Section 28(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(1)All notified horticultural produce shall ordinarily be sold in the market yards, sub-market yard or in the private yards of the license holder, subject to the provision of sub-section (2);Provided that notified horticultural produce may be sold at other places to a license holder especially permitted in his behalf under section 22 and 23 of this Act:Provided further that it may not be necessary to bring Horticulture produce covered under contract farming to the market yard, sub-market yard or private yard and such Horticulture produce may be directly sold to contract farming sponsor from farmers fields.
