Section 5D(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1)The Director may, subject to such terms and conditions as may be prescribed, grant licence of any person for direct marketing or for establishing a private market in one or more market areas for--(a)processing of the agricultural produce;(b)trade of the agricultural produce of particular specification;(c)export of the agricultural produce:(d)grading, packing and transactions in any other way by value addition of the agricultural produce.
