Section 7(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(2)The State Government shall, as soon as possible after the issue of notification under Sections 4 and 5, by a notification, declare any 'place' in the delineated market area as principal market yard or sub-market yard or market sub-yard or farmer-consumer market yard, as the case may be, managed by a Market Committee, for the purpose of regulation of marketing of notified agricultural produce and livestock, expressly or impliedly in physical , electronic or other such mode, under this Act.Explanation. - In this sub-section (2) , the expression 'place' shall include any structure, enclosure, open space locality, street including, warehouse/silos/pack house/cleaning, grading and packaging and processing unit vested in the Market Committee of the delineated market area.
