Section 4(3) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(3)(a)Every market committee shall establish in the notified area [excluding the Scheduled areas] [Inserted by Act No. 16 of 2000, dated 28.4.2000.] such number of markets as the Government may, from time to time, direct for the purchase and sale of any notified agricultural produce, livestock or products of livestock and shall provide such facilities in the market as may be specified by the Government, from time to time, by a general or special order.(b)Every market committee shall also establish in the notified area such number of markets as the Government may, from time to time, direct for the purchase and sale, solely of vegetables or fruits and shall provide such facilities in the market as may be specified by the Government, from time to time, by a general or special order.(bb)[ every market committee may also establish in the notified area such number of special markets as the Government may from time to time direct for the purchase and sale of any notified agricultural produce, livestock or products of livestock or fruits and vegetables and may provide such facilities in the special market as may be specified by the Government from time to time, by a general or special order.] [Inserted by Act No. 25 of 2005, dated 24.10.2005.](bbb)[ Every Market Committee may also declare in the notified area any warehouse or cold storage or processing unit or any other place as a market by following the procedure as may be prescribed.] [Added by Act No. 14 of 2015, dated 8.10.2015.](c)[ The Market Committee shall specify the limits of every market established or declared as a market by it and the Government may notify the markets with such limits, to be notified market area for the purpose of this Act.] [Substituted by Act No. 14 of 2015, dated 8.10.2015.]
