Section 59 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
59. Sale-transaction of notified agricultural produce and livestock.
(1)All notified agricultural produce including livestock shall ordinarily be sold in the principal market yards, sub-market yards and market sub-yards licenced under this Act or not, private market yards or at the electronic trading platforms :Provided that the notified agricultural produce including livestock may be sold at other places also to a licence holder especially permitted in this behalf under this Act.(2)In relation to agricultural produce, nothing in the sub-section (1) shall apply to the following sale and purchase where -(i)sale is made by the producer himself to any person for his domestic consumption in quantity up to the limits prescribed under the Rules;(ii)brought for sale by head load;(iii)purchase and sale is made by a petty trader;(iv)purchase is made by an authorized fair price shop dealer from the Food Corporation of India, "the State Commodities Trading Corporation" or any other agency or institution authorized by the Central or/ and State Government Administration for distribution of essential commodities through the public distribution system; and(v)the transfer of such agricultural produce to a cooperative society for the purpose of securing an advance there from.(3)In relation to livestock, nothing in the sub-section (1) shall apply on the business of purchasing or selling of livestock not exceeding such value, as may be prescribed.(4)The price of the notified agricultural produce including livestock, brought for sale into the principal market yards, sub-market yards, private market yards, market sub-yards shall be settled by tender bid or open auction including e-auction or any other transparent system and no deduction shall be made from the agreed price on any account whatsoever from the seller.(5)Weighment or measurement or counting of all the notified agricultural produce including livestock so purchased shall be done by such a person and such system as is provided in the Bye-laws or at any other place specified for the purpose by the Market Committee.
