Section 80(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)The [Director of Agricultural Marketing] [Substituted By Act 35 Of 1986 W.E.F.17.6.1986] shall ensure that deductions under clause (i) of sub-section (2) are uniform in all the market areas in the State in respect of similar types of containers and that deductions under clause (ii) of sub-section (2) do not materially vary in markets located in areas with similar climatic conditions.
