Section 63(2)(b) in Karnataka Agricultural Produce Marketing Act 1966

[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(2)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)a market committee may,-

(i)regulate the entry of persons and vehicular traffic into the yard [vesting in the market committee] [Inserted by Act 19 of 1969 w.e.f.1.5.1968];

(ii)prosecute persons for violating the provisions of this Act the rules and the bye-laws and compound such offences;

(iii)acquire hold and dispose of any moveable or immoveable property for the purpose of efficiently carrying out its duties;

(iv)impose penalties on persons who contravene the provisions of this Act the rules or the bye-laws or the orders or directions issued under this Act the rules or the bye-laws by the market committee its Chairman or by any officer duly authorised in this behalf:

(v)institute or defend any suit action proceeding application or arbitration and compromise such suit action proceeding application or arbitration;

(vi)provide facilities such as provision of adequate space for direct sales by a producer and assist a producer by preparing invoices and bills on his behalf when he sells his produce to a trader without employing a commission agent.

(vii)[provide facilities for processing and packaging.] [Inserted by Act 14 of 1976 w.e.f.24.1.1976]

(viii)[grant loans to the State Agricultural Marketing Board or other market committees.] [Inserted by Act 17 of 1980 w.e.f.19.5.1975]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 63(2)(b) in Karnataka Agricultural Produce Marketing Act 1966