Section 71 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
71. Power of the State Government to amend the Schedule.
(1)The State Government may, subject to previous publication, by notification, add to or delete therefrom any of the agricultural produce specified under column-2 in the Schedule and thereupon the said Schedule shall stand amended accordingly.(2)Every notification issued under sub-section (1) shall, as soon as may be, after it is issued, be laid on the table of the Legislative Assembly.Chapter-VII Offences and Penalities
