Section 139 in Karnataka Agricultural Produce Marketing Act 1966
139. Duty of local authorities to give information and assistance.
(1)It shall be the duty of every local authority to give all the necessary information in the possession of or under the control of its officers to the market committee or its officers authorised in that behalf relating to the import and export of notified agricultural produce into and out of the area of the local authority free of any charges.(2)It shall be also the duty of every local authority and its officers and staff concerned with the collection of octroi to give all the possible assistance to any officer of the market committee in exercising his powers and discharging his duties under sections 66 and 67.
