Section 7(9) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(9)[ Notwithstanding anything contained in sub-sections (1) to (8), the Government may grant/renew a licence to establish and operate private market in the manner and form as may be prescribed, after examination of the credentials, experience and proposed plan to establish a private market in a notified Omission of section 7A and 7B. area, for the purposes of this Act with such facilities as prescribed for facilitating transparent and effiecient trading of notified agricultural produce, live stock and products of live stock:Provided that the licence so granted shall be suspended or cancelled for violation of any provisions of the Act.
