Section 81 in The Jharkhand Agricultural Produce Markets Rules, 2000
81. Control and conservancy of market yard.
- (i) The Market Committee shall maintain one or more market yards and shall have absolute control over the market yards subject to these rules and to the general or special orders of the Government or the Board and to such control as is by these rules or by any other law vested in the Board. The Market Committee shall manage market yards in the interest of trade having regards to convenience of the trade of agricultural produce and the purpose for which the control is vested in the Market Committee. The market yards shall remain open for trading at such hours as the Market Committee may, from time to time fix.(ii)In the market areas the Market Committee shall exercise such rights as may be necessary for the convenient control of the market and for the convenience and comfort to the persons using the market and for collection of the fees, in accordance with provisions of the Act, Rules and Bye-laws.(iii)The Market Committee may require the owner or manager of any industrial concern located within the market areas to furnish such information in respect of agricultural produce for which the market is established and which is handled or used by the industrial concern, as the Market Committee may think necessary for the purposes of the market.
