Section 8(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
(3)Notwithstanding anything contained in sub-section (1), no person shall, after the date to be notified by the Government in this behalf in the Tamil Nadu Government Gazette, purchase or sell any notified agricultural produce in a notified market area outside the market in that area.Explanation. - For the purpose of this sub-section, purchase or sale shall, unless otherwise prescribed, mean the purchase or sale in the first point in the notified market area.
