Section 65(4) in Karnataka Agricultural Produce Marketing Act 1966
(4)[ Notwithstanding anything contained in this Act no market fee is payable for a period of five years by a New Agricultural produce Processing Industries in respect of purchases of agricultural produce by such Processing Industries in accordance with the Industrial policy of the Government vide Government Order CI 319 SPI 2005 dated 26th August 2006.] [Subsection (4) inserted by Act 23 of 2007 w.e.f.16.8.2007][Provided that the existing processing industries who undertake expansion/ modernization/diversification shall also be exempted from payment of market fee for a period of five years from the date of the commencement of the Karnataka Agricultural Produce Marketing (Regulation and Development)(Amendment) Act 2011 subject to the following conditions namely:-(a)a minimum investment of fifty percent of the earlier investment on fixed assets has to be made;(b)the increased production compared to the average of the production made in the previous three years qualifies for exemption under expansion programme;(c)raw material used for production of new product other than existing one will be considered for diversification programme;(d)the existing units which have replaced all the old machineries with the modern machineries under the modernization programme shall be exempted from payment of market fee on the total raw material purchases for processing capacity only;(e)a certificate issued by the Director of Industries and commerce Government of Karnataka or his nominee certifying that he has fulfilled the above conditions and he is eligible for exemption of fee shall be produced.]
