Section 6 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
6. Control of marketing of notified agricultural produce.
- On the establishment of market under Section 4,-(a)no local authority shall, notwithstanding anything contained in any enactment for the time being in force, set up, establish, continue or use or allow to be set up, established, continued or used any place in the market area for the marketing of any notified agricultural produce;(b)no person shall, except in accordance with the provisions of this Act and the rules and bye-laws made thereunder,-(i)use any place in the market area for the marketing of the notified agricultural produce; or(ii)operate in the market area as a market functionary :Provided that nothing herein shall apply to-(a)the sale or purchase of such agricultural produce-(i)[ the producer whereof is himself its seller and such sale is made in quantity not exceeding four quintals at a time to a person who purchases it for his domestic consumption] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).];(ii)which is brought by head loads;(iii)[ which is purchased or sold by a petty trader [x x] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).];(iv)[ [x x x] [Omitted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](v)[ which is purchased by an authorised fair price shop dealer from the Food Corporation of India, the Madhya Pradesh State Commodities Trading Corporation or any other agency or institution authorised by the State Government for distribution of essential commodities through the Public Distribution System;] [Inserted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).](b)the transfer of such agricultural produce to a co-operative society for the purpose of securing an advance therefrom :Provided further that the State Government may, by notification, for reasons to be specified therein, withdraw the exemption under sub-clause (2) of clause (a) of the preceding proviso in respect of such market area as may be specified in the notification.Chapter-III Constitution of Market Committees
