Section 19(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(1)The State Government on its own or on the representation made by the growers or on the recommendation of the Board may, by notification, declare its intention of exercising control over the purchase, storage, processing and sale of such agricultural produce, in such area as may be specified in the notification, by inviting objections or suggestions from the general public within a period of thirty days from the date of publication of notification which shall be considered by it.
