Section 63(2)(a) in Karnataka Agricultural Produce Marketing Act 1966

[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(2)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)a market committee shall,-

(i)maintain and manage the yards [vesting in the market committee] [Inserted by Act 19 of 1969 w.e.f.1.5.1968] [and regulate the manner of letting out the premises in the market yard including those belonging to market functionaries in the yard] [Inserted by Act 35 of 1986 w.e.f.17.6.1986];

(ia)[ provide either independently or along with some other authority necessary facilities for the transport of notified agricultural produce in and to the yard;] [Inserted by Act 17 of 1980 w.e.f.19.5.1975]

(ii)provide the necessary facilities for the [transport and marketing] [Substituted by Act 17 of 1980 w.e.f.19.5.1975] of agricultural produce in the yards and outside the markets and sub-markets in the market area;

(iia)[ provide facilities such as clearly demarcated adequate space commensurate with demand for direct sale by the producers to consumers for domestic consumption and not for subsequent sale or processing in such manner on such terms as may be prescribed.] [Inserted by Act 20 of 2014 w.e.f.28.02.2014]

(iii)grant or refuse licences to market functionaries and renew suspend or cancel such licences;

(iv)supervise the conduct of the market functionaries;

(v)regulate the opening closing and suspending of trading in the yards;

(vi)enforce the conditions of the licences;

(vii)regulate the making carrying out and enforcement or cancellation of agreements of sales the weighment delivery payment and all other matters relating to the marketing of notified agricultural produce;

(viii)Provide for the settlement of all disputes between the seller and the buyer arising out of any kind of transaction connected with the marketing of notified agricultural produce and all matters ancillary thereto;

(ix)collect maintain and disseminate information in respect of production sale storage processing prices and movement of notified agricultural produce;

(x)take all possible steps to prevent adulteration of goods and promote grading and standardization of the notified agricultural produce;

(xi)take measures for maintenance of market stability by prevention of over-trading and thus decreasing the local risk attendant upon the business of selling and buying notified agricultural produce;

(xii)levy take recover and receive rates charges fees and other sums of money to which the market committee is entitled;

(xiii)[ contribute to the Floor Price Scheme and Raita Sanjeevini Accidental Insurance Scheme at such rate as may be determined by the Director of Agriculture Marketing] [Inserted by Act 8 of 2001 w.e.f.24.1.2001]

(xiv)[ set up and promote public private partnership in management of [Inserted by Act 23 of 2007 w.e.f.16.8.2007]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 63(2)(a) in Karnataka Agricultural Produce Marketing Act 1966