Section 76 in Karnataka Agricultural Produce Marketing Act 1966
76. Sale of agricultural produce.
- The sale price of notified agricultural produce sold in the market area shall be determined either by tender system or by public auction or by open agreement or by sample or by reference to a known standard or in such other manner as may from time to time be directed with the previous approval of the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] by the market committee.[Provided that in respect of any private market yard or in case of direct purchase of notified agricultural produce by a licencee under section 72C the price determination shall be in such manner as may be directed by the Director of Agriculture Marketing from time to time.] [Inserted by Act 23 of 2007 w.e.f.16.8.2007]
