Section 6 in The Punjab Agricultural Produce Markets Act, 1961
6. Declaration of notified market area.
(1)After the expiry of the period specified in the notification under section 5 and after considering such objections and suggestions as may be received before the expiry of such period, the State Government may, by notification and in any other manner that may be prescribed, declare the area notified under section 5 or any portion thereof to be a notified market area for the purposes of this Act in respect of the agricultural produce notified under section 5 or any part thereof.Sub-sections (2) and (3) omitted by Haryana Act No. 21 of 1973.(4)For the removal of doubts it is hereby declared that a notification published in the official gazette under this section or section 5 shall have full force and effect notwithstanding any omission to publish or any irregularity or defect in the publication of a notification under this section or under section 5 as the case may be.[6A. Notification of intention to alter limits of or to amalgamate or to split up markets areas. - (1) The State Government may, by notification, declare its intention -(i)to alter the limits of a market area by including therein any other area in the vicinity thereof or by excluding therefrom any area comprised therein; or(ii)to amalgamate two or more market areas and constitute one Committee therefor; or(iii)to split up a market area and to constitute two or more Committees thereof.(2)Every notification issued under sub-section (1) shall define the limits of the area which is intended to be included in or excluded from a market area, or of the market areas intended to be amalgamated into one, or of the area of each of the markets intended to be constituted after splitting up an existing market area, as the case may be, and shall also specify the period whcih shall not be less than thirty days within which objections, if any, shall be received by the State Government.
