Section 75(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Subject to such deductions if any as are authorized to be deducted according to this Act or the rules or the bye-laws or under any other law for the time being in force by way of,-(i)fees;(ii)market charges;(iii)taxes; and(iv)the advances if any on the goods made as evidenced by authentic vouchers with interest which shall not be more than the rates charged by the Scheduled Banks if any due thereon;the price of the goods sold in the market yard and outside the market or the sub-market in the market area shall be paid to the seller by the buyer in cash or cheque immediately after the sale except in a case where a commission agent if any agrees in writing in the form prescribed by the bye-laws to give delivery to the buyer on credit of a term which shall in no case exceed the maximum period of credit prescribed by the bye-laws if any.
