Section 37(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(1)Every person who, in respect of notified Horticulture produce, desires to operate in the market area as trader, commission agent, weigh men, labour, surveyor, ware housemen, contract farming buyer, owner or occupier of processing factory or any other market functionaries, shall apply to the Secretary of registration in such manner and within such period as may be prescribed. The Secretary of the Committee shall be the authority to grant registration certificate with the prior approval of the Committee.Provided that any person may buy Horticultural produce in the market yard/sib-market yard on day to day basis even without getting registered.Provided further that any person who desires to trade or transact or deal in any notified Horticultural produce in more than one market area, shall get registered, for respective function from the Secretary of the Board.
