Section 7(3) in The Punjab Agricultural Produce Markets Act, 1961
(3)Nothing contained in sub-sections (1) and (2) shall apply to -(a)the sale of agricultural produce by a producer himself to any person who purchase it for his private consumption;(b)the purchase by a person from any person of any agricultural produce for his private consumption;(c)the sale or purchase of agricultural produce through retail sale; and(d)The storage or he sale of hypothecated agricultural produce by a schedule bank or warehouse establish under the Warehousing Corporation Act, 1962 or the Punjab Warehouses Act, 1957.
