6. Extension of application of Act.-

The Central Government, after such consultation as it thinks fit of the interests likely to be affected, may by notification in the Official Gazette declare that the provisions of this Act shall apply to an article of agricultural produce not included in the Schedule 1[or to an article other than an article of agricultural produce] and on the publication of such notification such article shall be deemed to be included in the Schedule.

1. Ins. by Act 13 of 1942, s. 3 (w.e.f. 24-2-1937).