Section 7F in The Punjab Agricultural Produce Markets Act, 1961
7F. Permission for e-trading platform.
- Subject to the provisions of this Act and the rules made thereunder, the State Government may grant permission to any person for setting up a platform for spot marketing of notified agricultural produce in the State, on fulfillment of such terms and conditions in such manner as may be prescribed:Provided that owner or service provider of "e-trading platform" shall neither be permitted himself for the sale or purchase of agricultural produce in the "e-trading platform" so developed and managed by him nor any other person shall do so on his behalf, as the case may be.
