Section 72A(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)Subject to such conditions and such fees as may be prescribed the Director of Agricultural Marketing or any other officer authorised by him may grant a licence for purchase or sale of notified agricultural produce by establishing private market yards or to purchase notified agricultural produce directly from the agriculturist in one or more market area for the purpose of -(a)processing of the notified agricultural produce;(b)[ establish a Direct Purchase Center to purchase notified agricultural produce directly from an agriculturist; or](c)export of notified agricultural produce;(d)grading packing and transaction in other way by value addition of notified agricultural produce.
