Section 76 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
76. Delegation of powers.
(1)The Government may delegate to any of its officer not below the rank of State Marketing Officer any of the powers conferred on it by or under this Act other than the power to make rules under section 81.(2)The State Marketing officer may delegate any of his powers to any officer of the Government not below the rank of Assistant Registrar of Co-operative Societies.
