Section 2(29) in Karnataka Agricultural Produce Marketing Act 1966
(29)"over-trading" in relation to a trader means -(i)buying goods on credit to an extent that the aggregate amount payable to the commission agents [or sellers] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991] in the market area at any time exceeds the limit up to which he is permitted to remain indebted to the commission agent [or sellers] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991] according to the bye-laws with regard to the amount of security he has deposited with or the bank guarantee he has furnished to the market committee;(ii)trading in such a manner as not to be able to pay the amounts due or deliver the goods to the persons entitled to them in respect of the agricultural produce on the due dates;
