same for approval to the Board;(xv)prepare plans and estimates for works proposed to be undertaken by it in the Principal Market Yard and Sub market Yards and for that purpose take necessary steps for the acquisition of land under the Land Acquisition Act, 1894 (Act No. 01 of 1894);(xvi)prosecute or defend any suit, action or proceedings in connection with its affairs, or for contravention of any of the provisions of this Act;(xvii)provide for safe custody and maintenance of its seal, account books and all other records;(xviii)control and regulate admission to and use of the Principal Market Yard and Sub market Yards;(xix)perform such other functions and duties, as may be prescribed by the Board or Managing Director;(xx)take all possible steps to prevent adulteration of the notified agricultural produce;(xxi)take measures for the prevention of purchases and sales below the minimum support prices, as fixed by the State Government from time to time,(xxii)regulate the entry of persons and vehicles, traffic into the Principal Market Yard and Sub market Yards, vested in the Market Committee,(xxiii)prosecute persons for violating the provisions of this Act, the rules and the bye-laws and compounding of such offences,(xxiv)recover the charges in respect of Weighmen and Hammals/Palladars and distribute the same to Weighmen and Hammals/Palledars, if not paid by the purchaser or seller, as the case may be,(xxv)with a view to maintain stability in the market :-(a)provide on rent storage facilities for stocking of agricultural produce to Agriculturist;(b)provide packaging facilities for agricultural products on packaging charges.(xxvi)maintain the Manuals, as prescribed under clause (b) of sub-section (1) of section 4 of the Right to Information Act, 2005 (Central Act No. 22, of 2005), and keep them in the office for public inspection and the Manuals shall be updated by the 30th September every year; and(xxvii)publish and circulate, form time to time, the rates of agricultural produces, brought into the market area for sale, as prescribed.
