Haryana Murrah Buffalo and other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Amendment Act, 2002*
| [Haryana Act No. 16 of 2002] | [19th September, 2002] |
An Act further to amend the Haryana Murrah Buffalo and Other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Act, 2001
Be it enacted by the Legislature of the State of Haryana in the Fifty-third Year of the Republic of India as follows;-
* [Received the assent of the Governor on 19th September, 2002 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 18/2002, dated 10th October, 2002].
1. Short title.- This Act may be called the Haryana Murrah Buffalo and other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Amendment Act, 2002.
2. Amendment of section 2 of Haryana Act 6 of 2001.- After clause (f) of section 2 of the Haryana Murrah Buffalo and Other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Act, 2001 (hereinafter called the principal Act), the following clause shall be inserted, namely:-
‘(ff) "lean period" means the period commencing from 1st April and ending on 30th June of every year when milk production gets reduced due to climatic and biological reasons’.
3. Amendment of section 6 of Haryana Act 6 of 2001.- For sub-section (1) of section of the principal Act, the following sub-section shall be substituted, namely:-
"(1) For the purposes of this Act and subject to the rules made thereunder, a cess not exceeding fifteen paise per litre shall be imposed on the licensed capacity of a milk plant:
Provided that during the lean period the cess at the above rate shall be imposed on the seventy-five percent of the licensed capacity of a milk plain:
Provided further that no cess shall be levied on the day (s) when a milk plant remains closed for the reasons beyond the control of its management.".
4. Repeal and saving.- (1) The Haryana Murrah Buffalo and Other Milch Animal Breed (Preservation and Development of Animal Husbandry and Dairy Development Sector) Amendment Ordinance, 2002 (Haryana Ordinance No. 1 of 2002), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act,