Section 101(d) in The Rajasthan Agricultural Produce Markets Rules, 1963
(d)require a Market 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 cone by or on behalf of such Market Committees; or(ii)Any information it is able to furnish and which appear to him to necessitate the doing of a certain thing by such Market Committee; and to make a written reply to him within a reasonable time stating its reason for doing or not doing such thing;
