Section 131A(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Notwithstanding anything contained in this Act or any other law for the time being in force the State Government may by notification declare that with effect form such date as may be specified therein there shall be established for marketing fruits and vegetables in respect of any area or areas in the State a National Integrated Produce Market owned and managed as an autonomous entity by National Diary Development Board incorporated under the National Diary Development Board Act 1987 (Central Act 37 of 1987) (hereinafter referred to as NDDB) directly or through any organisations set up by it in conjunction with farmers association and thereupon the NDDB may,-(i)establish a National Integrated Produce Market of fruits and vegetables in respect of the area or areas specified in the notification;(ii)set up by itself or finance assist or support farmers and farmers associations to set up collection centers by whatever name called at various places in the State whether within or outside the area aforesaid to collect assemble sort grade process pack store or transport fruits and vegetables and to provide market information and to carryout such other activities as may enable them to market the produce using the National Integration Produce Market or to do anything facilitatory or incidental thereto;(iii)set up or support or otherwise assist in setting up distribution channels and institutions at various places in the state whether within or outside the area aforesaid;(iv)register users of the National Integrated Produce Market and may also levy and collect registration fees security deposit and advance and levy and collect other charges for the services rendered and utilities provided to the farmers farmers associations farmers co-operative Societies buyers and all other functionaries registered with or using the National Integrated Produce market:Provided that the State Government may by notification direct that from such date as may be specified therein marketing of flowers in the National Integrated Produce Market shall also be governed by the provisions of this Chapter and thereupon all the provisions of this chapter shall be applicable to the marketing of flowers and other attendant activities in the National Integrated Produce Market.
