Section 22 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
22. Establishment of private yards, and direct purchase of agricultural produce from agriculturists.
- Any person who desires to establish private yard for the purchase of agricultural produce direct from agriculturist, or for providing infrastructure facilities, in any market area for-(a)the process of the notified agricultural produce;(b)the trade of notified agricultural produce of particular specification;(c)the export of notified agricultural produce; and(d)the grading, packing and transaction in other way by value addition of notified agricultural produce,shall make an application for obtaining licence in accordance with the provisions of section 25 of this Act.
