Section 5 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
5. Declaration of intention to regulate and control sale and purchase of agricultural produce in any area.
(1)Where the State Government is of opinion that it is necessary or expedient in the public interest to regulate the sale and purchase of any agricultural produce in any area, [***] [Omitted by section 3 of U.P. Act No. 6 of 1977.], and for that purpose to declare that area as a Market Area, it may, by notification in the Gazette, and in such other manner as may be prescribed, declare its intention so to do, and invite objections against the proposed declaration.(2)Any objection under sub-section (1) may be preferred within such period as may be prescribed and shall be addressed to the Director, who shall forward the same, with his comments thereon, to the State Government.
