Section 20(5) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(5)Where a notification under Sub-Section (4) has been issued excluding any area from the market area and including such area in other market area, the State Government shall, after consulting the Board and the Committee concerned frame a scheme to determine what portion of the assets and other properties vested in one Committee shall vest in the other Committee and in what manner the liabilities of the Committees shall be apportioned between the two Committees and such scheme shall come into force on the date of publication of the scheme in the Official Gazette.
