Section 59(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(2)In relation to agricultural produce, nothing in the sub-section (1) shall apply to the following sale and purchase where -(i)sale is made by the producer himself to any person for his domestic consumption in quantity up to the limits prescribed under the Rules;(ii)brought for sale by head load;(iii)purchase and sale is made by a petty trader;(iv)purchase is made by an authorized fair price shop dealer from the Food Corporation of India, "the State Commodities Trading Corporation" or any other agency or institution authorized by the Central or/ and State Government Administration for distribution of essential commodities through the public distribution system; and(v)the transfer of such agricultural produce to a cooperative society for the purpose of securing an advance there from.
