Section 40(1) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(1)Every person who, in respect of notified agricultural produce, desires to operate in the market area as trader, commission agent, weighman, hamal, surveyor, ware housemen, contract farming sponsor, owner or occupier of the processing factory or any other market functionary, shall apply to the Secretary of the Committee for registration or renewal of registration in such manner and within such period as may be prescribed. The Secretary of the Committee shall be the authority to grant registration certificate with the prior approval of the Committee:Provided that any person may buy agricultural produce in the market yard/ sub- market yard on day to day basis even without getting registered:Provided further that any person who desires to trade or transact or deal in any notified agricultural produce in more than one market area, shall get registered, for respective function from the Managing Director of the Board.
