Section 65(2A) in Karnataka Agricultural Produce Marketing Act 1966
(2A)[ The market fee payable under this section shall be realised as follows namely:-(i)if the produce is sold through a commission agent the commission agent [shall] realise the market fee from the purchaser and shall be liable to pay the same to the committee;(ia)[ if the produce is sold by an importer to the purchaser the importer shall realise the market fee from the purchaser and shall be liable to pay the same to the committee;] [Inserted by Act Act 35 of 1986 w.e.f.17.6.1986](ii)if the produce is purchased directly by a trader from a producer the trader shall be liable to pay the market fee to the committee;(iii)if the produce is purchased by a trader from another trader the trader selling the produce [shall] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] realised it from the purchaser and shall be liable to pay the market fee to the committee; and(iv)in any other case of sale of such produce the purchaser shall be liable to pay the market fee to the committee.]
