Section 23 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
23. Establishment of consumer's or farmer's markets and creation of post harvest management facilities by the farmers/ agriculturists.
(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 agricultural 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 agricultural 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 farmer and agriculturist may, for his bonafide use, create post harvest management infrastructure facilities at the farm level such as grading, standardization, pack houses, storages (including cold storages), primary processing of agricultural produce and other post harvest management facilities for which the Central or the State Government may provide different scheme shall be implemented along with the scheme under horticultural technology mission being executed by the Department of Horticulture through Directorate of Marketing and Inspection, the Government of India.
