Section 84(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)Rules shall be made regulating the procedure for settlement of disputes the authority or authorities for settling the disputes and appeals from the decisions of such authorities payment of fees by parties for settlement of disputes by an arbitrator or arbitrators and all other matters connected with such settlement including the extent to which the provisions of the Arbitration Act 1940 shall be applicable to arbitration's under this section.
