Section 23 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
23. Establishment of consumer's or farmers markets and creation of post harvest management Facilities by the Farmers/ Horticulturist or Horticultural producer.
(1)Consumer's or farmer's market may be established by developing infrastructure as may be prescribed, by any person in any market area, and producer may, himself sell his Horticulture produce direct to the consumer in such market area, in the manner as may be prescribed.(2)Market service charge shall be collected on sale of Horticulture produce by the seller and shall be remitted to the proprietor of the consumer market.(3)Save as otherwise provided in this Act, no market fee shall be leviable on the transactions undertaken in the consumer's or farmer's market.(4)Notwithstanding anything contained in this Act, any farmers and Horticulturist may, for his bonafide use, create post harvest management infrastructure facilities at the farm level such as grading standardization pack houses, storage (including cold storage's), primary processing for Horticultural produce and other post harvest management facilities for which the Central or State Government may provide different scheme and the scheme under Horticulture Technology Mission being executed by the Department of Horticulture through (sic)ectorate of Marketing under the Inspection of (sic) Government of India.
