Section 65(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)[ Notwithstanding anything contained in this Act if any market committee in the State has already levied and collected market fee under sub-section (2) from a buyer in respect of any agriculture produce as may be specified by the State Government by notification no market fee shall be levied and collected again in respect of such agricultural produce by any other market committee in the State [XXX] [Omitted by Act 17 of 1980 w.e.f. 19.5.1975 and again Inserted by Act 10 of 2001 w.e.f. 7.4.2001] subject to production of such proof as may be prescribed for having collected the market fee] [Inserted by Act 4 of 1982 w.e.f.19.5.1975]]
