Section 135(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)A copy of any entry in any book register or list regularly kept in the course of its business by a market committee or the Board shall if duly certified in such manner as may be prescribed be received in any suit or other legal proceeding as prima facie evidence of the existence of such entry and shall be admitted as evidence of the matters transactions and accounts therein recorded in every case where and to the same extent to which the original entry would if produced have been admissible to prove such matter transactions or accounts.
