Section 7(6) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(6)[ Notwithstanding anything contained in sub-section (1), no person shall purchase for sale or processing any notified agricultural produce, live stock and products of live stock outside the market established/declared by the market committee or outside the licensed Direct Purchase Centres.] [Substituted by Act No. 14 of 2015, dated 8.10.2015.]
