Section 29 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
29. Powers and duties of Market Committee
(1)It shall be the duty of a Market Committee to implement the provisions of this Act, the rules and bye-laws made there under in the market area; to provide such facilities for marketing of agricultural produce therein as the Director the State Marketing Board or the State Government, as the case may be, may, from time to time, direct; do such other acts as may be required in relation to the superintendence, direction and control of markets or for regulating marketing of 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 perform such duties and discharge such functions as may be provided by or under this Act.(2)Without prejudice to the generality of the foregoing provisions, a Market Committee may -(i)regulate the entry of persons and of vehicular traffic into the market;(ii)supervise the behavior of those who enter the market for transacting business;(iii)grant, renew, refuse, suspend or cancel license;(iv)maintain and manage the market including admissions to, and conditions for use of, markets within the market area;(v)provide for necessary facilities for the marketing of agricultural produce within the market in the market area;(vi)regulate and supervise the auctions of notified agricultural produce in accordance with the provisions and procedure laid down under the rules made under this Act or the bye-laws of the Market Committee;(vii)regulate the making, carrying out and enforcement or cancellation of sales, weighment, delivery, payment to be made in respect thereof and all other matters relating to the marketing of notified agricultural produce in the prescribed manner;(viii)take all possible steps to prevent adulteration and to promote and organize grading and standardization of the agricultural produce;(ix)take measures for the prevention of purchases and sales below the minimum support prices as fixed by the Government from time to time;(x)collect, maintain, disseminate and supply information in respect of production, sale, storage, processing, prices and movement of notified agricultural produce including information relating to crops, statistics and marketing intelligence as may be required by the Director;(xi)arrange to obtain fitness (health) certificate from Veterinary Doctor in respect of animals, cattle, birds, etc., which are brought or sold in the Market area;(xii)carry out publicity about the benefits of regulation, system of transactions, facilities provided in the market area, through such media as, in the opinion of the Market Committee, may be effective or necessary;(xiii)provide for settling disputes arising out of any kind of transactions connected with the marketing of agricultural produce and all matters ancillary thereto;(xiv)subject to the provisions of section 12, acquire, hold or dispose of any moveable or immovable property for the purpose of efficiently carrying out its duties;(xv)institute or defend any suit, prosecution, action, proceeding, application or arbitration and compromise such suit, action, proceeding, application or arbitration;(xvi)make arrangement for holding of elections of the Market Committee in the prescribed manner;(xvii)levy, take, recover and receive charges, fees, rates and other sums or money to which the Market Committee is entitled ;(xviii)subject to approval of the Director, obtain loans, subsidies, subventions from the State and Central Government or any financing agency, for providing warehousing and marketing facilities in the market;(xix)subject to the approval of the State Marketing Board, prepare budgets, supplementary budgets, make re appropriations in the budget and incur expenditure accordingly;(xx)keep a set of standard weights and measures in the market against which weighment and measurement may be checked;(xxi)inspect and verify scales, weights and measures in use in a market area and also the books of accounts and other documents maintained by the licensees in such manner as may be prescribed;(xxii)employ the necessary number of officers and servants for the efficient implementation of the provisions of this Act, rules and bye-laws of the Market Committee;(xxiii)pay salaries and other emoluments, pension, leave allowance, gratuities, compassionate allowance, contributions towards leave allowance, pension or provident fund of the officers and servants employed by the Market Committee in the manner prescribed;(xxiv)administer Market Fund referred to in section 36 of this Act and maintain the account thereof and get the same audited in the prescribed manner;(xxv)prosecute persons for violating the provisions of this Act, the rules and the bye-laws and compound offences as provided under section 52A;(xxvi)provide storage and warehousing facilities in the market area;(xxvii)with the prior sanction of the State Government or the State Marketing Board or the Director undertake any other activity conducive to the promotion of regulation of agricultural marketing;(xxviii)arrange for the collection of-(a)such agricultural produce in the market area in which all trade therein is to be carried on exclusively by the State Government by or under any law in force for that purpose, or(b)such other agricultural produce in the market area, as the State Government may, from time to time notify in the Official Gazette (hereinafter referred to as the "notified produce")
