Section 4 in Karnataka Agricultural Produce Marketing Act 1966
4. Declaration of market area and of regulation of marketing of specified agricultural produce therein.
- After the expiry of the period specified in the notification issued under section 3 and after considering such objections and suggestions as may be received before such expiry the State Government may by another notification declare the area specified in the notification issued under section 3 or any portion thereof to be a market area and that the marketing of all or any of the kinds of agricultural produce specified in the notification issued under section 3 shall be regulated under this Act in such market area. A notification under this section may also be published in Kannada in a newspaper circulating in such area.[Provided that a market area shall not be less than a taluk and more than a district:Provided further that if on the date of commencement of the Karnataka Agricultural Produce Marketing (Regulation) and Certain Other Laws (Amendment) Act 1991 any market area is more than a district or less than a taluk such market area shall be altered or market committees of such market area shall be amalgamated so that the market area shall not be more than a district or less than a taluk and the provisions of sections 5 142 and 144 shall mutatis mutandis apply for such alteration of limits and amalgamation.] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991]
