Section 79 in Karnataka Agricultural Produce Marketing Act 1966
79. Prohibition of certain collections.
(1)No market functionary shall solicit or receive remuneration for his services by way of commission fees charges or in any other form except as prescribed by the rules or bye-laws.(2)No commission agent and no other market functionary shall solicit or receive recover or collect market charges or fees or taxes from any person other than those permissible under this Act or the rules or bye-laws or under any other law for the time being in force.(3)No market functionary shall solicit receive recover or collect any contribution in cash or in kind for any function or for any religious educational or charitable purpose from a producer or seller with whom he operates as a market functionary.
