Section 3 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
3. Notification of intention of Regulating marketing of specified agriculture produce.
(1)The state Government may, by notification in the official Gazette, declare its · intention of regulating the marketing of such of agricultural produce and livestock, in the State, as may be specified in the notification. The notification may be brought to the notice of the interested public by publishing in local language & English on widely circulated platforms/ media like newspapers, websites and such other formats: inclusion of notified area under municipality may done after due consultation with municipal cooperation, as case may be.(2)The notification under sub-section (1) shall state that any objections or suggestions which may be received by the Government within such period as shall be specified in the notification, not being less than thirty days will be considered by the Government(3)Government may hold consultations with Local Bodies, including Panchayati Raj Institute (PRls) who own and operate periodical markets or haats or any other such markets for marketing of agricultural produce and livestock within their jurisdictional area, to bring such markets under the regulation of this Act, so as to develop these markets to efficiently function as marketing platform nearest to the farm gate.·
