Section 8(1)(b) in Karnataka Agricultural Produce Marketing Act 1966

[Cites 0, Cited by 2] [Section 8(1)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1)(b) in Karnataka Agricultural Produce Marketing Act 1966

(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:

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State of Karnataka - Subsection

Section 8(1)(b) in Karnataka Agricultural Produce Marketing Act 1966