Section 13(1) in The Punjab Agricultural Produce Markets Act, 1961
(1)It shall be the duty of a Committee -(a)to enforce the provisions of this Act and the rules and bye-laws made thereunder in the notified market area and, when so required by the [ - ] [Omitted by Punjab Act 40 of 1963, Section 7.] Board, to establish a market therein providing such facilities for persons visiting it in connection with the purchase, sale, storage, weighment and processing of agricultural produce concerned as the [ - ] [Omitted by Punjab Act 40 of 1963, Section 7.] Board may from time to time direct :(b)to control and regulate the admission to the market, to determine the conditions for the use of the market and to prosecute or confiscate the agricultural produce belonging to person trading without a valid licence;(c)to bring, prosecute or defend or aid in bringing, prosecuting or defending any suit, action, proceeding, application or arbitration, on behalf of the Committee or otherwise when directed by the Board [-] [Omitted by Punjab Act 40 of 1963, Section 7.].
