Section 6(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(1)It shall be incumbent on the market committee to provide registered trader with suitable alternative facilities at such places in the market yard of such nature and size and on such terms and conditions as the committee may determine, to enable him to carry on his specified trade in the market yard:Provided that, if any such person fails to utilise the alternative facilities so provided, within sixty days from the date of the allotment order made by the committee in that behalf, the liability of the committee to provide such facilities shall cease.
