Section 72(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)The market committee or its Chairman if so authorised by the committee may grant a temporary licence for a period of not more than one month to any [x x x] [Omitted by Act 05 of 2014 w.e.f.04.01.2014] not ordinarily resident in the market area to operate in the market yard or sub-yard on payment of such fee as may be fixed by the market committee subject to the condition that he shall not purchase any agricultural produce except by payment of the price in cash.
