Section 78(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)A commission agent shall recover his commission only from the buyer at such rates not exceeding two percent of the price for which the agricultural produce is sold as may be specified in the bye-laws:Provided that in the case of agricultural produce like fruits vegetables and flowers a commission agent may charge commission at such rates not exceeding five percent of the price for which such agricultural produce is sold as may be specified in the bye-laws.
