Section 8(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)[No place except the market yard market sub-yard [sub-market yard private market yard or farmer - consumer market yard] [Sub-sections (2) and (3) substituted by Act 29 of 1987 w.e.f. 10.8.1987] as the case may be shall be used for purchase or sale of notified agricultural produce.
