Section 4(3) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(3)Nothing contained in sub-section (2) shall apply to :(a)the sale of agricultural produce by the producer himself or by any person employed by him when such sale is made to an individual who purchases it for his own consumption,(b)the purchase by an individual of agricultural produce for his own consumption, and(c)the sale or purchase of agricultural produce through retail sale.][Sub-sections (2) and (3) inserted by ibid, section 4.]
