Section 7B in The Punjab Agricultural Produce Markets Act, 1961
7B. Establishment of special market yard.
(1)In order to notify a special market yard under section 7, the State Government, apart from other things shall also consider such aspects as turnover, serving area and special infrastructural requirements of particular commodities to be marketed therein as prescribed.(2)Such special market yards may be managed either directly by the or through Public Private Partnership or through a co-operative or corporate or Special Purpose Vehicle or individuals as may be notified from time to time and shall not be under the control of the Market Committee concerned.
