Section 7(7) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(7)[ Notwithstanding anything contained in sub-sections (1) to (6), the Director of Marketing may grant/renew licence in the manner and in the form prescribed, to a person, after examination of the credentials, experience and the proposed plan to establish a Driect Purchase Centre in a notified area, with such facilities as prescribed, for making purchases from the growers of the agricultural produce, live stock and products of live stock for processing, grading, packing, storing and for sale/export of the products:Provided that the licence so granted under sub-section(7) shall be suspended or cancelled for violation of any provisions of the Act.] [Substituted by Act No. 14 of 2015, dated 8.10.2015.]
