Section 72(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)Licences may be granted under sub-section (1) in such forms for such periods on such terms and conditions and restrictions (including provision for prohibiting brokers and commission agents from acting in any transaction both as buyer or seller or on behalf of both the buyer and seller and also provision for prohibiting brokers from acting in any transaction [x x x] [Omitted by Act 35 of 1986 w.e.f.17.6.1986] for prescribing the qualifications and disqualifications of licensees the circumstances in which licences may be refused suspended or cancelled and prescribing the manner in which and the places at which auctions of agricultural produce shall be conducted and the delivery of agricultural produce shall be made in any market or market area) and on payment of fees not being in excess of such maxima as may be prescribed.
