Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 19641
| [U.P. Act 25 of 1964] |
An Act to provide for the regulation of sale and purchase of agricultural produce and for the establishment, superintendence and control of markets therefor in Uttar Pradesh
It is hereby enacted in the Fifteenth Year of the Republic of India as follows:-
1. Received the assent of the President on 28th October, 1964 and published in U.P. Gazette Extra., dated 10th November, 1964.
Prefatory Note.-The following extract from the Statement of Objects and Reasons is given below:
"The present chaotic state of affairs as obtaining in agricultural produce markets is an acknowledged fact. There are innumerable charges, levies and exactions which the agricultural producer is required to pay without having any say in the proper utilisation of the amount so paid by him. In matter of dispute between the seller and the buyer, the former is generally put at a disadvantage by being given arbitrary awards. The producer is also denied a large part of his produce by manipulation and defective use of weights and scales in the market. The Government of India and the various committees and commissions appointed to study the condition of agricultural markets in the country have also been inviting the attention of the State Government from time to time towards improving the conditions of these markets. The proposal to enact a marketing legislation was first taken up in 1938; but it could not go through as the then Ministry went out of office soon after its inception. The Planning Commission stressed long ago that legislation in respect of regulation of markets should be enacted and enforced by 1955-56. Most of the other States have already passed legislation in this respect. The proposed measure to regulate the markets in this State has been designed with a view to achieving the following directions-
(i) to reduce the multiple trade charges, levies and exactions charged at present from the producer-sellers;
(ii) to provide for the verification of accurate weights and scales and see that the producer-seller is not denied his legitimate due;
(iii) to establish market committees in which the agricultural producer will have his due representation;
(iv) to ensure that the agricultural producer has his say in the utilisation of market funds for the improvement of the market as a whole;
(v) to provide for fair settlement of disputes relating to the sale of agricultural produce;
(vi) to provide amenities to the producer-seller in the market;
(vii) to arrange for better storage facilities;
(viii) to stop inequitable and unauthorised charges and levies from the producer-seller; and
(ix) to make adequate arrangements for market intelligence with a view to posting the agricultural producer with the latest position in respect of the markets dealing with his produce." Vide U.P. Gazette Extraordinary, dated 4th August, 1964.
Chapter I - Preliminary
CHAPTER I
PRELIMINARY
1. Short title and extent.-(1) This Act may be called the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964.
(2) It extends to the whole of Uttar Pradesh.
General Amendment by S. 2 of U.P. Act 18 of 2001
(a) for the words "Nagar Mahapalika", "Municipal Board", "Gaon Sabha", "Gaon Sabhas", and "Kshettra Samiti", wherever occurring, the words "Municipal Corporation", "Municipal Council", "Gram Panchayat", "Gram Panchayats" and "Kshettra Panchayat", respectively shall be substituted.
(b) for the words "Zila Parishad" and "Antarim Zila Parishad", wherever occurring, the words "Zila Panchayat" shall be substituted.
(c) for the words "Notified Area Committee", "Town Area Committee", wherever occurring, the words "Nagar Panchayat" shall be substituted.
2. Definitions.-In this Act unless there is anything repugnant in the subject or context:
1[(a) "agricultural produce" means such items of produce of agriculture, horticulture, viticulture, apiculture, sericulture, pisciculture, animal husbandry or forest as are specified in the Schedule, and includes admixture of two or more of such items, and also includes any such item in processed form, and further includes gur, rab, shakkar, khandsari and jaggery;]
2[(a-1) "Board" means the State Agricultural Produce Markets Board constituted under Section 26-A;]
(b) "broker" or "Dalal" means a person who, in the ordinary course of business, negotiates or arranges contracts for the purchase or sale of agricultural produce, on behalf of his principal on payment of commission or remuneration, whether in cash or kind, but does not include the servant of such principal whether engaged in negotiating or arranging such contracts;
(c) "bye-laws" means bye-laws made in accordance with the provisions of Section 39;
(d) "Central Warehousing Corporation" means the Central Warehousing Corporation established or deemed to be established under the Warehousing Corporations Act, 1962;
3[(d-1) "Collector", in relation to a Committee for a Market area means the Collector of the District where the principal Market Yard of that Market Area is situated, and includes such other officer as may be authorised by him in that behalf;]
(e) "commission agent" or "Arhatiya" means a person who, in the ordinary course of business, makes or offers to make, a purchase or sale of agricultural produce, on behalf of the owner or seller or purchaser of agricultural produce, for Arhat or commission;
(f) "Committee" means a Committee constituted under this Act;
(g) "Co-operative Marketing Society" means a co-operative society of producers 4[registered or deemed to be registered under the U.P. Co-operative Societies Act, 1965 (U.P. Act 11 of 1966)], which has, as its principal object, the promotion of sale or purchase of agricultural produce;
5[(h) "Director" means an officer appointed by the State Government as Director of Mandis and includes any other officer authorised by the Director to perform all or any of his functions under this Act;]
6[(h-1) * * *]
7[(h-2) ‘Export’ means export of specified agricultural produce outside India by a licensee;]
(i) "licensee' means a person who is granted a licence under this Act;
(j) "Local Body" means a 8[Municipal Corporation], Municipal 9[Council], 10[Nagar Panchayat], 11[Zila Panchayat], or a 12[Gram Panchayat], constituted or established under any enactment in force in Uttar Pradesh;
(k) "Market Area" means an area notified as such under Section 6, or as modified under Section 8;
(l) "member" means a member of the Committee;
13[(l-1) "other backward classes of citizens" means the backward classes of citizens specified in Schedule I of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994;]
(m) "Palladar" means a labourer for "Dara-making" loading, unloading, filling, emptying or carrying any agricultural produce;
(n) "prescribed" means prescribed by rules made under this Act;
(o) "Principal Market Yard" means the portion of a Market Area, declared as such under Section 7;
14[(o-1) ‘Processing’ means any one or more of a series of treatments relating to powdering, crushing, decorticating, dehusking, parboiling, polishing, ginning, pressing, curing or any other manual, mechanical, chemical or physical treatment to which raw agricultural produce or its product is subjected to, but shall not mean mere cleaning, washing, grading and packaging and other like activities;]
(p) "producer" means a person who, whether by himself or through hired labour, produces, rears or catches, any agricultural produce, not being a producer who also works as a trader, broker or Dalal, commission agent or Arhatiya or who is otherwise ordinarily engaged in the business of storage of agricultural produce:
Provided that if a question arises as to whether any person is a producer or not for the purposes of this Act, the decision of the Director, made after an enquiry, conducted in such manner as may be prescribed, shall be final;
(q) "purchase" includes barter or receipt of goods, by way of pledge or as security for the amount advanced;
15[(q-1) "Regulations" means regulations made by the Board in accordance with the provisions of Section 26-X;]
16[(q-2) "retail sale" in relation to any specified agricultural produce means sale of that produce, not exceeding such quantity, as a market committee may specify in its bye-laws to be the limit of retail sale;]
(r) "sale" includes barter or deposit of goods by way of pledge or as security for the amount received as advance;
(s) "Secretary" means the person appointed as such under Section 23;
(t) "specified agricultural produce" means agricultural produce specified in the notification under Section 6 or as modified under Section 8;
(u) "State Government" means the Government of Uttar Pradesh;
(v) "State Warehousing Corporation" means the State Warehousing Corpo-ration of Uttar Pradesh established or deemed to be established under the Warehousing Corporation Act, 1962;
(w) "Sub-Market Yard" means a portion of a Market Area, declared as such under Section 7;
17[(x) "trade-charge" means any charge, by whatever name called, which is realised or may be realised by, or may be payable to, a trader in respect of any transaction of sale or purchase of any specified agricultural produce under or purporting to be under any custom or usage of trade, or otherwise;
Explanation.-Every deduction other than a deduction made on account of deviation from sample when the purchase is made by sample, or on account of deviation from standard when the purchase is made by reference to a known standard, or on account of difference between actual and the standard weight or measure shall be deemed as a trade-charge;]
(y) "trader" means a person who in the ordinary course of business is engaged in buying or selling agricultural produce as a principal or as a duly authorised agent of one or more principals and includes a person, engaged in processing of agricultural produce;
18[(aa) "village" shall have the same meaning as in the Uttar Pradesh Zamindari Abolition and Land reforms Act, 1950 (U.P. Act 1 of 1951;]
(bb) "weighman" means a person who, in the ordinary course of business, is engaged in weighing of agricultural produce in connection with a transaction of sale or purchase thereof;
(cc) "weighing or measuring instrument" means a weighing instrument or a measuring instrument as defined in the Uttar Pradesh Weights and Measures (Enforcement) Act, 1959;
(dd) "weight or measure" means commercial weight or measure or a standard weight or measure, as defined in the Uttar Pradesh Weights and Measures (Enforcement) Act, 1959;
19[(ee) "whole-sale transaction" in relation to any specified agricultural produce means sale and purchase of that produce exceeding such quantity as a market committee may specify in its bye-laws to be the limit of retail sale.]
1. Subs. by U.P. Act 10 of 1970 and shall be deemed always to have been substituted.
2. Ins. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
3. Ins. by U.P. Act 13 of 1973 and as enacted by U.P. Act 30 of 1974.
4. Subs. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
5. Subs. by U.P. Act 13 of 1973 and as enacted by U.P. Act 30 of 1974.
6. Omitted by U.P. Act 13 of 2004, S. 2 (w.r.e.f. 24-5-2003).
7. Ins. by U.P. Act 17 of 2005, S. 2 (w.r.e.f. 8-6-2005).
8. Subs. for "Nagar Mahapalika" by U.P. Act 18 of 2001, S. 2 (w.e.f. 7-6-2001).
9. Subs. for "Board" by U.P. Act 18 of 2001, S. 2 (w.e.f. 7-6-2001).
10. Subs. for "Notified Area Committee, Town Area Committee" by U.P. Act 18 of 2001, S. 2 (w.e.f. 7-6-2001).
11. Subs. for "Antarim Zila Parishad, Zila Parishad" by U.P. Act 18 of 2001, S. 2 (w.e.f. 7-6-2001).
12. Subs. for "Gaon Sabha" by U.P. Act 18 of 2001, S. 2 (w.e.f. 7-6-2001).
13. Ins. by U.P. Act 18 of 2001, S. 3.
14. Ins. by U.P. Act 17 of 2005, S. 2 (w.r.e.f. 8-6-2005).
15. Ins. by U.P. Act 13 of 1973 and as enacted by U.P. Act 30 of 1974.
16. Ins. by U.P. Act 19 of 1979 (w.e.f. 17-4-1979).
17. Subs. by U.P. Act 7 of 1978 and deemed always to have been substituted.
18. Subs. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
19. Ins. by U.P. Act 19 of 1979 (w.e.f. 17-4-1979).
3. 1[* * *]
1. Omitted by U.P. Act 13 of 1973 and as re-enacted by U.P. Act 30 of 1974.
4. Repugnancy with other law.-(1) Subject to the provisions of sub-section (2), the provisions of this Act shall have effect, notwithstanding anything inconsistent therewith contained in any other law, custom, usage or agreement.
(2) The provisions of Section 3 of the Essential Commodities Act, 1955, and the orders made thereunder shall have effect notwithstanding anything inconsistent therewith contained in this Act or in any rule, bye-law or order made thereunder.
1[4-A. Power to amend Schedule.-The State Government may by notification in the Gazette, add to, amend or omit any of the items of agricultural produce specified in the Schedule, and thereupon the Schedule shall stand amended accordingly.]
1. Ins. by U.P. Act 10 of 1970.
Chapter II - Market Area and Market Yards
CHAPTER II
MARKET AREA AND MARKET YARDS
5. Declaration of intention to regulate and control sale and purchase of agricultural produce in any area.-(1) Where the State Government is of opinion that it is necessary or expedient in the public interest to regulate the sale and purchase of any agricultural produce in any area, 1[* * *] and for that purpose to declare that area as a Market Area it may, by notification in the Gazette, and in such other manner as may be prescribed, declare its intention so to do, and invite objections against the proposed declaration.
(2) Any objection under sub-section (1) may be preferred within such period as may be prescribed and shall be addressed to the director who shall forward the same, with his comments thereon, to the State Government.
1. Omitted by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
6. Declaration of Market Area.-On the expiry of the period referred to in Section 5, the State Government shall consider the objections received within the said period and may thereupon declare, by notification in the Gazette, and in such other manner as may be prescribed, that the whole or any specified portion of the area mentioned in the notification under Section 5 shall be the Market Area in respect of such agricultural produce, and with effect from such date as may be specified in the declaration.
7. Declaration of Principal Market Yard and Sub-Market Yards.-1[(1) As soon as may be after the publication of the notification under Section 6, the State Government may by notification in the Gazette declare such portion of the Market Area as may be specified as the Principal Market Yard and such other portions as may be specified as Sub-Market Yard]:
2[Provided that the whole of the Principal Market Yard shall be located within the limits of one district only.]
3[(2) The State Government, where it considers necessary or expedient in the public interest so to do, may, by notification-
(a) include any area in or exclude any area from the area of a principal market yard or sub-market yard or abolish the existing principal market yard or sub-market yards and declare a new principal market yard or sub-market yards;
(b) declare that the whole-sale transactions of all or any of the specified agricultural produce in respect of a market area shall be carried on only at a specified place or places within its principal market yard or sub-market yards.]
1. Subs. by U.P. Act 10 of 1970.
2. Ins. by U.P. Act 13 of 1973, as re-enacted by U.P. Act 30 of 1974.
3. Subs. by U.P. Act 19 of 1979 (w.e.f. 17-4-1979).
8. Alteration of Market Area and Modification of the List of Agricultural produce.-(1) The State government, where it considers necessary or expedient in the public interest so to do, may, by notification in the Gazette, and in such other manner as may be prescribed and with effect from the date specified in the notification,-
(a) include any agricultural produce in, or exclude any agricultural produce from, the list of agricultural produce specified in the notification under Section 6;
(b) include any area in, or exclude any area from, the Market Area specified in the notification under Section 6;
(c) divide a Market Area specified in the notification under Section 6 into two or more separate Market Areas;
(d) amalgamate two or more Market Areas specified in the notification under Section 6 into one Market Area; or
(e) declare that a Market Area specified in the notification under Section 6 shall cease to be such area:
Provided that before action under this sub-section is taken, the State Government shall invite and consider, in the prescribed manner, objections, if any, against the proposed action.
(2) When during the term of a Market Committee the limits of the Market Area for which it is established are altered under clause (b), clause (c) or clause (d) of sub-section (1), the following consequences shall, with effect from the date specified in the notification, follow:
(a) the Market Committee shall stand dissolved and its members shall vacate their offices as such members;
1[(b) a new Market Committee shall be constituted for the modified or newly created Market Area in accordance with the provisions of Section 13;]
2[(c) all property and assets, all rights, liabilities and obligations of the dissolved Market Committee in respect of civil or criminal proceedings, contracts, agreements or other matter or thing arising in relation to any part of the Market Area of a dissolved Market Committee shall be vested in and stand transferred to the new Market Committee having jurisdiction over that part.]
(3) Where a Market Area ceases to be such area under clause (e) of sub-section (1), the following consequences shall, with effect from the date specified in the notification, follow:
(a) the Market Committee shall stand dissolved and its members shall vacate their offices as such members;
(b) the Principal Market Yard and Sub-Market Yards, if any, established therein shall cease to be such;
(c) the unspent balances of the Market Committee Fund and other assets and liabilities of the Market Committee shall vest in the State Government:
Provided that the liability of the State Government shall not extend beyond the assets so vested.
1. Subs. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
2. Subs. by U.P. Act 13 of 2004, S. 3 (w.r.e.f. 24-5-2003).
9. Effects of declaration of Market Area.-(1) As from the date of declaration of an area as Market Area no Local Body or other person shall, within the Market Area, set up, establish or continue, or allow to be set up, established or continued, any place for the sale-purchase, storage, weighment or processing of the specified agricultural produce, except under and in accordance with the condition of a licence granted by the Committee concerned, anything to the contrary contained in any other law, custom usage or agreement notwithstanding:
Provided that the provisions of this sub-section shall not apply to a producer in respect of agricultural produce produced, reared, caught or processed by him or to any person who purchases or stores any agricultural produce for his domestic consumption.
(2) No person shall, in a Principal Market Yard or any Sub-Market Yard, carry on business or work as a trader, broker, commission agent, warehouseman, weighman, palledar or in such other capacity as may be prescribed, in respect of any specified agricultural produce except under and in accordance with the conditions of a licence obtained therefor from the Committee concerned.
1[(3) The provisions of sub-sections (1) and (2) shall not apply in relation to any specified agricultural produce pledged or hypothecated in favour of a bank as security for any amount advanced by such bank.
Explanation.-For the purposes of this sub-section, the word "bank" shall have the meaning assigned to it in the Uttar Pradesh Regulation of Money Lending Act, 1976.]
1. Ins. by U.P. Act 7 of 1978 and deemed always to have been inserted.
10. No Trade Charges Permissible Except as Prescribed by Rules or bye-laws.-(1) As from the date to be notified by the State Government in the Gazette 1[* * *], no person shall, in a Principal Market Yard or Sub-Market Yard, levy, charge or realise, any trade charges other than those prescribed by rules or bye-laws made under this Act, in respect of any transaction of sale or purchase of the specified agricultural produce and no Court shall, in any suit or proceeding arising out of any such transaction, allow in any claim or counter claim, any trade charges not so prescribed.
(2) All trade charges shall be payable by the purchaser.
1. Omitted by U.P. Act 10 of 1970.
11. Application of certain provisions relating to Market Yards to the remaining part of Market Area.-The State Government, where it considers necessary or expedient in the public interest so to do, may, by notification in the Gazette and in such other manner as may be prescribed, declare that the provisions of sub-section (2) of Section 9 and the provisions of Section 10 shall also apply to the whole or any part of the Market Area outside the Principal Market Yard and Sub-Market Yards as may be specified in the notification and thereupon the said provisions shall, with effect from the date specified in the notification apply accordingly, and the remaining provisions of this Act relating to a Principal Market Yard or Sub-Market Yards shall also, with effect from the same date, mutatis mutandis apply to the area so specified.
Chapter III - Market Committee
CHAPTER III
MARKET COMMITTEE
12. Establishment and incorporation of Committee.-(1) For every Market Area there shall be Committee to be called the Mandi Samiti of that Market Area, which shall be a body corporate having perpetual succession and an official seal and, subject to such restrictions or qualifications, if any, as may be imposed by this or any other enactment, may sue or be sued in its corporate name and acquire, hold and dispose of property and enter into contracts:
Provided that the Committee shall not transfer any immovable property except in accordance with a resolution duly passed at any of its meetings by a majority of not less than three-fourths of the total number of its members and with the previous approval in writing of 1[the Board].
(2) The Committee shall be deemed to be a local authority for the purposes of Land Acquisition Act, 1894 2[and any other law for the time being in force].
1. Subs. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
2. Ins. by ibid.
1[13. Constitution of Committee.-(1) The Committee referred to in Section 12 shall consist of the following members to be nominated by the State Government in the manner as may be prescribed:-
(a) one representative of urban local bodies, exercising jurisdiction over the Principal Market Yard or Sub-Market Yard, or part of either and the market area or any of its part;
(b) one representative of Zila Panchayat and one representative of Kshetra Panchayats exercising jurisdiction over the Principal Market Yard or Sub-Market Yard, or part of either and the market area or any of its part;
(c) one representative of the Co-operative Marketing Societies holding license for transacting business in the Market Area;
(d) one representative of commission agents carrying on business in the Market Area and holding license therefor under this Act;
(e) one representative of traders carrying on business in the Market Area and holding license therefor under this Act;
(f) seven representatives of producers of the Market Area;
(g) one person of the Market Area who shall represent the interest of consumers;
(h) two Government officials of whom one shall be a representative of the Uttar Pradesh Trade Tax Department and the other of the Food and Civil Supplies Department;
(i) Secretary of the Market Committee who shall be the member secretary.
(2) Out of the persons nominated under clause (f) of sub-section (1),-
(a) two members shall be residents of any of the Gram Panchayat exercising jurisdiction over any part of the Market Area;
(b) five members shall be the producer sellers in the Market Area who obtained Sale Vouchers in Form VI of last three years from the committee, out of which one member shall be belonging to the Scheduled Castes or the Scheduled Tribes and the other from Other Backward Classes of citizen,
(3) Every committee shall have a Chairman nominated by the State Government from amongst the members referred to in clause (f) of sub-section (1) and a Vice-Chairman nominated by the State Government from amongst the members of the committee.
(4)(a) The term of the committee constituted under sub-section (1) shall be two years from the date of publication of the Constitution of the Committee under sub-section (6) if not terminated earlier by the State Government.
(b) The term of the office of the Chairman, the Vice-Chairman and the members shall be Co-terminus with the committee.
(c) A non-official member shall cease to hold his office if he ceases to be a licensee of committee or otherwise ceases to work in the committee as trader or commission agent as the case may be.
(5) The name of the every member nominated under sub-section (1) shall be registered with the Director within 21 days of the nomination thereof.
(6) The constitution of the committee constituted under sub-section (1) shall be notified in the Gazette by the Director with the prior approval of the State Government.
(7) The State Government where it considers necessary or expedient so to do in public interest may by notification extend the term of committee for a period not exceeding six months at a time but the total period of such extension shall not exceed one year.
(8) No proceeding, or act done by or on behalf of the committee shall be questioned on the ground for want of any qualifications, or defect in the nomination, of any person as Chairman, Vice-Chairman or member of the committee, or on the ground of any vacancy, or any other defect in the Constitution of the Committee.
1. Subs. for existing Sections 13, 13-A, 14, 14-A and 14-B by U.P. Act 13 of 2004, S. 4 (w.r.e.f. 24-5-2003).
13-A. Resignation of members and nomination in certain circumstances.-(a) A member of the committee may resign from his office by writing under his hand addressed to the Chairman. The resignation shall take effect from the date on which it is accepted by the Chairman with the prior approval of the Director.
(b) The State Government may by notification nominate persons from the respective category of members to fill the vacancies of the members who have resigned and the persons so nominated shall hold office for remainder of the term of the committee.
13-B. Removal of members, Vice-Chairman and Chairman of the committee.-The State Government may, on the recommendation of the Director, remove any member including the Chairman or the Vice-Chairman if he has been found guilty of neglect or misconduct in the discharge of his duties or of any disgraceful conduct or has become incapable of performing his duties as a member or has been adjudged insolvent and the vacancy of such members shall be filled in accordance with the provisions of sub-section (3) of Section 13 or clause (b) of Section 13-A as the case may be:
Provided that no such member shall be removed from office unless he has been given a reasonable opportunity of being heard.
13-C. Suspension of the committee.-Where the Director, is satisfied that,-
(a) any committee has wilfully failed in the performance of its functions, or discharge of its duties, or has exceeded or abused the powers conferred on it by or under this Act or any other enactment;
(b) continuance or the functioning of the committee is prejudicial; to the maintenance of public order or to the maintenance of supplies and services of commodities essential to the community in the market area or its part or in the other market areas; and
(c) it is necessary so to do, he may, after obtaining explanation from the committee, by order in writing suspend the functioning of the committee for a period up to six months.
13-D. Consequences of suspension.-(1) Where a committee is suspended under Section 13-C the Chairman, the Vice-Chairman and the members thereof shall be deemed to have vacated their respective office for the period of suspension and the powers, duties and functions of the committee shall be exercised, discharged and performed by the District Magistrate who may exercise, discharge or perform such powers, duties and functions either himself or through an officer authorised by him not below the rank of the Deputy Collector.
(2) Where the circumstances so warrant the Director may send its report for dissolution of the committee to the State Government within three months from the date of its suspension.
(3) The director shall forthwith report about suspension under Section 13-C to the State Government and if no adverse direction or order is received to the Director from the State Government within 15 days the suspension shall continue, for the period directed in the first order otherwise he shall act according to the directions of the State Government in the matter.
13-E. Dissolution of committee.-If at any time the State Government, on the report of the Director is satisfied that any committee has made a wilful default in the performance of any duty imposed upon it by or under this Act, or any other enactment or has exceeded or abused its powers, after taking into consideration the explanation of the committee, it may, by order stating the reasons therefor dissolve the committee by publication thereof in the Official Gazette.
Explanation 1.-Wilful default means a failure to perform duties of the committee, lack of willingness or it disinclination to perform that duty and such failure should not be the result of any accident or inadvertent error.
Explanation 2.-The purpose of stating reasons is to ensure that the reasons which impelled the action are genuine and relevant to the content and scope of the power vested in the State Government.
13-F. Consequences of dissolution.-On the dissolution of the committee-
(a) all the members, including the Chairman and the Vice-Chairman, of the committee shall, be deemed to have vacated their offices from the date of dissolution;
(b) the Collector shall become the administrator of the committee and shall either himself or through an officer not below the rank of Deputy Collector exercise, discharge and perform the powers, duties and functions of Chairman, Vice-Chairman and the committee, until the new committee is constituted under Section 13.]
15. Filling of casual vacancies.-Where a vacancy occurs by reason of death, resignation or removal of a member, or for any other reason, it shall be filled in by a person belonging to the class to which the person ceasing to be member belonged, and the person so 1[nominated or appointed by the State Government], shall be a member for the unexpired portion of the term of the member in whose vacancy he has become a member:
Provided that a vacancy for a period not exceeding six months may not be filled, if so ordered by the Director.
2[Provided further that in respect of vacancies to be filled by nomination by the State Government, the first proviso shall be so construed as if for the words ‘the Director’ the words ‘the State Government’ were substituted.]
1. Subs. by U.P. Act 13 of 2004, S. 5 (w.r.e.f. 24-5-2003).
2. Added by U.P. Act 10 of 1970.
16. Function and duties of the Committee.-(1) A Committee shall enforce the provisions of this Act, the rules and bye-laws made thereunder in the Market Area; provide such facilities for sale and purchase of specified agricultural produce therein, 1[as may be specified in any directions given by the Board to the Committee from time to time] or considered necessary by the Committee and do such other acts as may be necessary for regulating sale and purchase of specified agricultural produce in that Market Area, and for that purpose may exercise such powers and perform such duties, and discharge such functions as may be provided by or under this Act.
(2) Without prejudice to the generality of the provisions contained in sub-section (1), a Committee shall-
(i) ensure fair dealings between the producers and persons engaged in the sale or purchase of specified agricultural produce;
(ii) ensure prompt payment to 2[sellers] in respect of specified agricultural produce sold by them in the Principal Market Yard or Sub-Market Yards;
(iii) grade and standardise specified agricultural produce;
(iv) check and verify weights, measures, weighing and measuring instruments used in the Market Area and report infringement of the provisions of the U.P. Weights and Measures (Enforcement) Act, 1959, to the authorities concerned;
(v) collect and disseminate all such information as may be of advantage to the producers and other persons engaged in the sale or purchase of specified agricultural produce and in particular keep itself informed of the prevailing prices of such agricultural produce at places where it can be profitably exported and from where it can be economically imported in the Market Area;
(vi) standardise and regulate trade charges, market practices and customary methods of sale and purchase of specified agricultural produce;
(vii) provide suitable amenities in the Principal Market Yard and Sub-Market Yards to the producers and persons engaged in transactions of sale or purchase therein, and in particular to construct, repair and maintain roads, pathways, market lanes and bye-lanes, shops, shelters, parking places, accommodation for storage, and such other amenities and facilities as may be prescribed in this behalf;
3[(vii-a) provide suitable facilities, for the proper development of hats and painths in the market area and to the persons engaged in transactions of sale and purchase therein;
(vii-b) construct, repair and maintain link roads, path ways, market lanes and bye-lanes in the market area;]
(viii) act as mediator or arbitrator in all matters of differences and disputes between the licensees inter se or between them and persons entering into transactions of sale or purchase of specified agricultural produce in the Principal Market Yard or Sub-Market Yards;
(ix) maintain proper accounts and get the same regularly audited in such manner as may be prescribed;
(x) prepare the annual budget, wherein shall be shown the estimates of all advances, loans and grants for and the expenses to be incurred in the ensuing year, and wherein provision shall be made 4[for the payment of interest on or repayment of, loans raised by it from or advances made to it, by the State Government, the Board or any financial institution including a Co-operative Bank recognised as such by the State Government by general or special order (hereinafter referred to as a recognised financial institution) and submit the same for approval to the Board];
(xi) prepare plans and estimates for works proposed to be undertaken by it in the Principal Market Yard and Sub-Market Yards and for that purpose take necessary steps for the acquisition of land under the Land Acquisition Act, 1894;
(xii) prosecute or defend any suit, action or proceedings in connection with its affairs, or for contravention of any of the provisions of this Act;
(xiii) provide for safe, custody and maintenance of its seal, account books and all other records;
(xiv) control and regulate admission to and use of the Principal Market Yard and Sub-Market Yards; and
(xv) perform such other functions and duties as may be prescribed.
1. Subs. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
2. Ins. by U.P. Act 10 of 1991, S. 2 (w.e.f. 1-9-1990).
3. Subs. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
4. Subs. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
17. Powers of the Committee.-A Committee shall, for the purposes of this Act, have the power to-
(i) issue or renew licences under this Act on such terms and conditions and subject to such restrictions as may be prescribed, or, after recording reasons therefor, refuse to issue or renew any such licence;
(ii) suspend or cancel licences issued or renewed under this Act:
Provided that before cancelling a licence except on the ground of conduct which has led to the conviction of the licensee under Section 37, the Committee shall afford reasonable opportunity to him to show cause against the action proposed;
1[(iii) levy and collect,-
(a) such fees as may be prescribed for the issue or renewal of licences; and
(b) market fee which shall be payable on transactions of sale of specified agricultural produce in the market area at such rates, being not less than one percentum and not more than two and a half percentum of the price of the agricultural produce so sold as the State Government may specify by notification, and development cess which shall be payable on such transactions of sale at the rate of half percentum of the price of the agricultural produce so sold, and such fee or development cess shall be realised in the following manner:-
(1) if the produce is sold through a commission agent, the commission agent may realise the market fee and the development cess from the purchaser and shall be liable to pay the same to the Committee;
(2) if the produce is purchased directly by a trader from a producer, the trader shall be liable to pay the market fee and development cess to the Committee;
(3) if the produce is purchased by a trader from another trader, the trader selling the produce may realise it from the purchaser and shall be liable to pay the market fee and development cess to the Committee:
Provided that notwithstanding anything to the contrary contained in any judgement, decree or order of any court, the trader selling the produce shall be liable and be deemed always to have been liable with effect from June 12, 1973 to pay the market fee to the Committee and shall not be absolved from such liability on the ground that he has not realised it from the purchaser:
Provided further that the trader selling the produce shall not be absolved from the liability to pay the development cess on the ground that he has not realised it from the purchaser;
(4) in any other case of sale of such produce, the purchaser shall be liable to pay the market fee and development cess to the Committee:
[Provided that no market fee or development cess shall be levied or collected on the retail sale of any specified agricultural produce where such sale is made to the consumer for his domestic consumption only:
Provided further that notwithstanding anything contained in this Act, the Committee may at the option of, as the case may be, the commission agent, trader or purchaser, who has obtained the licence, accept a lump sum in lieu of the amount of market fee or development cess that may be payable by him for an agricultural year in respect of such specified agricultural produce, for such period, or such terms and in such manner as the State Government may, by notified order specify:
Provided also that 2[* * *] no market fee or development cess shall be levied on transactions of sale of specified agricultural produce on which market fee or development cess has been levied in any market area if the trader furnishes in the form and manner prescribed, a declaration or certificate that on such specified agricultural produce market fee or development cess has already been levied in any other market area.]
3[(iii-a) realise interest calculated in the manner prescribed in the bye-laws 4[at the rate prescribed in the Uttar Pradesh Trade Tax Act, 1948 for the unpaid amount of Trade Tax] on the unpaid amount of market fee from the date immediately following the period prescribed for payment of market fee in the bye-laws;]
(iv) operate and utilise the Market Committee Fund for all or any of the purposes of this Act;
5[(v) raise from the State Government or the Board or, subject to previous sanction by the Board, from any other Committee or a recognised financial institution, moneys required for discharging its functions under this Act];
6[(v-a) advance loans to the Board on such terms and conditions as may be mutually agreed upon between the Board and the Committee;
(v-b) advance loans to any other Committee subject to previous sanction of the Director on such terms and conditions as the Board may determine];
(vi) employ, subject to the provisions of Section 23, officers and servants of the Committee;
(vii) appoint Sub-Committees, each consisting of two or more of its members, for exercising such powers, performing such duties and discharging such functions as may be assigned to them by the Committee; and
(viii) exercise such other powers as may be prescribed.
7[Explanation.-For the purpose of clause (iii), unless the contrary is proved, any specified agricultural produce taken out or proposed to be taken out of a market area by or on behalf of a licensed trader shall be presumed to have been sold within such area and in such case, the price of such produce presumed to be sold shall be deemed to be such reasonable price as may be ascertained in the manner prescribed.]
1. Subs. by U.P. Act 4 of 1999, S. 2 (w.r.e.f. 15-8-1998).
2. The words and figure "during the period of one year with effect from the date of the commencement of the Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 1998" omitted by U.P. Act 1 of 2000, S. 2 (w.e.f. 14-8-1999).
3. Ins. by U.P. Act 10 of 1991, S. 3 (w.e.f. 1-9-1990).
4. Subs. by U.P. Act 34 of 2006, S. 2.
5. Ins. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
6. Ins. by U.P. Act 19 of 1979 (w.e.f. 17-4-1979).
7. Ins. by U.P. Act 12 of 1987 (w.e.f. 31-3-1987).
1[17-A. 2[(1) Notwithstanding anything to the contrary contained in any other provision of this Act,-
(a) Where the State Government or an authority as may be prescribed, is of the opinion that it is necessary and expedient in the public interest so to do to encourage the establishment of Industrial or Agro-Processing Units in the State and to promote the marketing of the specified agricultural produce to be used as raw material by the said units, it may on an application in such form as may be prescribed, by notification exempt or reduce the rate of mandi fee (excluding development cess) on such specified agricultural produce or produces as may be used by such newly established agro processing units as fulfil the condition that the cost of plant and machinery shall not be less than five crore rupees, for such period as may be specified in the notification not exceeding five years subject to such conditions and retrictions as may be specified in the notification:
Provided that the State Government may exempt or reduce the rate of market fee (excluding development cess) on a finished product of Industrial or Agro Processing Unit which is a specified agricultural produce and the material used therein is not a specified agricultural produce.
(b) Where the State Government is of the opinion that it is necessary and expedient in the public interest so to do to encourage the export of specified agricultural produce, it may on an application or otherwise, by notification, exempt from mandi fee and development cess, on such specified agricultural produce or produces as may be exported in the prescribed manner by a licencee and for such period as may be specified in the notification not exceeding five years subject to such conditions and restrictions as may be specified in the notification:
Provided that in the case of a new total export-oriented industrial or agro processing unit that use perishable specified agricultural produce as raw material, the period of exemption under this clause may be extended for a period not exceeding ten years.]
(2) The State Government on being satisfied that it is expedient so to do, in public interest may, by notification, rescind any of the notifications* issued under sub-section (1) before the expiry of the period for which it was to remain in force.]
1. Ins. by U.P. Act 13 of 2004, S. 6 (w.r.e.f. 24-5-2003).
2. Subs. by U.P. Act 27 of 2013, S. 2. Prior to substitution it read as:
"(1) Notwithstanding anything to the contrary contained in any other provisions of this Act,-
(a) Where the State Government is of the opinion that it is necessary and expedient in the public interest so to do to encourage the establishment of Agro Processing Units in the State and to promote the marketing of the specified agricultural produce to be used as raw material by the said units, it may on an application or otherwise, by notification, exempt from, or reduce the rate of mandi fee (excluding development cess) on such specified agricultural produce or produces as may be used by such newly established units as fulfil the condition that the cost of plant and machinery shall not be less than ten crore rupees, for such period as may be specified in the notification not exceeding five years subject to such conditions and restrictions as may be specified in the notification.
(b) Where the State Government is of the opinion that it is necessary and expedient in the public interest so to do to encourage the export of specified agricultural produce, it may on an application or otherwise, by notification, exempt from mandi fee and development cess, on such specified agricultural produce or produces as may be exported in the prescribed manner by a licensee and for such period as may be specified in the notification, not exceeding five years subject to such conditions and restriction as may be specified in the notification:
Provided that the State Government may exempt, or reduce the rate of, market fee (excluding development cess) on a finished product of Agro Processing Unit which is a specified agricultural produce and the material used therein is not a specified agricultural produce."
* Corrected by Noti. 1290/VII-vi-1-Ka(Ka)-20-2004, dt. 13-9-2004.
18. Contract, etc., on behalf of the Committee.-(1) Every contract by or on behalf of the Committee shall be made in the prescribed manner.
(2) No contract made by or on behalf of the Committee in contravention of the provisions of sub-section (1) shall be binding on it.
(3) Every order of the Committee shall be authenticated by its official seal and the signature of the Chairman, or during his absence or incapacity, of the Vice-Chairman or where so authorised by it, of the Secretary.
19. Market Committee Fund and its utilisation.-(1) There shall be established for each Committee, a fund to be called ‘Market Committee Fund’ to which shall be credited all moneys received by it including all loans raised by it, and advances and grants made to it.
(2) All expenditure incurred by the Committee in carrying out the purposes of this Act, shall be defrayed out of the said fund, and the surplus, if any, shall be invested in such manner as may be prescribed.
(3) Without prejudice to the generality of the provisions contained in Section 16, the Committee may utilize its funds for payment of all or any of the following-
(i) expenses incurred in auditing the accounts of the Committee;
(ii) salaries, pensions and allowances including allowances for leave, gratuities, compassionate allowance, medical aid and contribution towards provident fund and pensions of the officers and servants employed by or for it;
(iii) expenses of and incidental to elections under this Act;
1[(iv) the principal amount of or interest on loans and advances referred to in clause (x) of sub-section (2) of Section 16;
(iv-a) the rent of and taxes on any land and building in possession of the Committee];
(v) expenses on collection, maintenance, dissemination and supply of all such information as may be of interest to the producers and other persons engaged in sale and purchase of agricultural produce including that relating to crop statistics and market intelligence;
(vi) cost of land or buildings acquired for the purposes of this Act;
(vii) cost of construction and repairs of buildings necessary for the Market Yards and for the health, convenience and safety of the persons using them;
(viii) cost of maintenance, development and improvement of the Market Yards;
2[(ix) expenses in providing facilities and comforts such as shelter, shed, parking accommodation and water for persons, draught-cattle, pack animals and vehicles coming to the Market Area and on agricultural improvement and development of agricultural marketing in the Market Area including the construction, maintenance and repair of link roads, culverts, bridges and other such purposes;]
3[(ix-a) financial assistance to charitable institutions approved by the Board or recognised educational institutions, subject to a maximum of two per cent of total receipts [excluding money raised under clause (v) of Section 17 and grants made by Government] in the previous financial year];
(x) travelling and other allowances to the members of the Market Committee;
(xi) loans and advances to the employees of the Market Committee; and
(xii) such other expenses as may be prescribed:
4[Provided that, the annual expenditure in respect of matters specified in clause (ii) shall not exceed ten per cent of the total annual receipts of the Committee, excluding loans raised by it and advances or grants made to it, except with the prior approval of the 5[Board]:]
6[Provided further that all moneys realised as additional market fee under the Uttar Pradesh Krishi Utpadan Mandi (Amendment) Ordinance, 1983 (U.P. Ordinance No. 40 of 1983), shall be utilised in the Market Area only for the purposes specified in clause (ix);]
(4) 7[* * *]
8[(5) Every committee shall, out of its total receipts [excluding moneys raised under clause (v) of 9[Section 17, money realised as development cess and grants made] by the State or Central Government] in the financial year, pay to the Board as contribution such amount not exceeding fifty per cent of the first fifty lakh rupees of the receipts as the State Government may, by notification, declare from time to time, and all receipts exceeding fifty lakh rupees.]
10[(6) Every Committee shall pay to the Board every month all moneys realised as development cess which shall be credited to the Central Mandi Fund established under Section 26-PPP.]
1. Subs. by U.P. Act 12 of 1985 (w.e.f. 22-12-1984).
2. Subs. by U.P. Act 12 of 1985 (w.e.f. 22-12-1984).
3. Ins. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
4. Added by U.P. Act 10 of 1970.
5. Subs. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
6. Ins. by U.P. Act 12 of 1985 (w.e.f. 22-12-1984).
7. Omitted by U.P. Act 6 of 1977 (w.e.f. 20-21-1976).
8. Subs. by U.P. Act 10 of 1991, S. 4 (w.e.f. 1-9-1990).
9. Subs. for "Section 17 and grants made" by U.P. Act 4 of 1999, S. 3 (w.r.e.f. 15-8-1998).
10. Ins. by U.P. Act 4 of 1999, S. 3 (w.e.f. 15-8-1998).
1[19-A. Priorities of liabilities of the Committees.-The revenues of a Committee, shall, after meeting its operating, maintenance and management expenses, be applied as far as they are available, in the following order, namely-
(i) the repayment of principal amount of, and interest on, loans not guaranteed by the State Government;
(ii) the repayment of principal amount of, and interest on, loans guaranteed by the State Government;
(iii) the repayment of principal amount of, and interest on, sums paid by the State Government under guarantees, if any, by that Government;
(iv) the repayment of principal amount of, and interest on loans taken from the State Government;
(v) the balance remaining to be utilised for the reduction of fees payable to the Committee under this Act or for expenses incurred in the discharge of any of the functions of the Committee, as the Committee may think fit or the Board may direct.
1. Ins. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
1[19-B. Market development fund.-(1) There shall be established for each committee, a fund to be called ‘Market Development Fund’ to which the following amounts shall be credited-
(a) sixty-five per cent of the amount standing to the credit of the Market Committee Fund immediately before the commencement of the Uttar Pradesh Krishi Utpadan Mandi Laws (Amendment) Act, 1978;
(b) such other amounts as may from time to time be directed by the Board to be credited to this fund.
(2) The Market Development Fund shall be applied for the purposes of the development of the market area, and no amount shall either be spent from the fund or be invested except in accordance with the directions issued by the Board from time to time].
(3) Without prejudice to the generality of the provisions of sub-section (2), the Market Development Fund shall be utilised for the following purposes, namely-
(i) facilities to the agriculturists, other producers and payers of market fees in the form of amenities, market intelligence, proper weighment, grading, quality control, storage and infrastructure for value addition activities, reduction of malpractices, multiple trade charges, levies and other exactions, special facilities for different trades in the New Market Yard, and such other facilities as may be deemed necessary under the provisions of the Act in the market area;
(ii) development of principal market yards, sub-market yards, hats and painths and construction of new Market Yards and construction, maintenance and repairs of link roads and other development works in the market area;
(iii) other development and regulatory purposes under the Act.
Explanation-‘New Market Yard’ means the place or places specified under clause (b) of sub-section (2) of Section 7, for carrying on wholesale transactions.]
1. Ins. by U.P. Act 10 of 1991, S. 5 (w.e.f. 1-9-1990).
20. Recovery of sums due to Committee as arrears of land revenue and power to write off irrecoverable dues.-(1) Any amount due to the Committee, if not paid within the prescribed period, may be recovered as arrears of land revenue.
(2) A committee may write off any amount due to it, if it is certified by the Collector to be irrecoverable:
Provided that no amount exceeding Rs 200 shall be written off without the prior approval of the Director.
1[21. Surcharge.-(1) The Chairman, Vice-Chairman and every member, officer and servant of the Committee shall be liable to surcharge for the loss; waste or misapplication of any money or property of the Committee, if such a loss, waste or misapplication is a direct consequence of his neglect or misconduct while acting as Chairman, Vice-Chairman, member, officer or servant.
(2) The procedure of surcharge and the manner of the recovery of the amount involved in loss, waste or misapplication shall be such as may be prescribed.
(3) No suit shall lie in any court for the recovery of any sum recoverable in the manner prescribed under sub-section (2).]
1. Subs. by U.P. Act 13 of 1973 as enacted by U.P. Act 30 of 1974 and shall be deemed always to have been substituted.
Chapter IV - Officers and Servants of the Committee
CHAPTER IV
OFFICERS AND SERVANTS OF THE COMMITTEE
22. Powers and duties of the Chairman and the Vice-Chairman.-The Chairman, and in his absence the Vice-Chairman, shall, subject to the provisions of this Act and the rules and bye-laws made thereunder and the resolutions, if any, of the Committee, exercise superintendence and control over the officers and servants of the Committee and shall exercise such other powers and perform such duties as may be prescribed or delegated to him by the Committee by a resolution passed by it in this behalf.
(2) The Chairman, and in his absence the Vice-Chairman, shall preside over the meetings of the Committee. In the absence of both, any member chosen by the members present in a meeting shall preside at that meeting.
23. Appointment of officers and servants of the Market Committee and their conditions of service.-(1) Subject to the provisions of this Act and the rules made in this behalf, the Committee, its Chairman or Secretary to the extent empowered under the bye-laws or resolutions passed by the Committee, may appoint such officers and servants as may be necessary for carrying out the purposes of this Act on such terms and conditions of service as may be provided for in the bye-laws of the Committee.
1[(2) Every Committee shall have 2[such number of Secretaries] and such other officer as may be considered necessary by the Board for the efficient discharge of the functions of the Committee, appointed by the Board on such terms and conditions as may be provided for in the regulations made by it.]
(3) 3[* * *]
1. Subs. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
2. Subs. by U.P. Act 10 of 1991, S. 6 (w.e.f. 1-9-1990).
3. Omitted by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
1[23-A. Constitution of Centralised service and transfer of employees.-(1) Notwithstanding anything contained in any other provision of this Act, the Board may constitute cadres of secretaries and such other officers common to all Committees as it may deem fit to appoint under sub-section (2) of Section 23.
2[(2) Subject to the provisions of sub-section (2-B)-
(a) every person, other than a government servant, serving in any committee on deputation, who holds a post comprised in the cadre referred to in sub-section (1), and
(b) every Government servant, serving in any committee on deputation on a post in the said cadre, who is not found to be unsuitable, suitability being determined in such manner as may be laid down in regulations,
shall on and from the date of the constitution of the said cadre (hereinafter in this section to be referred to as the said date) become member of the cadre on the terms and conditions mentioned in sub-section (2-A).
(2-A) Every person, who becomes a member of the cadre under sub-section (2) shall hold office by the same tenure, at the same remuneration, upon the same terms and conditions, and with the same rights and privileges as to pension, gratuity and other matters as he could have been entitled to, on the said date but for the constitution of the cadre and shall continue to be so entitled until his employment as a member of the cadre is terminated or until his remuneration or other terms and conditions of service are revised or altered by the Board under or in pursuance of any law or in accordance with any provision which for the time being governs his service.
(2-B) Nothing contained in sub-section (2) shall apply to a person who, by notice in writing, given to the State Government, within such time as the State Government may, by general or special order specify, intimates his intention of not becoming a member of the said cadre.
(2-C) The service of an employee, under a committee, who opts against absorption, shall stand terminated on the ground of abolition of post and, on such termination, he shall be entitled to receive from the concerned committee compensation equivalent to-
(a) three months emoluments in case of permanent employee;
(b) one month's emoluments in case of temporary employee.
(2-D) A government servant serving in any committee on deputation on any post in the cadre, referred to in sub-section (1) who opts against absorption or who is not found suitable, shall be reverted to his parent department and, if having regard to his seniority, a post is not available for him in the parent department his services shall stand terminated with effect from the date of the order of reversion on the ground of abolition of post and, on such termination, he shall be entitled to receive, from the State Government, compensation equivalent to the amount mentioned in sub-section (2-C).]
(3) Notwithstanding anything in sub-section (2) but subject to any express agreement to the contrary, any person referred to therein, who becomes a member of the cadre shall be liable to be transferred from any Committee in which he was employed immediately before the said date to any other Committee at the same remuneration and on the same other terms and conditions as governed him immediately before such transfer.
(4) The sums standing to the credit of the employees referred to in sub-section (2) in any pension, provident fund, gratuity or other like funds constituted for them shall be transferred by the State Government or the Committee concerned, as the case may be, to the Board along with any accumulated interest due till the said date, along with the accounts relating to such fund, and the Board shall, to the exclusion of the State Government and of any Committee, be liable for the payment of pension, provident fund, gratuity or other like dues as may be payable to such employees at the appropriate time in accordance with the conditions of their service.
(5) Notwithstanding anything contained in any law for the time being in force the transfer of services of any employee to any cadre under sub-section (2) shall not entitle any such employee to any compensation under such law, and no such claim shall be entertained by any court, tribunal or authority.
(6) Every permanent or temporary employee of the State Government or of a Committee becoming a member of the cadre under sub-section (2) shall, on and from the said date become a permanent or temporary member of the cadre as the case may be, against a permanent or temporary post which shall stand created in such cadre with effect from the said date.
(7) Nothing in Para 426 or 436 of the Civil Service Regulations as applicable to government servants under the rule-making control of the State Government or in any other rules relating to employees of the Committees in relation to retrenchment or abolition of post shall, except to the extent provided in this section, apply to any employee referred to in sub-section (2).]
1. Subs. by ibid.
2. Subs. by U.P. Act 20 of 1984, S. 3 (w.e.f. 4-10-1983).
24. Functions, powers and duties of the Secretary.-1[(1) The Secretary of a Committee shall be its chief executive officer, and shall, subject to the provisions of this Act, perform such functions, exercise such powers and discharge such duties, as may be prescribed, or provided for in the bye-laws or as the Board or the Director may, by order in writing direct:
Provided that when more than one secretaries are posted in a Committee, the Director shall nominate one of the Secretaries to be its chief executive officer and shall determine the functions to be performed, powers to be exercised and duties to be discharged by each of them.]
(2) Without prejudice to the generality of the forgoing provisions, but subject to the provisions of this Act and the rules and bye-laws made thereunder, the Secretary shall-
(a) exercise all powers of superintendence and control over-
(i) all officers and servants of the Committee so as to ensure proper and efficient discharge of the duties assigned to them by or under this Act; and
(ii) the affairs of the Committee;
2[(b) report cases of neglect, misconduct or dereliction of duty by an employee of the Committee to the appointing authority for necessary action, and where so empowered, take disciplinary action against any of the employees of the Committee.]
(c) ensure proper execution of all orders issued by [the Board]3, the Chairman or the Committee;
(d) ensure proper maintenance of-
(i) accounts of all moneys received and of all moneys expended for and on behalf of the Committee;
(ii) records of disputes coming up for decision under this Act or the rules or bye-laws framed thereunder; and
(iii) a record of the disputes settled by him in such form as may be prescribed.
(3) All licences under this Act shall be issued under his signatures.
1. Subs. by U.P. Act 10 of 1991, S. 7 (w.e.f. 1-9-1990).
2. Subs. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
3. Ins. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
1[25. Appeals.-Subject to rules made in this behalf under this Act, any person aggrieved by an order passed by a Committee under clause (i) or clause (ii) of Section 17 may, within 30 days of such order, prefer an appeal to the Board in such manner as may be prescribed, and the Board shall decide it after giving an opportunity of hearing both to the appellant and to the Committee.]
1. Subs. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
1[25-A. Terms and conditions of employment of officers and servants of committees.-Subject to rules made in this behalf under this Act, the terms and conditions of employment of the members of a cadre constituted under Section 23-A and matters relating to discipline, control and punishment including dismissal and removal of such officers shall be governed by such regulations as may be made by the Board.]
1. Subs. by ibid.
26. Protection of persons acting under this Act.-Every officer or servant of 1[the Board or a Committee] shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.
1. Subs. by U.P. Act 6 of 1977 (w.e.f. 20-12-1978).
Chapter V - External Control
CHAPTER V
EXTERNAL CONTROL
1[26-A. Establishment of the Board.-(1) The State Government shall, by notification in the Gazette, and with effect from a date to be specified therein, constitute a Board by the name of the State Agricultural Produce Markets Board with its head office at Lucknow.
(2) The Board shall be a body corporate by the said name having perpetual succession and a common seal and may sue or be sued by the said name and acquire, hold and dispose of property and enter into contracts.
(3) The Board shall for all purposes be deemed to be a local authority.
1. Ins. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
26-B. Constitution of the Board.-(1) The Board shall consist of 1[a Chairman appointed by the State Government and three Vice-Chairman who shall be non-official members appointed by the State Government] besides the following other members namely-
2[(a) the Agriculture Production Commissioner, Uttar Pradesh 3[or his services not below the rank of Secretary];]
(b) the 4[Principal Secretary/Secretary] to the State Government in the Finance Department;
(c) the 5[Principal Secretary/Secretary] to the State Government in the Food and Civil Supplies Department;
6[(d) the Principal Secretary/Secretary to the State Government in the Agriculture Department;]
(e) the Registrar, Co-operative Societies, Uttar Pradesh;
(f) the Director of Agriculture, Uttar Pradesh;
7[(f-1) the Agricultural Marketing Adviser to the Government of India:
(f-2) the Director, Horticulture and Fruit Utilisation, Uttar Pradesh;
(f-3) 8[the Director, Agricultural Marketing, Uttar Pradesh;]
(f-4) the Vice-Chancellor of any of the Universities established under the Uttar Pradesh Krishi Evam Prodyogic Vishwa Vidyalaya Adhiniyam, 1958 to be nominated by the State Government;]
(g) 9[six] persons appointed by the State Government from out of the producers 10[nominated] as members of the Market Committees and for so long as such 11[nominated] members are not available, any 12[six] producers appointed by that Government;
(h) 13[two persons] appointed by the State Government from out of the traders or commission agents 14[nominated] as members of Market Committees and for so long as such 15[nominated] members are not available, 16[any two traders or Commission agents] appointed by that Government;
(i) the Director of Mandis who shall be ex-officio Secretary of the Board, hereinafter in this Chapter referred to as the Member-Secretary.
(2) The appointment of 17[a Vice-Chairman] and other members shall be notified in the Gazette.
(3) A member referred to in clause (a), clause (b), clause (c) or clause (d) may, instead of attending any meeting of the Board himself depute an officer not below the rank of Deputy Secretary, and the member referred to in clause (e) may likewise depute an officer not below the rank of Additional Registrar, Co-operative Societies and the member referred to in clause (f) may likewise depute an officer not below the rank of Additional Director of Agriculture 18[and the member referred to in clause (f-1) may depute an officer not below the rank of Joint Agricultural Marketing Adviser to the Government of India, and the member referred to in clause (f-2) may depute an officer not below the rank of Additional Director, Horticulture and Fruit Utilisation,] and an officer so deputed shall also have the right to vote.
1. Subs. by U.P. Act 40 of 2007, S. 2 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
2. Subs. by U.P. Act 6 of 1977 (w.e.f. 20-12-1978).
3. Subs. by U.P. Act 40 of 2007, S. 2 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
4. Subs. for "Secretary" by U.P. Act 40 of 2007, S. 2 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
5. Subs. for "Secretary" by U.P. Act 40 of 2007, S. 2 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
6. Subs. by U.P. Act 40 of 2007, S. 2 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
7. Subs. by ibid.
8. Subs. by U.P. Act 7 of 2002 (w.e.f. 10-7-2002).
9. Subs. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
10. Subs. for "elected" by U.P. Act 13 of 2004, S. 7 (w.r.e.f. 24-5-2003).
11. Subs. for "elected" by U.P. Act 13 of 2004, S. 7 (w.r.e.f. 24-5-2003).
12. Subs. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
13. Subs. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
14. Subs. for "elected" by U.P. Act 13 of 2004, S. 7 (w.r.e.f. 24-5-2003).
15. Subs. for "elected" by U.P. Act 13 of 2004, S. 7 (w.r.e.f. 24-5-2003).
16. Subs. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
17. Subs. for "Chairman" by U.P. Act 40 of 2007, S. 2 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
18. Subs. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
26-C. Disqualification for being 1[Vice-Chairman] or other member.-A person shall be disqualified for being chosen as and for being the 2[Vice-Chairman] or other member of the Board if he-
(a) has been convicted of an offence involving moral turpitude;
(b) is an undischarged insolvent;
(c) is of unsound mind and stands so declared by a competent Court;
(d) holds, except as provided in Section 26-D and Section 26-E any office of profit under the Board;
(e) has, directly or indirectly by himself or by any partner, employer or employee, any share or interest, whether pecuniary or of any other nature, in any contract or employment, with, by or on behalf of the Board; or
(f) is a director or secretary, manager or other officer of any company which has any share or interest in any contract or employment with, by or on behalf of, the Board:
Provided that a person shall not be disqualified under clause (e) or clause (f) by reason only of his or the company of which he is director, secretary, manager or other officer, having a share or interest in-
(i) any sale, purchase, lease or exchange of immovable property or any agreement for the same;
(ii) any agreement for loan of money or any security for payment of money only;
(iii) any newspaper in which any advertisement relating to the affairs of the Board, is published;
(iv) the occasional sale to the Board, up to a value not exceeding ten thousand rupees in any one year, of any article in which he or the company regularly trades.
1. Subs. for "Chairman" by U.P. Act 40 of 2007, S. 2(w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
2. Subs. for "Chairman" by U.P. Act 40 of 2007, S. 2(w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
26-D. Term of Office of 1[Vice-Chairman] and other members.-(1) Subject to the provisions of sub-section (2) the 2[Vice-Chairman] and other members of the Board not being ex officio members thereof shall hold office for two years unless the term of the 3[Vice-Chairman] or such other member is determined earlier by the State Government by notification in the Gazette, and shall be eligible for reappointment.
4[(2) A member appointed under clause (f-4) or clause (g) or clause (h) of sub-section (1) of Section 26-B shall cease to be a member of the Board as soon as he ceases to be such Vice Chancellor or elected member of the Market Committee, as the case may be.]
(3) The 5[Vice-Chairman] or any other member not being an ex officio member may at any time by writing under his hand addressed to the State Government resign his office, and on such resignation being accepted he shall be deemed to have vacated his office.
1. Subs. for "Chairman" by U.P. Act 40 of 2007, S. 3 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
2. Subs. for "Chairman" by U.P. Act 40 of 2007, S. 3 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
3. Subs. for "Chairman" by U.P. Act 40 of 2007, S. 3 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
4. Subs. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
5. Subs. for "Chairman" by U.P. Act 40 of 2007, S. 3 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
26-E. Other provisions regarding office of the 1[Vice-Chairman] and members other than ex officio.-(1) The 2[Vice-Chairman] and other members not being ex officio members be paid from the Board's fund such remuneration, if any, as may be fixed by the State Government.
(2) If the 3[Vice-Chairman] or any other member as aforesaid is by infirmity or otherwise rendered temporarily incapable of discharging his functions or is absent on leave otherwise in circumstances not involving the vacation of his appointment, the State Government may appoint another person to discharge his functions under this Act.
1. Subs. for "Chairman" by U.P. Act 40 of 2007, S. 3 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
2. Subs. for "Chairman" by U.P. Act 40 of 2007, S. 3 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
3. Subs. for "Chairman" by U.P. Act 40 of 2007, S. 3 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
26-F. Appointment of officers and servants.-(1) The Board may appoint such officers and servants as it considers necessary for efficient performance of its functions on such terms and conditions as may be provided for in regulations made by the Board.
(2) The Board may, with the previous approval of the State Government, appoint a servant of the Central Government or the State Government as an officer or servant of the Board or of a Committee on such terms and conditions as it thinks fit.
26-G. Supervision and control of the Director.-Subject to the superinten-dence of the Board, the general control and direction over all the officers and servants of the Board shall be vested in the Director.
26-H. Authentication of orders and other instruments of the Board.-All proceedings of the Board shall be authenticated by the signature of Chairman or the Member-Secretary and all orders and other instruments issued by the Board shall be authenticated by the signature of the Member-Secretary or such other Officer of the Board as may be authorised in this behalf by regulations.
26-I. Delegation of powers.-Subject to the provisions of this Act, the Board may, by general or special order, delegate, either unconditionally or subject to such conditions as may be specified in the order, to any sub-committee appointed by it or to 1[the director or] the Member-Secretary or any other officer of the Board such of its powers and duties under this Act, as it may deem fit.
1. Ins. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
26-J. Disqualification for participation in proceedings of the Board on account of interest.-(1) 1[A Vice-Chairman] or any other member of the Board or of sub-committee appointed by the Board who-
(a) has any share or interest of the nature described in clause (e) or clause (f) of Section 26-C, in respect of any matter, or
(b) has acted professionally, in relation to any matter, on behalf of any person having therein any such share or interest as aforesaid,
shall not notwithstanding anything contained in the proviso to Section 26-C vote or take part in any proceeding of the Board or Committee relating to such matter.
(2) If any member of the Board or of a Committee appointed by the Board has, directly or indirectly, any interest in any area in which it is proposed to acquire land for any of the purposes of this Act, he shall not take part in any meeting of the Board or sub-committee in which any matter relating to such land is considered.
(3) Nothing in sub-section (1) or sub-section (2) shall prevent any member of the Board or sub-committee from voting on, or taking part in discussion of, any resolution or question relating to any subject other than a subject referred to in those sub-sections.
1. Subs. for "The Chairman" by U.P. Act 40 of 2007, S. 4 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
26-K. Acts not to be invalidated by informality, vacancy etc.-No act done or proceedings taken under this Act by the Board or a sub-committee appointed by the Board shall be invalidated merely on the ground of-
(a) any vacancy or defect in the constitution of the Board or sub-committee; or
(b) any defect or irregularity in the appointment of a person acting as a member thereof; or
(c) any defect or irregularity in such act or proceeding, not affecting the substance.
26-L. Powers and functions of the Board.-(1) The Board shall, subject to the provisions of this Act, have the following functions and shall have power to do anything which may be necessary or expedient for carrying out those functions-
(i) superintendence and control over the working of the Market Committees and other affairs thereof including programmes undertaken by such Committees for the 1[construction of new Market yards and development of existing Markets and Market areas];
(ii) giving such direction to Committees in general or any Committee in particular with a view to ensure efficiency thereof;
(iii) any other function entrusted to it by this Act;
(iv) such other functions as may be entrusted to the Board by the State Government by notification in the Gazette.
(2) Without prejudice to the generality of the foregoing provision, such power shall include the power-
(i) to approve proposals of the new sites selected by the Committee for the development of Markets;
(ii) to supervise and guide the Committees in the preparation of site-plans and estimates of construction programmes undertaken by the Committee;
(iii) to execute all works chargeable to the Board's fund;
(iv) to maintain accounts in such forms as may be prescribed and get the same audited in such manner as may be laid down in regulations of the Board;
(v) to publish annually at the close of the year, its progress report, balance-sheet, and statement of assets and liabilities and send copies to each member of the Board as well as to the Chairman of all Market Committees;
(vi) to make necessary arrangements for propaganda publicity on matters related to regulated marketing of agricultural produce;
(vii) to provide facilities for the training of officers and servants of the Market Committees;
(viii) to prepare and adopt budget for the ensuring year;
(ix) to make subventions 2[and loans] to Market Committees for the purposes of this Act on such terms and conditions as the Board may determine;
(x) to do such other things as may be of general interest to Market Committees or considered necessary for the efficient functioning of the Board as may be specified from time to time by the State Government.
1. Subs. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
2. Ins. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
26-M. Directions on questions of policy.-(1) In the discharge of its functions, the Board shall be guided by such directions on question of policy as may be given to it by the State Government.
(2) If any question arises whether any matter is or is not a matter as respects which the State Government may issue a direction under sub-section (1), the decision of the State Government shall be final.
26-N. Annual reports, statistics, returns and other information.-(1) The Board shall, as soon as may be after the end of each financial year, prepare and submit to the State Government before such date and in such form as the State Government may direct, a report giving an account of its activities during the previous financial year, and the report shall also give an account of the activities, if any, which are likely to be undertaken by the Board in the next financial year, and the State Government shall cause every such report to be laid before the State Legislature as soon as may be after it is received by the State Government.
(2) The Board shall furnish to the State Government at such times and in such manner as the State Government may direct such statistics and returns and such particulars in regard to any proposed or existing activities of the Board or any other matter under the control of the Board as the State Government may from time to time require.
26-O. Execution and registration of contracts, etc.-Every contract or assurance of property on behalf of the Board shall be in writing and executed by such authority and in such manner as may be provided by regulations.
1[26-P. Board's Fund.-(1) The Board shall have its own fund, which shall be deemed to be a local fund and to which shall be credited all moneys received by or on behalf of the Board, except the moneys required to be credited in the Uttar Pradesh State Marketing Development Fund under Section 26-PP.
(2) In particular and without prejudice to the generality of the provisions of this Act relating to the purpose and the manner of investment and disposal, the fund referred to in sub-section (1) shall be utilised by the Board for the following purposes, namely-
(i) payment of salary, leave allowance, gratuity, other allowances, loans and advances and provident fund to the officers and servants employed by the Board and pension and other contribution to the government servants on deputation;
(ii) payment of travelling and other allowances 2[to the Vice-Chairman and members] of the Board;
(iii) other purposes relating to the establishment of the Board or for carrying out the purposes of this Act generally.
1. Ss. 26-P and 26-PP Subs. for S. 26-P by U.P. Act 10 of 1991, S. 8 (w.e.f. 1-9-1990).
2. Subs. for "to members" by U.P. Act 40 of 2007, S. 5 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
26-PP. Uttar Pradesh State Marketing Development Fund.-(1) There shall be established for the Board, a Fund, to be called the ‘Uttar Pradesh State Marketing Development Fund’ to which the following amounts shall be credited, namely-
(a) all contributions received from the Committees under sub-section (5) of Section 19 except such percentage thereof as the State Government may direct to be credited to the Board's Fund;
(b) such other amounts as the State Government or the Board may direct.
(2) The fund established under sub-section (1) shall, subject to the provisions of this Act, be utilised by the Board for the following purposes, namely:-
(i) facilities to the agriculturists, other producers and payers of market fee in the market area;
(ii) development of principal market yards, sub-market yards, hats and painths and construction of New Market Yards in the market area;
(iii) construction, maintenance and repairs of link roads, market lanes and other development works in the market area;
(iv) market survey and research, grading and standardisation of specified agricultural produce;
(v) propaganda, publicity and extension services and the matters relating to the general improvement of the conditions of buying and selling of specified agricultural produce;
(vi) aid to financially weak and under-developed committees in the form of loans and grants;
(vii) acquisition or construction, or hiring on lease or otherwise of buildings or land for performing the duties of the Boards;
(viii) better development of market areas and control of market committees;
(ix) meetings and legal expenses;
(x) training of officers and staff of the market committees in the State;
(xi) technical assistance to the market committees in the preparation of site plans and estimates of construction and in the preparation of project reports of master plans for development of principal market yards and sub-market yards and market areas;
(xii) internal audit of the Board and the market committees;
(xiii) matters specified in Sections 16, 19 and 19-B not covered by the preceding clauses;
(xiv) any other purpose, to give effect to the provisions of this Act or generally to regulate marketing of specified agricultural produce.]
1[26-PPP. Central Mandi Fund.-(1) There shall be established a Fund to be called the ‘Central Mandi Fund’ to which the following amount shall be credited, namely:-
(a) all moneys paid to the Board under sub-section (6) of Section 19;
(b) such other amount as the State Government or the Board may direct.
(2) The Central Mandi Fund shall be utilised by the Board for the following purposes namely:-
(a) assistance to financially weak and under developed Committees in the form of loans or grants;
(b) construction, maintenance and repairs of market yards, links roads, culverts and other development works in the market area;
(c) grants or loans to the committees for development works;
(d) such other purposes as may be directed by the State Government or the Board in such manner as may be prescribed.]
1. Ins. by U.P. Act 4 of 1999, S. 4 (w.r.e.f. 15-8-1998).
26-Q. Restriction on unbudgeted expenditure.-(1) Save where in the opinion of the Board circumstances of extreme urgency have arisen, no sum exceeding such amount as the State Government may from time to time fix in that behalf on account of recurring or non-recurring expenditure shall be spent by the Board in any financial year unless such sum has been included in a statement submitted under sub-section (1) of Section 26-V.
(2) Where any such sum is spent in circumstances of extreme urgency a report thereon, indicating the expenditure, shall be made as soon as practicable to the State Government.
26-R. Subvention of the Board.-The State Government may, after due appropriation by law of the State Legislature, from time to time make subventions to the Board for the purposes of this Act, on such terms and conditions as the State Government may determine.
26-S. Loans to the Board.-The State Government may, from time to time, advance loans to the Board on such terms and conditions, not inconsistent with the provisions of this Act, as the State Government may determine.
26-T. Power of Board to borrow.-(1) The Board may from time to time, with the previous sanction of the State Government and subject to the provisions of this Act and to such conditions as the State Government may by general or special order determine, borrow any sum required for the purposes of this Act, whether by the issue of bonds or stock or otherwise or by making arrangement with bankers.
(2) The Board may not at any time have on loan under sub-section (1), apart from the amount of loans from the State Government, an amount exceeding such amount as the State Government may from time to time fix in that behalf.
(3) Stock issued by the Board under this section shall be issued, transferred, dealt with and redeemed in such manner as the State Government may by general or special order direct.
26-U. Priorities of liabilities of the Board.-The revenues of the Board shall, after meeting its expenses, be applied, as far as they are available, in the following order, namely-
(i) the repayment of principal amount of and interest on bonds not guaranteed by the State Government;
(ii) the repayment of principal amount of and interest on stock not guaranteed by the State Government;
(iii) the repayment of principal amount of and interest on bonds guaranteed by the State Government;
(iv) the repayment of principal amount of and interest on stock so guaranteed;
(v) the repayment of principal amount of and interest on sums paid by the State Government under guarantees, if any;
(vi) the repayment of principal amount of and interest on loans advanced to the Board by the State Government including arrears of such interest.
26-V. Accounts and Audit.-(1) The Board shall before the commencement of and may at any time during a financial year, prepare a statement or a supplementary statement, as the case may be, of programmes of its activities during that year as well as financial estimates in respect thereof and submit them to the State Government, in such manner and by such dates as it may by general or special order direct, for its previous approval.
(2) The Board shall cause to be maintained proper books of account and other books in relation to its accounts and prepare the annual balance-sheet.
(3) The accounts of the Board shall be audited by such auditor as the State Government may by general or special order direct, and the auditor so appointed shall have power of requiring the production of documents and the furnishing of information respecting all matters.
(4) The accounts of the Board as certified by the auditor, together with the audit report thereon shall be forwarded annually to the State Government who may issue such directions to the Board in respect thereof as it may deem fit, and the Board shall comply with such directions.
(5) The State Government shall-
(a) cause the accounts of the Board, together with the audit report thereon, received by it under sub-section (4) to be laid annually before each House of the State Legislature, and
(b) cause the accounts of the Board to be published in such manner as it thinks fit.
26-W. Surcharge.-(1) The 1[Chairman, Vice-Chairman] and other members, officers and servants of the Board shall be liable to surcharge for the loss, waste or misapplication of any money or property of the Board, if such loss, waste or misapplication is direct consequence of his neglect or misconduct while acting as such 2[Chairman, Vice-Chairman] or other member, officer or servant.
(2) The procedure of surcharge shall be such as may be prescribed.
(3) Any amount found to be involved in such loss, waste or misapplication as a result of proceedings for surcharge shall be recoverable as arrears of land revenue, and no suit may be instituted in any civil court for the recovery of any such amount.
(4) Nothing in sub-section (3) shall prevent the Board from deducting any amount referred to therein from any sum payable by the Board on account of remuneration or otherwise to such 3[Chairman, Vice-Chairman] or other member, officer or servant.
1. Subs. for "Chairman" by U.P. Act 40 of 2007, S. 6 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
2. Subs. for "Chairman" by U.P. Act 40 of 2007, S. 6 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
3. Subs. for "Chairman" by U.P. Act 40 of 2007, S. 6 (w.r.e.f. 10-8-2007). Corrected by Noti. No. 2449-Vi-1-07-1(Ka) 38-2007, dt. 3-12-2007.
26-X. Regulations.-(1) The Board may, with the previous approval of the State Government make regulations, not inconsistent with this Act and rules made thereunder, for the administration of the affairs of the Board.
(2) In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matter, namely-
(a) the summoning and holding of meetings of the Board, the time and place where such meetings are to be held, the conduct of business at such meetings and the number of persons necessary to form a quorum thereat;
(b) the powers and duties of the officers and other employees of the Board;
(c) the salaries and allowances and other conditions of service of officers and other employees of the Board and of officers referred to in sub-section (2) of Section 23;
(d) the management of the property of the Board;
(e) the execution of contracts and assurances of property on behalf of the Board;
(f) the maintenance of accounts and the preparation of balance-sheet by the Board;
(g) the procedure for carrying out the functions of the Board under this Act;
(h) any other matter for which provision is to be or may be made in regulations.
(3) Until any regulations are made by the Board under sub-section (1), any regulations which may be so made by it may be made by the State Government, and any regulations so made may be altered or rescinded by the Board in exercise of its power under sub-section (1)].
27. Powers and duties of the Director.-1[(1) Subject to the provisions of this Act, the general superintendence, direction and control over the Committee and its Chairman, Vice-Chairman and other members, its secretary and other officers referred to in sub-section (2) of Section 23, shall be vested in the Board.]
(2) 2[The Board or the Director] may inspect, or cause to be inspected, all documents or records relating to the affairs of the Committee and, require the Committee, its Chairman, Vice-Chairman, members, officers or servants to furnish such information or material as he may consider necessary.
(3) On receipt of a complaint in respect of an act relating to the affairs of the Committee, the State Government may require the Director to conduct enquiry or institute proceeding against the Committee, its Chairman, Vice-Chairman, member or officer, and the Director shall act accordingly.
(4) The Director shall, for the purpose of holding any enquiry under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, when trying a suit, in respect of the following matters, namely-
(a) summoning and enforcing the attendance of any person and examining him on oath;
(b) requiring the discovery and production of documents; and
(c) any other matters which may be prescribed.
1. Subs. by U.P. Act 13 of 1973 as enacted by U.P. Act 30 of 1974.
2. Subs. by U.P. Act 13 of 1973 as enacted by U.P. Act 30 of 1974.
28. Power of the Board to remove a member of the committee.- 1[* * *].
1. Omitted by U.P. Act 13 of 2004, S. 8 (w.r.e.f. 24-5-2003).
29. Supersession of Committee.- 1[* * *]
1. Omitted by U.P. Act 13 of 2004, S. 8 (w.r.e.f. 24-5-2003).
30. Consequences of supersession.- 1[* * *]
1. Omitted by U.P. Act 13 of 2004, S. 8 (w.r.e.f. 24-5-2003).
31. Powers of the 1[Board] to prohibit execution or further execution of resolution passed or order made by the Committee.-(1) The 2[Board] may, of its own motion, or on report or complaint received, by order, prohibit the execution or further execution of a resolution passed, or order made, by the Committee or its Chairman or any of its officers or servants, if it is of the opinion that such resolution or order is prejudicial to the public interest, or is likely to hinder efficient running of the business in any market Area, Principal Market Yard or Sub-Market Yard or is against provisions of this Act, or the rules or bye-laws made thereunder.
(2) Where the execution or further execution of a resolution or order is prohibited by an order made under sub-section (1) and continuing in force, it shall be the duty of the Committee if so required by the 3[Board], to take any action which the Committee would have been entitled to take if the resolution or order had never been made or passed and which is necessary for preventing the Chairman or any of its officers or servants from doing or continuing to do anything under the resolution or order.
1. Subs. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
2. Subs. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
3. Subs. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
32. Powers of the 1[Board] to call for the proceedings of a Committee and pass orders thereon.-The 2[Board] may, for the purpose of satisfying itself as to the legality or propriety of any decision of, or order passed by, a Committee, at any time call and examine the proceedings of the Committee, and, where it is of the opinion that the decision or order of the Committee should be modified, annulled or reversed, pass such orders thereon as it may deem fit.
1. Subs. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
2. Subs. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
1[33. Delegation of powers.-The Board may, by regulations, delegate subject to such conditions and restrictions and in such manner, as may be specified therein, any of its powers to the Director.
1. Ss. 33 and 33-A Subs. for S. 33 by U.P. Act 10 of 1991, S. 9 (w.e.f. 1-9-1990).
33-A. Powers of Director to ensure performance of duties of market committees.-(1) Where the Director, on a complaint made to him or otherwise, is satisfied that a committee has not performed any duty imposed on it by or under this Act, he may require the committee to perform such duty within the period specified by him.
(2) If such duty is not performed within the specified period, the Director may appoint a person to perform it and may direct that the expenses incurred in its performance including the reasonable remuneration of such person, shall be paid by the committee forthwith.
(3) If such expenses are not so paid, the Director may require the Board to pay the same and the amount so paid by the Board shall be recoverable by the Board from the Committee.
33-B. Powers of the State Government.-(1) The State Government with a view to satisfying itself that the powers, functions and duties of the Board or a Committee by or under this Act are exercised or performed by it properly, may require the Commissioner or the Collector or any other person or persons to inspect or cause to be inspected any property, office, document or any work, of the Board or the Committee or to make inquiries into all or any of the activities of the Board or the Committee in such manner as may be prescribed and to report to it the result of such inquiry within such period as may be specified.
(2) The Board or the Committee, as the case may be, shall give to the Commissioner or the Collector, or other person or persons, all facilities during inspection and for the proper conduct of the inquiry and shall produce any document or information in its possession when so demanded for the purpose of such inspections or inquiry, as the case may be.]
Chapter VI - Miscellaneous
CHAPTER VI
MISCELLANEOUS
34. Suit against the Committee.-(1) No suit shall be instituted against any Committee, its Chairman, Vice-Chairman or any member, officer or servant thereof, for anything done, or purported to be done, in its or his official capacity until the expiration of two months from the date of service of a notice in writing, stating the cause of action, the name and place of abode of the plaintiff and the relief claimed.
(2) The notice under sub-section (1) shall-
(i) where it is a notice to the Committee, be delivered at its office on any working day or handed to its Chairman, Vice-Chairman or Secretary or shall be sent by registered post; and
(ii) in every other case, be delivered to the person concerned or sent by registered post.
(3) No suit referred to in sub-section (1) shall, unless it is a suit for recovery of immovable property or for a declaration of title thereto, be instituted otherwise than within six months next after the accrual of the cause of action.
(4) Nothing in sub-section (1) shall be construed to apply to a suit wherein the only relief claimed is an injunction of which the object would be defeated by the giving of the notice or the postponement of the commencement of the suit or proceeding.
1[35. Recovery of dues as Land Revenue.-Any sum due to the State Government from the Board or a Committee, or to the Board from a Committee, or to a Committee from another Committee may be recovered as arrears of land revenue.]
1. Subs. by U.P. Act 6 of 1977 (w.e.f. 20-12-1976).
36. Powers of entry, search and seizure.-(1) The Secretary of the market committee or any officer authorised by the State Government or the Board in this behalf, may-
(a) for carrying out any of the duties imposed on the Market Committee under this Act, inspect at all reasonable time, all accounts, registers and other documents pertaining to the purchase and sale of agricultural produce and enter any shop, godown, factory or other place where such account books or registers or other documents or such goods are kept and take or cause to be taken such copies or extracts from such account books, registers and other documents as may be considered necessary;
(b) seize any account books, registers or other documents for reasons to be recorded in writing and prepare an inventory of such account books, registers and other documents, provided that a copy of such inventory shall be furnished to the person in charge of such account books, registers or other documents;
(c) seize any agricultural produce in respect of which he has reason to believe that an offence under this Act has been or is being or is about to be committed;
(d) seize any vehicle or animal which he has reason to believe to be in use or to have been used for carrying such agricultural produce and detain the same for so long as may be necessary in connection with any proceeding or prosecution under this Act:
Provided that a report of the seizure shall forthwith be made by the person seizing the agricultural produce, vehicle or animal to the Magistrate having jurisdiction to try offences under this Act, and the provisions of Sections 457, 458 and 459 of the Code of Criminal Procedure, 1973 (Act 2 of 1974), shall, as far as may be, apply in relation to the agricultural produce, vehicle or animal seized as aforesaid, as they apply to property seized by a police officer:
Provided further that the grounds for seizing any such agricultural produce, vehicle or animal shall be communicated in writing within twenty-four hours of the seizure to the person from whose possession the same was seized, and to the Magistrate having jurisdiction to try offences under this Act.
(2) The provisions of Section 100 of the Code of Criminal Procedure, 1973 (Act 2 of 1974), relating to search and seizure shall, so far as may be, apply to searches and seizures made under this section.]
1[37. Penalty.-(1) Any person who contravenes any of the provisions of Section 9 or Section 10 or the rules or bye-laws made thereunder shall, on conviction, be punished,-
(a) for the first offence, with fine which may extend to five thousand rupees;
(b) for a second and any subsequent offence of the same nature with imprisonment which may extend to one year, or with fine which may extend to ten thousand rupees or with both and in case of continuing contravention, with a further fine up to rupees one thousand for every day subsequent to the date of second conviction or any subsequent conviction for which the contravention has continued:
Provided that in the absence of special and adequate reasons to the contrary mentioned in the judgment of the court the fine for the first offence shall not be less than two hundred and fifty rupees and for the second or subsequent offence, shall not be less than five hundred rupees.
(2) Any person who contravenes any of the provisions of this Act or the rules or bye-laws made thereunder, except the provisions of Sections 9 and 10 and the rules and bye-laws made thereunder, shall be punishable with fine which may extend to two thousand rupees and in the case of continuing contravention with a further fine upto rupees two hundred for every day subsequent to the date of the first conviction for which the contravention has continued.
(3) Whenever any person is convicted of an offence punishable under this Act, the Magistrate shall in addition to any fine which may be imposed, recover summarily and pay to the Market Committee, the amount of fee or any other amount, due from him under this Act or the rules or bye-laws made thereunder and may, in his discretion also recover summarily and pay to the Market Committee cost of the prosecution.]
1. Subs. by U.P. Act 4 of 1999, S. 5 (w.r.e.f. 15-8-1998).
1[37-A. Composition of offences.-(1) A market committee or its sub-committee or with the authorisation by a resolution of a committee, its Chairman, may accept from any person who has committed or is reasonably suspected or having committed an offence punishable under this Act in addition to the fee or other amount recoverable from him, a sum of money not exceeding rupees 2[twenty thousand] by way of composition fee and compound the offence.
(2) On the composition of any offence under sub-section (1) no proceeding shall be taken or continued against the person concerned in respect of such offence, and if any proceedings in respect of that offence have already been instituted against him in any Court, the composition shall have the effect of his acquittal.]
1. Ins. by U.P. Act 6 of 1977 (w.e.f. 20-10-1976).
2. Subs. for "one thousand" by U.P. Act 4 of 1999, S. 6 (w.r.e.f. 15-8-1998).
38. Trial of offences.-(1) No offence punishable under this Act shall be tried by a court inferior to that of a Magistrate of the First Class.
(2) No court shall take cognisance of any offence under this Act except on the complaint of the Director or Secretary or such other person as may be authorized by the Committee by resolution passed in this behalf.
39. Bye-laws.-(1) A Market Committee may make bye-laws not inconsistent with this Act and the rules made thereunder, to provide for-
(i) regulation of its business;
(ii) appointment, powers, duties and functions of the Sub-Committee, if any, appointed under clause (vii) of Section 17;
(iii) duties of traders, brokers, commission agents, warehousemen, weighmen and palledars; and
(iv) any other matter which by or under this Act is required to be provided for by bye-laws:
1[Provided that no bye-law, other than a bye-law made by adopting draft or model bye-law suggested by the Board, shall be valid unless approved by the Board.]
(2) If, in respect of any matter specified in sub-section (1), the Committee has failed to make any bye-laws or if the bye-laws made by the Committee are not, in the opinion of the 2[Board], adequate, the 3[Board] may make bye-laws providing for such matters to such extent as he thinks fit.
4[(3) The power under this section to make bye-laws shall be exercised subject to any general or special directions issued by the State Government in that behalf.]
1. Subs. by U.P. Act 10 of 1970 and shall be deemed always to have been substituted and amended by U.P. Act 13 of 1973 as enacted by U.P. Act 30 of 1974.
2. Subs. by U.P. Act 13 of 1973 as enacted by U.P. Act 30 of 1974.
3. Subs. by U.P. Act 13 of 1973 as enacted by U.P. Act 30 of 1974.
4. Ins. by U.P. Act 19 of 1979 (w.e.f. 17-4-1979).
1[39-A. Submission of statement of purchases and sales.-Every wholesale trader or commission agent, shall before the thirtieth day of April every year submit to the Market Committee a statement of purchases and sales of specified agricultural produce by or through him during the previous year in such Form and in such manner and setting forth such other particulars as may be specified in the bye-laws.
Explanation.-For the purposes of this section, ‘previous year’ means the financial year immediately proceeding the year in which such statement is required to be submitted.]
1. Ins. by U.P Act 4 of 1999, S. 7 (w.r.e.f. 15-8-1998).
40. Rules.-1[(1) The State Government may make rules for carrying out the purpose of this Act.]
(2) In particular and without prejudice to the generality of the fore-going power, the rules may provide for all or any of the following matters-
(i) 2[* * *];
3[(ii) for the constitution of the committee under Section 12 or for the modified and newly created Market Areas under clause (b), clause (c) or clause (d) of sub-section (1) of Section 8 by nomination by the State Government and for their consequential matters;]
(iii) 4[* * *];
(iv) the procedure relating to meetings of a Committee, including quorum;
(v) the travelling and other allowances that may be paid to the members of a Committee;
(vi) matters relating to the functions, powers and duties of a Committee, its Chairman, members, officers and servants;
(vii) licence fees and market fees which may be levied and realised by the Committee, and their mode of recovery;
(viii) the terms and conditions for issue and renewal of licences under this Act;
(ix) the procedure to be followed in regard to the settlement of differences and disputes under this Act;
(x) the manner in which plans and estimates for the work to be carried out by a Committee shall be prepared and submitted for sanction or approval under this Act;
(xi) the registers and books to be maintained by a Committee;
(xii) the form in which the accounts of a Committee shall be kept, the manner in which the same shall be audited, and the time or times at which they shall be published;
(xiii) the form and particulars to be mentioned in reports and returns to be submitted by a Committee;
(xiv) the manner of investment and disposal of surplus funds of a Committee;
5[(xiv-a) the manner of deposit in, withdrawal from and maintenance and utilization of, the Uttar Pradesh State Marketing Development Fund.]
(xv) matters in regard to the inspection of weights and measures, and weighing and measuring instruments in use in the Market Area;
(xvi) the trade charges which may be received by any person in any transaction of the specified agricultural produce in the Principal Market Yard or sub-Market Yards;
(xvii) the grading and standardisation of the specified agricultural produce;
(xviii) exhibition by traders of price lists of specified agricultural produce;
(xix) the manner in which the sale or auction of the specified agricultural produce shall be conducted and bids made and accepted in the Market Area;
(xx) the conditions subject to which a Committee may lease, sell or otherwise transfer any property;
(xxi) the authority for and the manner of, making contracts, on behalf of a Committee;
(xxii) the terms and conditions of employment of the officers and servants of a Committee and matters relating to discipline, control, punishment, dismissal, discharge and removal of such officers and servants;
(xxiii) the procedure for the hearing and disposal of appeals under this Act;
(xxiv) the regulation of advances, if any, given to agriculturists by brokers, commission agents or traders;
(xxv) fees for arbitration and appeals;
(xxvi) maintenance and submission of account books by traders, commission agents, brokers, weighmen and their inspection;
(xxvii) the time, place and manner of sampling, sale, purchase, weighment and recording of transactions and mode of payments;
(xxviii) provision of accommodation for storing any of the specified agricultural produce brought in the Market Area;
(xxix) procedure for preparation and submission for approval of annual budget;
(xxx) matters relating to the inspection of the working of Committee;
(xxxi) the prohibition of brokers from acting in any transaction on behalf of both the buyers and the sellers of any of the specified agricultural produce; 6[* * *]
(xxxi-b) constitution of Centralised service under Section 23-A; and
(xxxi-c) the procedure in respect of surcharge under Section 27-W; and]
(xxxii) any other matter which is to be or may be prescribed.
(3) All rules made under this Act, shall, as soon as may be after they are made, be laid before each House of the State Legislature while it is in session, for a total period of fourteen days extending in its one session or more than one successive sessions and shall unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or amendments as the two Houses of Legislature may agree to make, so, however, that any such modification or amendment shall be without prejudice to the validity of anything previously done thereunder.
1. Subs. by U.P. Act 20 of 1984, S. 4 (w.e.f. 11-6-1984).
2. Omitted by U.P. Act 13 of 2004, S. 9 (w.r.e.f. 24-5-2003).
3. Subs. by U.P. Act 13 of 2004, S. 9 (w.r.e.f. 24-5-2003).
4. Omitted by U.P. Act 13 of 2004, S. 9 (w.r.e.f. 24-5-2003).
5. Ins. by U.P. Act 10 of 1991, S. 11 (w.e.f. 1-9-1990).
6. Omitted by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
7. Ins. by U.P. Act 13 of 1973 as re-enacted by U.P. Act 30 of 1974.
8. Omitted by U.P. Act 13 of 2004, S. 9 (w.r.e.f. 24-5-2003).
Schedule
1[SCHEDULE
[Sections 2(a) and 4-A]
A-AGRICULTURE
| I. Cereals- 1. Wheat. 2. Barley. 3. Paddy. 4. Rice. 5. Jowar. 6. Bajra. | 7. Maize. 8. Bejhar. 9. Manduwa. 10. Oats. 11. Kakun. 12. Kodon. 13. Kutki. |
| 14. Sawan. II. Legumes- 1. Gram. 2. Peas. 3. Arhar. 4. Urad. 5. Moong. 6. Masoor. 7. Lobia (seed). 8. Soyabean. 9. Khesari. 10. Sanai (seed). 11. Dhaincha (seed). 12. Guar. 13. Moth. 14. Kulthi. III. Oilseeds- 1. Mustard and rape-seed (including Rye, Duwan, Taramira and Toria), of all kinds. 2. Sehuwan (seed). 3. Linseed. 4. Castor seed. 5. Groundnut. 6. Til seed. 7. Mahuwa seed. 8. Gullu. 9. Cotton seed. 10. Safflower seed, [11. Coconut, 12. Sunflower seed.]2 IV. Fibres- 1. Jute. 2. Sun-hemp fibre. 3. Cotton (ginned and unginned). 4. Patson. 5. Dhaincha. 6. Rambans. | 7. Mesta. V. Narcotics- 1. Tobacco. VI. Spices- 1. Coriander. 2. Ripe Chillies. 3. Methi (seed). 4. Dry Ginger. 5. Sonf (aniseed). 6. Turmeric. 7. Dry Mango slices and Amchoor. 8. Cumin seed. VII. Grass and Fodder- 1. All types of grass and fodder (green and dried). 2. Bhusa. VIII. Miscellaneous- 1. Cholai (seed). 2. Poppyseed. 3. Ramdana. 4. Walnuts. 5. Ban. 6. Neem seed. 7. Celery seed. 8. Ambri seed. 9. Mahuwa flower (dry). 10. Chiraunjee. 11. Berseem (seed). 12. Lucern (seed). 13. Makhana. 14. Sugarcane. 15. Mesta seed. 3[16. Gur Lauta. 17. Gur Raskat. 18. Gur Badda. 19. Rab Galawat. 20. Rab Salawat.] 4[21. Pipermint.] |
| 5[22. All types of herbs and mints of Mentha family, their oils and solid material extracted from the oils and the residue left after extraction of solid.] 6[23. All kinds of Flowers.] B-HORTICULTURE I. Vegetables- 1. Potato. 2. Onion. 3. Garlic. 4. Sweet Potato. 5. Colocasia. 6. Ginger (green). 7. Kachalu. 8. Chillies. 9. Tomato. 10. Cabbage, Cauliflower knol khol. 11. Carrot. 12. Radish. 13. Brinjal. 14. Tinda. 15. Bottle Gourd. 16. Green Peas. 17. Turnip. 18. Parwal. 19. Beans. 20. Saag (of all kinds). 21. Betel leaves. 22. Beetroot. 23. Yam. 24. Elephant foot. 25. Lettuce. 26. Dill. 27. Jack fruit (green). 28. Cucumber. 29. Snake gourd. 30. Bitter gourd. 31. Sponge gourd. 32. White gourd. 33. Lady's finger. | 34. Pumpkin. 35. Cluster beans. 36. Tamarind. 37. Banda. 38. Singhara. 39. Lobia (green). 7[40. Mushroom] II. Fruits- 1. Lemons. 2. Orange. 3. Mosambi. 4. Sweet Orange (Malta). 5. Grape fruit. 6. Banana. 7. Pomegranates. 8. Strawberries. 9. Musk-melon. 10. Water melon. 11. Snap melon. 12. Papaya. 13. Phalsa. 14. Poppy. 15. Apple. 16. Guava. 17. Ber. 18. Aonla. 19. Litchi. 20. Chiku. 21. Peaches. 22. Loquat. 23. Bael. 24. Pineapple. 25. Mango. 26. Plum. 27. Fig. 28. Jack fruit (ripe). 29. Kamrakh. 30. Karonda. 31. Dates. 32. Khirni. |
| 33. Apricot. 34. Jamun. 35. Pear. 36. Custard apple. 37. Mulberry. 38. Pumelo. 39. Raspberry. C-VITICULTURE 1. Grapes. D-APICULTURE 1. Honey. 2. Wax. E-SERICULTURE 1. Silk. F-PISCICULTURE 1. Fish. G-ANIMAL HUSBANDRY PRODUCTS 1. Poultry. 2. Eggs. 3. Cattle. | 4. Sheep. 5. Goat. 6. Butter. 7. Ghee. 8. Khoya. 9. Cottage cheese. 10. Milk. 11. Hides and Skins. 12. Bones. 13. Meat. 14. Bristles. 15. Wool. H-FOREST PRODUCTS 1. Gum. 2. Wood. 3. Tendu leaves. 4. Lac. 5. Reetha. 6. 8[Khair Wood]. |
1. Ins. by Noti. No. 4128/XII-5-94-600(46)-88, dt. 30-1-1995 (w.e.f. 30-1-1995).
2. Added by Noti. No. 1530/XII-5-92-600 (46)-88, dt. 4-2-1993 (w.e.f. 4-2-1993).
3. Added by Noti. No. 4128/XII-5-94-600 (46)-88, dt. 30-1-1995 (w.e.f. 30-1-1995),
Ed. This noti. however gives the number of the item added as "16".
4. Ins. by Noti. No. 941/XII-5-2003-600-(46)-88, dt. 17-7-2003.
5. Ins. by Noti. No. 133/XII-5-2004-600-(371)-2000, dt. 24-1-2004.
6. Ins. by Noti. No. 4407/XII-5-2003-600-(225)-2003, dt. 20-12-2003.
7. Subs. for "Catechu" by Noti. No. 707/XII-5-97-600(38)-86, dated 27-3-1997 (w.e.f. 27-3-1997).
8. Ins. by U.P. Act 10 of 1970 and shall be deemed always to have been inserted.
NOTIFICATIONS
(1)
1No. A-5256/XII(5)-96-73, dated June 26, 1973-In exercise of the powers under Section 26-A of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 (U.P. Act 25 of 1964), the Governor is pleased to constitute, with effect from June 27, 1973, a Board for whole of Uttar Pradesh to be named as the Uttar Pradesh State Agricultural Produce Markets Board with its Head Office at Lucknow.
1. 1973 LLT-V-329.
(2)
No. A-8948/XII(5)-125-1973 dated September 25, 1973.-In exercise of the powers under sub-clause (b) of clause (iii) of Section 17 of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 (U.P. Act 25 of 1964), the Governor is pleased to notify that with effect from October 1, 1973, the rate of Market fee, payable by the purchasers, shall be rupee one percentum of the price of the specified agricultural produce so sold or purchased in the Principal Market Yard and Sub-Market Yards.
(3)
Noti. No. 2450/XII-8-125-73 dated May 6, 1978, published in U.P. Gazette, Extra., dated 6th May, 1978, p. 2.
In exercise of the powers under sub-clause (b) of clause (iii) of Section 17 of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964, as amended by Uttar Pradesh Krishi Utpadan Mandi Laws (Amendment) Act, 1978 (U.P. Act 7 of 1978) and in supersession of Notification No. A-8948/XII(5)-12-1973, dated September 24, 1973, the Governor is pleased to notify that with effect from the date of publication of this notification in the Gazette, the rate of market-fee payable on transactions of sale of specified agricultural produce in the market area shall be one percentum of the price of the agricultural produce so sold in the market area.