Section 16A(3) in The Central Provinces and Berar Agricultural Produce Market Act, 1935
(3)[ On receipt of the information and on being satisfied that the society is representative of genuine agricultural producers within the area served by the market and is capable of managing the market in a satisfactory manner, then notwithstanding anything contained in this Act, the State Government may, by order in writing, direct that the management of the market shall vest in the society with effect from the date to be specified in the order (hereinafter referred to as the specified date).
