Section 7(9) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(9)Notwithstanding anything contained in sub-section (1) to (8) the Government may grant/ renew a licence to establish and operate private market in the manner and from as may be prescribed, after examination of the credentials, experience and proposed plan to established a Private Market in a notified area for the purposes of this Act, with such facilities as prescribed for facilitating transparent and efficient trading of notified agricultural; produce lives stock and products of livestock;Provided that the licence so granted shall be suspended or cancelled for violation of any provisions of the Act.
