Section 2(37) in Karnataka Agricultural Produce Marketing Act 1966
(37)[ 'Retail Sale' means a sale of such quantity of notified agricultural produce as the market committee may by bye-laws determine subject to the prescribed maximum limit on which the market fee has already been levied and collected in the concerned market area to a consumer for domestic consumption and not for subsequent sale or processing," [Substituted by Act 22 of 2004 w.e.f. 17.5.2004.]
