Section 7 in The Gujarat Agricultural Produce Markets Act, 1963
7. Declaration of market, market yard and market produce.
(1)For each market area, there shall be a market which shall consist of-(i)one principal market yard,(ii)sub-market yards, if any and(iii)all markets proper;notified under sub-sections (2) and (3).(2)The Director may, by notification in the Official Gazette, declare any enclosure, building or locality in any market area to be a principal market yard and any other enclosure, building or locality to be a sub-market yard.(3)Whenever the Director declares for any market area, the principal market yard or a sub-market yard, he shall simultaneously declare, by notification in the Official Gazette, an area within such distance of the principal market yard or sub-market yard, as the case may be, as he thinks fit, to be a market proper, and thereupon all industrial concerns in the said area with their compounds, godowns and warehouses, where agricultural produce is stored shall stand included in the market proper.(4)For the purposes of this Act, a market shall be deemed to have been established for any market area with effect from the date on which the principal market yard and a market proper are declared for that area.
