Section 84A(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Any dispute between the producer buyer seller and the private market licensee licensee for direct purchase farmer-consumer market licensee shall be referred to the Director of agricultural marketing or any subordinate officer authorised by him in this regard. The Director of Agricultural Marketing or the authorised officer shall resolve the dispute after giving both parties a reasonable opportunity of being heard in the manner as may be prescribed.
