Section 10E in The Punjab Agricultural Produce Markets Act, 1961
10E. Sale of agricultural produce.
(1)No agricultural produce shall be sold at any place other than the markets notified under section 7.(2)Nothing in sub-section (1) shall apply to the sale of agricultural produce made by the producer to any person for his domestic consumption up to such quantity as may be prescribed.(3)The agricultural produce may be sold by the producer at any place outside the market yards notified under section 7 to a license holder especially permitted in this behalf by the prescribed authority, subject to such terms and conditions as may be prescribed:Provided that the provisions of this Act shall not apply to the sale or purchase of agricultural produce covered under the provisions of the Punjab Contract Farming Act, 2013.]
