Section 70 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
70. Grant/Renewal of licence for direct marketing.
(1)Any person, including a Farmers' Cooperative, Farmers' Producer Organisation (FPO) and Processor/Exporter, under section 13, desires to purchase agricultural produce directly from farmers outside the principal market yard, sub-market yard, market sub-yard, private market yard , shall apply to the Director/ Managing Director or the officer authorized by him for grant or renewal of lice, ice, as the case may be, in such form and in such manner; and also for such period, as may be prescribed.(2)An application for direct marketing shall accompany such reasonable licence fee and security/bank guarantee, as may be prescribed.(3)The application received under section 70 (1) for grant or renewal of licence may be accepted or rejected in the cause and manner mutatis mutandis to Section 68(3).(4)A direct marketing licence granted or renewed under this section shall be subject to such terms and conditions, as may be prescribed; and the licensee shall be bound to follow the terms and conditions of the licence as may be prescribed. The licensee shall also follow the provisions of this Act and Rules made thereunder
