Section 95(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(1)A Market Committee shall furnish all information which the Director or the officers duly authorised by him may require. In addition to the duties prescribed by the Act and the rules and bye-laws made thereunder, the Market Committee shall also be responsible for -(i)maintenance of proper checks on all receipts and payment by its officers;(ii)the proper execution of all works chargeable to the Market Fund;(iii)keeping a copy of the Act and of the rules and notifications issued thereunder and of its bye-laws open to inspection, free of charge at its office; and[(iii-a) allotment of shops, galas, sheds, plots, or any other premises only for the purposes of sale and purchase of agricultural produce or such other purpose directly or indirectly connected with the sale and purchase of agricultural produce and not for any other purpose such as carrying sale of liquor, wine, beer, toddy or any other narcotic substance in wholesale or- retain or any other activity which is against public policy or public moral.] [Clause (iii-a) was inserted by G. N. of 7.6.1990.](iv)doing such other things as may, from time to time, be necessary for the efficient working of the Market Committee.
