Section 53 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
53. Establishment of consumer/farmer market (Direct sale by the producer).
(1)Consumer/Farmer market may be established by developing infrastructure as prescribed, by any person in any market area and that the producer of agricultural produce himself may sell his produce as prescribed directly to the consumer at such place:Provided that the consumer shall not purchase the agricultural produce more than the prescribed quantum in the consumer market.(2)Market service charge shall be collected on sale of the agricultural produce by the seller and shall be remitted to the proprietor of the consumer market.(3)Save as otherwise provided in this Act, no market fee shall be leviable on the transaction undertaken in the consumer/farmer market.(4)License for establishment of consumer/farmer market shall be granted by the Government.
