Section 19 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
19. Notification of intention of developing and regulating Marketing of Notified Horticultural Produce.
(1)The State Government on its own or on the representation made by the growers or on the recommendation of the Board may, by notification, declare its intention of exercising control over the purchase, storage, processing and sale of' Horticultural produce, in such area as may (sic) specified in the notification, by inviting (sic) or suggestions from the general (sic) period of thirty days from the date (sic) of notification which shall be cons (sic).(2)After the expiry of the period specified in the notification issued under Sub-section (1), and after considering objections and suggestions, if any, received before the expiry of the specified period, and after making such inquiry, as may be necessary, the State Government may by notification, declare the area specified in the notification, or any portion thereof to be a market area for the purpose of this Act and that marketing of all or any of the kinds of Horticultural produce specified in the notification shall be developed and regulated in such market area in accordance with the provisions of this Act.
