Section 31C(2) in The Gujarat Agricultural Produce Markets Act, 1963
(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.
