Section 7(8) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(8)Notwithstanding anything contained in sub-sections (1) to (7), Government or the competent authority as may be declared by the Government in this 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 licence granted to him as per the procedure prescribed.
