Section 80(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)No market functionary and no other person shall make give allow receive or recover any deductions in weight or payment or any other allowance in respect of any transaction relating to notified agricultural produce other than those provided in this Act the rules or the bye-laws; and no civil court shall in any suit or proceeding arising out of any such transaction entertain or allow any claim for any deduction or allowance not so provided for.
