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State of Uttarakhand - Section

Section 83 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

83. Establishment of Private Yards, and Direct purchase of Agriculture produce from the Agriculturist (Direct purchase from Producer).

- The State Government may, subject to rules made in this behalf, grant license to purchase agricultural produce by establishing Private Yard or direct purchase from Agriculturist, in one or more Market area for -
(a)processing of the notified agricultural produce,
(b)trade of notified agricultural produce of particular specification,
(c)export of notified agricultural produce, and / or
(d)grading, packing and transaction in other way by value addition of notified agriculture produce.