Section 64A in Karnataka Agricultural Produce Marketing Act 1966
64A. [ Duties and responsibilities of a private market yard licencee. [Sections 64A 64B & 64C inserted by Act 23 of 2007 w.e.f.16.8.2007.]
- Subject to the provisions of this Act and rules it shall be the duty of a private market yard licencee, -(a)to provide in the private market yard the necessary infrastructure facilities for making purchases from the growers of notified agricultural produce and for storage for sale under the conditions of licence granted to him and as per the procedure prescribed;(b)to levy and collect registration fees other charges for the services rendered and utilities provided to the sellers buyers and all other functionaries registered with or using the private market yard not exceeding such amount as may be prescribed.
