Section 16(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(1)A Committee shall enforce the provisions of this Act, the rules and bye-laws made thereunder in the Market Area, provide such facilities for sale and purchase of specified agricultural produce therein, [as may be specified in any directions given by the Board to the Committee from time to time] [Substituted by section 8 (i) of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974.] or considered necessary by the Committee and do such other acts as may be necessary for regulating sale and purchase of specified agricultural produce in that Market Area, and for that purpose lily exercise such powers and perform such duties, and discharge such functions as may be provided by or under this Act.
