Section 42 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
42. Special Market and Special Commodity Market.
(1)State Government may by notification declare any market area as 'Special Market' or 'Special Commodity Market' after consideration of such aspects as turnover, serving large area and special infrastructure requirements of particular commodity, to be operated in addition to the existing market.(2)The State Government may by notification, establish separate Market Committee for effective implementation of provisions of this Act for such markets which are notified as special market under sub-section (1).(3)All provisions for and in relation to the Market Committee made in this Act shall mutatis mutandis apply to the Market Committee established for the special market under sub-section (1).
