Section 68 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
68. Power of the State Government to amend the Schedule.
(1)The State Government may, by notification, add to or delete therefrom any of the Horticultural 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 Penalty
