Section 140 in Karnataka Agricultural Produce Marketing Act 1966
140. Delegation of powers of State Government and [Director of Agricultural Marketing] [Omitted by Act 17 of 1980 w.e.f. 3.11.1979].
(1)The State Government may by notification direct that any of the powers conferred on it by or under this Act other than those conferred by sections 1 2 3 4 5 10 18 38 62 68 69 96 100 126 127 130 133 143 144 145 146 and 152 may subject to such restrictions and conditions as may be specified in such notification be exercisable also by such officers of the State Government as shall be specified in such notification.(2)The State Government may by notification direct that any of the powers conferred on the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] by or under this Act other than those conferred by sections 6 7 9 11 [x x x] [Omitted by Act 17 of 1980 w.e.f. 3.11.1979] 91 149 and 150 may subject to such restrictions and conditions as may be specified in such notification be exercisable also by such of his subordinate officers as may be specified in such notification.
