Section 3(8) in Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 2011
(8)Notwithstanding anything contained in sub-sections (1) to (7), Government or the competent authority as may be declared by the Government inthis behalf, may grant a licence to a person, to establish e-market in a notified area for the purpose of this Act, for e-trading under the conditions of license granted to him as per the procedure prescribed.”.
