Section 81A in Karnataka Agricultural Produce Marketing Act 1966
81A. [ Reports by private market licencee farmer - consumer market licencee. [Inserted by Act 23 of 2007 w.e.f.16.8.2007]
- Every private market licencee licencee for direct purchase and farmer A consumer market licencee shall maintain accounts in such manner and submit to the Director of Agricultural Marketing or to the officer authorised by him in this behalf such periodical reports and returns in such forms as specified by the Director of Agricultural Marketing from time to time:Provided that if the licencee specified above fails to file the returns within the stipulated time the Director of Marketing shall impose a penalty which shall not be less than rupees one thousand but shall not exceed rupees five thousand.]
