Section 98 in Karnataka Agricultural Produce Marketing Act 1966
98. Grants and Loans to [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986].
(1)The market committee shall pay annually to every [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] entrusted with powers and duties under section 97 a sum equal to seventy-five per cent of the licence fees collected from market functionaries operating exclusively in the area under the jurisdiction of such [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986].(2)A market committee may give initial financial assistance by way of loan without interest to a [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] entrusted with powers and duties under section 97 repayable at such times and in such instalment as may be agreed upon between the market committee and the [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986].
