Section 5 in The Bihar Agricultural Produce Markets Act, 1960
5. Declaration of market yards.
(1)For each market area there shall be one principal market yard and there may also be one or more sub-market yard or yards as may be necessary.(2)The Chief Commissioner may, be notification, declare-(i)any enclosure, building or locality in any market area to be the principal market yard and other enclosures, buildings or localities in such area to be one or more sub-market yard or yards for the said market area; and(ii)any are, including all lands, with the buildings thereon, within such distance of the market yard or yards as he thinks fit, to be market proper.
