Section 14 in The Assam Agricultural Produce Market Act, 1972
14. Functions of the Market Committee.
- The functions of a market committee shall be as follows :(i)to maintain and manage the market-yard and to control, regulate and run the market in the interest of the agriculturists and traders holding licence from the market committee;(ii)to regulate and control transactions in the market and to deal with licence holder who defaults to open, close and suspend trade in any notified agricultural produce, to settle disputes, levy and recover market charges, fees on an agricultural produce, licence and other fees, to impose fines and penalties;(iii)to act as a mediator, arbitrator or surveyor in all matters of differences, disputes, claims, etc., between licences or between them and agriculturists making use of the market as sellers of agricultural produce;(iv)to control and regulate the admission to the market, to determine the conditions for the use of the market and to prosecute and confiscate the goods belonging to persons trading a valid licence;(v)to bring, prosecute or defend or aid in bringing, prosecuting or defending any suit, action, proceeding, application or arbitration on behalf of the market committee or otherwise as directed by the State Government;(vi)to purchase, hire or acquire any land for construction of any house thereon or other movable or immovable property and other equipment for the purpose of its business, to raise fund from the Government or otherwise with the approval of the Director for the said purpose and to enter into arrangements with the Government, local authority or otherwise and to comply with such arrangements; and(vii)to do such other things as may be required for the purpose of achieving the objects and requirements of the Act and the rules and bye-laws framed thereunder.
