Section 72(4) in Karnataka Agricultural Produce Marketing Act 1966
(4)[ The Director of Agricultural Marketing or the Officer authorised by him may grant a trader license in such manner and in such form as may be prescribed to operate as trader in any of Agricultural Produce Marketing Committee yards/private markets in the State. The existing licensee shall obtain a fresh trader licence within a period of six months from the date of commencement of the Karnataka Agricultural Produce Marketing (Regulation and Development) (Second Amendment) Act 2013] [Inserted by Act 05 of 2014 w.e.f.04.01.2014]
