Section 7C in The Punjab Agricultural Produce Markets Act, 1961
7C. Establishment of private market yard.
(1)A private market yard may be set up by any person with suitable infrastructure in accordance with the provisions of this Act and rules made thereunder for the sale or purchase of agricultural produce as may be specified by the State Government.(2)The owner of the private market yard, referred to in sub-section (1) shall neither be permitted himself for sale or purchase of agricultural produce in the private market yard so developed and managed by him nor any other person shall do so on his behalf, as the case may be.(3)Save as otherwise provided in this Act, the owner of the private market yard or its management committee, by whatever name called, referred to in sub-section (1) shall perform such functions and duties of the Market Committee as prescribed and under the overall supervision of the Competent Authority or any other officer authorised in this behalf.(4)The private market yard referred to in sub-section (1) shall be established subject to the fulfillment of such terms and conditions in such manner as may be prescribed.
