Section 57 in The Rajasthan Agricultural Produce Markets Rules, 1963
57. Control and conservancy of the market yard.
(1)The Market Committee shall maintain one or more market yards as may be declared under the preceding rule. Subject to these rules and to the general or special orders of the Government and to such controls as by these rules or by any other law vested in the Collector or Director or in the Municipality, or the District local Board, or the gram panchayat the Market Committee, shall manage market yards in the best interest of the trade having regard always to the convenience of the trade in agricultural produce and the purposes for which the control is vested in the Market Committee. The market yard shall be opened for trading at such hours as the Market Committee may from time to time fix. Carts or consignments or trucks of agricultural produce intended for sale shall be assembled in the market yard in such manner and at such times as may be permitted, and ingress and egress may be permitted, to such persons and at such times as the Market Committee may consider proper.(2)In the market proper and market area, the Market Committee shall exercise only such rights as may be necessary for the convenient control of the market and for the convenience and comforts of the persons using the market and for collection of the fees, in accordance with the provisions in the bye-laws.(3)(a)The Market Committee may require the owner or manager of any industrial concern located within the market area to furnish such information in respect all the agricultural produce for which the market is established and which is handled or used by the industrial concern, as the committee may think necessary for the purposes of the control of the market.(b)Any owner or manager so required to furnish information shall be entitled to appeal against such requisition within one fortnight from the date of the requisition to the Director whose decision in the matter shall be final.
