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State of Maharashtra - Section

Section 4 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

4. Declaration of regulation of marketing of specified agricultural produce in market area

(1)On the expiry of the period specified in the notification issued under section 3, the State Government shall consider the objections and suggestions, if any, received before the expiry of such period and may, if it considers necessary, hold an inquiry in the manner prescribed.Thereafter, the State Government may by another notification in the Official Gazette, declare that the marketing of the agricultural produce specified in the notification shall be regulated under this Act, in the area specified in the notification. The area so specified shall be the market area. A notification under this section may also be published in a newspaper in the Marathi language circulating therein, and shall also be published in such other manner as in the opinion of the State Government is best calculated to bring to the notice of persons in the area the declaration aforesaid.
(2)On any declaration being made under sub-section (1), no local authority or any other person shall thereafter, notwithstanding anything contained in any law for the time being in force, establish, authorize or continue or allow to be established, authorized or continued any place in the market area for the marketing of that agricultural produce.
(3)Subject to the provisions of section 3, the State Government may, at any time by notification in the Official Gazette, exclude from a market area any area, or include therein an additional area, or may direct that the regulation of the marketing of any agricultural produce in any market area shall cease, or that the marketing of any agricultural produce (hitherto not regulated) shall be regulated in the market area.
(4)The State Government may, by notification in the Official Gazette, declare, in addition to the existing market, a special commodity market for any market area after considering the turnover and special infrastructure requirements for marketing of a particular agricultural produce.