Section 72B in Karnataka Agricultural Produce Marketing Act 1966
72B. Establishment of farmer - consumer market for direct sale by the producer.
(1)Subject to such conditions and such fees as may be prescribed the Director of Agricultural Marketing or any other officer authorised by him may grant licence to establish farmer - consumer market in the market area.(2)Farmer - consumer market may be established by any person in any place in the market area by developing infrastructure as may be prescribed. At such place producers of notified agricultural produce may sell their produce directly to the consumer:Provided that the consumer shall not purchase more than such quantity of a notified agricultural produce at a time in the farmer - consumer market as may be specified by the Director of Agricultural Marketing in the notification from time to time.(3)The person who has established the Farmer - Consumer Market may collect service charges as may be specified in the notification issued by the Director of Agricultural Marketing from time to time.
