Section 23(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)The Director shall, as soon as possible after a declaration is made under sub-section (1) of Section 4, by notification, establish any place (including any structure, enclosure, open space or locality) in any market area to be the principal market for the marketing of the agricultural produce specified in such notification and may, by the same or other notification, establish in any such place in any market area one or more subsidiary markets for the marketing of such agricultural produce.
