Section 51(1) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(1)Any person who desires to operate in the market area as trader, commission agent, weighman, hamal, surveyor, warehouseman, contract farming buyer, owner or occupier of processing factory or as any other market functionary, in respect of any notified agricultural produce, shall apply to the Marketing Board for his registration or renewal of such registration, in such manner and within such period as may be prescribed:Provided that any person may buy agricultural produce in the market yard/sub-market yard on day-to-day basis without getting himself registered:Provided further that any person who desires to carry on trade or transact, in any notified agricultural produce in more than one market area, shall get himself registered, for that respective function, with the prescribed authority.
