Section 91(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)Every market committee in the State shall pay to the State Government before the fifteenth of every month in such manner as may be prescribed such percentage of its gross receipts during the preceding month by way of market fees and licence fees as has been notified by the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] under sub-section (2) from the first day of April of the financial year in respect of which the percentage has been determined.Explanation. - For purposes of this section and section 92 gross receipts in respect of market fees shall include the amount paid to the market committee under sub-section (3) of section 97 and gross receipts in respect of licence fees shall exclude the amounts paid to the Panchayats under sub-section (1) of section 98.
