Section 13 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
13. Direct marketing (wholesale direct purchase from farmers outside the market yard, sub-market yard, private market yard).
(1)Collection/aggregation centres in the proximity of the production areas may be set up by a person with infrastructure, as may be prescribed, with linkages to retail chain, or processing/export unit/premises, or any other such unit/premises, as may be prescribed, in accordance with the provisions of this Act and Rules made thereunder for marketing of notified agricultural produce.(2)Notwithstanding anything contained under sub- section (1 ), direct wholesale purchase can also be carried out outside the principal market yard, sub- market yard, market sub-yard, private market yard by declaring the· place of such purchase, without establishment of any permanent collection/aggregation centre, as may be prescribed.(3)Direct marketing licensee shall have to maintain records and all accounts relating to daily trade transactions and shall submit monthly report, as may be prescribed, to the Licensing Authority.(4)The Licensing Authority can seek any type of additional information from the direct marketing licensee; and can also inspect and issue direction relating to functioning of the such wholesale purchases and the activities incidental thereto.(5)The direct marketing licensee shall be liable to pay one-fourth of the applicable market fee on wholesale purchases made. The such licensee shall deposit the due amount towards "Revolving Marketing Development Fund" maintained by Director for the month by 7th day of the next month. The Fund will be utilized for the purposes and in the manner mutatis mutenoi to Section 1 O (5) of this Act.(6)Notwithstanding anything contained in the Essential Commodities Act, 1955 arid Control Orders issued thereunder or any other law for the time being in force, the provision of stock limit shall not be applicable on such direct marketing licensee purchasing the agricultural produce for processing/ export to the extent of his/ its annual capacity of processing/ export. However, in case any dispute arises between the provisions of this Act and Essential Commodities Act, 1955, the latter shall prevail.Chapter-III Constitution of Market Committee
