Section 5 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
5. Alteration of market urea and items of regulated agricultural produce.
(1)Subject to the provisions specified in sections 3 and 4 the Government or the Director may, at any time by notification exclude from any market area any area or include therein an additional area or may declare that the regulation of the marketing of any agricultural produce in any area shall cease or that the marketing of any agricultural produce (hither-to not regulated) shall be regulated in such market area :Provided that no notification shall be issued under this section without giving in the Government Gazette prior notice of not less than 45 days as the Government or the Director may consider reasonable of the intention to issue such notification.(2)Where a notification is issued under sub-section (1) excluding area from any market area and such excluded area is not declared to be a separate market area or a notification is issued under subsection (1) including any area within the market area, the Market Committee constituted for such market area before the date of such exclusion or inclusion shall not with standing anything contained in this Act, continue to be the market committee for the said market area until such market committee is reconstituted under this act.(3)When any area ceases to be a market area under sub-section (1), the market committee constituted shall cease to exist, and the property and rights vested in any such market committee shall subject to all charges and liabilities affecting the same vest in the Government.(4)Where any such areas is included in two or more other more other market areas the Government or the Director shall by order direct that such property, rights charges and liabilities shall vest in the market committee of such areas in such manner and in such proportion as may be specified in such order.
