Section 55(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)Subject to the provisions of this Act, it shall be the duty of a Marketing Committee:-(i)to implement the provisions of this Act, and rules, regulations and bye-laws made there under for the market area;(it)to provide such facilities for marketing of notified agricultural produce therein as the Board may, from, time to time, direct;(iii)to perform other functions as may be required in relation to the superintendence, direction and control of markets, or for regulating and control of markets, or for regulating the market area and for purposes connected with the matters aforesaid, and, for this purpose, may exercise such powers and perform such duties and discharge such functions as may be provided by or under this Act.
