Section 52 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
52. Establishment of private yard, and direct purchase of agricultural produce from agriculturist (direct purchasing from producer).
- The State Marketing Officer may grant a license to purchase agricultural produce, by establishing private yard, directly from the agriculturist, in one or more market areas for,-(a)the purpose of processing the notified agricultural produce;(b)trade of notified agricultural produce of particular specification;(c)export of notified agricultural produce;(d)grading, packing and any other activity so as to add value to agricultural produce.
