Section 31E in The Gujarat Agricultural Produce Markets Act, 1963
31E. Establishment of farmer-consumer market.
(1)Any person who desires to establish a Farmer-Consumer market shall apply to such authority, in such form, in such manner and accompanied by such fee as may be prescribed.(2)The prescribed authority may grant or renew licence to establish Farmer-Consumer market on such terms and conditions, as may be prescribed. The person to whom a licence has been granted shall develop necessary infrastructure and at such place, producer of the agricultural produce himself may, as may be prescribed, sell his produce directly to the consumer:Provided that the consumer shall not purchase in excess of such quantity of commodity at a time in the market as may be prescribed.(3)No market fee shall be levied on the transactions undertaken in the Farmer-Consumer market.(4)The proprietor of the Farmer-Consumer market may charge such amount from the buyer for the services provided by him at such rate as may be prescribed.
