Section 15D(3) in The Rajasthan Agricultural Produce Markets Act, 1961
(3)No wholesale transaction of agricultural produce shall be made directly by any traders with producers of such produce except, in the principal market yard or sub-market yard or private sub-market yard, and in accordance with the provisions of this Act or the bye-laws made thereunder :Provided that agricultural produce produced under contract farming may be bought directly by contract farming buyer anywhere.
