Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Act, 2004 22 of 2004 [17 May 2004] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Amendment Of Section 65 Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Act, 2004 22 of 2004 [17 May 2004] An Act further to amend the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966. Whereas it is expedient further to amend the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 (Karnataka Act 27 of 1966) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty-fifth year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Act, 2004. (2) It shall come into force at once 2. Amendment Of Section 2 :- In section 2 of the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 (Karnataka Act 27 of 1966) (hereinafter referred to as the principal Act), for clauses (37) and (37A), the following shall be substituted, namely:- "(37) Retail Sale means a sale of such quantity of notified agricultural produce as the market committee may by bye-laws determine subject to the prescribed maximum limit on which the market fee has already been levied and collected in the concerned market area, to a consumer for domestic consumption and not for subsequent sale or processing," (37A) Retail Trader means a person who is engaged in retail sale of any notified agricultural produce on which market fee has already been levied and collected in the concerned market area and holds in stock at a time not exceeding such quantity of notified agricultural produce as the State Government may by notification specify from time to time." 3. Amendment Of Section 65 :- In section 65 of the principal Act, in sub-section (2), after the first proviso, the following shall be inserted, namely:- "Provided further that, if on any agricultural produce market fee has already been levied and collected under sub-section (2) in any market area within the State and such agricultural produce is processed and sold in any other market area within the State or exported out side the State it shall be exempted from the levy of market fee. Explanation: Nothing in this proviso shall apply to,- (i) any processed agricultural produce imported from out side the State and sold in any market area within the State ; or (ii) any agricultural produce imported or caused to be imported by any person either on his own account or as an agent for another person, from out side the State into any market area within the State for the purpose of processing or manufacturing except for ones own domestic consumption.