Section 23(4) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(4)Notwithstanding anything contained in this Act, any farmers and Horticulturist may, for his bonafide use, create post harvest management infrastructure facilities at the farm level such as grading standardization pack houses, storage (including cold storage's), primary processing for Horticultural produce and other post harvest management facilities for which the Central or State Government may provide different scheme and the scheme under Horticulture Technology Mission being executed by the Department of Horticulture through (sic)ectorate of Marketing under the Inspection of (sic) Government of India.
