Section 55(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)Without prejudice to the generality of the foregoing provisions, a ' Marketing Committee may-(a)regulate the entry of the persons and of vehicular traffic into the market;(b)supervise the conduct of those who enter the market for transacting business;(c)grant, renew, refuse suspend or cancel licences;(d)provide for settling disputes arising out of any kind of transaction connected with the marketing of notified agricultural produce and all matters ancillary thereto ;(e)prosecute persons for violating the provisions of this Act and to the rules regulations and bye-law's made thereunder;(f)maintain and merge the market, including the regulation of admissions to, and conditions for use of, the market;(g)regulate the marketing of notified agricultural produce in the market area and the market, and the weighment, delivery of and payment for, such agricultural produce;Explanation - For the purposes of Clause (g), the word 'regulate' shall include-(i)making, carrying out, enforcing or cancelling of any contract of sale of a notified agricultural produce;(ii)conducting or supervising of a transaction of sale or purchase of a notified agricultural produce in accordance with the procedure laid down under this Act, or rules, regulations and bye-laws made thereunder;(iii)specifying any place or spot where a notified agricultural produce shall be stored or displayed for purpose of sale by open auction;(iv)fixing the time for holding auction; and(v)cancelling an auction if it is not held in the presence of the employees of the marketing committee.(h)arrange for the collection-(i)of such notified agricultural produce in the market in which all trade therein is to be carried on exclusively by the Government by or under any law for the time being in force for that purpose, or(ii)of such other notified agricultural produce in the market as the Government may, from time to time notify in the official Gazette.(i)acquire, hold and dispose of any movable or immovable property (including any equipment) necessary for the purpose of efficiently carrying out its duties;(j)collect, maintain, disseminate and supply information in respect of production, sale storage, processing, prices and movement of notified agricultural produce (including information relating to crop-statistics and market intelligence) as may be required by the Director or the Board;(k)take all such steps to prevent adulteration and to promote grading and standardization of such agricultural produce, as may be prescribed;(l)enforce the provisions of this Act and of the rules, regulations and bye-laws made thereunder including the conditions of the licences granted, under this Act;(m)perform such other duties as may be prescribed;(n)arrange to obtain fitness certificate of health from a veterinary doctor in respect of animals, cattle or birds brought for sale of sold in the market/sub-market;(o)disseminate information about the benefits of regulation, the system of transaction, facilities provided in the market yard, etc. through such means as posters, pamphlets, hoarding, cinema slides, film shows, group meetings, etc., or through any other means considered by it more effective or necessary;(p)ensure payment in respect of a transaction which takes place in a market to be made on the same day to the seller, and in default thereof to seize the agricultural produce in question alongwith other property of the commission agent or purchaser if no commission agent is involved in the transaction;(q)make arrangement for weighmen palledars for weighing and transporting of goods in respect of transactions held in the market yard/sub-yard;(r)recover the charges in respect of weighmen and palledars and distribute the same to weighmen and palledars if not paid by the purchaser or seller, as the case may be.
