Section 4 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
4. Declaration of market area and requisition 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 and making such enquiry, if any, as may be necessary the Government or the Director may, be another notification declare the area specified in the notification issued under section 3 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 agricultural produce specified in the notification issued under section 3 shall be regulated under this Act in such market area.
