Section 60(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)In particular, but without prejudice to the generality of the foregoing provision, the State Government may make rules,-(a)under section 4, for prescribing the manner of holding an inquiry;(a1)under section 5D, for prescribing the terms and conditions and the manner of licensing, management, marketing, trading and any other matters, relating to markets established under that section.(a2)under section 5E, for prescribing the officer with whom and the manner in which the Contract Farming Sponsor shall register himself, for prescribing the form of Contract Farming Agreement and the officer with whom the Contract Farming Sponsor shall get such agreement recorded, for prescribing the settlement authority to whom the dispute arising out of any Contract Farming Agreement shall be referred, and for prescribing the Appellate Authority to whom the appeal against the decision of the settlement authority shall be preferred;(b)under section 7, subject to which licences may be granted, renewed or refused; and for prescribing the form, period and the terms, conditions and restrictions (including provision for prohibiting brokers and commission agents from acting in any transaction both as a buyer or seller or on behalf of both the buyer and seller, and for prescribing the manner in which and the places at which auction of agricultural produce shall be conducted and the bids made and accepted and the places at which weighment and delivery of agricultural produce shall be made in any market or market area) and the maximum fees for licences;(c)under section 10, for prescribing the number and qualification of persons of the Board, the manner in which it shall be constituted and shall conduct the business for setting disputes (including provision for appointment of arbitrators, payment of fees and appeal, for consulting technical persons, for laboratory analysis) as provided by that section;(cl)under section 12, for prescribing guidelines for classification of the Market Committee;(d)under section 14, for prescribing the manner in which members may be elected including all matters referred to in that section;(e)under section 20, prescribing the period for which a Chairman or a Vice- Chairman shall hold office;(el)under section 21 A, for prescribing the limit of the total amount of honorarium to be paid to the Chairman and Vice-Chairman of the Market Committee;(e2)under section 27 A, for prescribing the other business which may be transacted in the general meeting of the Market Committee;(f)under section 29, sub-section (2), under clause (j), for prescribing grading and standardisation of agricultural produce and under clause (I) for prescribing other duties to be performed by Market Committees;(g)under section 34, prescribing the time within which an appeal shall be made;(h)under sub-section (3) of section 35, subject to which the powers conferred by that section on a Market Committee shall be exercised;(i)under section 36, for prescribing the manner in which the amount to the credit of a Market Fund shall be kept or invested;j) under section 37, prescribing other functions of a Market Committee;(k)under section 38, for matters referred to in that section;(k-l) under section 39 M, for prescribing the conditions subject to which the State Marketing Bored shall have power to borrow;(I)under section 57, under sub-section (4), prescribing the qualifications of a person who shall constitute a Tribunal under that section;(m)for the periodical inspection of all weights and measures and weighing and measuring instrument in use in a market area;(n)prescribing the manner of control and supervision to be exercised by the Market Committee over Inspectors;appointed under the Bombay Weights and Measures (Enforcement) Act,1958;(o)for storing any agricultural produce brought into the market area;(p)for preparing plans and estimates for works proposed to be constructed partly or wholly at the expense of the Market Committee, and the grant of sanction to such plans and estimates;(q)for the manner in which the enquiry and inspection of the Market Committee shall be held;(r)prescribing the persons by whom and the form in which copies of documents or entries in the books of the Market Committee, may be certified and the fees to be charged for the supply of such copies;(s)for the keeping of a list of prices of agricultural produce in respect of which the Market Committee is established;(t)prescribing the matters in respect of which a Market Committee may make or the Director may direct the Market Committee to make bye-laws and the procedure to be followed in making, altering and abrogating bye-laws and the conditions to be satisfied prior to such making, alteration or abrogation; (U) for any other matter which is to be or may be prescribed.
