5A. Magistrate to consult Director of Agricultural Marketing and Rural Finance or authorised officer before passing orders. - No order under section 3, 4, [ 5 , 5C or 5D] shall be made by the Magistrate of the District except in consultation with the Director of Agricultural Marketing and Rural Finance [* * * *] referred to in the Bombay Agricultural Produce Markets Act, 1939, or any officer authorised by the Director in this behalf [or in consultation with any other officer specified by the State Government].
