Section 7(7) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(7)Notwithstanding anything contained sub-sections (1) to (6) the Director of Marketing may grant/renew license in the manner and in the form prescribed, to a person after examination of the credentials, experience and proposed plan to establish a direct purchase centre in a notified area with such facilities as prescribed, for making purchases from the growers of the agricultural produce, livestock, and products of livestock for processing, grading, packing, storing and for sale/export of the products.Provided that the licence so granted under section (7) shall be suspended or cancelled for violation of any provisions of the Act.
