Section 7(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)The State Government may, by notification, declare any enclosure, building or locality in any notified market area to be principal market yard for area and other enclosures, buildings or localities to be one or more sub-market yards, one or more seasonal market yards, one or more special market yards,on or more producer and consumer market yards, one or more producer market yards and one or more private market yards for the area.
