Section 135(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)No officer of a market committee or the Board shall in any legal proceeding to which the committee or the Board is not a party be compelled to produce any of the committee's or Board's books the contents of which can be proved under sub-section (1) or to appear as a witness to prove the matters transactions or accounts therein recorded unless by order of the court or other authority made for special cause.
