Section 35 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
35. Constitution of the Marketing Committee.
(1)Without prejudice to the provisions of Section 26, there shall be constituted, by order to be published in the official gazette, by the Government for every market area a Marketing Committee and different Marketing Committees may be constituted for regulating the marketing of different kinds of notified agricultural produce marketed in the same market area or any part thereof.(2)Every Marketing Committee shall exercise such powers and discharge such functions as may be vested in it by or under this Act.
