LexThe Maharashtra Agricultural Produce Marketing (Development and Regulation) Act, 1963
Maharashtra · state statute
Open in Lexace · Ask the AI about this act1964 : Mah. XX] 1
THE MAHARASHTRA AGRICULTURAL PRODUCE MARKETING
(DEVELOPMENT AND REGULATION) ACT, 1963
[Text as on 25th March 2026]
—————
CONTENTS
PREAMBLE.
SECTIONS.
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
3. Notification of intention of regulating marketing of agricultural produce in specified area.
4. Declaration of regulation of marketing of specified agricultural produce in market area.
5. Establishment of markets.
CHAPTER I-A
ESTABLISHMENT OF NATIONAL INTEGRATED PRODUCE MARKET
5A. Establishment of National Integrated Produce Market.
5B. Power to make regulations.
5C. Other provisions of Act not to apply to National Integrated Produce Market.
CHAPTER I-1A
ESTABLISHMENT OF MARKET OF NATIONAL IMPORTANCE
5-1A. Establishment of Market of National Importance.
5-1B. Composition of Market Committee of Market of National Importance.
5-1C. Executive Committee of Market Committee of Market of National Importance.
5-1D. Application of certain sections to Market of National Importance.
CHAPTER I-B
DIRECT MARKETING, ESTABLISHMENT OF PRIVATE MARKET AND FARMER-CONSUMER MARKET
5D. Direct marketing, establishment of private market and farmer -consumer market and
redressal of disputes.
CHAPTER I-C
CONTRACT FARMING AGREEMENT
5E. Procedure and form of Contract Farming Agreement.
CHAPTER I-D
MARKETING THROUGH ELECTRONIC TRADING
5F. Establishment of Electronic trading platform.
5G. Grant or Renewal of licence to establish Electronic trading platform.
5H. Integration of licence holder under section 5G to E-platform.
5I. Interoperability of E-trading platform.
5J. Payment to the sellers and maintenance of accounts.
5K. Suspension or Cancellation of licence of electronic trading platform.
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5L. Dispute settlement.
5M. Obligation of licensee under section 5G for E-trading platform.
CHAPTER II
MARKETING OF AGRICULTURAL PRODUCE
6. Regulation of marketing of agricultural produce.
7. Grant of licences.
7A. Grant of Unified Single Trading Licence.
7B. Recognition of Unified Single Trading Licence granted or renewed by other States or Union
Territories for inter-state trade.
8. Power to cancel or suspend licences.
9. Appeal.
10. Provision for settlement of disputes.
CHAPTER III
CONSTITUTION OF MARKET COMMITTEES
11. Establishment of Market Committees.
12. Incorporation of Market Committees.
13. Constitution of Market Committees.
14. Election and term of office members.
14A. Election Fund.
15. Commencement of term of office of members.
15A. Provision f or appointment of Administrator after normal or extended term of office of
members expires.
Resignation, Removal and Casual Vacancies of Members.
16. Resignation of members and nomination in certain circumstances.
17. Removal of member for misconduct.
18. Casual Vacancies.
Chairman and Vice-Chairman.
19. Election of Chairman and Vice-Chairman.
20. Term of office of Chairman and Vice-Chairman.
21. Chairman and Vice-Chairman to hold office until their successors enter upon office.
21A. Honorarium to Chairman and Vice-Chairman.
22. Procedure for election of Chairman and Vice-Chairman.
23. Resignation of Chairman and Vice-Chairman.
23A. Motion of no-confidence against Chairman or Vice-Chairman.
24. Consequence of absence of Chairman, Vice-Chairman or member without leave.
25. Vacancies in office of Chairman and Vice-Chairman to be filled up.
26. Refusal to handover charges to new Chairman or Vice-Chairman.
27. Meeting, etc. of Market Committee.
27A. Annual General meeting of the Market Committee.
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(Development and Regulation) Act, 1963
28. Members to act during vacancy; acts of Committee, etc., not to be invalidated by
informalities.
CHAPTER IV
THE MARKET COMMITTEE : POWERS AND DUTIES
29. Powers and duties of Market Committee.
30. Appointment of sub-committees; delegation of power.
30A. Power of the Market Committee to open collection ce ntres for marketing of notified
produce; provisions for receipt and payment by purchaser.
31. Power of Market Committee to levy fees and rates of commission (adat).
32. Power to borrow.
32A. Power to order production and power of entry, inspection and seizure.
32B. Power to write off loss, shortage or fee, etc., which is irrecoverable.
32C. Power to make alternative arrangements during strike.
32D. Power to take steps to prevent purchases of agricultural produce below support price.
32E. Power of Market Committee to evict from shop, gala, shed, plot, or any other premises and
to remove encroachment.
33. Execution of contracts.
34. Certain disputes regarding construction of rules, etc., about weights and measu res to be
decided by Market Committee.
CHAPTER IV-A
A COST OF SUPERVISION
34A. Supervision over purchase of agricultural produce in any market or ma rket area and
payment of cost of supervision by purchasers.
34B. Market Committee to collect cost of supervision.
34C. Default of Market Committee in collecting or paying cost of supervision.
CHAPTER V
OFFICERS AND SERVANTS OF MARKET COMMITTEE
35. Power of Market Committee to employ staff.
35A. Power of Government to appoint Secretary of Market Committee.
CHAPTER VI
THE MARKET FUND
36. Market Fund; its custody and investment.
37. Purposes for which Market Fund may be expended.
38. Manner of preparing budget, etc.
38A. Funds not to be utilised for certain proceedings filed or taken by or against officers in
personal capacities.
CHAPTER VII
TRADES ALLOWANCES PROHIBITED
39. Making or recovery of trade allowance prohibited.
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(Development and Regulation) Act, 1963
CHAPTER VII-A
STATE AGRICULTURAL MARKETING BOARD
39A. Establishment of State Agricultural Marketing Board.
39B. Constitution of State Marketing Board.
39B-1. Managing Director of State Marketing Board.
39C. Officers and servants of State Marketing Board.
39D. Member no t disqualified from contesting election or as members of State Legislature or
local authorities.
39E. Term of office of members.
39F. Casual vacancies.
39G. Members to act during vacancy; acts, etc., of State M arketing Board, etc., not to be
invalidated by informalities.
39H. Resignation of members.
39I. Allowances of members.
39J. Functions and powers of State Marketing Board.
39K. Regulations.
39L. Establishment and administration of Agricultural Marketing Development Fund.
39M. Power of State Marketing Board to borrow.
39N. Utilisation of the Development Fund.
39O. Audit of Accounts.
CHAPTER VIII
CONTROL
40. Inspection, inquiry, submission of statements, etc.
41. Duty of officers and members to furnish information to Director, authorised officers and
State Government.
41A. Powers of the Director to prohibit execution of resolution passed or order made by
Committee, etc.
42. Seizure of account books and other documents.
43. Powers of State Government or Direct or to call for proceedings of Market Committee, etc.,
and to pass orders thereon.
44. Amalgamation or division of Market Committees.
45. Supersession of Market Committee, etc.
CHAPTER IX
PENALTIES
46. Penalty for contravention of section 6.
46A. Penalty for contravention of provisions relating to E-trading.
47. Penalty for not complying with directions under section 26(2).
48. Penalty for making or recovering trade allowance.
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(Development and Regulation) Act, 1963
49. Penalty for failure to obey order under section 40.
50. Penalty for contravening provisions of section 40 or 43.
51. Penalty for contravention of section 42.
52. General provision for punishment of offences.
52A. Compounding of offence.
52B. Appeal.
CHAPTER X
MISCELLANEOUS
53. Members to be held responsible for misapplied funds.
54. Chairman, Vice -Chairman, members, Secretary and servants of Market Committee to be
public servants.
55. Bar of suit in absence of notice.
56. Trial of offence.
57. Recovery of sums due to Government or State Marketing Board or Market Committee.
58. Power of State Government to delegate powers.
59. Power to exempt Market Committee, etc., from provisions of Act.
59A. Duty of local authorities to give information and assistance to Market Committee.
59B. Duty of Police Officer.
60. Rules.
61. Bye-laws.
61A. Powers of Director to direct making or amending by-laws.
62. Power of State Government to amend Schedule.
63. Saving.
64. Repeal and savings.
65. Power to State Government to transfer assets, etc., in cases of Market Committees
constituted for excluded area under Bom. XXII of 1939.
66. Removal of difficulties.
SCHEDULE
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(Development and Regulation) Act, 1963
LIST OF AMENDMENT ACTS
1. Amended by Mah. 32 of 1970
2. Amended by Mah. 34 of 19711
3. Amended by Mah. 2 of 1972
4. Amended by Mah. 26 of 1972
5. Amended by Mah. 39 of 1973 (24-9-1973)
6. Amended by Mah. 30 of 1974 (31-8-1974)
7. Amended by Mah. 73 of 1975 (30-12-1975)
8. Amended by Mah. 58 of 19762 (25-11-1976)
9. Amended by Mah. 31 of 19773
10. Amended by Mah. 50 of 19774 (27-9-1977)
11. Amended by Mah. 10 of 19845 (6-1-1984)
12. Amended by Mah. 34 of 19846 (22-10-1984)
13. Amended by Mah. 25 of 19857
14. Amended by Mah. 27 of 1987 (1-10-1987)
15. Amended by Mah. 5 of 1989
16. Amended by Mah. 8 of 19948 (16-11-1993)
1 Maharashtra Ordinance No. III of 1971 was repealed by Mah. 34 of 1971, s. 3.
2 Maharashtra Ordinance No. X of 1976 was repealed by Mah. 58 of 1976, s. 5.
3 Section 3 of Mah. 31 of 1977 reads as follows :—
“3. Revised term of five years to apply to members of Market Committees in office on the 6th September 1975 and
those elected or appointed thereafter. — (1) The members of any Market Committees c onstituted under the Marketing
Regulation Act (excluding those constituted for the first time), who were in office on the 6 th day of September 1975 (whether
their original term of office of three years or extended term of office under section 14 of the Mar keting Regulation Act had
expired before the 6th day of September 1975 or expires during the period the Maharashtra Agricultural Produce Marketing
(Regulation) (Postponement of Elections during the Emergency) Act, 1975 (Mah. LXVII of 1975), hereinafter ref erred to as
“the Postponement of Elections Act”, is in force) shall also be entitled to hold office for the revised term of five years, i nstead
of three years:
Provided that, in computing this term of five years any extension of the term granted under th e proviso to
sub-section (3) of section 14 of the Marketing Regulation Act or under section 3 of the Postponement of Elections Act shall
be taken into account.
Even after the expiry of their term of office, these members [including their successors (if any) appointed or nominated
in casual vacancies] shall be entitled to continue in office till the date immediately preceding the date of the first meetin g of
the new Market Committees at which business is transacted.
(2) The members of any Market Committ ees whose elections are held under clause ( a) of sub -section ( 1), or under
sub-section (2) of section 3 of the Postponement of Elections Act shall also be entitled to hold office for the revised term of
five years, instead of three years, and the term of office of members of any such Committees may be extended by the State
Government under the proviso to sub-section (3) of section 14 of the Marketing Regulation Act.
(3) Except as otherwise provided by this section, the Marketing Regulation Act and the Po stponement of Elections Act
shall in other respects apply to the Market Committees concerned.”.
4 Maharashtra Ordinance No. VIII of 1977 was repealed by Mah. 50 of 1977, s. 4.
5 Maharashtra Ordinance No. I of 1984 was repealed by Mah. 10 of 1984, s. 11.
6 Maharashtra Ordinance No. X of 1984 was repealed by Mah. 34 of 1984, s. 3.
7 For validation of acts and things done by Administrator, see section 3 of Mah. 25 of 1985.
8 Maharashtra Ordinance No. XVII of 1993 was repealed by Mah. 8 of 1994, s. 4.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
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17. Amended by Mah. 9 of 19961 (18-11-1995)2
18. Amended by Mah. 5 of 1999 (16-11-1998)
19. Amended by Mah. 15 of 1999 (27-1-1999)
20. Amended by Mah. 33 of 2000 (10-5-2000)
21. Amended by Mah. 11 of 2003 (8-4-2003)
22. Amended by Mah. 13 of 2003 (9-4-2003)
23. Amended by Mah. 48 of 2005 (25-9-2006)
24. Amended by Mah. 25 of 2006 (19-7-2006)
25. Amended by Mah. 47 of 2006 (1-11-2006)
26. Amended by Mah. 7 of 20073 (1-6-2006)
27. Amended by Mah. 10 of 20084 (22-1-2008)
28. Amended by Mah. 21 of 2010 (30-7-2010)
29. Amended by Mah. 35 of 20165 (16-6-2015)
30. Amended by Mah. 7 of 20176 (5-7-2016)
1 Maharashtra Ordinance No. XVII of 1995 was repealed by Mah. 9 of 1996, s. 7.
2 Sections 2 to 6 of Mah. 9 of 1996 are as follows :––
“2. Temporary amendment of sectio n 13 of Mah. XX of 1964 .— During the period of two years commencing on the
date of commencement of this Act or till the external monitory debt of the Bombay Agricultural Produce Market Committee
(hereinafter referred to as “the said Market Committee”), is reduced to rupees fifty crores, whichever is earlier, the
Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963 (Mah. XX of 1964) (hereinafter referred to as “the
principal Act”), shall have effect, as if, in section 13, in sub-section (1A),—
(1) In clause (a), for sub-clauses (i), (ii), (ii-a), (iii), (iv), (v), (vi) and (vii) the following sub-clauses had been substituted,
namely :––
“(i) The Secretary (Marketing), Co-operation and Textiles Department, ex-officio Chairman;
(ii) The Metr opolitan Commissioner appointed under the Mumbai Metropolitan Region Development Authority
Act, 1974 (Mah. IV of 1975), ex-officio Member;
(iii) The Director of Agricultural Marketing, Maharashtra State, Pune, or his representative, ex-officio Member;
(iv) Nominee of Consortium of Banks led by the State Bank of India, ex-officio Member;
(v) The Secretary of the Market Committee, ex-officio Member-Secretary.”;
(2) clause (b) had been deleted.
3. Term of Administrator.— Notwithstanding anything contained in clause (b) of sub-section (1) of section 15A of the
principal Act, or any orders issued thereunder, the appointment of the Administrator made under the said clause ( b) for the
said Market Committee, shall come to an end, on the date of commencement of this Act:
Provided that, all acts and things done by the Administrator from the date of expiry of the period of six months from the
date of his appointment till the date of commencement of this Act, shall be valid and shall be deemed always to h ave been
valid and no suit or proceeding shall be instituted, maintained or continued against the Administrator on the ground that aft er
the expiry of the said period of six months, he had no authority to do such acts or things under the provisions of the principal
Act.
4. Arrangements to be made to re -constitute the said Market Committee. — Notwithstanding anything contained in
this Act, on the date (being a date immediately after the date of expiry of the period mentioned in section 2), to be notifie d by
the State Government in the Official Gazette, arrangements shall be made by the officers concerned to reconstitute the said
Market Committee by holding elections in accordance with the provisions of the principal Act.
5. Continuance in office of membe rs.— The members of the said Market Committee as constituted by
sub-section (1A) of section 13 of the principal Act as amended by section 2 shall, notwithstanding the expiry of the period
mentioned in the said section 2, shall continue in office till the date immediately preceding the date of the first meeting of the
reconstituted Market Committee after the election is held, where there is a quorum.
6. Application of Mah. XX of 1964. — Except as otherwise provided by this Act, provisions of the principal Act shall
in all other respects apply, mutatis mutandis, to the said Market Committee.”.
3 This Act came into force on 1 st June 2007 vide G. N., C. and T. D., No. Krubasa. , 2006/C.R. 283/ 11-c, dated 28th May,
2007.
4 Maharashtra Ordinance No. I of 2008 was repealed by Mah. 10 of 2008, s. 8.
5 Maharashtra Ordinance No. VIII of 2016 was repealed by Mah. 35 of 2016, s. 3.
6 Maharashtra Ordinance No. XX of 2016 was repealed by Mah. 7 of 2017, s. 5.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
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(Development and Regulation) Act, 1963
31. Amended by Mah. 13 of 20181 (13-6-2017)
32. Amended by Mah. 51 of 20182 (29-6-2018)
33. Amended by Mah. 6 of 20203 (31-1-2020)
34. Amended by Mah. 11 of 20204 (31-1-2020)
35. Amended by Mah. 27 of 2022 (28-3-2022)
36. Amended by Mah. 2 of 20235 (22-11-2022)
37. Amended by Mah. 52 of 20256 (13-10-2025)7
1 Maharashtra Ordinance No. XVII of 2017 was repealed by Mah. 13 of 2018, s. 6.
2 Maharashtra Ordinance No. XIX of 2018 was repealed by Mah. 51 of 2018, s. 8.
3 Maharashtra Ordinance No. II of 2020 was repealed by Mah. 6 of 2020, s. 3.
4 Maharashtra Ordinance No. III of 2020 was repealed by Mah. 11 of 2020, s. 3.
5 Maharashtra Ordinance No. XI of 2022 was repealed by Mah. 2 of 2023, s. 3.
6 Maharashtra Ordinance No. IX of 2025 was repealed by Mah. 52 of 2025, s. 12.
7 Sections 11 of Mah. 52 of 2025 are as follows :––
11. Power to remove difficulty. — (1) If any difficulty arises in giving effect to the provisions of the principal Act, as
amended by this Act, the State Government may, as occasion arises, by an order published in the Official Gazette, do anything
not inconsistent with the provisions of the principal Act, as amended by this Act which appears to it to be necessary or
expedient for the purpose of removing the difficulty:
Provided that, no such order shall be made after the expiry of a period of two years from the date of commencement of
this Act.
(2) Every order made under sub -section (1) shall be laid, as soon as may be, after it is made before each house of the
State Legislature.
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
10 The Maharashtra Agricultural Produce Marketing [1964 : Mah. XX
(Development and Regulation) Act, 1963
1964 : Mah. XX] The Maharashtra Agricultural Produce Marketing 11
(Development and Regulation) Act, 1963
MAHARASHTRA ACT No. XX OF 19641
[THE MAHARASHTRA AGRICULTURAL PRODUCE MARKETING
(DEVELOPMENT AND REGULATION) ACT, 1963.]
[This Act received the assent of the Governor on the 30th April 1964; assent was first published in the
Maharashtra Government Gazette, Extraordinary No. 23, Part IV, on the 5th May 1964.]
An Act to 2[develop and] regulate the marketing of agricultural and certain other produce in
market areas and markets 3[including private markets and farmer consumer markets] to be
established therefor in the State; to confer powers upon Market Committees to be constituted in
connection with or acting for purposes connected with such markets; to establish Market Fund
for purposes of the Market Committee and to provide for purposes connected with the matters
aforesaid.
WHEREAS it is expedient to 4[develop and] regulate the marketing of agricultural and certain
other produce in market areas and markets 5[including private markets and farmer -consumer markets]
to be established therefor in the State; to confer powers upon Market Committees to be constituted in
connection with or acting for purposes connected with such markets; to establish Market Fund for
purposes of the Market Committees and to provide for purposes connected with the matters aforesai d;
It is hereby enacted in the Fourteenth Year of the Republic of India as follows :––
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement. — (1) This Act may be called the Maharashtra
Agricultural Produce Marketing 6[(Development and Regulation)] Act, 1963.
(2) It extends to the whole of the State of Maharashtra.
(3) It shal l come into force on such 7date as the State Government may, by notification in the
Official Gazette appoint.
2. Definitions.— (1) In this Act, unless the context otherwise requires,––
(a) “agricultural produce” means all produce (whether processed or not) of agriculture,
horticulture, animal husbandry, apiculture, pisciculture , 8[fisheries] and forest specified in the
Schedule;
(b) “agriculturist” means a person who ordinarily by himself or by hired labour or otherwise
is engaged in the production or growth of agricultural produce which has not been processed, but
does not include a trader, co mmission agent, processor, or 9[broker, an employee of Government
or of any co -operative society or of a Market Committee, or a partner in trading firm or an
industrial concern in or in relation to agricultural produce although such trader, commission
agent, processor, broker an employee of Government or of any co -operative society or of any
Market Committee or a partner in trading firm or an industrial concern], may also be enga ged in
the production or growth of agricultural produce;
(c) “broker” means an agent who contrives, makes and concludes a bargain or contracts on
behalf of his principal for the purchase or sale of agricultural produce for which he receives a fee
1 For Statement and Objects and Reasons of the L. A. Bill No. XLVI of 1963, see Maharashtra Government Gazette ,
1963, Extraordinary No. 51, Part V, dated the 19th September 1963, pages 283-284.
2 These words were inserted by Mah. 48 of 2005, s. 2(1).
3 These words were inserted by Mah. 48 of 2005, s. 2(2).
4 These words were inserted by Mah. 48 of 2005, s. 3(1).
5 These words were inserted by Mah. 48 of 2005, s. 3(2).
6 These brackets and words were substituted for the brackets and word “(Regulation)” by Mah. 48 of 2005, s. 4.
7 25th day of May 1967 vide G. N., A. and C. D., No. APM. 1167/8802-C-1, dated 19th May 1967.
8 This word was inserted by Mah. 11 of 2003, s. 2.
9 This portion was substituted for the portion beginning with the words “broker in agricultural produce” and ending with
the words “or broker” by Mah. 27 of 1987, s. 2(a).
12 The Maharashtra Agricultural Produce Marketing [1964 : Mah. XX
(Development and Regulation) Act, 1963
or remuneration, but does not receive, deliver, transport, or pay for the purchase, or collect
payment for the sale, of the agricultural produce;
1[(ca) “buyer” means a person, the Central Government or any State Government, who
himself or itself or on behalf of any person or agent buys or agrees to buy agricultural produce in
the market area;]
(d) “bye-laws” means bye-laws made under section 61;
(e) “commission agen t” means a person who by himself or through his servants buys and
sells agricultural produce for another person, keep it in his custody and controls it during the
process of its sale or purchase, and collects payment therefor from the buyer and pays it to the
seller, and receives by way of remuneration a commission or percentage upon the amount
involved in each transaction;
2[(ea) “direct marketing” means the purchase of agriculture produce directly from the
agriculturists by a direct marketing licence holder under sub-section (1) of section 5D;]
3[(e1) “Contract Farming” means farming by a Contract Farming Producer under written
agreement with Contract Farming Sponsor to the effect that farm produce shall be purchased by
the Contract Farming Sponsor as specified in the agreement;
(e2) “Contract Farming Agreement” means written agreement made for Contract Farming;
(e3) “Contract Farming Producer” means an agriculturist or an association of agriculturists
who have agreed to produce and supply agricultural p roduce as per the Contract Farming
Agreement;
(e4) “Contract Farming Sponsor” means a person who has entered into the Contract
Farming Agreement;]
(f) “Director” means a person appointed as the Director of Agricultural Marketing 4[ ]
for the State of Maharashtra 5[and includes any officer or officers empowered by the State
Government by notification in the Official Gazette, to exercise or perform such of the powers and
functions of the Director under the provisions of this Act or rules or bye-laws made thereunder, as
may be specified in such notification;]
6[(f-1a) “District Deputy Registrar” means the District Deputy Registrar of
Co-operative Societies appointed under the Maharashtra Co -operative Societies Act, 1960
(Mah. XXIV of 1961);]
7[(f-1b) “Electronic trading” or “E -trading” means the trading of agricultural produce in
which registration, auctioning, billing, booking, contracting, negotiation, information exchanging,
record keeping and other connected activities are done electronically on el ectronic trading
platform;
(f-1c) “Electronic trading platform” or “E -trading platform” means the electronic platform
set up either by the State Government or the Government Agencies or a person licensed under
this Act for conducting trading in agricultur al produce through electronic media or by any means
of communication in which registration, buying and selling, billing, booking, contracting and
negotiating are carried out online through computer network or internet or any other such
electronic device. Such Electronic trading platform shall be regulated by such authority as may be
notified by the Government;]
1 Clause (ca) was inserted by Mah. 27 of 1987, s. 2(b).
2 Clause (ea) was inserted by Mah. 48 of 2005, s. 5(1).
3 Clauses (e1) to (e4) were inserted by Mah. 25 of 2006, s. 2.
4 The words “and Rural Finance” were deleted by Mah. 32 of 1970, s. 2(1)(a).
5 This portion was added by Mah. 27 of 1987, s. 2(c).
6 Clause (f-1a) was inserted by Mah. 7 of 2007, s. 2.
7 These clauses were substituted for clause (f-1b) by Mah. 51 of 2018, s. 2(a).
1964 : Mah. XX] The Maharashtra Agricultural Produce Marketing 13
(Development and Regulation) Act, 1963
1[(f1) “farmer -consumer market” means a market established by a licence holder under
sub-section (2) of section 5D;]
2[(f2) “Government Agency” m eans the agency so notified by the State Government which
includes the State Agricultural Marketing Department, the Maharashtra State Agricultural
Marketing Board and the Agricultural Produce Market Committee established or constituted
under this Act;]
3[(fa) “Hamal” means a hamal or a coolie or a labourer, engaged for loading, unloading,
filling, emptying, stacking, stitching, sorting, cleaning or carrying any agricultural produce or
doing any work preparatory or incidental thereto in the market area and who holds a valid licence
for the purpose from the Market Committee;]
4[(fb) “licence” means licence granted under the provisions of this Act and the term
“licensee” shall be construed accordingly;]
(g) “local authority” includes a Panchayat Samiti;
5[(ga) “Managing Director” means a person appointed by the State Government, as the
Managing Director of the State Marketing Board under section 39B-1;]
(h) “market” means any principal market established for the purposes of this Act and also a
subsidiary market 6[under section 5];
(i) “market area” means an area specified in a dec laration made under section 4 7[and
includes the area deemed to be a market area under clause (a) of sub-section (1A) of section 13];
(j) “Market Committee” or “Committee” means a committee constituted for a market area
under section 11 8[and includes 9[the Bombay Agricultural Produce Market Committee
established under clause ( a) of sub -section ( 1A) 10[and the Divisional or Regional Market
Committee declared under clause ( a) of sub -section ( 1-B)] of section 13 and]; a committee or
committees constituted as a result of amalgamation of Market Committees or division of a Market
Committee under section 44];
11[(j-1) “Market of National Importance” means the Market of National Importance
established under section 5-1A;]
(k) “member” means a member of a Market Committee;
12[(k-1) “National Agriculture Market” means an integrated market where, notwithstanding
anything contained in any law for the time being in force, buying and selling of agr icultural
produce and activities incidental thereto are carried out either electronically or otherwise in India
possessing marketing utility across time and space;]
(l) “Panchayat Samiti” means a Panchayat Samiti established under the Maharashtra Zilla
Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962);
(m) “prescribed” means prescribed by rules made under this Act;
13[(ma) “private market” means a market established by a licence holder under
sub-section (1) of section 5D;]
1 Clause (f1) was inserted by Mah. 48 of 2005, s. 5(2).
2 Clause (f2) was inserted by Mah. 51 of 2018, s. 2(b).
3 Clause (fa) was inserted by Mah. 27 of 1987, s. 2(d).
4 Clause (fb) was inserted by Mah. 51 of 2018, s. 2(c).
5 This clause was inserted by Mah. 21 of 2010, s. 2.
6 These words were added by Mah. 7 of 2017, s. 2(b).
7 This portion was added by Mah. 5 of 1989, s. 2(a).
8 This portion was added by Mah. 27 of 1987, s. 2(e).
9 This portion was inserted by Mah. 5 of 1989, s. 2(b).
10 This portion was inserted by Mah. 48 of 2005, s. 5(3).
11 Clause (j-1) was inserted by Mah. 52 of 2025, s. 2(1).
12 Clause (k-1) was inserted by Mah. 52 of 2025, s. 2(2).
13 Clause (ma) was inserted by Mah. 48 of 2005, s. 5(4).
14 The Maharashtra Agricultural Produce Marketing [1964 : Mah. XX
(Development and Regulation) Act, 1963
(n) “processor” means a person who proce sses any agricultural produce 1[either of his own
account, or] on payment of charge;
(o) “retail sale” means, in relation to any agricultural produce, sale of that produce not
exceeding such quantity as a Market Committee may by bye-laws determine to be a retail sale;
(p) “rules” means rules made under this Act;
(q) “Schedule” means the Schedule to this Act;
(r) “Secretary” means a Secretary of a Market Committee and includes a Joint, Deputy or
Assistant Secretary;
2[(r1) “special com modity market” means a m arket declared under sub -section ( 4) of
section 4;]
3[(r2) “State Co -operative Election Authority” means the State Co -operative Election
Authority constituted under section 73CB of the Maharashtra Co -operative Societies Act, 1960
(Mah. XXIV of 1961);]
4[(ra) “State Marketing Board” means the Maharashtra State Agricultural Marketing Board
established under section 39A;]
(s) “Surveyor” means a person who on arrival of a consignment of agricultural produce for
sale in any market area or market, surveys it for ascertaining the quality, refraction, adulteration
and other like factors;
(t) “trader” means a person who buys or sells agricultural produce, as a principal or as duly
authorised agent of one or more persons;
5[(t-1) “Unified Single Trading Licence” means Unified Single Trading Licence granted
under section 7A or recognised under section 7B for intrastate or interstate trade;]
(u) “ Zilla Parishad ” means a Zilla Parishad established under the Maharashtra Zilla
Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962).
(2) If any question arises whether a person is or is not an agriculturist for the purposes of this Act,
the matter shall be referred to the Director, and the decision of the Director thereon shall be final.
Market Areas and Markets.
3. Notification of intention of regulating marketing of agricultural produce in specified
area.— (1) The State Government may, by notification in the Official Gazette, declare its intention of
regulating the marketing of such agricult ural produce, in such area, as may be specified in the
notification. The notification may also be published in the language of the area in any newspaper
circulating therein, and shall also be published in such other manner as in the opinion of the State
Government is best calculated to bring to the notice of persons in the area, the intention aforesaid.
(2) The notification shall state that any objections or suggestions which may be received by the
State Government within a period of not less than one mont h 6[to be specified in the notification] will
be considered by the State Government.
4. Declaration of regulation of marketing of specified agricultural produce in market
area.— (1) On the expiry of the period specified in the notification issued under s ection 3, the State
Government shall consider the objections and suggestions, if any, received before the expiry of such
period and may, if it considers necessary, hold an inquiry in the manner prescribed. Thereafter, the
State Government may, by another notification in the Official Gazette, declare that the marketing of the
1 These words were inserted by Mah. 32 of 1970, s. 2(1)(b).
2 This clause was inserted by Mah. 48 of 2005, s. 5(5).
3 This clause was inserted by Mah. 13 of 2018, s. 2.
4 Clause (ra) was inserted by Mah. 27 of 1987, s. 2(f).
5 Clause (t-1) was inserted by Mah. 52 of 2025, s. 2(3).
6 These words were substituted for the words “from the date of the notification” by Mah. 32 of 1970, s. 3.
1964 : Mah. XX] The Maharashtra Agricultural Produce Marketing 15
(Development and Regulation) Act, 1963
agricultural produce specified in the notification shall be regulated under this Act, in the area specified
in the notification. The area so specified shall be the market area. A notifi cation under this section may
also be published in 1[a newspaper in the Marathi language] circulating therein, and shall also be
published in such other manner as in the opinion of the State Government is best calculated to bring to
the notice of persons in the area the declaration aforesaid.
(2) On any declaration being made under sub-section (1) no local authority 2[or any other person]
shall thereafter, notwithstanding anything contained in any law for the time being in force, establish,
authorise or continue or allow to be established, authorised or continued any place in the market area
for the marketing of that agricultural produce.
(3) Subject to the provisions of section 3, the State Government may, at any time by notification
in the Official Gazette, exclude from a market area any area, or include therein an additional area, or
may direct that the regulation of the marketing of any agricultural produce in any market area shall
cease, or that the marketing of any agricultural produce (hitherto not regulated) shall be regulated in the
market area.
3[(4) The State Government may, by notification in the Official Gazette, declare, in addition to the
existing market, a special commodity market for any market area after considering the turnover and
special infrastructure requirements for marketing of a particular agricultural produce.]
5. Establishment of markets.— (1) For every market area, there shall be established a principal
market, and there may be established one or more subsidiary markets.
(2) The Director shall, as soon as possible after the issue of a notification under sub-section (1) of
section 4, by a notification in the Official Gazette, establish any place (including any structure,
enclosure, open place or locality) in any market area to be the principal market for the marketing of the
agricultural produce specified in that notification; and may by the same notification, or by like
notification, establish in any other like places in the market area, subsidiary markets for the marketing
of such agricultural produce.
4[CHAPTER I-A
ESTABLISHMENT OF NATIONAL INTEGRATED PRODUCE MARKET
5A. Establishment of National Integrated Produce Market. — (1) Notwithstanding anything
contained in this Act or any other law for the time being in force, the Stat e Government may, by
notification in the Official Gazette, declare that with effect from such date as may be specified in such
notification there shall be, established, for marketing fruits and vegetables in respect of Mumbai and its
surrounding area of 75 Kilometers radius or for any area or areas in the State, a National Integrated
Produce Market owned and managed as an autonomous entity by the National Dairy Development
Board incorporated under the National Dairy Development Board Act, 1987 (37 of 1987) or any other
recognised body corporate under the State Act, Government Corporatio n, Company registered under
the 5Companies Act, 1956 (1 of 1956), directly or through any organisation set up by it or in
conjunction with farmer’s association and thereupon t he National Dairy Development Board or any
other organisation as the case may be, may,––
(a) establish a National Integrated Produce Market of fruits and vegetables in any area or
areas as may be specified in the notification;
(b) set up by itself or fin ance, assist or support farmers and farmers association to set up
collection centres by whatever name called at various places in the State whether within or
outside the area aforesaid to collect, assemble, sort, grade, process, pack, store or transport, f ruits
and vegetables and to provide, market information and to carry out such other activities as may
1 These words were substituted for the words “the language of the area in a newspaper” by Mah. 27 of 1987, s. 3(a).
2 These words were inserted by Mah. 27 of 1987, s. 3(a).
3 This sub-section was added by Mah. 48 of 2005, s. 6.
4 Chapter 1-A was inserted by Mah. 13 of 2003, s. 2.
5 Now see the Companies Act, 2013 (18 of 2013).
16 The Maharashtra Agricultural Produce Marketing [1964 : Mah. XX
(Development and Regulation) Act, 1963
enable them to market the produce using the National Integrated Produce Market or to do
anything facilitatory or incidental thereto;
(c) set up or support otherwise the marketing by setting up distribution channels and
branches at various places in the State whether within or outside the area aforesaid;
(d) register users of the National Integrated Produce Market and may also levy and collect
registration fee, security deposit and advance and levy and collect other charge for the services
rendered and utilities provided to the farmers, farmers association, farmers co-operative societies,
buyers and all other functionaries registered with or using the Nation al Integrated Produce
Market.
(2) Notwithstanding anything contained in sub -section ( 1) the State Government may, by
notification in the Official Gazette, direct that from such date as may be specified therein, marketing of
flowers in the National Integra ted Produce Market shall also be governed by the provisions of this
chapter and thereupon all the provisions of this chapter shall be applicable also to the marketing of
flowers and other related activities in the National Integrated Produce Market.
5B. P ower to make regulations. — The National Dairy Development Board or any other
association which is duly recognised by the State Government may, with the previous approval of the
State Government make regulations under this Chapter for the purposes of owners hip, management,
marketing, trading and other related activities in relation to the National Integrated Produce Market and
for the enforcement thereof.
5C. Other provisions of Act not to apply to National Integrated Produce Market.— Nothing
contained in this Act or the rules, regulation or bye -laws made thereunder except the provisions of this
Chapter shall apply to,––
(i) anything done or any action taken in relation to the Establishment and Management of
the National Integrated Produce Market under this chapter or anything done in pursuance thereof;
or
(ii) any person, agency or organisation interacting in relation to the National Integrated
Produce Market by way of business dealings or otherwise.]
1[CHAPTER I-1A
ESTABLISHMENT OF MARKET OF NATIONAL IMPORTANCE
5-1A. Establishment of Market of National Importance.— (1) The State Government may, by
notification published in the Official Gazette, designate any existing market established under section 5
as “Market of National Importance” or establish any market as “Market of National Importance”, after
consideration of such aspects regarding marketing of agricultural produce like total throughput value,
upstream catchment area, down -stream number of consumers served and special infrastructure
requirements therefor, requiring regulation by Market of National Importance:
Provided that, the market handling not less than eighty thousand metric tons agricultural produce
or such annual tonnage or such annual value, as may be specified by the Government by an order, from
time to time, and in which agricultural produce arrives from not less than two other States, may be
considered for designating the Market of National Importance.
(2) Notwithstanding anything contained in this Act, the regulation of marketing in M arket of
National Importance shall be in such manner as may be prescribed.
5-1B. Composition of Market Committee of Market of National Importance. — (1) The
Market Committee of Market of National Importance shall consist of the following members,
namely :—
(i) Minister for Marketing - Chairman;
1 Chapter I-1A was inserted by Mah. 52 of 2025, s. 3.
1964 : Mah. XX] The Maharashtra Agricultural Produce Marketing 17
(Development and Regulation) Act, 1963
(ii) Minister of State for Marketing - Vice-Chairman;
(iii) Commissioner of Agriculture or his representative, who shall not be below the rank of
Joint Director;
(iv) Director of Marketing or his representative, w ho shall not be below the rank of Joint
Registrar of Department of Co-operation;
(v) Executive Director, Maharashtra State Agriculture Marketing Board, Pune or his
representative, who shall not be below the rank of Joint Registrar of Department of Co-operation;
(vi) Five agriculturists from the State or the revenue division in which the Market of
National Importance is situated, out of them two agriculturists shall be from the area of the
Market Committee (of which one shall be woman and one shall be a pe rson belonging to the
Scheduled Castes or Scheduled Tribes or Other Backward Classes or De -notified Tribes
(Vimukta Jatis) or Nomadic Tribes);
(vii) If required, two agriculturist recommended by other State Governments (one each from
two other States), w herefrom maximum arrivals of agricultural produce are received in the
Market Yard of National Importance, to be nominated by the State Government of Maharashtra;
(viii) Three members holding the licence of Trader of the concerned Market of National
Importance, out of them one shall be from agro -processing industry who has experience of
minimum three years as a Director or partner in concerned processing industry;
(ix) One person nominated by the Government who is an expert in any of the fields of
finance, marketing, co-operation, management or import-export.
(2) ( a) The Market Committee may invite the following persons as special invitees for the
purpose of assisting or advising it on any matter or matters, namely :—
(i) One representative of AgricuExcerpt shown. Open the full act in Lexace.