Section 6(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)Subject to the procedure prescribed in sections 3 and 4 the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] may at any time by a notification [alter any market or sub-market or any market yard market sub-yard or sub-market yard or] [Inserted by Act 19 of 1969 w.e.f. 1.5.1968] exclude any area from any market or sub-market or any place from any market yard market sub-yard or sub-market yard or include therein subject to the [provisos] [Substituted by Act 19 of 1969 w.e.f. 1.5.1968] to sub-section (2) an additional area or place as the case may be or may direct that the regulated marketing of any notified agricultural produce in any market yard or market sub-yard or sub market yard shall cease or that any notified agricultural produce shall be included in the regulation of marketing in any such yard or sub-yard.[Explanation. - In this section the expression "place" shall include any structure enclosure open place locality or street whether vested in the market committee of the market area or not.] [Inserted by Act 19 of 1969 w.e.f. 1.5.1968]
