Section 6 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
6. Notification of intention to alter limits of or to amalgamate or to split a market area.
(1)The Government may, by notification, declare it's intention,-(i)to alter the limits of a market area by including within it any other area in the vicinity thereof or by excluding therefrom any area comprised therein; or(ii)to amalgamate two or more market areas and constitute one market area thereof.(2)Every notification issued under sub-section (1) of this section shall define the limits of the area which is intended to be included in or excluded from a market area, or of the market areas intended to be amalgamated into one market area, or of the area of each of the markets intended to be constituted after splitting up an existing market area, as the case may be, and shall also specify the period which shall not be less than six weeks within which objections, if any, shall be received by the Government.
