Section 13(1) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(1)After six months from the declaration of any area as a market area, no person shall, within the [market area] [Substituted for "market proper" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1977, section 4(a).], carry on business or act as a trader, commission agent, broker, weighman, measurer, warehouseman or surveyor. or sell or purchase agricultural produce, or engage in [processing or preservation] [Substituted for "processing and preservation" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 11(a)(i).] of agricultural produce, or set up, establish or continue a [place] [Substituted for "shall, shed or other structure" by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1981, section 9(a).] for storage, sale or purchase of any agricultural produce, except, under and in accordance with the prescribed terms and conditions of a [licence valid for single market area issued by the market committee, or single licence valid for more than one market areas issued by the Board] [Substituted 'licence issued in this behalf by the market committee' by West Bengal Act No. 16 of 2017, dated 31.3.2017.] [notwithstanding anything contained in any other law for the time being in force and] [Inserted by ibid, section 9(b).] [irrespective of any licence required and issued under any law for the time being in force] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 11(a)(11).] :[Provided that nothing in this sub-section shall apply to any sale by a producer of his own produce, to retail sale and to purchase by an individual for his own consumption.] [Proviso added by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1981, section 9(c).]
