Section 7(1) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(1)In a State, there may be-(a)principal market yard(s) managed by the Market Committee;(b)sub-market yard(s) managed by the Market Committee;\(c)market sub-yard (s) managed by the Market Committee;(d)private market yard(s) managed by a person, holding a licence under section 10 ;(e)private market sub-yard(s) managed by a person ,holding a licence under section 12;(f)farmer-consumer market yard(s) managed by the Market Committee;(g)private farmer-consumer market yard(s) managed by a ·person, holding a licence under section 11 ;(h)electronic trading platforms.
