(1)In every market area, there may be-(i)Market yard managed by the Committee;(ii)One or more than one sub-market yards managed by the Committee; and(iii)Private market yards, private markets farmers and consumer markets managed by a person other than a Committee.(2)The Board may with the prior approval of (sic) Government, by notification, declare any (sic) place including any structure, enclose (sic) place, or locality in the market area (sic) yard or sub-market yards for the (sic) area.
