Section 56 in The Rajasthan Agricultural Produce Markets Rules, 1963
56. Declaration of market yard and market proper.
- Government may by notification in the Official Gazette, declare-(a)any enclosure, building or locality in any market area to be a market yard,(b)any area, including all land with the buildings thereon, within such distance of the market yard, as it thinks fit, to be a market proper:Provided that a market proper so declared shall include industrial concerns in the said area with their compound, godowns and warehouses, where the agricultural produce is stored.
