Section 5(2) in The Bihar Agricultural Produce Markets Act, 1960
(2)The Chief Commissioner may, be notification, declare-(i)any enclosure, building or locality in any market area to be the principal market yard and other enclosures, buildings or localities in such area to be one or more sub-market yard or yards for the said market area; and(ii)any are, including all lands, with the buildings thereon, within such distance of the market yard or yards as he thinks fit, to be market proper.
