Section 65(6) in Karnataka Agricultural Produce Marketing Act 1966
(6)[ Notwithstanding anything contained in this Act no market fee is payable for a period of ten years by new agricultural produce processing industries,-(a)in respect of purchases of agricultural produce by such processing industries in accordance with the Integrated Karnataka Agri-Business Development Policy-2011 of the Government published in the Governament Order No. AHD 172 AFT 2010 dated: 05.03.2011;(b)on any agricultural produce exported or caused to be exported by any person either on his own account or as an agent for another person from the market area to outside the country; Subject to the production of a certificate issued by the Director of industries and commerce Government of Karnataka certifying that he is eligible for exemption of fee.]
