Section 83A in Karnataka Agricultural Produce Marketing Act 1966
83A. [ Best of judgment assessment of market fee. [Inserted by Act 35 of 1986 w.e.f.17.6.1986]
(1)If a market functionary fails to submit reports and returns under section 81 and fails to comply with any notice by the market committee the market committee may without prejudice to any other action against such functionary after such inquiry as it deems necessary assess the market fee payable by such market functionary during the period in question to the best of its judgment and direct him to pay such fee together with such penalty not exceeding three times the market fee so assessed.(2)Any market functionary aggrieved by an order of the market committee under sub-section (1) may within thirty days from the date of communication of such order appeal to the Director of Agricultural Marketing or an officer authorised by him in this behalf whose decision is final.](3)[ No appeal under sub-section (2) shall be entertained by the Director of Agricultural Marketing unless it is accompanied by satisfactory proof for having deposited the amount in question with the Market Committee concerned.] [Inserted by Act 16 of 1991 w.e.f.1.8.1991]
