Section 80 in Karnataka Agricultural Produce Marketing Act 1966
80. No deductions in weight or payment other than those specified.
(1)No market functionary and no other person shall make give allow receive or recover any deductions in weight or payment or any other allowance in respect of any transaction relating to notified agricultural produce other than those provided in this Act the rules or the bye-laws; and no civil court shall in any suit or proceeding arising out of any such transaction entertain or allow any claim for any deduction or allowance not so provided for.(2)For the purpose of sub-section (1) the following deductions shall be deemed to be permissible deductions namely:-(i)deduction of the weight of the container where the price fixed according to the bye-laws or the standing orders of the market committee relates only to the goods contained in the container and either a separate price is fixed for the container or the container is to be retained by the seller or the container is made of such material and is of so negligible value that it is permitted to be delivered to the buyer without payment of any price in accordance with the bye-laws or the standing orders of the market committee;(ii)deduction in weight on account of driage of raw produce as shall be fixed by the bye-laws or standing orders of the market committee where according to such bye-laws or the standing orders the produce is required to be weighed and the weight recorded as soon as it is entrusted to the commission agent for sale and there is no likelihood of the produce being sold on the same day on which it is so entrusted;(iii)deduction in weight or price on account of deviation from sample or known standard made in accordance with the decision of the authority entrusted with settlement of disputes under this Act where the purchase is made by sample or by reference to a known standard;(iv)deduction in weight or price on account of the detection of adulteration not readily detectable on customary examination made in accordance with the decision of the authority entrusted with settlement of disputes under this Act.(3)The [Director of Agricultural Marketing] [Substituted By Act 35 Of 1986 W.E.F.17.6.1986] shall ensure that deductions under clause (i) of sub-section (2) are uniform in all the market areas in the State in respect of similar types of containers and that deductions under clause (ii) of sub-section (2) do not materially vary in markets located in areas with similar climatic conditions.
