Tamil Nadu act 027 of 1989 : Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

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Keyword(s):

Agricultural Produce, Agriculture, Broker, Collector, Commission Agent, Market, Market Committee, Notified Agricultural Produce, Notified Area, Notified Market Area, Person, Processing, Producer

Amendments appended: 43 of 1991, 7 of 1992, 4 of 1993, 6 of 1994, 4 of 1995, 32 of 1995, 8 of 1997, 11 of 1998, 61 of 1998, 3 of 1999, 12 of 2014, 38 of 2018, 2 of 2019, 15 of 2019, 2 of 2020

ARRANGEMENT OF SECnoNS. C H A m I.

PRELMI~ARY,

SECIIONS :

1. Short tide, extent and commeslcement.

2. Definitions.

3. Notification of intention of regulating mark* d agricultural produce in spedied area.

îf; 4. Declaration of notified area.

CHAPTER 11.

MARKET COMMITTEES.

5. Establishment of market committee.

6. Establishment of market's.

7. Establishntent of spacial and subsid'i markets.

8. Trading in agricultural produce in nctiRed area.

9, Alteration of notified are& etc.

10. Constitution of m,arket committee.

11. Public8tion d names of rnemben of parlet d m +

(A Croup) IV-2 Ex. (394)-1

MLSCELLANEOUS.

s m m

46. Powers and func'tions of Director.

47. Delegation of powers. .

48. Penalties.

19. Liability of accused to pay fee, or other amount. SO. Composition of offences.

51. Power of Magistrate to recover summarily fee or

ather amount.

52. Power to make rules.^I

53. Power to make regulations and by-laws.

34. Power to write-off irrecoverable amount, etc.

55. Bai of certain proceedings.

56. President, Vice-president, Chairman and V b -

Chairman to be public servants.

57. Limitation for cemin suits and prosecutions.

58. Trial of offences.

59. Recovery ofl sums.

60. Revision.

61. Registration of document executed on behalf d

Board or market committee.

62. Injuqction not to be granted in certain proceedings,

63. Liability of President, yicel'resident, IChairman,

Vice-Chairman and mem5er for loss, wasb

or misapplication of property.

64. Exemption.

65. Power LO amehd the Schedule.

66. Power to remove diBculties. E. Repeal and savings.

THE SCHEDULE.

GA G~oupl IV-2 Ex. (394) - la

ETAMIL NADU GOVERNMENT G A Z E n E EXTRAORDINARY

.- - -- 97 - - The following Act of the Tamil Nadu Legislative Assemhly

received thz assent elf the President on the 17th May '1988 and is hereby published for general information :-

ACT No. 27 OF 1989.

tion of markets for Nadu.

WHEREAS it is expedient to provide for the be , buying and selling of agricultural produce and the Droper adrniptraqon of mark

State of Tamil Nadu ; . ,

BE it enacted by the Legi

Nadu in the Thirty-eighth,

CH- I.

. .

1 . Short title, extent and c o ~ m e n

called the Tamil Nadu Agric~ltural Produce Act, 1987.

(2)- It extends to the whole of the State and sub-sections (5) and

once and the remaining

, on such date'"'as Xlie Go

.' different ,dates may be appointed provisions of this Act.

(2) " qgrimlture '"ncludes horticulture, fmib growing, seed growing, animal husbandry (including breeding of livestock], apicul- ture, pisciculture and sericulture and " agricultural " shall be con- strued accordingly^;

(3) "Board " means the Tamil' Nadu State Agricaltnral Mar- . keting Board estab@shed. under section 35 ;'

(4) " broker" means an agent who, in corisideration of a commission, fee or remuneration, contrives, makes and concludm a bargain or contracts on behalf of his principal, for purchase 'or sale of any agricultural produce, but does not receive, deliver, trans- port or pay for the purchase or colkct payment for the sale of, h e

agricultura1 produce ;

(5) " Chairman " means the Chairman of a market conl- mittee ;

(h i " Collector" means the Collector of the district in M.U,CII rllc notifid arca is situated or, if such arca is situalcd iu : -3 or mare

districts, the Collsodor of one of those districts designated by the Government in that behalf;

(7) "commission ngcnt " means a person, who, by himself or through his m n b , buys and sells agricultural produce for a n o t h person, k e e p it in his custody and controls it during the process of m

subsidiary maiktit; es:i.&. ' .

(23) " trader " means a person who 'by ys, sells, stocks; pig . cesses, treats or in any way deals'with. any notifiet i agriculturd .- pi& ' duce either .for himself or as a partner or as an agent of bne 'or - , more persons and. includes a commission. agent, del credere agent .or my other mercantile agent but does not include a broker.

4. Declaration of notified area.-(1) Abtcs the expiry of $e

period specified in the notification under section 3' and after consi- dering such objection and suggestion as may be received before such , expiry, the Government may,, by no,tifi&tion, declare thk ake'a; speci- -,,

fied'in the notification under section 3 or any portion thereof to be 1 . .a notified area for the purposes. of this Act in respect of any agri- f^' cultural produce specified in the notification under that section.

A copy of the notification shall also be published in such other

manner as may be prescribed.

(2) A notification under section 3 or under sub-bL,::?n . (1) shall have full force and effect notwithstanding any irregularity defect in the publication of e copy of such notification.

CHAPTER 11.

hl:\RKET COMM ITTEEP. t

5. Estublislz;?~e~zt of market commitlee.-(1) The Government shall establish a market committee for every notified area. It shall be the duty of thc market committee to cnforce the provisions of

this Act and the rules and by-laws made under this Act in such notified area.

(2) Where, after the establishment oE a market committee under sub-section ( I ) , any agricultural produce is notified in relation to the notified area for which the market committee has been esta- . blished, then, the milrket committee shall be deemed to have been estab!ished in respect of that agricultural produce also.

6. Establishment of markefs.-(1) Every market committee shail cstablisli in the notified area such number of marlcets providing such faciiitics, as the Government may, from time to time, direct for the purchase and sale of the notified agricultural produce.

(2) The Government shall, as soon as may he, aftcr the esta- blishment of a market by a market committee under sub-section (I),

declare, by notific%tion, the area of the market and such area around the rnzskct as may be speci3~cl iit the notificatioa to be a notified mari.ct ?rca for the purposes of this Act in respect of any notified agricultural produce.

, '

100 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

7. Establishment of special and subsidiary markets - (1) Notwithstanding anything contained in section 6, where the Government are satisfied that on account of the specialised nature of marketing of any agricultural produce, like fresh fruits, fresh vegetable, or wool, in any area, it is expedient to ensure the efficient regulation of the marketing of such agricultural produce in such area, the government may establish.

(a) in such area special market for such agricultural produce, and

(b) independent market committee in relation to such special market Notwithstanding that such area falls within that local limits of the jurisdiction of nay other market committee or committee already functioning in that area,

(2) where a special market and independent market committee are established under the sub-section (1), the Government may, by notification, declare that the provisions of this Act shall with such modification, restrictions or limitation as may be specified in the notification, apply in relation to such special market and independent market committee.

(3) The market committee may, with the provision approval in writing of the Government, Establish, within the notified market area, such number of subsidiary markets as may be necessary providing such facilities as the Government may, from time to time, direct, for the purchase and sale of the notified agricultural produce,

(4) (a) The Government may, by notification, declare their intention to direct the independent market committee, or as the case may be, the market committee concerned to close such special market or subsidiary market, as may be specified in the notification. The notification shall state that any objection or suggestion which may fied in the notification, shall be considered by it.

A copy of the Notification shall also be published in such other manner as may be prescribed.

(b) After the expiry of the period specified in the notification under clause (a) and after considering such objection and suggestion as may be received before such expiry, the government may direct the independent market committee or as the case may be, the market committee concerned to close the special market or subsidiary market specified in the notification under clasue (A) and such direction shall be given effect to by the independent market committee, or as the case may be, the market committee concerned within such period as may be specified in the direction.

(8) Trading in agricultural produce in notified area.-- (1) No person shall, within a notified area

(a) set up, establish or use, or continue or allow to be continued any place for the the purchase or sale, storage, weighment, measurement or processing of any notified agricultural produce,

(b) Operate as a broker, weighman measure, trader, warehouseman or any other capacity in the relation to buying and selling of any notified agricultural produce.

Provided hrther that E producer selling, storing, suring or processing any notified agicultural pro

been grown, reareci o r .produced by him, or a co

society selling, storing, weighing, measuring or fied agricultural produce which has been, grown,

such quantity as may be aerqon shall, after he date to be notified behalf in the Tam'l Nadrr Government notified agicultural produce in a noti

market in that area. person-

(a) whosei licence w has not elapsed siricei the d (51 If a market co

made to jt in this behalf, by misrepresentation. or

102 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

Then, without prejudice to any other penalty to which the holder of the licence may be liable under this Act, the market committee may, subject to such rules as may be made in this behalf cancel or suspend the licence, after giving the holder of the licence a reasonable opportunity of showing cause against such cancellation or suspension.

(6) Any person aggrieved by the decision of the market committee,--

(a) refusing to grant, or

(b) canceling or suspending, a licence may, within such time as may be prescribed, appeal to the Board and the Board may make such order in the case as it may think fit.

(7) A licence granted under sub-section (1) shall be valid for a period of—

(a) Three years in respect of a person who carries on the business by wholesale of purchasing or selling any notified agricultural produce:

(b) one year in respect of others. And may be renewed from time to time and the provisions of this Act shall, so far as may be, apply in relation to the renewal of a licence as they apply in relation to the grant of a licence

(8) Every person to whom a licence is granted under the sub-section (1) shall comply with the provision of this act, the rules and by-law made under this act and the conditions specified in the licence.

(9) Every person licensed or liable to pay fee or any other amount under this act shall keep and maintain a true and correct account and such other records showing such particulars as may be specified in the by-laws of the market committee and shall submit such periodical returns relating to his business transaction including processing as may be prescribed, to the market committee in such manner and within such period as may be prescribed, together with the fee or other amount due on the basis of the return.

9. Alteration of notified area, etc—(1) The Government may, by notification, with effect on and from such date as may be specified in the notification, -

(a) include any area in, or exclude any area from, any notified area or any notified market area;

(b) divide any notified area into two or more separate notified area

(d) declare that regulating the marketing of any notified agricultural produce in any notified market area shall cease or that the marketing of any agricultural produce hitherto not regulated shall be regulated in any notified market area Provided that the power conferred by this section shall, in relation to any notified area or agricultural produce, be subject to the provisions of section 3.

(2) When the limits of the notified area for which a market committee is established are altered under sub-section (1), the following consequence shall, with effect on and from such date as may be specified in the notification, ensure namely :--

104 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

(3) The Government may, at any time withdraw any member or members nominated by them under the sub-section (2) and fill The Uttar Pradesh the vacancy or vacancies by fresh nomination.

11. publication of names of members of market committee.- The names of the members of the market committee nominated under section 10 shall be notified by the Government in the Tamil Nadu Government Gazette.

12. Chairman and Vice Chairman of the market committee.- Every market committee shall elect in such manner as may be prescribed,--

(a) One of its members who is nominated under the clause (a) or clause (c) of sub- section (1) of the section 10, to be its chairman, and

(b) another member to be its Vice-Chairman

13. Disqualifications for membership of the market committee.—A person shall be disqualified for being nominated as, and for being, a member of a market committee—

(a) if he is a minor or of unsound mind ;

(b) if he is an application to be adjudicated as insolyent or kis an undischarged insolvent ;

(c) if, he has been sentenced for any offence involving moral turpitude, punishable under any law with imprisonment for one year and upwards, such sentence not having been annulled and a period of five years has not been elapsed from the date of expiration of the sentence ;

(d) if, and for so long as, there subsists a contract entered into by him in the course of his trade or business with that market committee for supply of goods to, or for the execution of any works undertaken by, that market committee.

Explanation.—For the purpose of this clause, where a contract has been fully performed by the person by whom it has been entered into with the market committee, the contract shall be deemed not to subsist by reason only of the fact that the market committee has not performed its part of the contract either wholly or in part ;

(e) if he is in default for a period exceeding fifteen days by failing to pay any fee or any other amount due to the market committee, from the date aon which a demand or notice has been served on him in that regard

(f) if he is employed as legal practitioner on behalf of the market committee or against it ; or

(g) if he is a paid officer or servant of any market committee.

14. Assistant Director of Agriculture to be ex-officio member.— The Assistant Director or Agriculture in-charge of marketing having jurisdiction over the notified area shall be the ex-officio member of the market committee established for such area, or where there are two or more Assistant Director of Agriculture in-charge of marketing having jurisdiction over different portions of a notified area, one of such Assistant Director as the Government may specify in this behalf.

15. Term of office of members, etc -(1) The term of office of the members of a market committee other than the ex-officio member or the members nominated under clause (d) of sub-section (2) of section 10, shall be three years from the date of publication in Tamil Nadu Government Gazette of the notification under the section 11 and such members shall be eligible for nomination for not more than another term of three years ;

106 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

17. Market committee to be a local authority.—Every market committee shall be deemed to be a local authority for the purpose of the land Acquisition Act.-1894 (Central Act 1 of 1894) and the local authorities Loans Act, 1914 (Central Act 9 of 1914)

18. Sub-committee, Special committee and delegation of powers.—The market committee any appoint one or more of its members to be a sub-committee or be a special committee for the conduct of any work, or to report on any matter, pertaining to its duties or functions under this Act and the rules and by-law made under this Act and may delegate to any one or more of its members such of its own powers or duties as it may think fit.

19. General Meetings.—(1) The Market committee may, at any time, call a general meeting of the producers of the notified agricultural produce in the notified area and of person licensed under sub-section (1) of the section 8, and shall call such a meeting within one month after receipt of a requisition in writing from the director or from such member of producers and of person licensed under sub-section (1) of section 8, or portion of the total member of producers and op person so licensed as may be special in the by-law of the market committee.

(2) If no general meeting is called in accordance with such requisition the Director shall power to call a general meeting himself.

20. proceeding of market committee not to be invalidated by informalities—A market committee shall have power to act, notwithstanding any vacancy in the membership, or any defect in the constitution thereof, and the proceedings of a market committee shall be valid notwithstanding that some person, who was not entitled to be a member, had sat, voted or otherwise taken part in the proceeding of any such committee

21. Nominated person to cease to be a member in certain cases—Any person nominated under clause (a), (b) or (c) of sub-section (2) of the section 10 in his capacity as a member of a body or the ceases to be a member of that body or the holder of that license, as the case may be, for a period of more than three months, cease to be a member of the market committee.

22. Officers and servants of market committee.—(1) Subject to the provisions of sub- section (2), (3) and (4) and the rules made in this behalf, the market committee may appoint a secretary and other paid officers and servants as are necessary for the efficient performance of its functions. The Secretary and other paid officers and servants of the market committee shall be whole-time Government.

(2) Notwithstanding anything contained in any law for the time being in force, on and from the 17^thNovember 1981, the secretary and other paid officers and servants of every market committee established under the Tamil Nadu Agricultural Produce Market Act, 1959 (Tamil Nadu Act, 23 of 1959) shall become whole-time Government Servants.

(3) The Salaries allowances, pensions and other remuneration of the secretary and other paid officers and servant of the market committee shall be paid in the first instance from the consolidated fund of the state and the market committee shall, out of the market committee fund, repay to the Government the amount paid by the Government under this sub-section

(4) Notwithstanding anything contained in this Act and subject to the provisions of Article 311 of the Constitution, the Government may make rules regulating the conditions of service of the secretary and other paid officers and servant of the market committee .

108 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

25. Establishment of check-post or barrier—(1) If the Government consider that with a view to never or check the evasion of payment of fee or other amount due to the market committee under the provisions of this Act, it is necessary so to do, they may by notification, direct the setting up of check-post or the erection of barrier or both, by the market committee at such place or places as may be specified in the notification.

(2) At every check-post or barrier mentioned in sub-section (1) or at any other place when so required by any officer or servant of the market committee empowered by the Government in this behalf, the driver or any other person in the charge of any animal, vessel, cart or other vehicles, shall stop the animal, vessel, cart or other vehicle, as the case may be, and keep it stationary as long as may reasonably be necessary and allow such officer or servants empowered as aforesaid to examine the goods decried by such animal, vessel, cart or other vehicle and inspect all records in the possession of such driver or other person in charge of such animal, vessel cart or other vehicle.

(3) If on such examination and inspection under sub-section (2), it appears,--

(a) that the fee or other amount payable in respect of the notified agricultural produce has been paid or the provisions of this Act and the rule made this Act or the notification or order or license issued under this Act are complied with the said officer or servant shall release the animal, vessel, cart or other vehicle with the notified agricultural produce ; or

(b) that the fee or other amount payable under the provisions of this act in respect of the notified agricultural produce has not been paid or any of the provisions of this Act or the rule made under this Act or any of the terms of any notification or order or license issued under this Act has not been compiled with in respect of the notified agricultural produce carried, the said officer or servant after making such enquiry as he deems fit and satisfying himself as to such non-payment or non compliance, as the case may be shall seize such notified agricultural produce.

(4) The seizure made under sub-section (3) shall forthwith be reported by the officer or servant aforesaid to the magistrate having jurisdiction to try an offence under this Act and the provisions of sections 457, 458 and 459 of the code of criminal procedure, 1973 (Central Act 2 of 1974) shall, so far as may be apply in relation to the notified agricultural produce seized under sub-section (3) as they apply in relation to property seized by a police officer.

26. Issue of receipt by market committee.—(1) Every market committee shall, in respect of the notified agricultural produce deposited with it, issue a receipt which shall full particulars of the notified agricultural produce so deposited and shall be in such form as may be prescribed.

(2) The receipt issued by a market committee under sub-section (1) shall, unless it is otherwise specified thereon, be transferable by endorsement and shall entitle the lawful holder thereof to receive the notified agricultural produce specified in it on the same terms and conditions as the original depositor.

27. Determination of fee, etc not to be questioned in prosecution.—(1) The order determining the fee or other amount payable under this Act shall be conclusive evidence in any prosecution or other proceedings.

(2) The validity of the levy or collection of any fee or other amount made under this Act or the liability of any person to any fee or other amount so assessed or levied shall not be questioned in any criminal court in any prosecution or other proceeding whether under this Act or otherwise,

(2) (a) Every market committee shall, in addition to thei amounts^. payable under sub-scction (3) of section 22, out of the Market Com-

mittee Fund, pay to the Government the cost of any special or addi- tional staff employed by thc Governn~cnt in consultation with the market committee for giving effect to the provisions of this Act-in the , . notified area.

(by The Covcrnrncnt shall det'crminc the cost of special'or a'dfi- ; tional staff and shall, wherc thc staff is enlployed for the purposes of more than one markct committee, apportion such cost among the market comtnittees concerned jn such manner as they think fit. The decision of the Go~~crnment determining the amount payable by any market committee shall be final. ,

30. Prrpoqes for which Market Corntilittee Fund may be expen-

dcd.-SLtbject to tllc provisions of section 29, t:ie amount standing to thc credit of thc Market Committee Fund may be expended for all or any of the following purposes, namely:-

(a) acquisition or reqnisitioning of any site or building or pur- chase of other assets lor the market committee for carrying out the purpo~cs For which it is established ;

(6) establishment, maintenance and improvement of the markets and provicling such facilities in the rnarkct as the ~Governmcnt may direct under sub-section ( I ) of section, 6 ;

(c) construction and rcpair of buiIdings which are &cessary for the purposes of such markets and for the health, convenience and saEety of the persons using it ;^*

( d ) provision and maintenance of standard weights ,and mcasu rcs;

(j) paynient of amount under sub-section (6) of section 33 ; ( h ) collection and dissemination of iniformation regarding dl . n~atters relating to statist4cs arid marketing 'in respect of the notified agricultural produce^;

(i) schc~aes for the extcnsion of cultivation or cultural improve- nlent of the notified agricultural produce within thc notified area, including the grant, subject to (he approval of the Government, of financial aid, to schemes for such extension o r improvcmcnt within such area, undertaken by other bodies or individuals ;

( 1 ) contl-ibutions to the Market Board Fund ; ('4 Srol~p) 1V-2 EX. (394) -3

TAMIL N A ~ U GOVERNMENT GAZE7TEEX TILAORDINARY ----

(3) Upon the i s~ue of an ord Special Officer, the folIowi.~~g coil

(a) 'all the members includiii

(b) all the assets' vested iri the market columittee shall, subject to all liabilities, vest in the Government.

(4) The Government may, Officer app.oiated under sub-secti market committee as on the dat , (a) three persons fro

agricultural produce in the

(b) three persons lic the notified area ;

(c) the Assistant Di having* jurisdictio~l over t

(6) The Go'vernrn:n Special Officer appointed munerat~on so fixed and s ment of the market co

tile Special Officer as I

13ttyable from the Ma1.ket Committee Fuqd..

(2) Every applicatioh under sub-section (1) shall acco~u~anied by a copy of the order made under section 33. . .' C; ';rou.p) IV-2 Ex. (394)--3a

(x~i i i ) the leu3 of subscription ~nforrnntion relating to agricultural marketing ;

. (xi*) to conduct market resear ; (,x) to do such other things a market colnlnittees or col~sidered 11

oC the. Board ; . f,,i') any other function spec and

(xxii) such other functions of Board by the Government.

39. Execution of contracts by Board.--(I) The Board may enter into

wd perform all such contracts as it may consider necessary or expedient for carrying out all or any of the funct~ons forwhich it is established.

(2) Every cor~tract entered into by the Board shall be in writing and sllall b e executed on behalf of the Board by the President :.nd the Chief Executive Officer.

40. Pobvei* to b o ~ o w . - ( l ) T

out'all or m y n I its flln a loan fronl the Government su

rnellt may specify. or

41. Estirllates of ~ I Z C O

such rules as may 1 3 ~ ma income allcl expertditusc shall be ' preyared and p

Government for their approval. shall, be examined and a the, Examiner of Local

_ ^ - - -

(f) schemes for processi agricultural produce; , .

. ( i ) training of the paid o committees and Board; ,xarket area ; .

the State ;

and

( g ) for any other deemed necessary br execution the functions assigned to fhe Board under this Act or as directed

by [lie Government.

(1) to take actiPn for timely and *r conduct of the a- tion of the Chairmen and V11:e-men of fhe market committoes and the kice~resideqt, of the Board; ' , :

( A c,.r,ll , \ ixr-3 E* (?44)-6

behalf, or liu~idrecl rupces. , sr'orecution.

TAMIL NADU ,GOVERN

II) - _.-- Provided that-- * fq) t l ~ marktt coln ol-

(.) Lllc D!lccto~., i n cvcry c'lsc whcre the amount or sum to , ' bc siriiten off exceeds five thousand rupees, but does not exceed ten thousaiiri rupees ; and

{ii) thc C;c,\,ernmcnt jn every oase where the amount or sum to IIC l>r . ; t tc~~ G.E escecds ten thousand rupees; ( b ~ ill? B(,ald shall obtain the pr~vious sznction .of th2 Govern- . il.i ex-

ccetls [ \ \ c'nty thousand rupees.

55 Dcrr of cct[airz pr-uccedings.-(1) No suit or other proccedjng shall lie ag~insl thc market committee or the Roard for Rnv act clone or. ;:ti1 poriing LO bc donc under this Act.

1 .

(2 ) ( ( 1 ) No suit, prosecution or othCLr proccccli~~g bhall lie againbt il:c PI-csitlcnt ot Vicc-President or CPicf Executive Officer

T or orticzj cr :.cl : an t or t11c Board or the Chairman or Vice-chairman or Secrcta~y or oficcr. I;, tier-vant of the markct conimittec for any- ~ l i i ~ i g w!lich is in gocd Faith done pr int~ndcd to be donc under this Act or ;Iny rule, rc3~1latin11, by-law c;r notific~t!.on issued under this

Act.

(b) No Chairman or Vice-Chairman or Sccrctal-y or officer or servant of the market committee o r the Prcc;iclent or Vice-President. or the Chief Executive Officer or officer or sejvanl of thc Board shall

bc liablc in rcspect of any such acY in any civil or criminal protcecd- 'k;%.;'.;'

i n ? if the act was clone in good faith in the course of the cxccution / ",:q$$ . . .) ,+$ t f.,'

i l l the duties or. the dischaige of the functions assigned to h ~ m by^,

I , r3 , :2 .ii5 ' , :J+,: +, ':

or under this Act. .C s

4 I ::, -?,$ ,. '

. / I

56. President, Vice-P~.t.sideni, Chairman ar~rl Vi~e-Chair~~laur t o be lI~ljlic servants.-The President and Vice-President of the Boatd and Chairman and Vice-chairman of market cornmiwee shall bc deemed to be public servants within the meaning d szction 21 of the Tntlian

Pcnal Cotle (Celitl-a1 Act XLV of 1860).

57. Lir l?itnfior~ for certain suits and prosecutions.-Save as other-

:\isc providcrl ! l i section 63, no suit, prosecubion or othcr proceeding ~ h n ! ! bc i i~st i~uted against the Chairman or Vice-Cllail-n~a~l or Secre- tary or ozcer 01 servant of the market committee or t!ic "resident or Vitc-President or Chief Executive Officer or officer or se~-~,~ant ,of ,the . Ro;.\cl for a n y ~ c t done or purportin_e t o be done u zder this Act, unless the suit, prosecution or other proceedinp is instituted within six months f~.orn +oc clatc of the act complained of.

i?. Trial of offe17c~~.--{l) NO offence made punishable by this ?ci o r any ~ u l c , ~.cjiulalion nu by-law madc under this Act shall be fried by any court infcrior to that' of a ,Metropolitan Magistrate or a Jtrdicial Magi~trate ofl the f is t class.

(2) No 20111 t sl~all tal,c cognizance of any offence punishable under this Act except on a compIaint in writing made by the Direc- tcr or. any officer cmpo\vered by him in this behalf by special order.

59. Recovery of sums.--.4ll sums due from the Board .to. thk ,,; . C;oye,.,lmclll and all sums due from a m a r k t committee either to"," - [he C~~~!cromcn~ or !o thc' Board, and all sums due to the Board or: <, to a market corrm~i ttec citlier by way of fees br otherwise under .this ,&p , Act, t l~c riilcs, the regulciions or the by-lam, may be rwavemtl in ; lhc s'irnc mallilcr as qrears of land reventie.

A -, 1

(2,) The repeal by sub-section (1) of t.he said Act shall hot ,

(c) any penalty, forfeikre or punishment incurred in mpect THE SCHEDULE. - - %

2 Rice in ail forms 4 ~ h o l a m (Jowar) in all forms

5 Cumbu (Bajra) in all f o m

I" 6, Ragi in all forms 7 , Maik in all forms

1 .Redgram (Thuvarai) in all forms

2 Blackgram (Ufundu) in all form%

3 Greengram (Pachaipaim) in all f o m -

I . 5 Peas iPattani) in all forms

6 Lab (Mochai) in all f o m

7 Cowpea (Karamani) in all f o m S Soya Beans in all fonm

9 Horsegram (KaUu) in all f-

. 1 Graandnut (BAS aqd Kernals)

3 Castor (Pods o; seeds)

4 Sunflower seeds or K c h

5 Coconut (Ullhusked or husked, or Koprs)

6 Cotton soed

7 Mustard- (Kadugu) jteds 4

10 Neem seeds

l'i Pumam s d s

1 Cott~n (Kaps, ILL, waste)

2 Coconut cok ^{2 I} *+i( ** ;

3 Potato

4 Onioo

5 Gourds (Snake gourd or Pudalg,

Bitter gourd or Pagal, E d e gourd or Surd!, Pumpkin Or I'aracgikai, Ribbec' gouxd Or

Peerkanl:ai, AS^ gourd Pusanikai).

. 6 Tonlato

7 Moringa (Munxngail - 8 Greens (Keeraigd)

- 7

9 Green chillies

- - 1 0 ' ~ a m s (all k d s )

f.3

. . * . &:,. I 8'411 * ' +. A'"'. -m TMIL NADU GO~E~RNMENT GAZETTE EXTRAORDINARY -

5" * , " Q.' .^t r t , < . ... . Exp1amfilm.-The last point of sale mentioned in this sub-section shall

I( . I mean thg sale by a retail dealer to the consumer ." ; 'f p (ii) in sub-section (7 ) , for the .expreosion " nornithstanding -anything contained in sub-section ( I ) , (2) or (3) ", the expression "Notwithstanclix~g J anything contained in sub-section (1 ), (2) , (2-A), (2-8) or (3) " shall be substitut~d. _J . .,I

3 . Amendtnent of the First Schedule to Tumil Nadu Act 1 of 1959.-In thc ' F i s t Schedule to the Principal Act, item 70 ( b ) and the entries relating ,$hereto shall be o;nitled. . ,

" .

4. Addition of new Schedule in Tamil Nudu Act 1 of 1959.-After tlie .. '

-; .Fib Schedu!e to the principal Act, the following Schedule s!lall be added, namely : -

;pi 1 ' > t ' . . , i " THE S1XM SCHEDULE

b .

. .. [see section 3 (2 -B)] 2, *

$n . Serial Description qf goods. Point of levy. Rate of tax. (Per cettt)

(2, (3) (4)

, All. kinds of alcoholic liqcors' At every paint of sale 30.".

. ' ' for human consumption other rhhn !he last

I *'lother than foreign liquors point of saks in the

, falling underswb-itein ta) State,. of iteni . I 0 of the Ei.rst

+ " Scheditle, toddy .= andl * .1

(By a& of the Governor) y.--, ' ' [;,I .I

. ' -: ' r9~pq,+2, , . 4. JEYASINGH PETER, :j , , . . , .%.. cs , 4 j ? r ~ w y + , ~ ~ U - . & a : X , K?! * _., ,,4 _.* . f SecretarJ to Governmetat,

: !iI -X-.!d ..*L Law Department. . 1 t

, .

I . . . .

; 7 .-"I_ .__..- --- _ _------ -P- .-l"l- .̂- -.--.-- -̂-. - -._- - " -- - - . - ---rrrrf%r. or) <-4 - V V ~ % T T - % ~ % , ~ 6 % - * 'S

-. \ . - . ' L , r . - . . . I . , . - - C_* . -7 Ne. M-I'

-- -- , Part 1V-Section 2 . +:,qL . . "?%' " ,- . .I

I I * ' a - - - v , .*.;

CONTENTS

No. 5271 MADRAS, MONDAY, NOVEMBER 4, 1991 A'P?ASI 18, PLRAJORPATHI, THfRUVALLWAR AANDU-2.022

. , , . . , ., , ..**.'. $ . . ; . .. . .. -- . . . . ,*, ,v;-, -. . . .. . .. . , - I,. ,,': %..,. - T a d Nadu Act6 and Or- ,'. #,: <.:: ,, ! . .,. .'-.. 2,.. >.' - 1 . . . . . . s . : ,:. . . ?%:% . -

. : . . . . - ..,".,'. .+",'..>: . .' , _ , . . - . . . . . I I_

.... ": . , . . - - .. , > . .

~nh.-*nr* Pages, Ast

No. 43 of 1991-7'r11-iiI Nadu Agricultural Produce Marketing (Replation) ,?,wenii! wnk I ' . . .. $33-134

-. - -. - - -- -----

'J'he follozv~ng A c t a1 the Tamil Nadu Legislative Assembly keccit-d thc

h - v n l 0 1 i l i r ~ (:o\c?rr~ol. OH t h e ltlt Novemlbcr 1991 znd is hereby p~ltllj~hed f a r

ycfielwl ~ i ~ f o ~ n ~ h l i o n :-

ACT No. 43 O F 1991. An Act to mnalrl (he Tuttzil hrutlic Agricultwa! Proclrtcc Marketing (Regulurion) Act,

1937.

BE it enacted by the Leg;sl~t5ve Assembly of the Stzte of Tamil N d u in the Forty-

second Year of the Republic of India as follows :-

1. (1) This Act may be called the Tamil N..du Agricultural Produce Marketjag sb,d title a d

(Regulation) Amendment Act, 1991. . ~~llimeocenre~f

(2) It shall be deemed to have come into force on the 1st day of February 1991.

111 ~ : t d u 2. In sect ion 33 of the Tami 1 Nr; du Agricultural Produce Marketing (Regulation) ~,,,j,~ 04 27 or

19. Act, 1987 (hereinafter referred to as the principal Act), after subsection (I), tbe wi0D-33.

:'c>l!owing sub-section shall be inserted, namely :-

il Nadu "(1-A) Sotwjthstan 'izg i7nything cont;.ined in th;s Act or ja 2ny ~ thcr 1r.w 23 of for ;he time bcing in force, the person appointed under sub-section (3) of ~eGtion

24 of the Tcr~nil N-du A y i c u l i ~ z l P~oducc Ncrke;s Act, 1959 and the Sp~cjel Wce~s (A Group) 1V-2 Ex. (5271-1 [ :33 ]

Officers under sub-section (1) with effect OQ and from the 1st day of February 1991

,nd such Special Officers shall continue to hold office for such period not exceeding o g y e a r as the Goverment may, by nctification, specify in this behalf.".

3. Validation of 27rings done and action t aka by the Special 0flicers.-Anythirlg done or any action taken by the Special Officers deemed to have been appointed under sub-section (I-A) of section 33 of the Principal Act, as amended by this Act, On Or

after the 1st day of February 1991 arld before the date of the publication of this Act

in the Tamil Nadu Government Gazett~, shall, for all purposes, be deemed to k, and to have always been, validly dolle or taken in accordance with law and shall not be

liabletobeques~ionedinanycourtoflaw, . (By order of the Governor.)

P. JEYASINOH PETE&

Secretary to Government, Law Department.

-- -- -- -- - -*- .

PRINTED AND V I ~ B L L S ~ P I ~ BY THE DRWTOR OF SIATLON~RY AND~B:NTINQ, Sbi )%b CFHALF U P THE OOVEKNUSNT OF T l S U NADU

The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 23rd February; 1992 and is hereby publi&ed fol* general information :-

:I ACT No. 7 OF 1992.

An Act f ~ ~ ~ i t k r to mend the Tamil Nadu

a AgricuZtu aZ Produce Marketing (RegulaokRn) Aot, 1987. BE it enacted by the Legislalive A b l y of the Sbtcr of Tamil Nadu in the^-. Forty-third Year of the Republic of India aa follows :-

1. (1) This Act may be called the Tamil Nadu Agricnltural Produce "pzgz$, ; Marketing (Regulation) Amadment Ad, 1992.

(2) I t shall be deemed'to have, come into force on t!he 28th day of January 1992.

2. In section 33 of the Tamil Nadu agricultural 'Produce Marketing Amendment of

(Regulation) Act, 1987 (hereinafter referred %o aa the principal Act), in mb- ma, 33, ' section (1-A), for the words "one year ", the words " two years " shall be substituted.

3. (1) The Tamil Nadu Agricultural Produce Marketing (Regulation) - re pea^ and - Amendment Ordinance, 1992 is hereby repealed. raving, ; '3 Si.31. iwp-

(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, a4 mended by the mid Ordinance, shall be deemed to have been done or taken under the principal Actt, m amended by this Act.

f I (By order of the Governor ) !

i c MD. IS11;4ZL,

I 8 ~ r r t* td Government,

L . * I i. Law Department.

i Group) IV-2 Ex. (1 16) - 1 /'

No. 1061 MADRAS, THURSDAY, MARCH 4, 1993 Maasi 21, Aangeerasa, Thiruvalluvar Aandu-~024 1

Part IV-Section 2 Tamil Nadu Acta and Ordhimcm. ~ Tile following Act of the Tamil Nadu Legislativa Assembly reccivecl t h ~ :~sscnt of the Govcrnor on the 3rd March 1993 and is hereby publieed Fat. n~nei.ill iiif ormation: -

c ACT No. 4 OF 1993.

An ilct firrlhcr to anteitd the Tamil Xadu A riieultural Prodzcc~ Marketing (Regulation) Act, !987.

131 qt e n a c t d h - the Legislptive Assembly of the State of Tamil Nadu in the Forty-fourth Year of the Republic of India as' follows:- . . ' 1. (1; This Act may be d l e d the Tamil Nadu Agricultural Produce Short tli

Marketing (Regulation) Amendment Act, 1993. & cc. ncencm

;2) Tt sllall be dcemed to have come into force on the 11th day^of

.January 1993. ~ ' ( I I I I ~ L Radu 2. In section 33 of the Tamil Madu A&iculturaE~'~roduue aBZarketing .4(1 27 of 1959 (Kegulaticn) Act, 1987 (hereinafter referred to 'a the prindpctl Act), jn A m e * d w t

sub-section ( 1-A). for 'the words " two years ", the h r d s " 'three yeam sectkn 3:

hllilll be substituted.

3. l'l) The Tamil Nadu AgriculturaE Pmduee Marketing (-Wan) aepeal ic ' I ' f l r i c l ' Nadu Arnt:ndrent Qrcli~nnco 1993 is hereby repealed.

( i r - t f tricjnc'e Saving.

I ! I ! ) % . (2) Notwithstanding such repeal, mything done on any action taken under the principal Act, as amended by the said Ordinance, shallbe geemed to

~ I ~ I V C heen doi~e or taken under the principal Act, as amended by !this Act. (By order of the Governor)

1 . l a. -Y

8ecrstwy to Government, Law Department.

-_ _ -----

1?trp4W95 A h PUBtlSWED BY I)IiWXOR OF S P A B W AND MADRAS ON BERALP OF TRB W- OF TAYa NAPll

8 . -

TAMIL NADU GOVERN MFNT GAZETTE EXTRAG,JJAL~A --- - Tamil Nadu

he 17th Janu3.1

Legisl~.livc

.y 1934 and

Assembly received

is 1.e1 eby published the assent of the Governor on tl for general intormation:-

ACT No. 6 OF 1994. i +. - * .

further to amend rh e Tarnil Nadu Agricullurol reduce Marketing (Regulation) Act, 1987.

!.a t

" r '2

>!. - I

& E ? , BE it enacted by the Legislative Aqembly of the State of Tamil Nadu the

z$.2

p*. Forty-fourth Year of the Repub?ic of India as follows:-- * <

$-+A J. (1) ~ h * Act may be called the T a d . Nadu Agricultural Produce Short title and

Marketing (Regulation) Amendment Act, 1994.

commencement. p

$2. & W

,(2) It shall come into force at once.

' ~ N ~ ~ 2. ~n section 33 of ae Tamil Nadu Xgricdtural Pmduee Xarketbg Amcndmentot e m.4 ,.** 4 + - '(Regulation) Act, 1987, in sub+-section (1-A), for the words "three years", section 83. $5: r i

the words "four years* &all be substituted. g $4- ;(By order of the Governor.) %; M. MUNIRAMBN,

Secretary to Govenmment.

18 TAMIL NADu GOVERNIVIENT GAZETTE EXTRAORDINARY i 1 -1PL- i--- .---z- - .--. ---- ----- . - - -- ---- i The following Act of the Tam I Nadu Leg1sla;lve As~~:mbly res~!veci li.o asscnt of thc Gave-nor 1 C I on tht 7th April 1995 and is bereby putlishtd i i , r gt~le.:l ir.,-ur~~~i.iio~. :-- I i

ACT No. 4%0f 1995.

A2 Act jurther fo ,117le11d tkc T u u n i l ~ N ~ d z ~ Ag .icultural Prorlucc Mrrrkering (Xeglllutlon)

.4cr, 1987.

Bri it c:lrrclc(! by tlrc L(:gisi:!.:i\~.: i',~,-.~,111jj!i !!:,,: Sⁱ^:^j^!^~ cf T:?nzil Nr.du i!! 1:ie Forty- sixth Year of the Repalilic oi' I ::d.i? 2.s Ib!!,,:~s :-

Short title and

commence-

ment.

. Amendment

of section 33. Repeal and

saving.

1 . (1) T'lis Act may be callecl thc Tan- il Nsdu A ~ r i c u l t u r ~ l Prodvce Marketing (ktegulation) 12me!idment I?.ct, 1995.

( 2 ) It shall be deemed to have come into folce on the 11th day of January 1995.

2. 111 \cct io~t 31 ~11111 'T.~n~il M.J u Agricult~ii:llPi.;.d~c~ Mnrl io~i r~~(Rcgnl ;~ t io~~) Tamil Nddu 4 ' ' ic t , 1987 (1,crcil~aftcr cSci r ~ c i i o :I> ihc. princip:!] Act), in s t b-sect ion (I-A), for the Act 27 of

wt ids "four years", the wot$.s "five ycars" sl;z]l be subctii\ltcd. 1989. !

3. (1) ~ 1 1 e ~ n r - k l ~ : a d u A~ricult~~rnl ?:-sdi:ce M&!.ketin~ (Re~i:li2tion) Amend- Tamil Nadu ~nz:ii O~din:l!lcc, 995 i \ Ilr:r chy rcpc 'id. Ordinance

I I of 1995.

t f

(2) Pl~twithst~t~ding such repeal, anythhg done 01 m y action tzken under 1 the principal Act, as amended by the said Ord.inznce, shall be deemed to have been i done or taken under the princrpal Act, as ar?~:~c?e& by this Act. (By order of the Governor)

M. MUNIRAMAN,

Secre la~ 10 Goverr~naent, Law Department.

(By ord3r cf the Governor) - M. MUNT RAMAN,

St trttary rc? G@vemrient, Lnw Departrent.

Nadu ance 10

j96.

- --

TAMIL NADU GOVERNMENT GAZEmE EXTRAORDINARY 29

The following Act of the Tamil N ~ d u Legis1at:ve Assembly received the assent of the Governor on the 14th February 1997 and is hereby published for general jnforma- tion :-

ACT No. 8 OF 1997.

An Act further to amend the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987.

BE it enacted by the Legislative Assembly of the State of Tamil Na.ll- in the Forty-eighth Year of the Republic of India as follow$ .-

1. (1) This Act may be called the Tamil Nadu Agricultural Produce Marketing Short title and (Regulation) Amendment Act, 1997. ~ommence-~

ment.

(2) It shall be deerned to have come into force on the 17th day of January 1997. Tamil Nadu Act 2. In section 33 of the Tamil Nadu Agricultural Produce Marketing (Regu- Amendment of

27 of 1985. lation) Act, i987 (hereinafter referred to as the principal Act), in sub-section (I-A), section 33. for the words " six years ", the words " seven years " shall be substituted.

Tamil Nadu 3. (1) The Tamil Nadu Agricultural Produce Marketing (Regulation) Amend- Repeal and Ordinance 2 of ment Ordinance, 1997 is hereby repealed.! saving.

1997.

(2) Notwithstanding such repeal, anything done or any action taken under the princ~pal Act, as amended by the said Ordinance, shall bz dz=a:cl to hzvs bjzn , done or taken under the principal Act, as arnznded by this Act. (by order of the Governor)

A. IS. RAJAN,

Secretary to Government, Law Departmen t.

The following Aat of the Tamil Nadu Legislative Assembly roat~ivod the assent of the Governor on the 26th April 1998 and is hereby published for general information^:-

ACT No. 11 OF 1998.

An Act further to amend the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987.

BB it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty- ninth Year of the Republic of India as follows^:--

1. (I) This Act may be called the Tamil Nadu Agricultural Produce Marketing Short title and

(Regulation) Amendment Act, 1998. commence- ment,

(2) It shall be deem:d to have come into force on the 29th day of January

2. In section 33 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment o f

Act, 1987 (hereinafter referred to as the prinaipal Act), in sub-section (1-A), for section 33.

89. the words "seven years", the words "eight years" shall be substitut~d,

3. (1) The Tamil Nadu Agricultural Produce Marketing (Regulation) Amend- Repealrnd

ment Ord~nance, 1998 is hereby repealed. saving.

(2) Notwithstanding such repeal,. anything done or any action taken under

the principal Act, as amended by the s a ~ d Ordinance, shall be deemed to have been done or taken under tbe principal Act, as amended by this Act. ('By order of the Govarqor)

A. K . RAJAN,

Secretary to Government, Law Department.

223 --

The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 26th December 1998 and is hereby published for general infor- mation :-

ACT No. 61 OF 1998. An Act further to amend the Tamil Nadu Agricultural Produce Marketing (Re,gulation) Act, 1987,

BE it enacted by tho Legislative Assembly of the State of Tamil Nadu in the Forty-ninth year of the Republic of India as follows:-

I . (1) This Act may be called the Tamil Nadu Agricultul-a1 Prcducc Marketing Short title turd (Regulation) Second Amendment Act, 1996. commencement

(2) It shall be deemed to bave come into force on the l8tl. day of September

Act 2. After ssction 64 of tlze Tamil Nadu Agric~rltural Produce Markcling (Rcgula- Insertion of tion) Act, 1987 (horeinafter referred to as the principal Act), tllc lollowillg section new scction shall be inserted, namely:- 64-A.

'#64. A- Power to exeinpt in2rkel committee or Board.- The Government

may. in the public interest, by general or special order, whei'her prospectively

or retrospective1y.-

2 1

(a) exempt any market committee or Board from any of the provisions other than sub-section(1)cf section33 cf thisAct or cf the rules,subject to such conditions. PS may be specified ; or

(b) direct that such provisions of the rules shall ripply to such market committee, or Board with such modifications as mcy be specified in the order. " .⁸ 3, (1) The Tomil Nadu Agriccltrual Produce Marketiq; (Rrgulation) Second Repeal md

Amendment Ordinance, 1998 is hereby repealed. saving. ,

(2) Notwithstanding Such repeal, anything done or ,?ny action taken under the principal Act as amended by the said 01 dinancc, sl~i~ll bc c!t cmcd to have been done or taken under the principal Act, as ~mended by t h ~ s Act. (By Order of the Governor.)

11. K RAJAN,

- -

THB DIRECTOR OF STATIONERY AND PRINTING, C H ~ A I ON BEHAIIP 08 'I%B G O ~ E M " OF TAMIL NADU.

*--

TAMIL NADU GOVERNMENT GAZETTE EKTRAORDFNARY 9

b -- -

The folloving Act of the Tamil Nadu Legislative Assembly receivad Le assent of the awmnor on the 12th March 1999 and is hereby published for general information :-

Am No. 3 OF 1999.

,' A11 Act farther to awnd the Tamil Madu Agricltiturd Produce Marketing (Regulation) Act, 1987. BB it a c t e d by the Lagislativo Assembly of tha State of Tamil Nadu in the Fiftieth Yoar of tho Republic of India as follows :-

I 1. (1) This Act may be called the Tamil Nadu Agricultural Produce Marketing ~^h^d^t title and (Regulation) Amandmat Act, 1999. commencement. I

1 (2) shall be deemed to ha* come into force on tho 27th day of January 1999.

2. In saction 33 of tho Tamil Nadu Agricultural Produce Marketing Amendmen

Act, 1987 (hereinaftor referred to as the principal Act), in sub-section

the words "bight yoam*', the words "nine years" shall bQ subtitutd of

JtdiOP: 33.

3. (1) The Tamil Nadu Agricultural Roduco Marketing (Regulation) Repealund

Amandmont Ordhance, 1999 is hereby rapaalad. aaving.

(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be dcemcd to have bean done or t a b under the principal Act, as amended by this Act.

1 (By order of the Governor)

K. PARTHASARA'IHY, Secretory to Government, Lgtv Department.

48 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

An Act further to amend the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987.

B E it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-fifth Year of the Republic of India as follows:-

1. (1) This Act may be called the Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 2014.

(2) It shall be deemed to have come into force on the 31st day of May 2014.

2. In section 33 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (hereinafter referred to as the pr incipal Act) , in the proviso to sub-section (1), for the expression "three years", the expression "four years" shall be substituted.

3. Notwithstanding anything contained in the principal Act, every person exercising the powers and discharging the functions of a Special Officer of the market committees, with effect on and from the 31st day of May 2014, shall be deemed to have been appointed as such Special Officer of the said market committees under sub-section

(1) of section 33 of the principal Act, as amended by this Act, and anything done or any action taken by the said Special Officers during the period commencing on the 31st day of May 2014 and ending with the date of publication of this Act in the Tamil Nadu Government Gazette, shall be deemed to have been validly done or taken under the principal Act, as amended by this Act.

(By Order of the Governor)

G. JAYACHANDRAN,

Secretary to Government, Law Department.

Short title and

commence-

ment.

Tamil Nadu Act

27 of 1989.

Amendment of

section 33.

The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 2nd September 2014 and is hereby published for general information:—

ACT No. 12 OF 2014.

Validation.

252-Ex-IV-2—1

TAMIL NADU

GOVERNMENT GAZETTE

EXTRAORDINARY PUBLISHED BY AUTHORITY

GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.

2018 [Price: Rs. 9.60 Paise.

No. 252] CHENNAI, MONDAY, JULY 16, 2018 Aani 32, Vilambi, Thiruvalluvar Aandu-2049

Part IV—Section 2 Tamil Nadu Acts and Ordinances

CONTENTS

[ 171 ]

Pages.

ACTS :

No. 35 of 2018— The Tamil Nadu Agricultural University (Amendment) Act, 2018... .. .. .. .. .. .. ..

172

No.36 of 2018— The Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Ofﬁ cers) Repeal Act, 2018. .. 173-174 No. 37 of 2018— The Chennai City Municipal Corporation (Amendment) Act, 2018. .. .. .. .. .. .. ..

175-176

No. 38 of 2018— The Tamil Nadu Agricultural Produce Marketing (Regulation) (Amendment) Act, 2018 .. .. .. .. 177-178

No. 39 of 2018— The Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants (Amendment) Act, 2018 .. .. 179-190 No. 40 of 2018— The Tamil Nadu Municipal Laws (Fifth Amendment) Act, 2018. 191-194

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 177

An Act further to amend the Tamil Nadu Agricultural Produce Marketing (Regulation) Act,1987.

BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-ninth Year of the Republic of India as follows:--

1. (1) This Act may be called the Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 2018.

Short title and

commencement.

(2) It shall be deemed to have come into force on the 31st day of May 2018.

Tamil Nadu Act

27 of 1989.

2. In section 33 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 (hereinafter referred to as the principal Act), in the proviso to sub-section (1), for the expression "seven years", the expression "seven years and six months"

shall be substituted.

Amendment of

section 33.

3. Notwithstanding anything contained in the principal Act, every person exercising the powers and discharging the functions of a Special Ofﬁ cer of the market committees, with effect on and from the 31st day of May 2018, shall be deemed to have been appointed as such Special Ofﬁ cer of the said market committees under sub-section (1) of section 33 of the principal Act, as amended by this Act, and anything done or any action taken by the said Special Ofﬁ cers during the period commencing on the 31st day of May 2018 and ending with the date of publication of this Act in the Tamil Nadu Government Gazette, shall be deemed to have been validly done or taken under the principal Act, as amended by this Act.

Validation.

The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 14th July 2018 and is hereby published for general information:—

ACT No. 38 of 2018.

(By order of the Governor)

S.S. POOVALINGAM,

Secretary to Government, Law Department.

TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 3

The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 14th January 2019 and is hereby published for general information:—

ACT No. 2 OF 2019. An Act further to amend the Tamil Nadu Agricultural Produce Marketing (Regulation) Act,1987.

Bඍ it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-ninth Year of the Republic of India as follows:—

1. (1) This Act may be called the Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 2019.

Short title and

commen-

cement.

(2) It shall be deemed to have come into force on the 30th day of November 2018. Tamil Nadu Act

27 of 1989.

2. In section 33 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987, in the proviso to sub-section (1), for the expression "seven years and six months", the expression "eight years and six months" shall be substituted.

Amendment of

section 33.

Tamil Nadu

Ordinance

3 of 2018.

3. (1) The Tamil Nadu Agricultural Produce Marketing (Regulation) Second Amendment Ordinance, 2018 is hereby repealed.

Repeal and

Saving.

Tamil Nadu Act

27 of 1989.

(2) Notwithstanding such repeal, anything done or any action taken under the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987, as amended by the said Ordinance, shall be deemed to have been done or taken under the said Act, as amended by this Act.

(By order of the Governor)

S.S. POOVALINGAM,

Secretary to Government, Law Department.

17-Ex-IV-2—1a

taMiL Nadu gOVerNMeNt gazette extraOrdiNary 73 the following act of the tamil Nadu Legislative assembly received the assent of the governor on the 23rd february 2019 and is hereby published for general information:—

ACT No. 15 Of 2019. An Act further to amend the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987.

be it enacted by the Legislative assembly of the state of tamil Nadu in the seventieth year of the republic of india as follows:—

1. (1) this act may be called the tamil Nadu agricultural Produce Marketing (regulation) second amendment act, 2019.

(2) it shall be deemed to have come into force on the 1st day of february

1991.

short title and commen-

cement.

tamil Nadu act 27 of 1989.

2. in section 67 of the tamil Nadu agricultural Produce Marketing (regulation) act, 1987, (hereinafter referred to as the principal act), in sub-section (4), for the expression "Notwithstanding the repeal of the said Act, any area declared to be a notified area under the said Act shall be deemed to be a notified area under this Act;", the expression "Notwithstanding the repeal of the said Act, any area declared to be a notified area or a notified market area under the said Act shall be deemed to be a notified area or a notified market area, as the case may be, under this Act;"

shall be substituted.

amendment of

section 67.

3. Notwithstanding anything contained in the principal act or in any judgement, decree or order of any court or other authority, anything done or any action taken by the market committee including the levy and collection of fee in any notified market area during the period commencing on the 1st day of february 1991 and ending with the date of publication of this act in the Tamil Nadu Government Gazette, shall be deemed to have been validly done or taken or levied and collected, as the case may be, under the principal act, as amended by this act.

Validation. (by order of the governor) s.s. POOVaLiNgaM, Secretary to Government, Law Department.

4 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

An Act further to amend the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987.

Bඍ it enacted by the Legislative Assembly of the State of Tamil Nadu in the Seventieth Year of the Republic of India as follows:— Short title and

commencement.

1. (1) This Act may be called the Tamil Nadu Agricultural Produce Marketing (Regulation) Amendment Act, 2020.

(2) It shall be deemed to have come into force on the 27th day of November 2019.

Amendment of

section 33.

2. In section 33 of the Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987 in the proviso to sub-section (1), for the expression "eight years and six months", the expression "nine years" shall be substituted.

Tamil Nadu Act

27 of 1989.

Repeal and saving.

3. (1) The Tamil Nadu Agricultural Produce Marketing (Regulation) Third Amendment Ordinance, 2019 is hereby repealed. Tamil Nadu

Ordinance 9 of

2019.

Tamil Nadu Act

27 of 1989.

The following Act of the Tamil Nadu Legislative Assembly received the assent of the Governor on the 15th February 2020 and is hereby published for general information:—

ACT No. 2 OF 2020.

(By order of the Governor)

C. GOPI RAVIKUMAR,

Secretary to Government (FAC), Law Department.