KARNATAKA AGRICULTURAL PRODUCE MARKETING (REGULATION) (SECOND AMENDMENT) RULES, 1970

KARNATAKA AGRICULTURAL PRODUCE MARKETING (REGULATION) (SECOND AMENDMENT) RULES, 1970[1]

PREAMBLE

In exercise of the powers conferred by Section 146 of the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 (Karnataka Act 27 of 1966), the Government of Karnataka hereby makes the following Rules, the draft of the same having been published as required by sub-section (1) of the said section in Notification No. GSR 49 (DPC 95 CMD 79, dated the 7th February, 1970), published in the Karnataka Gazette, Extraordinary, dated the 7th February, 1970 namely.

Rule - 1. Title and commencement.

(1)     These Rules may be called the Karnataka Agricultural Produce Marketing (Regulation) (2nd Amendment) Rules, 1970.

(2)     They shall come into force on the date of their publication in the Karnataka Gazette.

Rule - 2. Amendment of Rule 41(2).

In sub-rule (2) of the 41 of the Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968, for the words "Market Yard" the words "Market Area" shall be substituted