Section 31C in The Gujarat Agricultural Produce Markets Act, 1963
31C. Establishment of Private Market, e-market, direct purchase from agriculturist.
(1)Any person who desires to establish a private market or an e-market or to purchase agricultural produce directly from the agriculturist in one or more market areas, shall apply to such authority,-in such form, in such manner and accompanied by such fee as may be prescribed.(2)The prescribed authority may grant or renew licence on such terms and conditions as may be prescribed for-(a)establishing a private market for-(i)process [and trade] [Inserted by Gujarat Act No. 14 of 2015, dated 10.4.2015.] of the agricultural produce;[***] [Deleted '(ii) trade of fruits and vegetables;' by Gujarat Act No. 14 of 2015, dated 10.4.2015.](iii)export of agricultural produce; or(iv)grading, packing and adding value in any other way to the agricultural produce,(b)establishing an e-market, or(c)purchasing agricultural produce directly from the agriculturist in one or more market areas.
