Section 10 in Karnataka Silkworm Seed Cocoon and Silk Yarn (Regulation of Production, Supply, Distribution and Sale) Act, 1959
10. Regulation and distribution of silkworm seed.
(1)The Government may, from time to time, by notification,(a)specify the places at which cocoon markets, cocoon market yards and cocoon stores shall be located;(b)appoint a Market Officer [to levy and collect the market fee payable under this Act in respect of cocoons sold or purchased in the cocoon market] [Inserted by Act 6 of 1981 w.e.f. 25.2.1960.], and constitute a committee consisting of two representatives of rearers, and [three representatives of reelers] [Substituted by Act 33 of 1979 w.e.f 6.11.1979.], with the Market Officer as Chairman, for regulating generally the procedure for the conduct of business in the cocoon market and for the performance of such functions as may be determined by the Government;(c)specify the sericultural areas in the State to be served by each cocoon market where silkworm cocoon produced within such areas shall be sold;(d)assign zones and markets in which any reeler may carry on his business.(2)All transactions involving the sale or purchase of cocoons in a cocoon market shall be by open auction, the payment of the price shall be in cash and the cocoons shall be sold by weight, as required by or under the [Karnataka] [Adopted by the Karnataka Adaptation of laws order 1973 w.e.f. 1.11.1973.] Weights and Measures (Enforcement) Act, 1958.
