(1)The Collector of the district shall publish in the months of January, April, July and October every year in the District Gazette the average market price during the immediately preceding three months at the [headquarters of the Gudalur taluk] [Substituted for the words 'headquarters of each taluk' by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.] of paddy, coconut, areca nut, pepper, groundnut and of every crop which may be notified by the State Government as a commercial crop under sub-section (3) of section 10:Provided that, before publishing such price, the Collector shall cause notice to be given to the public in such manner as he thinks fit of the price proposed to be fixed and consider objections, if any, received within two weeks from the date of the notice.
