Section 23(4) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(4)Notwithstanding anything contained in this Act, any farmer and agriculturist may, for his bonafide use, create post harvest management infrastructure facilities at the farm level such as grading, standardization, pack houses, storages (including cold storages), primary processing of agricultural produce and other post harvest management facilities for which the Central or the State Government may provide different scheme shall be implemented along with the scheme under horticultural technology mission being executed by the Department of Horticulture through Directorate of Marketing and Inspection, the Government of India.
