Section 60 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
60. Power of State Government to amend Schedule.
- The State Government may, by notification add to amend or delete any of the items of agricultural produce specified in the Schedule and thereupon the Schedule shall be deemed to be amended accordingly :Provided that no notification shall be issued under this section without giving in the Gazette previous notice of not less than six weeks as the State Government may consider reasonable of its intention to issue such notification.
