Section 91(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)Taking into consideration the estimates made under sub-section (1) the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] shall by order determine the [x x x] [Omitted by Act 17 of 1980 w.e.f.30.6.1979] percentage of the gross receipts that every market committee shall have to contribute to the Consolidated Fund of the State during the ensuing financial year for meeting the expenses referred to in sub-section (1) and send a copy of the order to every market committee.[Provided that the [Director of Agricultural Marketing] [Inserted by Act 4 of 1982 w.e.f.1.5.1968] may for reasons to be recorded in writing at any time before the end of the financial year during which the contributions are to be made alter the percentage.]
