Section 28 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
28. Act not to apply to markets established by or on behalf of Government.
- Nothing in this Act shall apply to any place set up, established or continued on behalf of the Government for the purchase, sale, storage, weighment, pressing, or processing of any notified agricultural produce or products of livestock or the purchase, sale or accommodation of livestock or to the purchase or sale of any such notified agricultural produce, livestock or products of livestock by or on behalf of the Government
