Section 2(37A) in Karnataka Agricultural Produce Marketing Act 1966
(37A)[ 'Retail Trader' means a person who is engaged in retail sale of any notified agricultural produce on which market fee has already been levied and collected in the concerned market area and holds in stock at a time not exceeding such quantity of notified agricultural produce as the State Government may by notification specify from time to time. [Inserted by Act 16 of 1991 w.e.f. 1.8.1991]
