Section 8(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)After [the market is established] [Substituted by Act 19 of 1969 w.e.f. 17.6.1986],-(a)no local authority shall notwithstanding anything contained in any law for the time being in force establish authorise or continue or allow to be established authorised or continued any place in the market area for the marketing of any notified agricultural produce:Provided that a local authority may establish or continue any place for retail sale of any notified agricultural produce [other than cattle sheep and goats] [Inserted by Act 17 of 1980 w.e.f. 30.6.1979] subject to the condition that no market functionary shall operate in such place except in accordance with the provisions of this Act and the rules and the bye laws and standing orders of the market committee;(b)no person shall without or otherwise than in conformity with the terms and conditions of a licence granted by the market committee in this behalf,-(i)use any place in the market area for the marketing of the notified agricultural produce or(ii)operate in the market area or in any market therein as a trader commission agent broker processor weighman warehouseman or in any other capacity in relation to the marketing of the notified agricultural produce:Provided that nothing contained in clause (b) shall apply,-(i)to the sale of such agricultural produce if the producer of such produce is himself its seller or(ii)[ to the purchase of such produce if the purchaser is a person who purchases such produce for his domestic consumption;] [Substituted by Act 43 of 1976 w.e.f. 1.6.1976]:-
