Section 85(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)No licenced trader shall buy or take delivery of goods from licenced commission agents in the yard so as to remain indebted to such agents on account of the purchases of goods to such an extent as the security or guarantee deposited or furnished by him falls short of such percentage as shall be provided in the bye- laws which shall not be less than one percent of the aggregate amount of the indebtedness arising out of such credit purchases.]
