Section 9 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
9. Control of marketing of notified agricultural produce on the establishment of a market area under section 4.
(a)No local authority shall, notwithstanding anything contained in any law for the time being in force, set up, establish or continued or allow to be set up, established continued or used any place in the market area, market proper for the marketing of any notified agricultural produce, except in accordance with the provisions of this Act :Provided that a local authority may establish or continue any place for retail sale of any notified agricultural produce subject to the condition that no market functionary shall operate in such place except in a accordance with the provisions of this Act, and the rules and the bye-laws and standing orders of the market committee;(b)No person shall, except in accordance with the provisions of Act and the rules and bye-laws made thereunder;-(i)Use any place in the market area for the marketing of this the notified agricultural produce; or(ii)operate in the market area as market functionary in relation to the marketing of the notified agricultural produce :Provided that nothing herein shall apply to the sale or purchase of such agricultural produce,-(i)the producer whereof is himself its seller and such sale is made to a person who purchases it for his own private consumption;(ii)the person who purchases, such produce within the market yard or sub-market yard, as the case may be, from a trader for retail sale;(c)Agricultural produce which is purchased by an authorised fair price shop dealer from the Food Corporation of India, the State Commodity Trading Corporation or any other agency or institution authorised by the Government for distribution through the public distribution system;(d)The transfer of such agricultural produce to a Co-operative Society, Warehouse or a Bank for the purpose of securing advance therefrom.Chapter-III Constitution of Market Committees
