Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Agricultural Produce Marketing (Regulation) (Second Amendment) Act, 2001 10 of 2001 [07 April 2001] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 65 Karnataka Agricultural Produce Marketing (Regulation) (Second Amendment) Act, 2001 10 of 2001 [07 April 2001] 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 Second 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) (Second Amendment) Act, 2001. (2) It shall come into force at once. 2. Amendment Of Section 65 :- After sub-section (2B) of Section 65 of the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 (Karnataka Act 27 of 1966) the following shall be inserted namely:- "(3) Notwithstanding anything contained in this Act, if any market committee in the State has already levied and collected market fee under sub-section (2) from a buyer in respect of any agricultural produce as may be specified by the State Government by notification, no market fee shall be levied and collected again in respect of such agricultural produce by any other market committee in the state during such crop season as may be specified in such notification, subject to production of such proof as may be prescribed for having collected the market fee."