Section 74 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
74. Registration of wholesale adhoc buyer.
(1)Any person desirous of wholesale buying either from the market-yard or from outside the market-yard, on day to day basis for own consumption even without valid licence granted under section 70, may register with the concerned Market Committee, in the form and in the manner, as may be prescribed:(a)Such buyer will specify the place and day of purchase while making the registration; or after ward before purchase;(b)In case of such buying undertaken in the market yard , the buyer shall be liable to pay Market fee at the applicable rate to the Market Committee and on buying undertaken outside the market yard, the buyer shall pay one-fourth of the applicable market fee to the Market .Committee:Provided that such wholesale purchases cannot be made more than three times in a month across the State
