Section 4 in The Assam Agricultural Produce Market Act, 1972
4. Notification of intention of exercising control over purchase and sale of agricultural produce in specified area.
(1)The State Government may by notification in the Official Gazette, declare its intention of regulating the purchase and sale of such agricultural produce in "specified" such areas as may be specified in the notification. A copy of the notification under this section shall also be published in the area concerned in the manner prescribed :Provided that no area within the limits of a District Council shall be included in the area specified in such notification except after consultation with the District Council concerned.(2)The notification under sub-section (1) shall state that any objection or suggestion received by the State Government within a period of not less than one month to be specified in the notification under sub-section (1) shall be considered by the State Government.
