Section 64(1) in The Rajasthan Agricultural Produce Markets Rules, 1963
(1)All the notified agricultural produce brought into the market or produced or processed in the market proper except such quantity for consumption as may be prescribed in the bye-laws shall pass through the principal market yard or some market yard or yards and shall not be sold at any other place within the market proper.Explanation. - For the purpose of this rule, processed agricultural produce shall include all the notified agricultural produce processed in the market but not a manufactured produce.
