Section 6(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)(a)The [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] shall as soon as possible after the issue of a notification under section 4 by a notification declare any specified area in the market area to be a market. He may also by the same notification or by any subsequent notification declare any other specified area [including a warehouse] [Inserted by Act 05 of 2014 w.e.f. 04.01.2014] in the market area to be a sub-market.(b)The [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] shall by a notification under clause (a) also declare a specified place [x x x] [Omitted by Act 19 of 1969 w.e.f. 1.5.1968] in the market to be a market yard for the regulated marketing of the notified agricultural produce specified in the notification. He may also by the same notification or by any subsequent notification or notifications declare [any other specified place or places] [Substituted by Act 19 of 1969 w.e.f. 1.5.1968] as the case may be [x x x] [Omitted by Act 19 of 1969 w.e.f. 1.5.1968] in the market to be a market sub-yard or sub-yards for the regulated marketing of the notified agricultural produce specified in the notification.(c)Where by a notification under clause (a) any specified area is declared to be a sub-market the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] shall by the same notification declare a specified place [x x x] [Omitted by Act 19 of 1969 w.e.f. 1.5.1968] in the sub-market to be a sub-market yard for the regulated marketing of the notified agricultural produce specified in the notification:(d)[ The Director of agricultural marketing may by notification declare a place licenced under section 72C in the market area to be a private market yard or farmer - consumer market yard as the case may be as may be specified in the notification for marketing of notified agricultural produce.] [Inserted by Act 23 of 2007 w.e.f. 16.8.2007]Provided that the limits of the market or the sub-market as the case may be shall not include any area beyond the limits of the area of the city town or village within which the market yard or the sub-market yard as the case may be is situated:[Provided further that if in respect of any market area the [Director of Agricultural Marketing] [Inserted by Act 19 of 1969 w.e.f. 1.5.1968] is of the opinion that a suitable place for the location of the market yard or sub-market yard cannot be easily secured within the limits of the area of a city town or village proposed to be declared as a market or sub-market he may declare an area including one or more villages beyond the limits of a city town or village to be a market or sub-market and declare a place in any such village to be a market yard or sub-market yard for such market or sub-market.][Provided also that the Director of Agricultural Marketing may declare a warehouse in a sub-market market sub-yard or sub-market yard in such manner as may be prescribed.] [Inserted by Act 05 of 2014 w.e.f. 4.1.2014]
