Section 34 in The Assam Agricultural Produce Market Act, 1972
34. Power of the Director in emergency.
(1)In case of an emergency, the Director may suspend or cancel all or any licence issued under the provisions of this Act and take such other steps as may be deemed necessary in the interest of a market.(2)Where a market committee is not competent to perform the duties imposed by or under this Act, under orders or decision of a Court, the Director shall make such arrangement for performing the duties and functions of such a market committee.
