Section 6 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
6. Alteration/ Amalgamation of delineated market area and of items of agricultural produce and livestock.
(1)Subject to the procedure specified in sections 3 and 5, the State Government may, at any time by notification, exclude from any delineated market area, any of delineated area or include therein an additional area or split one delineated market area in market two or more such areas or amalgamate two or more such areas in one delineated market area, or may exclude any notified agricultural produce and livestock from regulation , or include any agricultural produce and livestock , hitherto not regulated, for regulation under this Act(2)After the alteration of delineated market area or the items of agricultural produce and livestock, if any, under section 5, it shall not be necessary for the Director to make any declaration under this section unless he is of the opinion that it is necessary to declare any area, hitherto not declared, as delineated market area of any Market Committee.
