Section 12 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
12. Declaring warehouse/ silos/cold storage or other such structure or place as market sub-yard.
(1)Save as otherwise provided in this Act, the State Government may, by notification declare warehouse/ silos/ cold storage or other such structure or place with infrastructure and facilities as maybe prescribed, to function as market sub-yard.Explanation. - The expression 'place' under this sub-section shall include any structure, enclosure, open space, locality, street including pack house/cleaning grading and processing unit etc.(2)The owner of such warehouse/ cold storage, or other such structure or 'place', as the case may be, desirous of declaration of such place as market sub-yard under sub-section (1 ), shall apply to the Director or an officer authorized by him, in such form and in such manner and such fee; and also for such period but not less than three years, as may be prescribed.(3)The licensee of such warehouse/ silos/ cold storage or other such structure or place, may collect user charge on notified agricultural produce transacted at the declared market sub-yard under section 12, at the rate ad valorem not exceeding the rate as notified by the state Government.Provided that no user charge shall be collected from agriculturist-seller(4)A declared market sub- yard licensee shall contribute, of such user charge collection, to the separate "Revolving Marketing Development Fund" maintained by the Director at the rate in percentage at par with Market Committee. The Fund will be utilized for the purposes and in the manner mutatis mutandis to section 10 (5) of this Act.
