Section 5 in The Assam Agricultural Produce Market Act, 1972
5. Declaration of market area.
(1)After the expiry of the period specified in the notification issued under Section 4 and after considering such objections and suggestions as may be received before such expiry and after holding such enquiry as may be necessary, the State Government may, by notification in the Official Gazette, declare the area specified in the notification under Section 4 or any portion thereof to be a market area for the purpose of this Act in respect of all agricultural produce specified in the said notification. A copy of the notification under this section shall also be published in the area concerned in the manner prescribed.(2)On and after the date of the publication of the notification under sub-section (1) or at such later date as may be specified therein, no local authority or other person, notwithstanding anything contained in any law for the time being in force, shall, within the market area or within a distance thereof to be notified in the official Gazette in this behalf, set up, establish or continue or allow to be. set up, established or continued, any place for the purchase or sale of any agricultural produce so notified, except in accordance with the provisions of this Act, and the rules and bye-laws, framed there-under for purchase or sale of any agricultural produce so notified.(3)Nothing in sub-section (2) shall apply to the purchase or sale of such agricultural produce if the producer of such produce is himself is seller and the purchaser is a person, who purchases such produce for his own private consumption or if such agricultural produce is sold by retail sale to a person who purchases such produce for his own private consumption.(4)The State Government, may, at any time by notification in the official Gazette, exclude from the market area any area add a new area to it.(5)Subject to the provisions of Section 4, the State Government may, at any time by notification in the official Gazette, withdraw any notification issued under sub-section (1).
