| [Act No. 5 of 2011] | [25th March, 2011] |
| [Received the assent of the Governor on the 25th day of March 2011] | [25th March, 2011] |
An Act further to amend the Rajasthan Agricultural Produce Markets Act, 1961.
Be it enacted by the Rajasthan State Legislature in the Sixty-second Year of the Republic of India, as follows:-
1. Short title and commencement.- (1) This Act may be called the Rajasthan Agricultural Produce Markets (Amendment) Act, 2011.
(2) It shall be deemed to have come into force on and from 30th December, 2010.
2. Amendment of section 14, Rajasthan Act No. 38 of 1961.- In clause (a) of sub-section (2) of section 14 of the Rajasthan Agricultural Produce Markets Act, 1961 (Act No. 38 of 1961), the existing proviso shall be substituted, namely:-
"Provided that no sale or purchase shall be permitted under this clause within the market proper except for the purposes specified in sub-clauses (i) and (iv).
3. Repeal and savings.- (1) The Rajasthan Agricultural Produce Markets (Amendment) Ordinance, 2010 (Ordinance No. 05 of 2010) is hereby repealed.
(2) Notwithstanding such repeal, all actions taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been taken or made under the principal Act as amended by this Act.
LAW (LEGISLATIVE DRAFTING) DEPARTMENT
(Group-II)
NOTIFICATION
Jaipur, March 27, 2011
No. F. 2(7) Vidhi/2/2011.- The Following Act of the Rajasthan State Legislature which received the assent of the Governor on the 25th day of March, 2011 is hereby published for general information:-