Section 11(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(2)Such farmer-consumer market yard · may be established by a person by developing infrastructure, as may be prescribed, and at a place accessible to both farmer(s) and consumer(s):Provided that the consumer shall not purchase more than such quantity of agriculture produce at a time in this market, as may be prescribed.
