Section 65A in Karnataka Agricultural Produce Marketing Act 1966
65A. [ Power of market committee to impose penalty. [Inserted by Act 35 of 1986 w.e.f.17.6.1986] - Where a person fails to pay the market fee payable by him under clause (i) clause (ia) clause (ii) or clause (iii) of sub-section (2A) of section 65 to the market committee on or before the due date the [market committee shall] [Inserted by Act 38 of 2013 w.e.f.16.03.2013.] in addition to the fee as payable [x x x] [Omitted by Act 16 of 1991 w.e.f.1.8.1991] impose a penalty on such person at such rates not exceeding thirty per cent of the fee due but not less than twelve per cent of the fee due as may be specified in the bye-laws.] [Inserted by Act 18 of 2011 w.e.f.06.04.2011.]
