Section 152 in Karnataka Agricultural Produce Marketing Act 1966
152. Orders for bringing this Act into force.
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force the State Government may by order published in the official Gazette make such provisions as appears to it to be necessary or expedient,-(a)for bringing the provisions of this Act into effective operation;(b)for removing difficulties arising in connection with the transition to the provisions of this Act or giving effect to the provisions of this Act;(c)so far as it appears necessary or expedient in connection with any of the matters aforesaid for varying the powers or jurisdiction of any court or authority and empowering new courts or other authorities to exercise such jurisdiction as may be specified in such order.(2)The provisions made by any order under sub-section (1) shall subject to the provisions of section 149 have effect as if enacted in this Act and any such order may be made so as to be retrospective to any date not earlier than the date of commencement of this Act:Provided that no person shall be deemed to be guilty of an offence by reason of so much of any such order as makes any provision thereof retrospective to any date before the making thereof.
