Section 8 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
8. Establishment and notification of "Special Commodity Market Yard".
(1)The State Government may designate any-existing market yard established under section 7 (2) as "Special Commodity Market Yard" or establish and notify any market yard as "Special Commodity Market Yard"after consideration of such aspects as throughput of particular agriculture produce and livestock and special infrastructure requirements therefore. It may be-(i)fruits, vegetables and flower markets, including onion market, apple market, orange market and other such market;(ii)cotton market;(iii)medicinal and aromatic plants market;(iv)livestock market including camel market, fish market, poultry market and other such market; and(v)any other such markets.(2)All provisions for and in relation to the. Market Committee made under this Act shall mutatis mutandis apply to the Market Committee established for "Special Commodity Market Yard". .
