Section 5 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
5. Marketing of agricultural produce.
(1)No person shall market any declared agricultural produce in any place in a market area other than the principal market or subsidiary market established therein :Provided that, the Director may authorise any Market Committee, subject to such terms and conditions as he may deem fit, to permit a commission agent or trader to market declared agricultural produce, or to permit any other market functionary to operate, at any place within the market area, such place being mentioned by the Market Committee in the licence granted to such commission agent, trader, or as the case may be, the market functionary.(2)The particulars of any declared agricultural produce marketed in any market area shall be reported to the Market Committee in such manner as the Market Committee may require of the person marketing such produce.
