Section 78A in Karnataka Agricultural Produce Marketing Act 1966
78A. [ Additional Payment etc. by Commission Agent in case of default. [Inserted by Act 23 of 2007 w.e.f.16.8.2007]
- In case the commission agent does not make payment under clause (c) of sub-section (2) of section 78 he shall be liable to make additional payment at the rate of one percent per day of the total price of the notified agricultural produce payable to the seller within five days failing which his licence or registration as the case may be shall liable to be cancelled on the sixth day and he shall not be registered or granted any licence or permitted to operate operate in any market area within the State under this Act for a period of one year from the date of such cancellation.]
