Section 6(5) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
(5)Special Licence granted will be effective only in the market areas and on purchase centres specified in the licence. Sale-purchase of notified agricultural produce in other market area and on other purchase centre, will be treated as contravention of rules :Provided that the purchase of notified agricultural produce in the market/sub-market yards of the specified market area by the special Licence holder/trader and the purchase-sale of notified agricultural produce under commercial-transaction may be made, like other licence holder/trader of the market, under the provisions of the Act, rules and bye-laws. The provisions prescribed in the bye-laws will be equally applicable on the holder of special licence for all such purchase, sale, processing.
