Section 7 in The Assam Agricultural Produce Market Act, 1972
7. Establishment of Market Committee.
(1)The State Government shall establish a market committee for every area declared to be a market area under sub-section (1) of Section 5. It shall be the duty of the market committee to enforce the provisions of this Act and the rules and bye laws framed thereunder in such market area.(2)The State Government may establish a separate market committee within the same market area or a part thereof provided it is satisfied that trading in a particulars type of agricultural produce can be regulated only if and when an independent market committee already functioning is unable to undertake regulated trading in that commodity because of its peculiar nature :Provided that not more than one Market Committee shall be established within the same market area or a part thereof for the same type of agricultural produce.
