Section 5 in Karnataka Agricultural Produce Marketing Act 1966
5. Alteration of market area and of items of regulated agricultural produce.
- Subject to the procedure specified in sections 3 and 4 the State Government may at any time by notification exclude from any market area any area or include therein an additional area or may declare 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 such market area.
