S. Saghir Ahmad, J. - (1.) Leave granted.
(2.) Agricultural Market Committee (for short, the Committee) which is the appellant before us is a statutory body created under the Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 (the Act) while the respondent is a licenced trader dealing in "Copra" (dried coconut kernel) which it imports from various places in the State of Kerala for manufacturing coconut oil.
(3.) "Copra" is a notified agricultural produce and, therefore, the Committee has a right to levy and realise the market fee on all transactions of purchase and sale provided the transactions take place within the notified area of the Committee.;