Section 11 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
11. Establishment of farmer-consumer market yard ( direct sale of agricultural produce by farmer to consumer in retail).
(1)Subject to such terms and conditions and fee, as may be prescribed, the Director or the officer authorized by him, may grant licence to a person to establish farmer-consumer market yard for marketing of specified agricultural produce in retail.(2)Such farmer-consumer market yard · may be established by a person by developing infrastructure, as may be prescribed, and at a place accessible to both farmer(s) and consumer(s):Provided that the consumer shall not purchase more than such quantity of agriculture produce at a time in this market, as may be prescribed.(3)The farmer-consumer market yard licensee may collect the user charge on the sale of agriculture produce from the seller and amount so realized shall be retained by farmer-consumer market yard licensee:Provided further that the State Government in public interest may from time to time, by notification, put ceiling on the rate of collection of user charge.
