Section 3 in Jharkhand Agricultural Produce Markets Act, 2000
3. Notification of intention of exercising control over purchase, sale, storage and processing of agricultural produce in specified area.
- [(1) Notwithstanding anything to the contrary contained in any other Act for the time being in force, the Jharkhand Government may, by notification, declare its intention of regulating the purchase, sale, storage and processing of such agricultural produce and in such area, as may be specified in the notification.] [Substituted by Act 60 of 1982.](2)A notification under sub-section (1) shall state that any objection or suggestion which may be received by the Jharkhand Government within a period of not less than two months to be specified in the notification, shall be considered by the Jharkhand Government.
