Section 65(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)The market committee shall levy and collect market fees from every buyer in respect of agricultural produce bought by such buyer in the market area at such rate as may be specified in the bye-laws [(which shall not be more than two rupees per one hundred rupees of the value of such produce bought except in case of livestock where the market fee shall not be more than [five rupees per head] [Substituted by Act 4 of 1982 w.e.f.4.11.1981] of cattle other than sheep or goat and in the case of sheep or goat such fee shall not be more than [one rupee per head] [Substituted by Act 16 of 1991 w.e.f.1.8.1991])] in such manner and at such times as may be specified in the bye-laws.[Provided that in the case of any co-operative society doing business in agricultural produce within a market yard market fee shall be levied and collected at the rate of eighty per cent of the market fee payable under this Act.] [Inserted by Act 16 of 1991 w.e.f.1.8.1991][Provided further that if on any agricultural produce market fee has already been levied and collected under sub-section (2) in any market area within the State and such agricultural produce is processed and sold in any other market area within the State or exported out side the State it shall be exempted from the levy of market fee.[Provided also that in case of a buyer in a spot exchange established by a licencee or a licencee for direct purchase of notified agricultural produce or a contract farming sponsor buying from a contract forming producer market fee shall be levied and collected at the rate of seventy percent of the market fee payable under this Act.] [Inserted by Act 22 of 2004 w.e.f. 17.5.2004][Provided also that in case of any private markets established under section 72A of the Act market fee shall be levied and collected at the rate of thirty three percent of market fee payable under this Act provided that no market fee is leviable on flowers fruits and vegetables. Instead the Market committee may collect user charges in respect of the above articles user charges for such services provided by the Market Committee from the buyer of the produce at such rates as may be specified in the bye-laws as approved by the Director of Agricultural Marketing] [Inserted by Act 05 of 2014 w.e.f.04.01.2014]Explanation. - Nothing in this proviso shall apply to,-(i)any processed agricultural produce imported from out side the State and sold in any market area within the State ; or(ii)any agricultural produce imported or caused to be imported by any person either on his own account or as an agent for another person from out side the State into any market area within the State for the purpose of processing or manufacturing except for one's own domestic consumption.]
