Section 18 in The Bihar Agricultural Produce Markets Act, 1960
18. Objects and duties of the Market Committee.
- Subject to the other provisions of this Act, the following shall be the objects and duties of the Market Committee:-(i)When so required by the Chief Commissioner, to establish a market for the market area providing for such facilities as the Chief Commissioner may, from time to time, direct in connection with the purchase and sale of the agricultural produce concerned;(ii)where a market is established under sub-clause (i), to issue licenses in accordance with the rules to traders, commission agents, brokers, weighmen, measures, surveyors, warehousemen and other persons including persons or firms engaged in the processing or pressing of agricultural produce concerned operating in the market:(iii)to maintain and manage the principal market yard and sub-market yards and to control, regulate and run the market in the interests of the agriculturists and licensees in accordance with the provisions of this Act, and the rules and the bye-laws made thereunder:(iv)to act in the prescribed manner as mediator, arbitrator or surveyor in all matters of difference, disputes, claims, etc., between licensees inter-se or between them and persons making use of the market as sellers of agricultural produce.(v)to control and regulate the admission of persons to the principal market yard or sub-market yard, to determine the conditions for the use of the market and to prosecute persons trading without a valid license in the market;(vi)to bring, prosecute or defend, or aid in bringing, prosecuting or defending any suit, action, proceeding, application or arbitration in regard to any matter on behalf of the committee, or otherwise when directed by the Chief Commissioner or the Director;(vii)to enforce the provisions of this Act, the rules and bye-laws; and(viii)to perform such other duties and exercise such other powers as are imposed or conferred upon it by or under this Act, the rules or the bye-laws.
