Section 84(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)For the purpose of settling disputes between producers buyers and sellers or their agents including any disputes regarding the quality or weight of or payment for any agricultural produce or any matter in relation to the regulation of marketing of agricultural produce in the [market yard market sub yard or sub market-yard as the case may be] [Substituted by Act 23 of 2007 w.e.f.16.8.2007] the market committee of that area shall appoint a panel of arbitrators periodically consisting of agriculturists traders and commission agents and constitute a Disputes Committee from among its members in such manner as may be prescribed.
