Section 48(1) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(1)Entire notified agricultural produce shall be ordinarily sold in the market yards/sub-market yards or in the private yards of the licence holder, subject to the provisions of sub-section (2):Provided that the notified agricultural produce may be sold at other places also to a licence holder under section 52 of this Act:Provided further that it shall not be necessary to bring agricultural produce covered under Contract Farming to the market yard/sub-market yard/private yard and it may be directly sold to contract farming sponsor from farmers' fields.
