Section 9(b) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(b)No person shall, except in accordance with the provisions of Act and the rules and bye-laws made thereunder;-(i)Use any place in the market area for the marketing of this the notified agricultural produce; or(ii)operate in the market area as market functionary in relation to the marketing of the notified agricultural produce :
