Section 84A in Karnataka Agricultural Produce Marketing Act 1966
84A. [ Provision for settlement of disputes between producer buyer seller private market licensee licensee for direct purchase or farmer-consumer market licensee. [Inserted by Act 23 of 2007 w.e.f.16.8.2007]
(1)Any dispute between the producer buyer seller and the private market licensee licensee for direct purchase farmer-consumer market licensee shall be referred to the Director of agricultural marketing or any subordinate officer authorised by him in this regard. The Director of Agricultural Marketing or the authorised officer shall resolve the dispute after giving both parties a reasonable opportunity of being heard in the manner as may be prescribed.(2)Any person aggrieved by the order of such officers under subsection (1) may appeal to the Karnataka Appellate Tribunal within thirty days from the date of communication of the order.]
