Section 15 in Jharkhand Agricultural Produce Markets Act, 2000
15. [ Sale of agricultural produce. [Substituted by Act 60 of 1982.]
(1)No agricultural produce, specified in notification under sub-section (1) of section 4 shall be bought or sold by any person at any place in the market area other than the relevant principal market yard or sub-market yards established therein except such quantity as may on this behalf be prescribed for retail sale or personal consumption.(2)The sale and purchase of such agricultural produce in such area, notwithstanding anything contained in any law, be made by means of open auction or tender system except in cases of such class or description of produce as may be exempted by the Board.] [Substituted by Act 60 of 1982.]
