Section 32C in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
32C. Power to make alternative arrangements during strikes.
If any licensee or class of licensees dealing in any agricultural produce, whether perishable or not, go on strike or join any strike and the functioning of the market is disrupted, it shall be competent to the Market Committee to make such arrangements as are necessary in its opinion for running the market. Such arrangements may include the purchasing, storage or transport of the agricultural produce by the Market Committee itself with the approval of the Director.
