Section 22 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
22. Establishment of private yards, and direct purchase of Horticulture Produce from Horticultural producers.
- Any person who desires to establish private yard for the purchase of Horticulture produce direct from Horticulture, or for providing infrastructure facilities, in any market area for(a)The process of the notified Horticultural produce.(b)The Trade of notified Horticultural produce of particular specification;(c)The export of notified Horticulture produce; and(d)The grading, packing and transaction in other way by value addition of notified Horticultural produce, shall make an application for obtaining license in accordance with the provisions of section 25 of this Act.
