Section 6B in The Punjab Agricultural Produce Markets Act, 1961
6B. Procedure subsequent to notification under Section 6A.
(1)Any inhabitant of the market area or of the areas affected by the notification issued under sub-section (1) of Section 6A may, if he objects to anything contained therein, submit his objections in writing to the State Government within the period specified for this purpose in the said notification.(2)When the period specified in the said notification has expired and the State Government has considered and passed orders on such objections as may have been submitted to it within the said period, the State Government may, by notification. -(a)include the area or any part thereof in the market area or exclude it therefrom; or(b)constitute a new Committee for the market area amalgamated; or(c)split up an existing market area and constitute two or more Committees for such areas, as the case may be.
