Section 86 in Karnataka Agricultural Produce Marketing Act 1966
86. [ Security by commission agents. [Substituted by Act 35 of 1986 w.e.f. 17.6.1986; Section 61(3) 78 85 86 90 106 112 and 147 have been amended and new sections 63A 106A and 109A have been inserted by Act 16 of 1991 but they are not yet brought into force. Text of the amendments made to the above sections and the new sections inserted are at the end of the Act; See footnote below Section 61]
(1)No person shall act as a commission agent and no commission agent's licence shall be granted to any person unless he has deposited with or furnished to the market committee cash security or a bank guarantee of [not less than one thousand rupees but not exceeding five thousand rupees as may be specified in the bye laws.]](2)[ x x x] [Omitted by Act 35 of 1986 w.e.f.17.6.1986]
