Section 83A(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)If a market functionary fails to submit reports and returns under section 81 and fails to comply with any notice by the market committee the market committee may without prejudice to any other action against such functionary after such inquiry as it deems necessary assess the market fee payable by such market functionary during the period in question to the best of its judgment and direct him to pay such fee together with such penalty not exceeding three times the market fee so assessed.
