Section 12(1) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
(1)The State Government, where it considered necessary and expedient in the public interest so to do, may, by notification in the official gazette, and in such other manner as may be prescribed and with affect from the date specified in the notification : -(a)include any agricultural produce in, or exclude any agricultural produce from, the list of agricultural produce, specified in the notification under section 3;(b)include any area in, or exclude any area from, the Market Area, specified in the notification under section 4;(c)divide a Market Area, specified in the notification under section 4, into two or more separate Market Areas;(d)amalgamate two or more Market Areas, specified in the notification under section 4, into one Market Area;(e)declare that Market Area, specified in the notification under section 4, shall cease to be such area.
