Section 3 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
3. Notification of intention of regulating marketing of notified agricultural produce in special area.
(1)The Government or the Director may by notification, and in such other manner as may be prescribed, declare its intention of regulating the marketing of such agricultural produce and in such area as may be specified in the notification.(2)A notification under sub-section (I) shall state that any objection or suggestion which may be received by the Government or the Director within a period of not less than forty-five days, to be specified in the notification, shall be considered by the Government or the Director.
