Section 63(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Subject to the provisions of this Act it shall be the duty of a market committee,-(i)to implement the provisions of this Act the rules and bye-laws made thereunder in the market area;(ii)to provide such facilities for [transport and marketing] [Substituted by Act 17 of 1980 w.e.f.19.5.1995] of agricultural produce therein as the State Government may from time to time direct;(iii)to do such other acts as may be required in relation to the superintendence direction and control of markets or for regulating marketing of agricultural produce in any place in the market area and for 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.
