Section 8(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)Nothing in sub-section (2) shall apply to,-(a)the purchase or sale of notified agricultural produce by,-(i)a Taluk Agricultural Produce Co-operative Marketing Society;(ii)a Primary Agricultural Co-operative Credit Society; and(iii)any other co-operative society permitted by the state Government;(b)the sale of notified agricultural produce by a retail trader.](c)[ a sale by a Contract farming producer to a contract forming sponsor under Contract farming agreement; [Inserted by Act 23 of 2007 w.e.f. 16.8.2007](d)a direct purchase of notified agricultural produce by a licencee under section 72A from the agriculturist.]
