Section 36(2) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(2)Without prejudice to the generality of the foregoing provisions, the Committee may:-(i)Maintain and manage the market yards and sub-yard market yards within the market area.(ii)Provide necessary facilities for the marketing and facilities for the transportation of horticultural produce within the market yards and sub-market yards and outside the yards and within the sub-market yards and outside sub- market yards in the market area.(iii)Regulate, conduct or supervise the auction of notified Horticultural produce in accordance with the provision and procedure laid down under the rules made under this Act or bye-laws of the Committee.(iv)Regulate the making, carrying out and enforcement or cancellation of agreements of sales weighment, delivery, payment and all other matters relating to the market of notified Horticultural produce in the manner prescribed.(v)Provide for the settlement of all disputes between the seller and the buyer arising out on any kind of transaction Horticultural produce and all matters ancillary thereof.(vi)Take all possible steps to prevent adulteration of notified Horticulture produce.(vii)Make registration for weighmen and labour for weighing and transporting of goods in respect of transactions held in the market yard or sub-yards(viii)Set up and promote public-private partnership in management of the markets.(ix)Promote public -private partnership for carrying out extension activities in its area viz, collection, maintenance and dissemination of information in respect of production, sale, storage, processing, prices and movement of notified Horticulture produce.(x)Levy, take, recover and receive rates, charges, fees and other sums of money to which the Committee is entitled.(xi)Regulate the entry of persons and vehicles, traffic into the market yard and sub-market yard visiting the market.(xii)Compound offences committed under this Act (except section 27) or rules and bye-laws made thereunder.(xiii)Acquire land and dispose off any movable or immovable property for the purpose of efficiently carrying out its duties.(xiv)Institute or defend any suit., prosecution, action, proceeding, application or arbitration and compromise such suit, action, proceeding, application or arbitration.(xv)Keep a set of standard weights and measures in each principal market yard and sub-market yard against which weighment and measurement may be checked.(xvi)Inspect and verify scales, weight and measures in use in a market area and also the books of accounts and other documents maintained by the market functionaries in such form and in such manner as may be prescribed.(xvii)Arrange to obtain fitness (health) certificates from which are bought or sold in the market yard or market area.(xviii)Carry out publicity about the benefits of regulation, the system of transaction, facilities provided in the market yard etc; through various means such as poster, pamphlets, hoardings, cinema slides, film shows, group meetings, electronic media etc; or through any other means considered more effective or necessary.(xix)Ensure payment in respect of transaction which take place in the market yard to be made on same day to the seller, and in default to seize the Horticultural produce in question alongwith other property of the person concerned and to arrange for re-sale thereof and in the event of loss, to recover with charges for recovery of the losses, if any, from the original buyer and effect payment of the price of the Horticulture produce to the seller.(xx)Recover the charges in respect of weigh men and distribute the same to the weighmen and labour if not paid by the purchaser or seller, as the case may be.(xxi)Collect and maintain information in respect of production, sale, storage, processing prices and movement of notified Horticulture produce and disseminate such information as may be directed by the Board.(xxii)With a view to maintain stability in the market, take suitable measures to ensure that traders do not buy Horticultural produce beyond their capacity and avoid risk to the sellers in disposing off the produce, and grant licenses only after obtaining necessary security in cash as bank guarantee according to the capacity of the buyers; and(xxiii)Promote and undertake Horticulture processing including activity for value addition in Horticultural produce.
