Section 28(2) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(2)The price of the notified Horticulture produce, brought for sale into the market yard, shall be settled by open auction or by any other transparent system as may be prescribed and no deduction shall be made from the agreed price on any account whatsoever from the seller:Provided that the price of notified Horticulture produce in the private yards shall be settled in the manner as may be prescribed.
