Section 84 in Karnataka Agricultural Produce Marketing Act 1966
84. Provision for settlement of disputes.
(1)For the purpose of settling disputes between producers buyers and sellers or their agents including any disputes regarding the quality or weight of or payment for any agricultural produce or any matter in relation to the regulation of marketing of agricultural produce in the [market yard market sub yard or sub market-yard as the case may be] [Substituted by Act 23 of 2007 w.e.f.16.8.2007] the market committee of that area shall appoint a panel of arbitrators periodically consisting of agriculturists traders and commission agents and constitute a Disputes Committee from among its members in such manner as may be prescribed.(2)Rules shall be made regulating the procedure for settlement of disputes the authority or authorities for settling the disputes and appeals from the decisions of such authorities payment of fees by parties for settlement of disputes by an arbitrator or arbitrators and all other matters connected with such settlement including the extent to which the provisions of the Arbitration Act 1940 shall be applicable to arbitration's under this section.(3)Subject to the rules made under sub-section (2) a market committee may make bye-laws regulating the details in respect of settlement of disputes relating to transactions in notified agricultural produce in the market area.(4)Notwithstanding anything contained in any law no suit or other legal proceeding shall be entertained by any court in respect of disputes referred to in sub-section (1) without the previous sanction of the market committee
