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State of West Bengal - Section

Section 21 in West Bengal Agricultural Produce Marketing (Regulation) Rules, 1982

21. Dissemination of information etc.

.— (1) The market committee shall preserve in its office a copy of the Act and the rules and notifications issued thereunder and the bye-laws made by it for inspection of the public, free of charge, at all reasonable hours.
(2)All directions issued by a market committee for the guidance of persons using the market shall be displayed on the notice board and such display shall be deemed to be sufficient notice of its contents to all such persons :Provided that the market committee may, if it thinks necessary, cause such notices to be served on persons concerned or to be published in the local news papers.
(3)All papers relating to general market information and instructions as may be issued by the Director or the Board from time to time under the provisions of the Act and the Act and the rules made thereunder shall be displayed on the notice board.