Section 13(1) in The Punjab Agricultural Produce Markets Act, 1961
(1)It shall be the duty of a Committee-(a)to enforce the provisions of this Act and the rules and bye-laws made thereunder in the notified market area and, when so required by the [ - ] [Omitted by Punjab Act 40 of 1963, Section 7.] Board, to establish a market therein providing such facilities for persons visiting it in connection with the purchase, sale, storage, weighment and processing of agricultural produce concerned as the [ - ] [Omitted by Punjab Act 40 of 1963, Section 7.] Board may from time to time direct :(b)to control and regulate the admission to the market, to determine the conditions for the use of the market and to [penalise] [Substituted for the words 'prosecute' by Haryana Act No. 37 of 2008.] or confiscate the agricultural produce belonging to person trading without a valid licence;(c)to bring, [*] [The words 'prosecute or' omitted by Haryana Act No. 37 of 2008.] defend or aid in bringing, [*] [The words 'prosecuting' omitted by Haryana Act No. 37 of 2008.] or defending any suit, action, proceeding, application or arbitration, on behalf of the Committee or otherwise when directed by the Board [-] [Omitted by Punjab Act 40 of 1963, Section 7.].
