Section 1 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
1. Short title, extent, commencement and application.
(1)This Act may be called [the Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983.] [These words, brackets and figures were substituted for the words, brackets and figures, 'the Bombay Metropolitan Region specified Commodities Markets (Regulation of Location) Act, 1983' by Maharashtra 25 of 1996 Schedule entry (4), clause 3(a).](2)It shall extend to all the areas for the time being comprised in [the Mumbai Metropolitan Region] [These words were substituted for the words the Bombay Metropolitan Region' by Maharashtra 25 of 1996, Schedule, clause 3(b)(i).] as defined in [the Mumbai Metropolitan Region Development Authority Act, 1974] [These words and figures were substituted for the words and figures 'the Bombay Metropolitan Region Development Authority Act, 1974' by Maharashtra 25 of 1996, Schedule, clause 3(b)(ii).].(3)It shall come into force in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, Schedule, clause 3(c).] at once. It shall come into force in any other area in the Bombay Metropolitan Region on such date as the State Government may, by notification in the Official Gazette, appoint: and different dates may be appointed for different areas.(4)(a)It applies in the first instance in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, Schedule, clause 3(b).] to the two commodities that is to say, (1) textiles, and (2) iron and steel, which are specified in the Schedule.(b)The State Government may, either suo motu or on a request being made by the Metropolitan Authority, by Notification in the Official Gazette, amend the Schedule under section 70 by inserting thereon any other commodity and may by the same notification or by like notification declare that this Act shall apply in any area to any commodity (whether already included or newly included in the Schedule) from such date as may be specified in such notification and different dates may be specified for different areas and for different commodities.
