Section 16(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)A person shall be disqualified for being chosen as or for being a member of a market committee,-(a)as a representative of agriculturists if he or a firm in which he is a partner or a body corporate (other than a co-operative society) in which he is a director or a joint family of which he is a member does business as a trader [commission agent broker importer or exporter in any market area] [Substituted by Act 35 of 1986 w.e.f. 17.6.1986] [or was doing business as a trader commission agent broker importer or exporter till such date not later than five years immediately preceding the date of election] [Inserted by Act 16 of 1991 w.e.f. 1.8.1991];(b)as a representative of traders if he has ceased to be a licensed trader;(c)[ x x x] [Omitted by Act 16 of 1991 w.e.f. 1.8.1991]
