Section 131G in Karnataka Agricultural Produce Marketing Act 1966
131G. Redressal of disputes.
(1)Dispute redressal shall be done at the spot exchange level through administrative process or through the process of conciliation and arbitration within fifteen days.(2)If any dispute is not redressed at spot exchange level the concerned may appeal within thirty days to the Director of Agricultural Marketing and the decision of the Director of Agricultural Marketing in this regard shall be final.
