Section 96 in Karnataka Agricultural Produce Marketing Act 1966
96. Establishment of independent markets and market committees for special commodities.
(1)Where after such survey of an unregulated market of cattle sheep fish fruits or any other special commodity notified by the State Government in any area the State Government is satisfied that on account of,-(i)the nature of assemblage or storage of such commodity;(ii)the problem of marketing such commodity;(iii)the technique and special features of trading in such commodity; and(iv)the incompatibility of combining the regulation of trade in such commodity with that of other agricultural produce the existing market committee or committee functioning in such area is or are unable to or cannot possibly provide facilities for the regulated trading in such commodity and that,-(a)there are facilities for organised trading in such commodity in such area;(b)the volume of trading in such commodity in such area is fairly large;(c)the benefits to the producers and the probable income to the market committee by separately regulating the trade in that commodity alone would be commensurate with the efforts involved in and sufficient for discharging the duties and responsibilities of such regulation; and(d)the trading in such commodity in such area can be efficiently regulated only if an independent market and a separate market committee for the purpose are established it may [in consultation with the Board] [Inserted by Act 16 of 1991 w.e.f.1.8.1991] take the necessary steps for the establishment of an independent market and market committee for the purpose in the manner provided in this Act notwithstanding that such area falls within the jurisdiction of any market committee or committees already functioning and exercising regulation of marketing of any other commodity or commodities.(2)When a separate market is established under this Chapter the State Government may by notification declare that the provisions of this Act shall with such modifications as may be specified in the notification apply in respect of such market.(3)Subject to any modification notified under sub-section (2) the provisions of this Act shall mutatis mutandis apply to the market areas and the market committees established in pursuance of the provisions of this Chapter.
