Section 3(2) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(2)On the publication of such notification under sub-section (1), or with effect from such later date as may be specified therein, no local authority or other person shall, notwithstanding anything to the contrary contained in any law for the time being in force, within the market area, or within such distance thereof as may be [declared by notification] [Substituted for "notified in the Official Gazette" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 3(a).] in this behalf, set up, establish or continue or allow to be set up, established or continued any place for the purchase or sale of such agricultural produce as has been specified in the notification under sub-section (1), except in accordance with the provisions of this Act and the rules made thereunder.[ * * *] [Explanation omitted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1981, section 3(a).]
