Section 75(3) in Karnataka Agricultural Produce Marketing Act 1966
(3)In case buyer does not make payment with additional payment to the seller under sub-section (1) and (2) above within five days from the day of such purchase his licence or registration as the case may be shall be deemed to have been cancelled on the sixth day and he shall not be registered or granted any licence or permitted to operate in any market area within the State under this Act for a period of one year from the date of such cancellation.]
