Section 15C(1) in The Rajasthan Agricultural Produce Markets Act, 1961
(1)Subject to the provisions of subsection (2), all agricultural produce brought into the market proper for sale shall be sold only in the principal market yard or sub-market yards or in private sub-market yards :Provided that it shall not be necessary to bring the agricultural produce produced under contract farming in the principal market yard or sub-market yards or private sub-market yards and it may be sold directly to the contract farming buyer.
