Section 94C(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)The Market Committee shall be competent to make alternate arrangements during a strike by licensees or class of licensees for keeping the market running including arrangements to purchase the agricultural produce brought in the market through Cooperative and other agencies or by itself to the extent allowed by the Director, issue of temporary license to purchasers or other market functionaries who may be ready to purchase the produce or to render services including handling, weighing and measuring normally given by the licensees who strike work arranging for storage and warehousing of the agricultural produce; arranging for transport of the agricultural produce to and from the market; arranging for credit facilities against the storage of agricultural produce; entering into arrangements with other Market Committee for disposal of the agricultural produce of such other steps as it deems fit.
