Section 28 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
28. Sale of notified agricultural produce in the market.
(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.(2)The price of the notified agricultural produce, brought for sale into the market yard, shall be settled by open auction or by any other transparent system as may be prescribed and no deduction shall be made from the agreed price on any account whatsoever from the seller :Provided that the price of the notified agricultural produce in the private yards shall be settled in the manner as may be prescribed.(30)Weighment or measurement or counting of all the notified agricultural produce so purchased shall be done by such person and in such manner as may be provided in the bye-laws.CHAPTER-IV Establishment, Constitution, Powers and Functions of The Committee
