Section 9(a) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(a)No local authority shall, notwithstanding anything contained in any law for the time being in force, set up, establish or continued or allow to be set up, established continued or used any place in the market area, market proper for the marketing of any notified agricultural produce, except in accordance with the provisions of this Act :
