Section 6 in The Assam Agricultural Produce Market Act, 1972
6. Declaration of market yards.
(1)For each market area there shall be one principal market-yard and one or more sub-market-yards as may be necessary.(2)The Board with the approval of the State Government may declare-(i)any enclosure, building or locality in any market area to be the principal market-yard and other enclosures, buildings or localities in such market areas to be one more sub-market-yard or yards for the area; and(ii)any area including all lands with the buildings and structures thereon within such distance of the principal or sub-market yard or yards, as the case may be, as it thinks fit to be market proper :Provided that the location of the principal market yard, sub-market yard or yards or any other lands, buildings or structures ancillary thereto shall be at a close distance from the location where the trade and merchandise in all or any specified agricultural produce normally takes place.(3)The land requirement for establishing a structure and its specification shall be such as may be prescribed.Explanation. - For this sub-section the word structure shall include any office building of the Market Committee, staff quarter, rest house, godown, principal market yard, sub-market yard or yards, check-gate and its ancillary structures.
