Section 7(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)The State Government may, by notification, declare any enclosure, building or locality in any notified market area to be a principal market yard for the area and other enclosures, buildings or localities to be one or more sub-market yards for the area.[8. Control of sale and purchase of Agricultural produces. - From the date of issue of notification under Section 6 or from such later date as may be specified therein, no person, unless exempted by rules made under this Act, shall, either for himself or on behalf of another person or the State Government, within the notified market area set up, establish or continue or allow to be continued any place for the purchase sale, storage and processing of the agricultural produce or purchase, sell, store or process such agricultural produce except under a licence granted in accordance with the provisions of this act, the rules and bye-laws made thereunder and the conditions specified in the licence.] [Substituted by Haryana Act No. 21 of 1973 and further subtitued by Haryana Act 21 of 1975.]
