Section 46 in The Orissa Agricultural Produce Markets Rules, 1958
46. [ Declaration of the market yard and the market. [Substituted vide Orissa Gazette Part III/29.11.1974.]
- The State Government may by notification in the Official Gazette declare-(a)any enclosure, building or locality in any market area to be a market yard; and(b)any area including all lands and buildings thereon within such distance of the market yard as it thinks tit to be a market.]Explanation - A market so declared shall include industrial concerns situated within its area together with their compounds, godowns and warehouses used for storage or agricultural produces.
