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State of Karnataka - Section

Section 97 in Karnataka Agricultural Produce Marketing Act 1966

97. [Mandal Panchayats] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] as agents of market committees.

(1)Subject to such rules as may be prescribed a market committee may with the consent of any [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] having jurisdiction within the market area appoint such [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] as the agent of the market committee for exercising such powers performing such duties inclusive of any of the powers and duties relating to the sub-markets and the sub-market yards of the market committee in the area of such [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] subject to such conditions including the condition that the powers and duties entrusted by way of agency shall be subject to the control and supervision of the market committee and of the officer or officers generally or specially empowered by the market committee in that behalf as may be prescribed by the bye-laws.
(2)The power entrusted to a [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986.] under sub-section (1) shall include the power to levy and collect market fees under section 65 and the goods in respect of which such fees are payable shall not be removed from the place of purchase unless the fees are paid to the [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986].
(3)Such percentage not exceeding [fifty] [Substituted by Act 16 of 1991 w.e.f.1.8.1991] percent of the market fees collected by a [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] as may be determined by the market committee taking into consideration the extent of powers and duties entrusted to the [Mandal Panchayat] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] shall be retained by [Mandal Panchayat] [the Substituted by Act 35 of 1986 w.e.f.17.6.1986] and credited to the the [Mandal Panchayat Fund] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] and the balance shall be paid to the market committee.