Section 140(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)The State Government may by notification direct that any of the powers conferred on it by or under this Act other than those conferred by sections 1 2 3 4 5 10 18 38 62 68 69 96 100 126 127 130 133 143 144 145 146 and 152 may subject to such restrictions and conditions as may be specified in such notification be exercisable also by such officers of the State Government as shall be specified in such notification.
