Section 131D(4) in Karnataka Agricultural Produce Marketing Act 1966
(4)The spot exchange shall,-(i)have online trading and clearing system with national reach;(ii)ensure efficient clearing settlement and guarantee system;(iii)ensure transparency in operations and decision making related to entire operations;(iv)provide for delivery of underlying commodity backed by a warehouse receipt system;(v)provide the following services:-(a)electronic spot trading facility in notified agricultural produce;(b)grading quality certification and standardization of commodities;(c)facilitating collateral financing and borrowing against warehouse receipts;(d)customized service relating to storage transportation logistics handling and shipment;(e)procurement and disposal of commodities through online trading system;(f)market intelligence reports.
