Section 3 in The Orissa Agricultural Produce Markets Act, 1956
3. Notification of intention of exercising control over purchase and sale of agricultural produce.
(1)The State Government may by notification declare its intention of regulating the purchase and sale of such agricultural produce and in such area, as may be specified in the notification. Such notification may also be published in the regional language of the area in a newspaper circulated in the said area or in such other manner as the State Government may deem fit.(2)Any objection or suggestion which may be received by the State Government within a period of not less than one month to be specified in the said notification may be considered by the State Government.
