Section 132 in Karnataka Agricultural Produce Marketing Act 1966
132. Recovery of sums due to [market Committee Board or the Seller] [Substituted by Act 23 of 2007 w.e.f. 16.8.2007] .
(1)Any sum due to a market committee or the Board on account of any charge costs expenses fees rent or on any other account [or payment of price to the seller under section 75 or 78] [Inserted by Act 23 of 2007 w.e.f. 16.8.2007] under the provisions of this Act or any rule regulation or bye-law made thereunder shall be recoverable from the person from whom such sum is due in the same manner as an arrear of land revenue.(2)If any question arises whether a sum is due to the market committee or the Board [or the seller] [Inserted by Act 23 of 2007 w.e.f. 16.8.2007] within the meaning of sub-section (1) it shall be referred to the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] or an officer subordinate to him authorised by him and the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] or the authorised officer shall after making such enquiry as he deems fit and after giving to the person from whom the sum is alleged to be due an opportunity of being heard decide the question; and his decision shall be final and shall not be called in question in any court or before any other authority.
