Section 3 in Karnataka Agricultural Produce Marketing Act 1966
3. Notification of intention of regulating the marketing of specified agricultural produce in specified area.
(1)The State Government may by notification declare its intention of regulating the marketing of such agricultural produce in such area as may be specified in the notification. The notification may also be published in Kannada in a newspaper circulating in such area.(2)The notification shall state that any objections or suggestions which may be received by the State Government within such period as shall be specified in the notification not being less than thirty days will be considered by the State Government.
