Section 19(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(2)After the expiry of the period specified in the notification issued under sub-section (1), and after considering objections and suggestions, if any, received before the expiry of the specified period, and after making such inquiry, as may be necessary, the State Government may by notification, declare the area specified in the notification, or any portion thereof to be a market area for the purpose of this Act and that marketing of all or any of the kinds of agricultural produce specified in the notification shall be developed and regulated in such market area in accordance with the provisions of this Act.
