Section 3(1) in The Central Provinces and Berar Agricultural Produce Market Act, 1935
(1)The [Commissioner] [This word was substituted for the words 'State Government' by Bombay VIII of 1958, Schedule.] may, after consulting, if necessary, the local authorities concerned in such manner as it thinks fit, or upon a representation made by such authorities or by growers of agricultural produce within the area affected, by notification, declare that any place or market is a market for the sale and purchase of agricultural produce.
