Section 19(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(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).
