Section 5A(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)Notwithstanding anything contained in sub-section (1) the State Government may by notification in the Official Gazette, direct that from such date as may be specified therein, marketing of flowers in the National Integrated Produce Market shall also be governed by the provisions of this Chapter and thereupon all the provisions of this Chapter shall be applicable also to the marketing of flowers and other related activities in the National Integrated Produce Market.
