Section 16 in The Central Provinces and Berar Agricultural Produce Market Act, 1935
16. Prohibition to open private markets.
- Whenever the Commissioner has, by a notification under section 3, declared any place to be a market, no person shall, notwithstanding anything contained in any enactment for the time being in force, within the area of such market or within a distance thereof, to be notified in the Official Gazette in this behalf in each case by the Commissioner, set up, establish or continue or allow to be continued any other market for the purpose and sale of agricultural produce.Explanation. - A person shall not be deemed to set up, establish or continue or allow to be continued a place as a market for the purpose of the purchase and sale of agricultural produce if he sells such produce belonging to him outside the premises set apart by a market committee for the purpose of purchase and sale of agricultural produce.
