Section 8 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
8. Market yards, sub-market yards and market proper.
(1)For every notified marked area, there shall be one principal market yard and one or more sub-market yards corresponding to market proper, as may be necessary.(2)The Government or the Director shall as soon as may be possible after the issue of notification under section 4, by notification. -(i)declare any specified place including any structure, enclosure, open place or locality in the market area whether vested in the market committee of the market area or not, to be a market yard or sub-market yard for such notified agricultural produce as may be specified insect notification; and(ii)declare in relation to such market yard or sub-market yard, any specified area in the market area to be a market proper.
