Section 11 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
11. Declaration of Principal Market Yards, Sub-market Yards and Private Market Yards.
- The State Government, where it considers necessary and expedient so to do in public interest, may, by notification in official gazette, -(i)include any area in or exclude any area from the area of the Principal Market Yard or Sub market Yard or Private Market Yard or abolish the existing Principal Market Yard or Sub market Yard or Private Market Yard and declare a new Principal Market Yard or Sub market Yard, or Private Market Yard;(ii)declare that the whole-sale transactions of all or any of the specified agricultural produces in respect of the Market Area shall be carried on only at a specified place or places within its Principal Market Yard or Sub market Yard or Private Market Yard.
