Section 115 in Karnataka Agricultural Produce Marketing Act 1966
115. [ Liability of accused to pay fee cess or other amount. [Substituted by Act 35 of 1986 w.e.f.17.6.1986]
- Any person prosecuted for an offence under section 114 shall not be absolved from his obligation to pay to the market committee the fee or other amount due from him under this Act or the rules or the regulations or the bye-laws.]
