Section 64C(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)Subject to the provision of this Act and rules made thereunder the fund shall be utilized for the purpose of,-(i)implementation of floor price scheme; and(ii)for purchase of notified agricultural produce at minimum support price.Explanation. - (1) For the purpose of this section "Floor price scheme" means the scheme formulated by the State Government by order to protect the interest of farmers against the distress sale of notified agricultural produce by assuring a minimum support price.
