Section 6 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
6. Regulation of marketing of agricultural produce
(1)Subject to the provisions of this section and of the rules providing for regulating the marketing of agricultural produce in any place in the market area, no person shall, on and after the date on which the declaration is made under sub-section (1) of section 4, without, or otherwise than in conformity with the terms and conditions of, a license (granted by the Director when a Market Committee has not yet started functioning; and in any other case, by the Market Committee) in this behalf,-(a)Use any place in the market area of the marketing of the declared agricultural produce, or(b)Operate in the market area or in any market therein as a trader, commission agent, broker, processor, weigh man, measurer, surveyor, warehouseman or in any other capacity in relation to the marketing of the declared agricultural produce.(2)Nothing in sub-section (1) shall apply to sales by retail sales by an agriculturist who sells his own produce; nor to sales by a person where he himself sells to another who buys for his personal consumption or the consumption of any member of his family.(2A)Notwithstanding anything contained in this Act, marketing of agricultural produce specified in all the entries of items VII-Fruits and VIII-Vegetables and entries (2), (3), (4) and (5) of item X. Condiments, spices and others of the Schedule by any person outside the market established under section 5, except as provided in section 5D, shall not require any licence or permission, and shall not be regulated by the Market Committee.(3)Every Market Committee shall reserve sufficient space in the market area of its principal and subsidiary markets for the agriculturists to enable them to sell their own agricultural produce directly to the consumers without the help of intermediaries and shall also look after the maintenance of such space.(4)The State Government may, by notification in the Official Gazette, declare, in addition to the existing market, a special commodity market for any market area after considering the turnover and special infrastructure requirements for marketing of a particular agricultural produce.
