Section 3 in The Rajasthan Agricultural Produce Markets Act, 1961
3. Notification of intention of exercising control over purchase and sale of agricultural produce in specified area.
(1)The State Government may, by notification in the Official Gazette, declare its intention of regulating the purchase and sale of such agricultural produce and in such area as may, be specified in the notification:Provided that no area within the limits of a municipality shall be included in the area specified in such notification except after consultation with the Municipal Board or Municipal Council concerned, as the case may be.(2)A notification under sub-section (1) shall state that any objection or suggestion which may be received by the State Government within a period of not less than one month, to be specified in the notification, shall be considered by the State Government.[4. Declaration of market area. - (1) After the expiry of the period specified in the notification issued under section 3 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 3 or any portion thereof to be a market area for the purposes of this Act in respect of all or any of the kinds of agricultural produce specified in the said notification.(2)The State Government may, at any time by notification in the Official Gazette, exclude from a market area any area or include in any market area any other area.] [Substituted by Rajasthan Act No. 19 of 2005; enforced w.e.f. 16.11.2005 - Notification No. F. 2(27) Vidhi-2/2005, dated 18.11.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 21.11.2005, page 49(1) = 2006 RSCS/Part II/P. 21/H. 26.][5. Division of market into yards. - (1) In every market area, there may be -(a)one principal market yard managed by the market committee;(b)one or more than one sub-market yards managed by the market committee;(c)one or more than one private sub-market yards managed by a person other than the market committee;(d)one or more than one consumer farmer markets managed by a market committee or by a person other than the market committee.(2)The State Government may, by notification in the Official Gazette, declare any specified place including any structure, enclosure, open place or locality in the market area to be a market yard or, as the case may be, sub-market yard.] [Substituted by Rajasthan Act No. 19 of 2005; enforced w.e.f. 16.11.2005 - Notification No. F. 2(27) Vidhi-2/2005, dated 18.11.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 21.11.2005, page 49(1) = 2006 RSCS/Part II/P. 21/H. 26.][5A. Establishment of private sub-market yards. - The Director or any other authority empowered by the State Government in this behalf may grant license to establish private sub-market yards in a market area for -(i)processing of agricultural produce;(ii)export of agricultural produce;(iii)trade of agricultural produce of particular specification; and(iv)grading, packing and transaction in other way by value addition of agricultural produce.
