Section 5B(1) in The Rajasthan Agricultural Produce Markets Act, 1961
(1)Private 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 sell his produce directly to the consumer in the prescribed manner:Provided that the consumer shall not purchase more than such quantity of a commodity at a time in the consumer-farmer market as may be prescribed.
