Section 132(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Any sum due to a market committee or the Board on account of any charge costs expenses fees rent or on any other account [or payment of price to the seller under section 75 or 78] [Inserted by Act 23 of 2007 w.e.f. 16.8.2007] under the provisions of this Act or any rule regulation or bye-law made thereunder shall be recoverable from the person from whom such sum is due in the same manner as an arrear of land revenue.
