Section 78 in Karnataka Agricultural Produce Marketing Act 1966
78. [ Commission agent's commission and responsibility. [Substituted by Act 35 of 1986 w.e.f.17.6.1986; Act 19 of 1969 w.e.f. 1.5.1968; Act 17 of 1980 w.e.f. 30.6.1979; Act 16 of 1991 w.e.f. 1.8.1991; Act 13 of 2002 w.e.f. 11.4.2002; Act 20 of 2016 w.e.f. 27.07.2016; See foot note section 61 and foot note below section 10]
(1)A commission agent shall recover his commission only from the buyer at such rates not exceeding two percent of the price for which the agricultural produce is sold as may be specified in the bye-laws:Provided that in the case of agricultural produce like fruits vegetables and flowers a commission agent may charge commission at such rates not exceeding five percent of the price for which such agricultural produce is sold as may be specified in the bye-laws.(2)A commission Agent shall,-(a)arrange for the storage of the goods of the seller;(b)keep the goods of the seller in safe custody and adequately insured against fire theft or flood rain or any other natural calamities; and(c)pay the seller in cash the price of the goods as soon as such goods are sold.]
