Section 12(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(2)The owner of such warehouse/ cold storage, or other such structure or 'place', as the case may be, desirous of declaration of such place as market sub-yard under sub-section (1 ), shall apply to the Director or an officer authorized by him, in such form and in such manner and such fee; and also for such period but not less than three years, as may be prescribed.
