Section 5(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)Subject to the provisions specified in sections 3 and 4 the Government or the Director may, at any time by notification exclude from any market area any area or include therein an additional area or may declare that the regulation of the marketing of any agricultural produce in any area shall cease or that the marketing of any agricultural produce (hither-to not regulated) shall be regulated in such market area :Provided that no notification shall be issued under this section without giving in the Government Gazette prior notice of not less than 45 days as the Government or the Director may consider reasonable of the intention to issue such notification.
