Section 6(2) in The Assam Agricultural Produce Market Act, 1972
(2)The Board with the approval of the State Government may declare-(i)any enclosure, building or locality in any market area to be the principal market-yard and other enclosures, buildings or localities in such market areas to be one more sub-market-yard or yards for the area; and(ii)any area including all lands with the buildings and structures thereon within such distance of the principal or sub-market yard or yards, as the case may be, as it thinks fit to be market proper :Provided that the location of the principal market yard, sub-market yard or yards or any other lands, buildings or structures ancillary thereto shall be at a close distance from the location where the trade and merchandise in all or any specified agricultural produce normally takes place.
