Section 72A in Karnataka Agricultural Produce Marketing Act 1966
72A. [ Establishment of private market yards and direct purchase from agriculturist or from producer. [Sections 72A 72B 72C 72D & 72E inserted by Act 23 of 2007 w.e.f.16.8.2007.]
(1)No person shall,-(a)establish a private market yard; or(b)purchase notified agricultural produce directly from an agriculturist; or(c)establish a farmer consumer market;unless he possess a valid licence issued under the provisions of this Act or rules made thereunder.(2)Subject to such conditions and such fees as may be prescribed the Director of Agricultural Marketing or any other officer authorised by him may grant a licence for purchase or sale of notified agricultural produce by establishing private market yards or to purchase notified agricultural produce directly from the agriculturist in one or more market area for the purpose of -(a)processing of the notified agricultural produce;(b)[ establish a Direct Purchase Center to purchase notified agricultural produce directly from an agriculturist; or](c)export of notified agricultural produce;(d)grading packing and transaction in other way by value addition of notified agricultural produce.
