Section 7 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
7.
[(1) As soon as may be after the publication of the, notification under section 6, the, State Government may by notification in the Gazette, declare such portion of the market area as may be specified as the principal market yard and such other portions as may be specified as sub-market yard;] [Substituted by section 4 U.P. Act No. 10 of 1970][Provided that the whole of the Principal Market. Yard shall be located within the limits of one district only.] [Inserted by section 4 of President Act No. 13 of 1973 as re-enacted by U.P. Act No. 30 of 1974.](2)[ The State Government, where it considers necessary or expedient in the public interest so to do, may, by notification -(a)include any area in or exclude any area from the area of a principal market yard or sub-market yard or abolish the existing Principal Market Yard or Sub-Market Yards and declare a new Principal Market Yard or Sub-Market Yards;(b)declare that the whole-sale transactions of all or any of the specified agricultural produce in respect of a market area shall be carried on only at a specified place or places within its principal market yard or sub-market yards.]
