Section 4(1) in The Assam Agricultural Produce Market Act, 1972
(1)The State Government may by notification in the Official Gazette, declare its intention of regulating the purchase and sale of such agricultural produce in "specified" such areas as may be specified in the notification. A copy of the notification under this section shall also be published in the area concerned in the manner prescribed :Provided that no area within the limits of a District Council shall be included in the area specified in such notification except after consultation with the District Council concerned.
