Section 10 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
10. Establishment of private market yard.
(1)Subject to such reasonable conditions and such fee as may be prescribed, the Director or the officer authorized by him may grant a licence to a person to establish a private market yard, for trading of notified agricultural produce and livestock.(2)The private market yard licensee, or its management committee, by whatever name it is called, may register commission agents and other market functionaries to operate in the licenced private market yard.(3)The private market yard licensee, or its management committee, may collect user charge on notified agricultural produce and livestock transacted in the private market yard; at the rate ad valorem not exceeding the rate as notified by the Government:Provided that no user charge shall be collected from agriculturist-seller.(4)The private market yard licensee shall contribute, of such user charge collection and registration fee, to the separate "Revolving Marketing Development Fund" maintained by the Director at the rate in percentage at par with Market Committee.(5)The Director will spend the money from such Fund under sub-section (4) in development of common marketing infrastructure, skill development, training, research and pledge financing and such other activities as will aid in creating an efficient marketing system in the State/ Country.(6)The private market licensee shall formulate a Standard Operating Procedure (SOP) for conduct of business and activities ancillary thereto in the licenced private market yard.
