Section 116 in Karnataka Agricultural Produce Marketing Act 1966
116. Power of Magistrate to recover summarily fee or other amount.
- Whenever any person is convicted of an offence under this Act or the rules or the regulations or bye-laws made thereunder the Magistrate shall in addition to any fine which may be imposed recover summarily and pay over to the market committee or the Board as the case may be the amount of fee or other amount due from him under this Act or the rules or the regulations or bye-laws and may in his discretion also recover summarily and pay over to the market committee or to the Board such amount if any as he may fix as the costs of the prosecution.
