Section 36(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(1)Subject to the provisions of this Act, the Committee may(a)enforce the provisions of this Act, and the rules and bye-laws made thereunder in the notified markets.(b)establish a market in the market area and provide such facilities for persons visiting in connection with the purchase, sale, storage, weighment and processing of horticultural produce concerned as the Board may, from time to time direct.(c)do such other act as may be required in the relation to the superintendence, direction and control of market or for regulating marketing of horticultural produce in any place in the market area and for the purposes connected with the matters aforesaid, and for that purpose may exercise such powers provided under this Act; and(d)do all such other acts which may bring complete transparency in the pricing system and transaction taking place in the market area.
