Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 20001
| [Andhra Pradesh Act No. 16 of 2000] | [28th April, 2000] |
An Act farther to amend the Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty-first Year of the Republic of India as follows:-
1 ??? Andhra Pradesh ??? the assent of the Government on the 28th April, 2000 and the said assent, is hereby first published on the 29th April, 2000 in the Andhra Pradesh Gazette for general information
STATEMENT OF OBJECTS AND REASONS
The Government of India, by the provisions of the Panchayats [Extension to the Scheduled Areas] Act, 1996 (Central Act 40 of 1996) passed by the Parliament and received the assent of the President of India on the 24th December, 1996 have provided for extension of the provisions, of Part IX of the Constitution relating to the Panchayats to the Scheduled Areas also.
According to section 4(m)(iv) of that Act, the power to manage village markets by whatever name called shall be vested with Panchayats in Scheduled Areas'.
According to section 4(3)(a) of the Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966, (A.P. Act 16 of 1966) the Market Committee is responsible to establish and manage markets even in Scheduled Areas. Since the provisions of the two Acts are overlapping, it is decided to amend the State Act, suitably, to be in tune, with the provisions of the Central Act.
This Bill seeks to give effect to the above decision.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 2000.
(2) It shall come into force on such date as the Government may, by notification appoint.
2. Amendment of section 4.- In the Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 (Act 16 of 1366) in section 4, in sub-section (3), in clause (a), after the words "Every Market Committee shall establish in the notified area" the words "excluding the Scheduled areas" shall be inserted.