Section 7 in Karnataka Agricultural Produce Marketing Act 1966
7. Establishment of markets.
- As soon as may be after the issue of the notification under sub-section (2) of section 6 and the making of the first bye-laws under section 149 the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] shall after satisfying himself that the market committee has made arrangements for regulating the marketing of notified agricultural produce in the market area by a notification declare a date not less than thirty days from the date of issue of the notification as the date on which the market and the sub-markets if any shall be established. For all purposes of this Act the market and the sub-markets if any shall be deemed to have been established for the market area with effect from the date so notified:[Provided that in the case of a market or sub-market notified under subsection (2A) of section 6 the market or sub-market shall be deemed to be established on the date of the notification of the [Director of Agricultural Marketing] [Inserted by Act 19 of 1969 w.e.f. 1.5.1968].]
