Section 8(1) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(1)The State Government, where it considers necessary or expedient in the public interest so to do, may, by notification in the gazette and in such other manner as may be prescribed and with effect from the date specified in the notification ---(a)include any agricultural produce in, or exclude any agricultural produce from, the list of agricultural produce specified in the notification under section 6;(b)include any area in, or exclude any' area from, the Market Area specified in the notification under section 6 ;(c)divide a Market Area specified in the notification under section 6 into two or more separate Market Areas;(d)amalgamate two or more Market Areas specified in the notification under section 6 into one Market Area; or(e)declare that a Market Area specified in the notification under section 6 shall cease to be such area :Provided that before action under this sub-section is taken the State Government shall invite and consider, in the prescribed manner, objections, if any, against the proposed action.
