Section 36C(1) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(1)Subject to the control of the State Government, the Board shall have the [powers] [Substituted for "power" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 28(a)(i).]-(a)to exercise superintendence and control over the business and affairs of the market committees,(b)to inspect or cause to be inspected the business and affairs of the market Committees including their accounts and the markets established by them,(c)to institute an inquiry into the affairs of any market committee, the inquiring officer having the same power, as are vested in a court under the Code of Civil Procedure, 1908 (5 of 1908), when trying a suit, in respect of the matters referred to in sub-section (2) of section 24 of this Act,(cc)[ to approve the place or places of transaction in agricultural produce within such distance of a principal market yard or a sub-market yard as may be determined by the market committee,] [Inserted by/bid, section 28(a)(ii).](d)for carrying out the purposes of this Act, to issue directions, from time to time, to the market committees, to be binding upon such committees, and(da)[ to grant or renew, in such manner as may be prescribed, licences to the traders, commission agents, brokers, weigh men, measurers, warehousemen, surveyors and other persons or firms referred to in section 13; [Inserted by West Bengal Act No. 16 of 2017, dated 31.3.2017.](db)to collect market fees in respect of licences having single licence issued by the Board which is valid for more than one market areas, or for sale of agricultural produce in bulk, or for such other transactions under such conditions, as may be prescribed;](e)to do, in relation to, or in connection with, the regulation of marketing of agricultural produce in West Bengal, such other acts as the Board may deem necessary.
