Section 14(2) in The Rajasthan Agricultural Produce Markets Act, 1961
(2)The market committee may also grant licence, -(a)for direct purchase from agriculturist for the following purposes, namely : -(i)to processor for processing;(ii)to exporters for export of agricultural produce;(iii)for trade of agricultural produce of particular specification; and(iv)for grading, packing and transacting in other way by value addition of agricultural produce:Provided that no sale or purchase shall be permitted under clause (a) within the market proper;(b)for testing of chemical composition of agricultural produce.]
