Section 97(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)The power entrusted to a [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986.] under sub-section (1) shall include the power to levy and collect market fees under section 65 and the goods in respect of which such fees are payable shall not be removed from the place of purchase unless the fees are paid to the [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986].
