Section 6 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
6. Establishment of markets.
(1)Every market committee shall establish in the notified area such number of markets providing such facilities, as the Government may, from time to time, direct for the purchase and sale of the notified agricultural produce.(2)The Government shall, as soon as may be, after the establishment of a market by a market committee under sub-section. (1), declare, by 1 notification, the area of the market and such area around the market as may I be specified in the notification to be a notified market area for the purposes of this Act in respect of any notified agricultural produce.
