Section 98(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)The market committee shall pay annually to every [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] entrusted with powers and duties under section 97 a sum equal to seventy-five per cent of the licence fees collected from market functionaries operating exclusively in the area under the jurisdiction of such [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986].
