Section 26(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)The Government may, after consideration of such aspects as, the turn-over, upstream catchment area, down-stream servicing (number of consumers served) and price leadership (whether the market influences the price at the national level), declare an area as a special market area known as "Market area of the market of National Importance":Provided that no such market shall be established-(a)if it handles less than one lakh tonnes of produce per year;(b)if, out of the total produce handled by it, less than thirty percent thereof is received from two or more States or Union Territories; and(c)If the market does not influence the price of the commodity referred to in sub-section (1) at the national level.
