Section 17(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)Subject to the provisions of this Act, it shall be the duty of a Market Committee,-(a)to implement the provisions of this Act, the rules and the bye-laws made thereunder in the market area;(b)to provide such facilities for marketing of notified agricultural produce therein as the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] may, from time to time, direct;(c)to do such other acts as may be necessary in relation to the superintendence, direction and control of market or for regulating marketing of notified agricultural produce in any place in the market area, and for purposes connected with the matters aforesaid, and for that purpose may exercise such powers and discharge such functions as may be provided by or under this Act.
