Section 49(3) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(3)No wholesale transaction of notified agricultural produce shall be entered directly by licensed/registered trader with producer of such agricultural produce in the market yard/sub-market yard/private yard or at such place except in accordance with the provisions contained in the bye-laws:Provided that agricultural produce, produced under contract farming, may be directly bought by contract farming sponsor anywhere.
