Section 84 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
84. Establishment of Consumer/ Farmer Market (Direct sale by the Producer).
(1)Consumer/Farmer market may be established by developing infrastructure as prescribed by any person in any market area. At such place, producer of agricultural produce himself may, as prescribed, sell his produce directly to the consumer;Provided that the consumer may not purchase any commodity more than as prescribed.(2)Market service charge shall be collected on sale of agricultural produce by the seller and will be remitted to the proprietor of the consumer market.(3)Save as otherwise provided in this Act, no market fee shall be livable on the transactions undertaken in the consumer/ farmers market.(4)License for establishment of consumer/farmer market shall be granted by the State Government or Managing Director.
