Section 19(6) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(6)[ No notified agricultural produce shall be removed out of the market yard, market proper or the market area as the case may be, except in accordance with a permit issued by the Market Committee, in such form and in such manner as may be prescribed by the bye-laws :Provided that if any person removes or transports the processed product of notified agricultural produce from the market yard, market proper or the market area, as the case may be, such person shall carry with him the bill or cash memorandum issued under Section 43 of the Madhya Pradesh Vaniiyik Kar Adhiniyam, 1994 (No. 5 of 1995).] [[Substituted by M.P. Act No. 15 of 2003 (w.e.f. 15-6-2003). Prior to substitution it read as under :'(6) No notified Agricultural produce or any produce processed therefrom shall be removed out of the market area except in accordance with a permit issued in such manner and in such form as may be prescribed by the Board :Provided that for the removal of processed goods, the licensed processor or his authorised representative may issue the permit within the limit fixed for the particular processor by the Market Committee.']]
