Section 3(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(1)On the recommendation of the Metropolitan Commissioner; the Metropolitan Authority may, by notification in the Official Gazette, declare any area in the Metropolitan Region described in the notification to be the market area in respect of any specified commodity and shall by the same or by a separate notification specify one or more market yards and sub-market yards for the market area, which may, if necessary, be located outside the market area.
