Section 72C(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Any person who,-(a)under section 72A desires to purchase notified agricultural produce directly from the agriculturist or wishes to establish a private market yard; or(b)under section 72B desires to establish farmer-consumer market in one or more in the market area;shall apply to the Director of Agricultural Marketing or authorised officer for grant or renewal of licence as the case may be in the manner and for the period as may be prescribed.
