Section 30A(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)Where any person wishes to sell any notified produce in a market area, he shall tender all such produce only at the collection centre established for the purpose under sub-section (1):Provided that, agricultural produce notified under sub-clause (ii) of clause (g 1) of sub-section (2) of section 29 may be tendered through a commission agent.
