Section 6(2A) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2A)Notwithstanding anything contained in this Act, marketing of agricultural produce specified in all the entries of items VII-Fruits and VIII-Vegetables and entries (2), (3), (4) and (5) of item X. Condiments, spices and others of the Schedule by any person outside the market established under section 5, except as provided in section 5D, shall not require any licence or permission, and shall not be regulated by the Market Committee.
