RAJKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) We are called upon to answer the reference made by the learned Single Judge on the following issues:-

(3.) The object of the Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963 is to develop and regulate the marketing of agricultural and certain other produce in the market areas to be established in the State and to confer upon the market committees powers for the purposes of connecting with such markets and to establish market fund for the purpose of the market committees. The Act provides for securing more assured regulation of marketing the agricultural and also certain other produce in market areas and the markets to be established in the State. The Act ensures agriculturists in any part of the State the benefit of marketing their produce in market. The Act is intended to secure fair price to the agriculturists for his produce. The object of the Act is to protect sellers of agricultural produce who are mostly rural people and who are unorganised in their selling activities.