Section 27 in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
27. Regulation of marketing of Notified horticultural produce.
(1)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 notified horticultural produce and(ii)Operate in the market area as a market functionaries.(2)Nothing in sub-section (1) shall apply to the following sale or purchase of such horticultural produce:-(i)Where the sale is made by the producer himself to any person for his/her domestic consumption in the quantity up to prescribed limit;(sic)Purchase or sale of which is made by a petty (sic)der as may be prescribed;
