Section 28(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(1)All notified agricultural produce shall ordinarily be sold in the market yards, sub-market yard or in the private yards of the license holder, subject to the provision of sub-section (2):Provided that notified agricultural produce may be sold at other places to a license holder permitted in this behalf under sections 22 and 23 of this Act:Provided further that it may not be necessary to bring agricultural produce covered under contract farming to the market yard, sub market yard or private yard and such agricultural produce may be directly sold to Contract Farming Sponsor from farmer's fields.
