Section 31C(2) in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
(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 of the agricultural produce;(ii)trade of fruits and vegetables;(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.
