(1)In a State, there may be-(a)principal market yard(s) managed by the Market Committee;(b)sub-market yard(s) managed by the Market Committee;\(c)market sub-yard (s) managed by the Market Committee;(d)private market yard(s) managed by a person, holding a licence under section 10 ;(e)private market sub-yard(s) managed by a person ,holding a licence under section 12;(f)farmer-consumer market yard(s) managed by the Market Committee;(g)private farmer-consumer market yard(s) managed by a ·person, holding a licence under section 11 ;(h)electronic trading platforms.(2)The State Government shall, as soon as possible after the issue of notification under Sections 4 and 5, by a notification, declare any 'place' in the delineated market area as principal market yard or sub-market yard or market sub-yard or farmer-consumer market yard, as the case may be, managed by a Market Committee, for the purpose of regulation of marketing of notified agricultural produce and livestock, expressly or impliedly in physical , electronic or other such mode, under this Act.Explanation. - In this sub-section (2) , the expression 'place' shall include any structure, enclosure, open space locality, street including, warehouse/silos/pack house/cleaning, grading and packaging and processing unit vested in the Market Committee of the delineated market area.(3)The State Government may, by notification, declare a 'place', licenced under section 70, to be private market yard, private market sub- yard, private farmer consumer market yard, as the case may be, for marketing of notified agricultural produce and livestock, expressly or impliedly in physical, electronic or other such mode, under this Act.Explanation. - In this sub-section (3), the expression 'place' shall include any structure, enclosure, open space locality, street including warehouse/silos/pack house/cleaning grading & packaging and processing unit vested in the person licenced for the purpose under this Act.
