Chhattisgarh act 024 of 1973 : The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972

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. TIIIiCHI'IATTISGARH(RISHIUPAJ^i\IANDI(SANSIIODIIAN) ADHIN IYAI'I.^2OO1

tAn Act further to anrentl thc Chhtttisgal.h Krishi I-lpaj Nlantti Atllriniyarll' 1972 (No' 2J

of 1973).

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ÀU•æèâ»É¸UU ¸UU ¸UU ¸U ·ë¤çá ©UÂÁ ׇÇUè ¥çÏçÙØ×,ë U Uë U Uë U U 1972 (1973 ·¤æ ¥çÏçÙØ× â¢.¢¢¢ 24)

THE CHHATTISGARH

KRISHI UPAJ MANDI ADHINIYAM, 1972

(ACT NO. 24 OF 1973)

[ÚUæcÅþUÂçÌ ·¤è ¥Ùé×çÌ ç¼Ù梷¤ 18 ¥ÂýñÜ, 1973 ·¤ô ÂýæŒÌ ãéU§ü; ¥Ùé×çÌ "ÀU•æèâ»É¸U ÚUæÁ˜æ"

¥âæÏæÚU‡æ) ×ð́ ç¼Ù梷¤ 27 ¥ÂýñÜ, 1973 ·¤ô ÂýÍ×ÕæÚU Âý·¤æçàæÌ ·¤è »§üÐ]

ÀU•æèâ»É¸U ÚUæ'Ø ×ð´ ·ë¤çá-©UÂÁ ·ð¤ ·ý¤Ø-U ¸U U ð´ ë U ð ýU ¸U U ð´ ë U ð ýU ¸U U ð´ ë U ð ý çß·ý¤Ø ·¤æ ¥çÏ·¤ ¥'ÀUæ çßçÙØ× ·¤ÚUÙð ·ð¤ çÜ°ý U U ð ðý U U ð ðý U U ð ð ÌÍæ ·ë¤çá ©UÂÁ â¢Õ¢Ïè ×ç‡ÇUØô´ ·¤è SÍæÂÙæë U ¢ ¢ U ´ë U ¢ ¢ U ´ë U ¢ ¢ U ´ °ß¢ ©Uٷ𤠩Uç¿Ì ÂýàææâÙ ·ð¤ çÜ° ©UÂÕ¢Ï ·¤ÚUÙð¢ U ð U ý ð U ¢ U ð¢ U ð U ý ð U ¢ U ð¢ U ð U ý ð U ¢ U ð ·ð¤ ãðUÌé ¥çÏçÙØ×Ðð ðU éð ðU éð ðU é

ÖæÚUÌ »‡æÚUæ'Ø ·ð¤ Ìð§üâßð´ ßáü ×ð´ ÀU•æèâ»É¸U

çßÏæ٠ׇÇUÜ mæÚUæ çÙ•ÙçÜç¹Ì M¤Â ×ð´ ØãU

¥çÏçÙØç×Ì ãUô—

(Received the assent of the President

on the 18th April, 1973; assent first pub-

lished in the Chhattisgarh Gazette (Ex-

traordinary), dated the 27th April, 1973.]

An Act to provide for the better regulation of buying and selling of agri- cultural produce and the establishment and proper administration of markets for agricultural produce in the State of Chhattisgarh.

Be it enacted by the Chhattisgarh Legislature in the Tewenty-Third year of the Republic of India as follows:-

¥æ¼ðàæððð

1. (°·¤) §â ¥æ¼ðàæ ·¤æ â¢çÿæŒÌ Ùæ× çßçÏ ·¤æ ¥Ùé·ê¤ÜÙ ¥æ¼ðàæ, é ê ðé ê ðé ê ð 2000 ãñUÐñUñUñU (¼ô) ØãU Ùß•ÕÚU, 2000 ·ð¤ ÂýÍ× ç¼Ù ·¤ô â•Âê‡æü ÀU•æèâ»É¸U ÚUæ'Ø ×ð´ Âýßë•æ ãUô»æÐ

2. §â ¥æ¼ðàæ ·¤è ¥Ùéâê¿è ×ð´ çßçÙç¼ücÅU, â×Ø-â×Ø ÂÚU, ØÍæ â¢àæôçÏÌ çßçÏØæ¡ ÀU•æèâ»É¸U ÚUæ'Ø ·¤è â¢ÚU¿Ùæ ·ð¤ ¥ÃØßçãUÌ Âêßü ×ŠØ Âý¼ðàæ ÚUæ'Ø ×ð´ Âýßë•æ Íè´, ÀU•æèâ»É¸U ÚUæ'Ø ×𴠰̼÷mæÚUæ ÌÕ Ì·¤ çßSÌæçÚUÌ ÌÍæ Âýßë•æ ÚUãð´U»è ÁÕ Ì·¤ ßð çÙÚUçâÌ Øæ â¢àæôçÏÌ Ù ·¤ÚU ¼è Á氢Р©UÂæ‹ÌÚU‡æô´ ·ð¤ ¥ŠØÏèÙ ÚUãUÌð ãé° â×SÌ çßçÏØô´ ×ð´ à敼 " ×ŠØ Âý¼ðàæý ðý ðý ð " ÁãUæ¡ ·¤ãUè´ Öè ¥æØæ ãUô " ÀU•æèâ»É¸UU ¸UU ¸UU ¸U" SÍæçÂÌ ç·¤Øæ Áæ°Ð

3. §â ¥Ùéâê¿è ×ð´ çßçÙç¼ücÅU çßçÏØô´ mæÚUæ Øæ ©Uâ·ð¤ ¥ÏèÙ àæç€ÌØô´ ·¤ô ÂýØô» ×ð´ ÜæÌð ãéU° ·¤è »§ü ·¤ô§ü ÕæÌ Øæ ·¤è »§ü ·¤ô§ü ·¤æÚüUßæ§ü (ç·¤âè çÙØéç€Ì, ¥çÏâê¿Ùæ, âê¿Ùæ, ¥æ¼ðàæ, çÙØ×, ÂýL¤Â, çßçÙ×Ø, Âý×æ‡æ-˜æ Øæ ¥Ùé™æçŒÌ ·¤ô âç•×çÜÌ ·¤ÚUÌð ãéU°) ÀU•æèâ»É¸U ÚUæ'Ø ×ð´ Ü»æÌæÚU Âýßë•æ ÚUãðU»èÐ

4

2

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

¥ŠØæØ^1.

ÂýæÚUç•Ö·¤ý Uý Uý U

1. â¢çÿæŒÌ Ùæ×, çßSÌæÚU ÌÍæ ÂýæÚU•Ö-¢ U ý U¢ U ý U¢ U ý U

(1) ØãU ¥çÏçÙØ× ÀU•æèâ»É¸U ·ë¤çá-U ¸U ëU ¸U ëU ¸U ë ©UÂÁ ׇÇUè ¥çÏçÙØ×, U UU UU U 1972 ·¤ãUæ Áæ â·ð¤»æÐ

(2) §â·¤æ çßSÌæÚU â¢Âê‡æü ÀU•æèâ»É¸U ÂÚU ãñUÐ

(3) ØãU °ðâè ç¼Ù梷¤ ·¤ô Âýßë•æ ãUô»æ çÁâð ÚUæ'Ø âÚU·¤æÚU, ¥çÏâê¿Ùæ mæÚUæ, çÙØÌ ·¤ÚÔUÐ

2. ÂçÚUÖæáæ°¡—U ¡U ¡U ¡ (1) §â ¥çÏçÙØ× ×ð´, ÁÕ Ì·¤ ⢼Öü â𠥋ØÍæ ¥ÂðçÿæÌ Ù ãUô— (·¤) " ·ë¤çá-©UÂÁë Uë Uë U " âð ¥çÖÂýðÌ ãñU ·ë¤çá, ©UlæÙ-·ë¤çá, Âàæé-ÂæÜÙ, ×Ïé×€¹è

ÂæÜÙ, ׈SØ ÂæÜÙ Øæ ßÙ â¢Õ¢Ïè

â×SÌ ©Û Âæ¼Ù¹[***] Áô ç·¤ ¥Ùéâê¿è

×ð´ çßçÙç¼ücÅU ãñ´U;

CHAPTER I.

Preliminary

1. Short title, extent and com- mencement.- (1) This Act may be called the Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972.

(2) It extends to whole of Chhattisgarh.

(3) It shall come into force on such date as the State Government may, by notification, appoint.

2. Definitions.- (1) In this Act, unless the context otherwise requires,-

(a) "agricultural produce" means all produce¹[***] of agriculture, horticulture, animal husbandry, apiculture, pisciculture or for- est as specified in this Sched- ule;

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 3

1 [(¹) " ·ë¤á·¤ëëë " âð ¥çÖÂýðÌ ãñU, °ðâæ ÃØç€Ì °ß¢ ©Uâ·¤æ ÂçÚUßæÚU çÁâ·¤è Áèçß·¤æ ·¤æ âæÏÙ Âê‡æüÌÑ ·ë¤çá ©UÂÁ ÂÚU ¥æÏæçÚUÌ ãUô ¥æñÚU Áô ¥ÂÙð SßØ¢ ·ð¤ çÜ°—

(i) ¥ÂÙð SßØ¢ ·ð¤ Ÿæ× mæÚUæ; Øæ

(ii) ¥ÂÙð ÂçÌ Øæ ¥ÂÙè ˆÙè ·ð¤ Ÿæ× mæÚUæ; Øæ

(iii) ¥ÂÙð ÃØç€Ì»Ì ÂØüßðÿæ‡æ Øæ ¥ÂÙð ·é¤ÅéU•Õ ·ð¤ ç·¤âè °ðâð â¼SØ ·ð¤, Áô ç·¤ ª¤ÂÚU ©U¹‡ÇU (¼ô) ×ð́ çßçÙç¼ücÅU ãñU, ÃØç€Ì»Ì ÂØüßðÿæ‡æ ·ð¤ ¥ÏèÙ ÖæǸðU ·ð¤ Ÿæç×·¤ mæÚUæ Øæ °ðâè ×Á¼êÚUè ÂÚU, Áô ç·¤ Ù·¤¼ Øæ ßSÌé ·ð¤ M¤Â ×ð´ ¼ðØ ãUô ç·¤‹Ìé ȤâÜ ·ð¤ ¥¢àæ ·ð¤ M¤Â ×ð´ ¼ðØ Ù ãUô, ÚU¹ð »Øð Ùæñ·¤ÚUô´ mæÚUæ;

¹ðÌè ·¤ÚUÌæ ãUô, ç·¤‹Ìé ©Uâ·ð¤ ¥‹Ì»üÌ ·ë¤çá- ©UÂÁ ·¤æ ·¤ô§ü ÃØæÂæÚUè, ¥æɸUçÌØæ¡, Âýâ¢S·¤ÚU‡æ·¤•ææü (ÂýôâðâÚU), ¼ÜæÜ, ÌéÜñØæ Øæ ãU•×æÜ ÙãUè´ ¥æÌæ ãñU ÖÜð ãUè °ðâæ ÃØæÂæÚUè ¥æɸUçÌØæ, Âýâ¢S·¤ÚU‡æ·¤•ææü, ¼ÜæÜ, ÌéÜñØæ Øæ ãU•×æÜ ·ë¤çá-©UÂÁ ·ð¤ ©UˆÂæ¼Ù ×ð´ Öè Ü»æ ãéU¥æ ãUô;

"(¹ ¹)— "ÂçÚUßæÚU" âð ¥çÖÂýðÌ ãñU ÃØç€Ì ÌÍæ ©Uâ·¤æ/©Uâ·¤è ˆÙè Øæ ÂçÌ, Áñâè Öè çSÍçÌ ãUô °ß¢ ©Uâ·ð¤ Õ'¿ð´, çÂÌæ,×æÌæ, ÕãÙ °ß¢ Öæ§ü, Áô ©Uâ ÂÚU ¥æçŸæÌ ãUô ÌÍæ ©Uâ·ð¤ âæÍ çÙßæâ ·¤ÚU ÚUãðU ãUô´", 1 [(b) "agriculturist" means a person whose source of livelihood is

wholly dependent on agricultural produce and who cultivates land on one's own account,—

(i) by one's own labour ; or

(ii) by the labour of the either spouse ; or

(iii) under the personal supervision of oneself or any member of one's family referred to in subclause (ii) above by hired labour or by ser- vants on wages payable in cash or kind but not as corp share ; but does not Include a

trader, commission agent, proces- sor, broker, weighmen, or

hammal of agricultural produce although such trader, commission agent, processor, broker weigh- men or hammal may also be en- gaged in the production of agri- cultural produce;]

(bb) "Family" means a person and his/ her, wife or husband, as the case may be, and his/ her children, father, mother, sister, and brothers, de- pendent on and residing with

him."

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 11 âÙ÷ 1985 mæÚUæ (ç¼Ùæ·¤ 12-6-1985 âð) ÂýçÌSÍæçÂÌÐ

S. 2

2. ÀU.».¥çÏçÙØ× ·ý¤. 22 âÙ÷ 2011 mæÚUæ (ç¼Ùæ·¤ 10-10-2011 âð) ÂýçÌSÍæçÂÌÐ

6

4

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(») " ÕôÇüUüUüUüU" âð ¥çÖÂýðÌ ãñU ¥çÏçÙØ× ·ð¤ ¥ÏèÙ SÍæçÂÌ ç·¤Øæ »Øæ ÀU•æèâ»É¸U ÚUæ'Ø ·ë¤çá ç߇æÙ ÕôÇüU;

(ƒæ) " ©UÂçßçÏØô´U ´U ´U ´" âð ¥çÖÂýðÌ ãñU ÏæÚUæ 80 ·ð¤ ¥ÏèÙ ÕÙæ§ü »§ü ©UÂçßçÏØæ¡;

1 [(ƒæƒæ) " ·¤Üð€ÅUÚUð U Uð U Uð U U" âð ¥çÖÂýðÌ ãñU çÁÜð ·¤æ ·¤Üð€ÅUÚU ¥æñÚU ©Uⷤ𠥋̻üÌ ¥ÂÚU ·¤Üð€ÅUÚU¥æÌæ ãñUÐ

(¾¤) " ¥çÖ·¤•ææüüüü" âð ¥çÖÂýðÌ ãñU °ðâæ ÃØç€Ì Áô ¥ÂÙð çÙØô€Ìæ ·¤è ¥ôÚU âð ÌÍæ ÂýˆØð·¤

â¢ÃØßãUæÚU ×ð´ ¥‹ÌßüçÜÌ ÚU·¤× ÂÚU ·¤×èàæÙ

Øæ ÂýçÌàæÌÌæ ·ð¤ ÂýçÌÈ¤Ü SßM¤Â ·ë¤çá-©UÂÁ

·¤æ ·ý¤Ø ·¤ÚUÌæ ãñU ÌÍæ Ù»¼ Öé»ÌæÙ ·¤ÚUÌæ ãñU,

©Uâð ¥ÂÙè ¥çÖÚUÿææ ×ð´ ÚU¹Ìæ ãñU ¥æñÚU â•Ø·¤÷

¥Ùé·ý¤× ×ð´ ©Uâð çÙØô€Ìæ ·¤ô ÂçÚU¼•æ ·¤ÚUÌæ ãñU

Øæ Áô³[ׇÇUè ÿæð˜æ ·ð¤ ÖèÌÚU âð Øæ ׇÇUè ÿæð˜æ

·ð¤ ÕæãUÚU âð] çß·ý¤Ø ·ð¤ çÜ° ÖðÁè »§ü ·ë¤çá- ©UÂÁ ·¤ô ÂýæŒÌ ·¤ÚUÌæ ãñU ÌÍæ ¥ÂÙè ¥çÖÚUÿææ ×ð´ ÜðÌæ ãñU, ׇÇUè-ÿæð˜æ ×ð´ ©Uâð Õð¿Ìæ ãñU ÌÍæ ·ýð¤Ìæ âð ©Uâ·ð¤ çÜ° Öé»ÌæÙô´ ·¤æ ⢻ýãU‡æ ·¤ÚUÌæ ãñU ¥æñÚU ¥ÂÙð çÙØô€Ìæ ·¤ô çß·ý¤Ø ¥æ»× ÖðÁÌæ ãñU;

U(¾¤¾¤) çßÜôçÂÌ***

1 [(¾¤¾¤¾¤) " â´çßÎæ ¹ðÌè´ ð´ ð´ ð " âð ¥çÖÂýðÌ ãñU ç·¤âè ÃØçQ¤ mUæÚUæ ¥ÂÙè Öêç× ÂÚU ¥‹Ø ÃØçQ¤ ·ð¤ âæÍ ·ë¤çá ©UÂÁ ·¤è ¹ðÌè §Uâ ÂýÖæß ·ð¤ çÜç¹Ì ·¤ÚUæÚU ·ð¤ ¥ŠæèÙ ·¤ÚUÙæ ç·¤ ©Uâ·¤è ·ë¤çá ©UÂÁ ·¤ÚUæÚU ×ð´ çßçÙçÎüCU ÎÚU ÂÚU ·ý¤Ø ·¤è Áæ°»èÐ 1 [(¾¤¾¤¾¤¾¤) " â´çßÎæ ¹ðÌè ·¤ÚUæÚU´ ð U U´ ð U U´ ð U U" âð ¥çÖÂýðÌ ãñ,U â´çßÎæ ¹ðÌè ãðÌé â´çßÎæ ¹ðÌè ·ýð¤Ìæ °ß´ â´çßÎæ

¹ðÌè ©UˆÂæη¤ ·ð¤ ×ŠØ ãéU¥æ ·¤ÚUæÚUÐ

(c) "Board" means the Chhattisgarh state Agricultural Marketing Board estab- lished under this Act ;

(d) "Bye-laws" means the bye-laws made under Section 80;

1 [(dd) "Collector" means the Collector of the District and includes an Additional Collector;]

(e) " Agent" menas a person who on be- half of his principal and in consider- ation of a percentage upon the amount involved in such transaction buys ag- ricultural produce and makes payment in cash, keeps it in his custody and delivers it to the principal in due course or who receives and takes in his custody agricultural produce sent for sale³[within the market area or from outside the market area, sells the same in the market area and collects payment therefor from the buyer and remits the sale proceeds to his principal :

(ee) Omitted***

1 [(eee) "Contract farming" means farming of agricultural produce on contract ba- sis by a person on his land under a written agreement with another person to the effect that his farm produce should be purchased at a rate speci- fied in the agreement.

1 [(eeee) "Contract farming agreement"

means the agreement made for con- tract farming between contract farm- ing buyer and contract farming pro- ducer.

S. 2

1. ÀU.». ¥çÏçÙØ× ·ý¤. 9 âÙ÷ 2006, ÀU.». ÚUæÁÂ˜æ ¥âæŠææÚU‡æ ç¼Ù梷¤ 10-2-2006 mæÚUæ ¥‹ÌÑSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 5

1 [(¾¤¾¤¾¤¾¤¾¤) " â´çßÎæ ¹ðÌè´ ð´ ð´ ð ©UˆÂæη¤UUU " âð ¥çÖÂýðÌ ãñU °ðâæ ÃØç€Ì Áæð ¥ÂÙè Öêç× ÂÚU ç·¤âè â´çßÎæ ¹ðÌè ·ð¤ çÜç¹Ì ·¤ÚUæÚU ·ð¤ ¥ŠæèÙ ·ë¤çá ©UÂÁ ©UˆÂæçÎÌ ·¤ÚUÌæ ãñUÐ

1 [(¾¤¾¤¾¤¾¤¾¤¾¤) " â´çßÎæ ¹ðÌè ·ýð¤Ìæ´ ð ýð´ ð ýð´ ð ýð " âð ¥çÖÂýðÌ ãñU °ðâæ ÃØç€Ì ·¤•ÂÙè Øæ Öæ»èÎæÚUè Ȥ×ü Áæð

â´çßÎæ ¹ðÌè ·ð¤ ç·¤âè çÜç¹Ì ·¤ÚUæÚU ·ð¤ ¥ŠæèÙ

·ë¤çá ©UÂÁ ·¤æð â´çßÎæ ¹ðÌè ©Û Âæη¤ âð ·ý¤Ø

·¤ÚUÌæ ãñUÐ

"²[(¾¤¾¤¾¤¾¤¾¤¾¤¾¤) " ç·¤âæÙ ©UˆÂæη¤ â´»ÆUÙU ´ UU ´ UU ´ U^"

âð ¥çÖÂýðÌ ãñU, °ðâæ â´»ÆUÙ çÁâ·¤æ »ÆUÙ àæðØÚU ŠææÚU·¤ ç·¤âæÙ ©Û Âæη¤æð mUæÚUæ ·ë¤çá »çÌçßçŠæØæð́ ·ð¤ çÜ° ç·¤Øæ »Øæ ãUæð ¥æñÚU Áæð ·´¤ÂÙè ¥çŠæçÙØ×, 2013 (·ý¤.18 âÙ÷ 2013) ·ð¤ ¥Šæè٠´Áè·ë¤Ì çÙ»ç×Ì çÙ·¤æØ/·´¤ÂÙè ãUæð, ÌÍæ Âýæ‰æç×·¤ ÂñÎæßæÚU ·ð¤ ·¤æÚUæðÕæÚU â´Õ´Šæè »çÌçßçŠæØæð´ ·ð¤ ÜðÙÎðÙ ×ð´ â´Ü»A ãUæð °ß´ Áæð ç·¤âæÙ ©UˆÂæη¤æð ·ð¤ ÜæÖ ·ð¤ çÜ° ·¤æØü ·¤ÚUÌæ ãUæð ÌÍæ §Uâ·ð¤ ÜæÖ ·¤æ çãUSâæ, ç·¤âæÙ ©UˆÂæη¤æð ·ð¤ Õè¿ Õæ´ÅUæ ÁæÌæ ãUæð ¥æñÚU àæðá ÚUæçàæ, §Uâ·ð¤ àæðØÚU Âê´Áè ¥Íßæ ¥æÚUçÿæÌ çÙçŠæ ×ð´ çÙßðàæ ·¤è ÁæÌè ãUæð,"

[(¿) " ÂýÕ¢Ï â¢¿æÜ·¤ý ¢ ¢ý ¢ ¢ý ¢ ¢ " âð ¥çÖÂýðÌ ãñ U §â ¥çÏçÙØ× ·ð¤ ¥ÏèÙ çÙØé€Ì ÀU•æèâ»É¸U ÚUæ'Ø ·ë¤çá ç߇æÙ ÕôÇüU ·¤æ ÂýÕ¢Ï â¢¿æÜ·¤ ¥æñÚU ßãU ¥æØé€Ì, ׇÇUè, ÀU•æèâ»É¸U Öè ãUô»æ;] (ÀU) " ׇÇUèUUU " âð ¥çÖÂýðÌ ãñU ÏæÚUæ 4 ·ð¤ ¥ÏèÙ SÍæçÂÌ ·¤è »§ü ×¢ÇUè;

(eeeee) "Contract farming producer" means a person obtaining agricultural pro- duce on his land under a written agree- ment of contract farming.

(eeeeee) "Contract farming buyer" means a person, company or partnership firm who purchases agricultural produces from contract farming producer under a written agreement of contract farm- ing.

"²[(eeeeeee) "Farmer Producer Organiza- tion" means an organization which is built up by the share holder farmer producers for the purpose of agricul- tural activities and is a body corpo- rate/ companies registered under the Companies Act, 2013 ( No. 18 of

8

6

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(Á) " ׇÇUè-ÿæð˜æUU ð UU ð UU ð U" âð âð ¥çÖÂýðÌ ãñU ßãU ÿæð˜æ çÁâ·ð¤ çÜ° ÏæÚUæ 4 ·ð¤ ¥Ïè٠ׇÇUè SÍæçÂÌ

·¤è »§ü ãUô;

(Ûæ) " ׇÇUè âç×çÌUUU " âð ¥çÖÂýðÌ ãñU ÏæÚUæ 11 ·ð¤ ¥ÏèÙ »çÆUÌ ·¤è »§ü âç×çÌ;

(†æ) " ׇÇUè ·ë¤ˆØ·¤æÚUèU ë UU ë UU ë U " ·ð¤ ¥‹Ì»üÌ ¥æÌæ ãñU ¼ÜæÜ, ¥æɸUçÌØæ, çÙØæüÌ·¤, ¥ôÅUÙð ßæÜæ,

¥æØæÌ·¤, ¼ÕæÙ ð ßæÜæ (Âý ðâÚ U),

Âýâ¢S·¤ÚU‡æ·¤•ææü, SÅUæòç·¤SÅU, ÃØæÂæÚUè, ÌéÜñØæ, Öæ‡ÇUæ»æçÚU·¤, ãU•×æÜ, âßðüÿæ·¤, ÌÍæ °ðâæ

¥‹Ø ÃØç€Ì çÁâð çÙØ×ô´ Øæ ©UÂçßçÏØô ·ð¤

¥ÏèÙ ×¢ÇUè ·ë¤ˆØ·¤æÚUè ·ð¤ M¤Â ×ð´ ƒæôçáÌ

ç·¤Øæ ÁæØ;

(ÅU) " ×êÜ ×‡ÇUèê Uê Uê U " âð ç·¤âè ׇÇUè-Âýæ´»‡æ ·ð¤ â¢Õ¢Ï ×ð´, ¥çÖÂýðÌ ãñU ·¤ô§ü °ðâæ ÿæð˜æ Áô ÏæÚUæ 5 ·¤è ©UÂÏæÚUæ (2) ·ð¤ ¹‡ÇU (¹) ·ð¤ ¥ÏèÙ ×êÜ ×‡ÇUè (×æ·ðü¤ÅU ÂýæÂÚU) ƒæôçáÌ ç·¤Øæ »Øæ ãUô;

1 (ÆU) " ×´ÇUè Âýæ´»‡æ Øæ çßàæðá ßSÌé ×´ÇUè Âýæ´»‡æ´ U ý ´ ð é ´ U ý ´´ U ý ´ ð é ´ U ý ´´ U ý ´ ð é ´ U ý ´ Øæ ©UÂ×´ÇUè Âýæ´»‡æ Øæ ç·¤âæÙ/©UÂÖæðQ¤æU ´ U ý ´ U ðU ´ U ý ´ U ðU ´ U ý ´ U ð ©UÂ×´ÇUè Âýæ´»‡æU ´ U ý ´U ´ U ý ´U ´ U ý ´ " âð ç·¤âè ×´ÇUè ÿæð̃ æ ·ð¤ â´Õ´Šæ ×ð´ ¥çÖÂýðÌ ãñU ·¤æð§üU °ðâæ çßçÙçÎücÅU SÍæÙ,

çÁâð ŠææÚUæ 5 ·¤è ©UÂ-ŠææÚUæ (2) ·ð¤ •´æÇU (·¤)

·ð¤ ¥ŠæèÙ ×´ÇUè Âýæ´»‡æ çßàæðá ßSÌé ×´ÇUè Âýæ´»‡æ

Øæ ©UÂ-×´ÇUè Âýæ´»‡æ Øæ ç·¤âæÙ/©UÂÖæð€Ìæ

©UÂ×´ÇUè Âýǽ»‡æ ƒææðçáÌ ç·¤Øæ »Øæ ãUæðÐ

2 [ SÂcÅUè·¤ÚU‡æ—U UU UU U ¥çÖÃØç€Ì "©UÂׇÇUè Âý梻‡æ"

·ð¤ ¥‹Ì»üÌ "ãUæÅU ÕæÁæÚU" ¥æÌð ãñ´U;¸] 1 [(ÇU)" ¥çÏâêç¿Ì ·ë¤çá-©UÂÁê ë Uê ë Uê ë U " âð ç·¤âè ׇÇUè ·ð¤ â¢Õ¢Ï ×ð´ ¥çÖÂýðÌ ãñU â×SÌ °ðâè ©UÂÁ

Áô ¥Ùéâê¿è ×ð´ çßçÙç¼ücÅU ãUô;]

(h) "market area" means the area for which a market is established un- der section 4 :

(i) "market committee" means a com- mittee constituted under section 11;

(j) "market functionary" includes a broker, a commission agent, an ex- porter, a ginner, an Importer, a presser, a processor, a stockist, a trader, weighman, warehouseman, hammal, surveyor and such other person as may be declared under the rules or the bye-laws to be a market functionary :

(k) "market proper" in relation to a market yard means an area declared to be a market proper under clause

(b) of sub-section (2) of section 5; 1 (1) "market yard or special produce market yard, or sub market yard or farmemers/ consumers sub market yard" in relation to a mar- ket area means a specified place de- clared to be a market yard or spe- cial produce market yard or sub- market yard of farmers / consumer sub market yard under clause (a) of sub-section (2) of section 5 ;]

2 [Explanation ; The expression

"sub-market yard" shall include

"haat bazars";] 1[(m) "notified agricultural produce" in relation to a market means all such produce specified in the Schedule:]

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ÂýçÌSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ¥‹ÌÑSÍæçÂÌÐ 2 [(Ç-1U)"¥‹Ø çÂÀUǸUæ ß»ü" âð ¥çÖÂýðÌ ãñU ÚUæ'Ø

âÚU·¤æÚU mæÚUæ â×Ø-â×Ø ÂÚU ØÍæâ¢àæôçÏÌ

2[(m-1) "Other Backward Classes"

means the other Backward Classes of Citizens as specified by the State

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 7

¥çÏâê¿Ùæ ·ý¤×梷¤ °È¤-85 Â'¿èâ-4-84, ç¼Ù梷¤ 26 ç¼â•ÕÚU, 1984 ×ð´ ØÍæçßçÙç¼ücÅU Ùæ»çÚU·¤ô´ ·¤æ ¥‹Ø çÂÀUǸUæ ß»ü;] 1 [(ÇUÇU) " ÀUôÅUæ ÃØæÂæÚUèU U UU U UU U U " âð ¥çÖÂýðÌ ãñU ·¤ô§ü °ðâæ ÃØç€Ì Áô ç·¤âè °·¤ â×Ø ÂÚU SÅUæ·¤ ×ð´

çßçÖ‹Ù Âý·¤æÚU ·¤è ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ¼â

ç€ß¢ÅUÜ âð Øæ ·¤ô§ü °·¤ ¥çÏâêç¿Ì ·ë¤çá ©UÂÁ

¿æÚU ç€ß¢ÅUÜ âð ¥çÏ·¤ Ù ÚU¹Ìæ ãUô;

ÂÚU‹Ìé ßãU ç·¤âè Öè °·¤ ç¼Ù ×ð´ ¿æÚU ç€ß¢ÅUÜ

Ïæ‹Ø âð Øæ ¼ô ç€ß¢ÅUÜ çÌÜãUÙô´, ¼æÜô´ ÌÍæ

Ì‹Ìé ȤâÜô´ âð ¥çÏ·¤ ·¤æ ·ý¤Ø ÙãUè´ ·¤ÚÔU»æ;]

2 [(ÇUÇUÇU) " Âýâ¢S·¤ÚU‡æý ¢ Uý ¢ Uý ¢ U " âð ¥çÖÂýðÌ ãñU ¿ê‡æü ·¤ÚUÙæ, ÂðÚUÙæ, çÀUÜ·¤æ ©UÌæÚUÙæ, Öêâè çÙ·¤æÜÙæ,

¥Ïôüc‡æ ·¤ÚUÙæ,¥ôÅUÙæ, ¼ÕæÙæ, âé¹æÙæ Øæ ·¤ô§ü

¥‹Ø ¥çÖç·ý¤Øæ Áô ç·¤âè ·ë¤çá-©UÂÁ Øæ

©Uâ·ð¤ ©UˆÂæ¼Ù ÂÚU ©Uâ·ð¤ ¥ç‹Ì× ©UÂÖô» ·ð¤

Âêßü ·¤è ÁæÌè ãUô;

(ÇUÇUÇUÇU) " Âýâ¢S·¤ÚU‡æ·¤•ææüý ¢ U üý ¢ U üý ¢ U ü" âð ¥çÖÂýðÌ ãñU, ·¤ô§ü °ðâæ ÃØç€Ì Áô ·ë¤çá ©UÂÁ ·¤æ Âýâ¢S·¤ÚU‡æ

àææÚUèçÚU·¤ Ÿæ× âð Øæ Øæ¢ç˜æ·¤ âæÏÙô´ mæÚUæ ·¤ÚUÌæ

ãUô;]

3 [(ÇUÇ UÇ UÇ UÇ U) " ¥Ùéâ ê ç¿Ì ÁæçÌØô ´é ê ´é ê ´é ê ´" ¥æñÚ U

" ¥Ùéâêç¿Ì ÁÙÁæçÌØô´é ê ´é ê ´é ê ´" ·¤æ ßãUè ¥Íü ãUô»æ Áô ©U‹ãð´U ÖæÚUÌ ·ð¤ â¢çßÏæÙ ·ð¤ ¥Ùé'ÀðU¼ 366 ·ð¤ ·ý¤×àæÑ ¹‡ÇU (24) ¥æñÚU (25) ×ð´ ç¼Øæ »Øæ ãñU;]

(ÇUÇÇUU) " çßçÙ×æü‡æüüü " âð ¥çÖÂýðÌ ãñU, ·ë¤çá ©UÂÁ ·ð¤ ×ëÜ SßM¤Â, ¥æ·¤æÚU, Âý·¤æÚU ÌÍæ »é‡æ ·¤ô ©Uâ·ð¤ ßæç‡æç'Ø·¤ ÂýØôÁÙ ·ð¤ çÜ° ç·¤âè

¼êâÚUè ßSÌé âð Õ¼ÜÙæ çÁââð ©Uâð ÙØæ °ß¢ çßçÖ‹Ù SßM¤Â, ¥æ·¤æÚU, Âý·¤æÚU ÌÍæ »é‡æ Øæ â¢ØôÁÙ/âç•×Ÿæ‡æ ÂýæŒÌ ãUôÌæ ãñUÐ

(ÇUÇUÇUÇUÇÇÇUUU) " çßçÙ×æüÌæüüü " âð ¥çÖÂýðÌ ãñU ·¤ô§ü °ðâæ ÃØç€Ì, Áô ·ë¤çá ©UÂÁ âð çßçÙ×æü‡æ àææÚUèçÚU·¤ Øæ Øæ¢ç˜æ·¤ âæÏÙô´ mæÚUæ ·¤ÚUÌæ ãUôÐ Government vide Notification No. F.

85-XXV-4-84. dated the 26th Decem-

ber. 1984 as amended from time to

time;]

1 [(mm) "petty trader" means a person who does not hold more than ten quintals

of various kinds of notified agricul-

tural produce or four quintals of any

single notified agricultural produce in stock at a time :

Provided that he shall not purchase

more than four quintals of cereals or

two quintals of oilseeds, pulses and fi- bre corps, in a day:]

2 [(mmm) "processing" means powdering, crushing, decorticating, husking, par- boiling, ginning, pressing, curing or

any other treatment to which an agri-

cultural produce or its product is sub- jected to before final consumption ;

(mmmm) "processor" means a person who

processes agricultural produce by

manual or mechanincal means;]

3 [(mmmmm) "Scheduled Castes" and

"Scheduled Tribes" shall carry the same meaning as assigned to them under clause (24) and (25) respec- tively of Articles 366 of the Constitu- tion of India;]

(mmmmmm) "Manufacture" means con- version of original look, size, shape and properties of the agricultural pro- duce into other product having new and different look, shape and the prop- erties or mixture/combination there of for the commercial purpose."

(mmmmmmm) "Manufature" means a per- son who manufacture from a agricul- ture produce by manual or mechani- cal means.

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ÂýçÌSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

3. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ¥‹ÌÑSÍæçÂÌÐ

10

8

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(ÉU) [***;] (‡æ) " âç¿ß " âð ¥çÖÂýðÌ ãñU ç·¤âè ׇÇUè âç×çÌ ·¤æ âç¿ß;

(Ì) " ÃØæÂæÚUèUUU " âð ¥çÖÂýðÌ ãñU ·¤ô§ü °ðâæ ÃØæÂæÚUè Áô ¥ÂÙð ·¤æÚUÕæÚU ·ð¤ Âýàææ×æ‹Ø ¥Ùé·ý¤× ×ð´ ç·¤âè ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·¤æ ·ý¤Ø Øæ

çß·ý¤Ø ·¤ÚUÌæ ãñU ¥æñÚU ©Uâ·ð¤ ¥‹Ì»üÌ °ðâæ ÃØç€Ì ãñU Áô ·ë¤çá-©UÂÁ ·ð¤ Âýâ¢S·¤ÚU‡æ ×ð´ Ü»æ ãUô ç·¤‹Ìé ©Uâ·ð¤ ¥‹Ì»üÌ §â ©UÂÏæÚUæ ·ð¤ ¹‡ÇU (¹) ×ð´ ØÍæ ÂçÚUÖæçáÌ ·ë¤á·¤

ÙãUè´ ãñUÐ

1 [(Í) " çÙÁè ׇÇUè Âýæ ´»‡æ/ çÙÁè ©UÂׇÇUèU ý ´ U UU ý ´ U UU ý ´ U U  ý æ ´ » ‡ æ / ç ÙÁ è ç· ¤â æÙ © U ÂÖ æ ð Q ¤ æý ´ U ðý ´ U ðý ´ U ð  ýæ ´»‡æ âðý ´ ðý ´ ðý ´ ð" âð ¥çÖÂýðÌ ãñ U ׇÇUè ÿæð˜æ ×ð´ ÚUæ'Ø âÚU·¤æÚU mUæÚUæ ¥çŠæâêç¿Ì Âýæ´»‡æð

âð çÖóæ °ðâæ SÍæÙ, ÁãUæ ´ ¥Šææðâ´ÚU¿Ùæ

·¤æ çß·¤æâ °ðâð ÃØçQ¤/ â´»ÆUÙ/ ç·¤âæÙ

©UˆÂæη¤ â´»ÆUÙ mUæÚUæ ç·¤Øæ »Øæ ãUæ ð,

çÁâð §Uâ ¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ §Uâ

ÂýØæðÁÙ ·ð¤ çÜ° ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ

·ð¤ ç߇æÙ ·ð¤ çÜ° ´ÁèØÙ Âýæ# ãUæ ð;]

1 [(Î)" ´Áè·ë¤Ì ÃØçQ¤/ â´SÍæ´ ë ´´ ë ´´ ë ´ " âð ¥çÖÂýðÌ ãñ U °ðâð ÃØçQ¤/ â´»ÆUÙ, Áæð çÙÁè ׇÇUè

Âýæ ´»‡æ/ çÙÁè ©UÂׇÇUè Âýæ ´»‡æ/ çÙÁè

ç·¤âæÙ ©UÂÖæðQ¤æ Âýæ´»‡æ ·¤è SÍæÂÙæ ãðÌé ׇÇUè ÕæðÇü U ×ð ´ Â´Áè·ë¤Ì ãUæ ð,]¹

1

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 9

Áæð ·´¤ÂÙè ¥çŠæçÙØ×, 2013 (·ý¤.

1 8 âÙ÷ 201 3) ·ð¤ ¥Šæè٠´Áè·ë¤Ì çÙÁè ©Ul× (§U ´ÅUÚ UÂýæ§ü UÁðâ)/ çÙ»ç×Ì çÙ·¤æØ / ·´¤ÂÙè mUæÚ Uæ çß·¤çâÌ °ß´ â´¿æçÜÌ ãUæ ð ÌÍæ Áæð Ú Uæ'Ø âÚU·¤æÚ U mUæÚ Uæ çßçãUÌ ÚUèçÌ ×ð ´ â•Ø·¤÷ M¤Â âð ¿ØçÙÌ ãUæ ðÐ

(2) Øç¼ ØãU ÂýàÙ ©U¼÷ÖêÌ ãUô ç·¤ ·¤ô§ü ÃØç€Ì §â ¥çÏçÙØ× ·ð¤ ÂýØôÁÙ ·ð¤ çÜ° ·ë¤á·¤ ãñU, Øæ ÙãUè´, Ìô ©Uâ çÁÜð ·ð¤ ·¤Üð€ÅUÚU ·¤æ çßçÙà¿Ø ¥¢çÌ× ãUô»æ çÁâ×ð´ ç·¤ °ðâæ ÃØç€Ì ·ë¤çá-©UÂÁ ·¤è Âñ¼æßæÚU Øæ ßëçh ×ð´ Ü»æ ãUôÐ

¥ŠØæز

×ç‡ÇUØô´ ·¤è SÍæÂÙæU ´U ´U ´

3. çßçÙç¼ücÅU ÿæð˜æ ×ð´ ¥çÏâêç¿Ì ·ë¤çá-ü U ð ð´ ê ëü U ð ð´ ê ëü U ð ð´ ê ë ©UÂÁ ·ð¤ ç߇æÙ ·¤æ çßçÙØ×Ù ·¤ÚUÙð ·ð¤ ¥æàæØU ð U ð ðU ð U ð ðU ð U ð ð ·¤è ¥çÏâê¿Ùæ—êêê (1) ç·¤âè °ðâð ÿæð̃ æ ×ð́ ·ð¤, çÁâ·ð¤ ç·¤ çÜ° ׇÇUè ·¤æ SÍæçÂÌ ç·¤Øæ ÁæÙæ ÂýSÌæçßÌ

ãUô, SÍæÙèØ ÂýæçÏ·¤æÚUè mæÚUæ Øæ ç·¤âè ·ë¤çá-©UÂÁ

·¤è Âñ¼æßæÚU ·¤ÚUÙð ßæÜô´ mæÚUæ ç·¤Øð »Ø𠥕Øæßð¼Ù

ÂÚU Øæ ¥‹ØÍæ, ÚUæ'Ø âÚU·¤æÚU, ¥çÏâê¿Ùæ mæÚUæ ÌÍæ

°ðâè ¥‹Ø ÚUèçÌ ×ð´ Áô ç·¤ çßçãUÌ ·¤è ÁæØ,¹[·ë¤çá-

©UÂÁ ·ð¤ ·ý¤Ø-çß·ý¤Ø ·¤æ °ðâð ÿæð˜æ ×ð´ çßçÙØ×Ù ·¤ÚUÙð ·ð¤ çÜ°], Áô ç·¤ ¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ç·¤Øæ ÁæØ, ׇÇUè SÍæçÂÌ ·¤ÚUÙð ·ð¤ ¥ÂÙð ¥æàæØ ·¤è ƒæôá‡ææ ·¤ÚU â·ð¤»èÐ

(2) ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ ×ð´ ØãU ·¤çÍÌ ãUô»æ ç·¤ ç·¤âè Öè °ðâè ¥æÂç•æ Øæ âéÛææß ÂÚU ÚUæ'Ø âÚU·¤æÚU mæÚUæ çß¿æÚU ç·¤Øæ ÁæØð»æ Áô ç·¤ ÚUæ'Ø

1 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1 986 mæÚUæ (ç¼Ù梷¤ 21 -7-1 986 âð) ÂýçÌSÍæçÂÌÐ

S. 2

2013 ( No. 18 of 2013) and duly selected by the State Government in a prescribed manner for the market- ing of horticulture produces.

(2) If a question arises whether any person is an agriculturist or not for the purpose of this Act, the decision of the Collector of the district in which such per- son is engage in the production or growth of agricultural produce shall be final.

CHAPTER II.

Establishment of Markets

3. Notification of intention on regulating marketing of notified agri- cultural produce in specified area : (1) Upon a representation made by local au- thority or by the growers of any agricul- tural produce within the area for which a market is proposed to be established or otherwise, the State Government may, by notification, and in such other manner as may be prescribed, declare its intention to establish a market¹[for regulating the pur- chase and sale of agricultural produce in such area] as may be specified in the noti- fication.

(2) A notification under sub-section

(1) shall state that any objection or sug- gestion which may be received by the State

12

10

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

âÚU·¤æÚU ·¤ô, ¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ·¤è ÁæÙð ßæÜè °ðâè ·¤æÜæßçÏ ·¤æ, Áô °·¤ ×æâ âð ·¤× Ù ãUô, ÖèÌÚU ÂýæŒÌ ãUôÐ

Government within a period of not less than one month to be specified in the notifica- tion shall be considered by the State Gov- ernment.

4. ׇÇUè ·¤è SÍæÂÙæ ÌÍæ ©Uâ×ð ´U U ð ´U U ð ´U U ð ´ ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ç߇æÙ ·¤æê ë U ðê ë U ðê ë U ð çßçÙØ×— ÏæÚUæ 3 ·ð¤ ¥ÏèÙ ÁæÚUè ·¤è »§ü ¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ·¤è »§ü ·¤æÜæßçÏ ·¤æ ¥ßâæÙ ãUôÙð ·ð¤ Âà¿æÌ÷ ¥æñÚU °ðâè ¥æÂç•æØô´ ÌÍæ âéÛææßô´ ÂÚU, Áô °ðâð ¥ßâæÙ ·ð¤ Âêßü ÂýæŒÌ ãéU° ãUô´, çß¿æÚU ·¤ÚUÙð ·ð¤ Âà¿æÌ÷ ÌÍæ °ðâè Áæ¡¿, Øç¼ ·¤ô§ü ãUô, Áô ¥æßàØ·¤ ãUô, ·¤ÚUÙð ·ð¤ Âà¿æÌ÷ ÚUæ'Ø âÚU·¤æÚU, ¥‹Ø ¥çÏâê¿Ùæ mæÚUæ ÏæÚUæ 3 ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ç·¤Øð »Øð ÿæð˜æ Øæ ©Uâ·ð¤ ç·¤âè Öæ» ·ð¤ çÜ°, §â ¥çÏçÙØ× ·ð¤ ÂýØôÁÙ ·ð¤ çÜ°,¹[¥Ùéâê¿è ×ð´ çßçÙç¼ücÅU ·¤è »§ü ·ë¤çá-©UÂÁ ·ð¤ â¢Õ¢Ï ×ð´ ׇÇUè SÍæçÂÌ ·¤ÚU â·ð¤»è]²[¥æñÚU §â Âý·¤æÚU SÍæçÂÌ ·¤è »§ü ׇÇUè °ðâð Ùæ× âð ÁæÙè ÁæØð»è Áô ç·¤ ©Uâ ¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ç·¤Øæ ÁæØÐ]

4. Establishment of market and of regulation of marketing of noti- fied agricultural produce therein :

After the expiry of the peroid speci- fied in the notification issued under section 3 and after considering such objections and suggestions, as may be received before such expiry and mak- ing such inquiry, if any, as may be nec- essary, the State Government may, by another notification, establish a mar- ket for the area specified In the notifi- cation under section 3 or any portion thereof for the purpose of this Act¹[in respect of the agricultural produce speci- fied in the Schedule]²[and the market so established shall be know by the name as may be specified in that notification.]

1 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1 986 mæÚUæ (ç¼Ù梷¤ 21 -7-1 986 âð) ÂýçÌSÍæçÂÌÐ

2 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 11

5. ×¢ÇUè-Âý梻‡æ ÌÍæ ×êÜ ×¢ÇUè-¢ U ý ¢ ê ¢ U¢ U ý ¢ ê ¢ U¢ U ý ¢ ê ¢ U

(1) (·¤) ÂýˆØð·¤ ×¢ÇUè ÿæð˜æ ×ð´— (°·¤)°·¤ ×¢ÇUè-Âý梻‡æ ãUô»æ; ¥æñÚU 1 [(°·¤ - ·¤) çßàæðá ßSÌé ·ð¤ çÜ° °·¤ Øæ ¥çŠæ·¤ Âýæ´»‡æ ãUæð â·ð´¤»ðÐ

1 [(¼ô) °·¤ âð ¥çÏ·¤ ©UÂ×¢ÇUè Âý梻‡æ ãUô â·ð´¤»ðÐ] (¹) ÂýˆØð·¤ ×¢ÇUè-Âý梻‡æ Øæ¹[©UÂ×¢ÇUè- Âý梻‡æ] ·ð¤ çÜ° °·¤ ×êÜ ×¢ÇUè ãUô»èÐ

2 [(ÌèÙ) ÃØçQ¤/â´»ÆUÙ/ ç·¤âæÙ ©UˆÂæη¤ â´»ÆUÙ, Áæð ׇÇUè ÕæðÇUü/ ׇÇUè âç×çÌ âð ´Áè·ë¤Ì ãUæð, ·ð¤ mUæÚUæ ÂýÕ´çŠæÌ °·¤ Øæ °·¤ âð ¥çŠæ·¤ çÙÁè ×´ÇUè Âý´æ»‡æ/ çÙÁè ©UÂ- ׇÇUè Âýæ´»‡æ/ çÙÁè ç·¤âæÙ ©UÂÖæðQ¤æ Âý´æ»‡æ, ×´ÇUè ÿæð˜æ ·ð¤ çÜ° ãUæð â·ð´»ðÑ]²

2 [(¿æÚU) °·¤ Øæ °·¤ âð ¥çŠæ·¤ ÅUç•æüÙÜ ×æ·ðü¤ÅU ·¤æ•ŒÜð€â ãUæð â·ð́¤»ðÐ]²

(2) ÚUæ'Ø âÚU·¤æÚU, ÏæÚUæ 4 ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ ÁæÚUè ãUôÙð ·ð¤ Âà¿æÌ÷, ØÍæàææ€Ø àæèƒæý, ¥çÏêâ¿Ùæ mæÚUæ—

1 [(·¤) ç·¤âè çßçÙç¼ücÅU SÍæÙ ·¤ô, çÁâ·ð¤ ¥‹Ì»üÌ ×‡ÇUè-ÿæð̃ æ ×ð́ ·¤è ·¤ô§ü â¢ÚU¿Ùæ, ¥ãUæÌæ, ¹éÜæ SÍæÙ Øæ ÂçÚUÿæð˜æ ¥æÌæ ãñU, ØÍæçSÍçÌ ×¢ÇUè- Âý滢‡æ ÌÍæ ©UÂ×¢ÇUè-Âý梻‡æ¹["Øæ çßàæðá ßSÌé ×´ÇUè Âý́滇æ" ÌÍæ "Øæ ç·¤âæÙ/©UÂÖæð€Ìæ ©UÂ- ׇÇUè Âýæ´»‡æ"]¹ƒæôçáÌ ·¤ÚÔU»è]; ¥æñÚU (¹)¹[ØÍæçSÍçÌ °ðâð ×¢ÇUè-Âýæ ¢»‡æ ÌÍæ ©UÂׇÇUè-Âý梻‡æ Øæ çßàæðá ßSÌé ×´ÇUè Âý´æ»‡æ ÌÍæ Øæ ç·¤âæÙ/ ©UÂÖæð€Ìæ ©UÂ-ׇÇUè Âýæ´»‡æ ·ð¤ â¢Õ¢Ï ×ð́, ×¢ÇUè ÿæð̃ æ ×ð́ ·ð¤ ç·¤âè çßçÙç¼ücÅU ÿæð˜æ ·¤ô ×êÜ ×¢ÇUè ƒæôçáÌ ·¤ÚÔU»èÐ]¹

5. Market yard and market proper:

(1) (a) In every market area.-

(i) there shall be a market yard; and

1 [(i-a)there may be one or more yards for special produce.

1 [(ii) there may be more than one sub- market yard;]

(b) for every market yard or¹[sub- market yard] there shall be a mar- ket proper.

²[(iii) There may be one or more than one private market/ yard private sub- market yard/ private farmer con- sumer yard for market area, man- aged by a person/ organization/ farmer producer organization which registered with Mandi Board/

Mandi Samiti;]²

2 [(iv) There may be one or more than one Terminal Market Complex.]²

(2) The State Government shall, as soon as may be, after the Issue of notification under Section 4, by no- tification,—

1 [a) declare any specified place including any structure, enclosure, open place or locality in the market area to be a market yard or sub-market¹["or spe- cial produce market yards" and "or farmer/consumer sub- market yards"]¹as the case may be;] and (b)¹[declare in relation to such market yard

"or special produce market yards"

and "or farmer/ consumer sub - market yards" as case may be any specified area in the market area to be a market proper. ]¹

1 . ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 1 0-1 0-201 1 mæÚUæ ¥‹ÌÑSÍæçÂÌÐ

2. ÀU.». ÚæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mæÚUæ ¥‹ÌÑSÍæçÂÌÐ

14

12

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

6. ¥çÏâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ ·¤æê ë U ðê ë U ðê ë U ð çÙØ¢˜æ‡æ—¢¢¢ ÏæÚUæ 4 ·ð¤ ¥ÏèÙ ç·¤âè ×¢ÇUè ·¤è SÍæÂÙæ ãUôÙð ÂÚU,—

(·¤) ·¤ô§ü Öè SÍæÙèØ ÂýæçÏ·¤æÚUè, ̈â×Ø Âýßë•æ ç·¤âè ¥çÏçÙØç×çÌ ×ð´ ¥¢ÌçßücÅU ç·¤âè ÕæÌ

·ð¤ ãUôÌð ãé° Öè ×¢ÇUè-ÿæð˜æ ×ð´ ·ð¤ ç·¤âè SÍæÙ ·¤æ ç·¤âè ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ç߇æÙ

·ð¤ çÜ° Ù Ìô çÙ×æü‡æ ·¤ÚÔU»æ, Ù ©Uâ·¤è SÍæÂÙæ ·¤ÚÔU»æ, Ù ©Uâ·¤ô ¿æÜê ÚU¹ð»æ ¥æñÚU Ù ©Uâ·¤ô ©UÂØô» ×ð´ ÜæØð»æ Øæ Ù ©Uâ·¤æ çÙ×æü‡æ ç·¤Øð ÁæÙð, Ù ©Uâ·¤è SÍæÂÙæ ·¤è ÁæÙð, Ù ©Uâ·¤ô

¿æÜê ÚU¹ð ÁæÙð ¥æñÚU Ù ©Uâ·¤ô ©UÂØô» ×ð´

ÜæØð ÁæÙð ·¤è ¥Ùé™ææ ãUè ¼ð»æ;

(¹) ·¤ô§ü Öè ÃØç€Ì §â ¥çÏçÙØ× ·ð¤ ÌÍæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð çÙØ×ô´ ÌÍæ ©UÂçßçÏØô´

·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ÙéâæÚU ·ð¤ çâßæØ—

(°·¤) ×¢ÇUè ÿæð˜æ ×ð´ ·ð¤ ç·¤âè SÍæÙ ·¤ô

¥çÏâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ ·ð¤ çÜ°

©UÂØô» ×ð´ ÙãUè´ ÜæØð»æ; Øæ

(¼ô) ×¢ÇUè-ÿæð˜æ ×ð´ ×¢ÇUè ·ë¤ˆØ·¤æÚUè ·ð¤ M¤Â ×ð´ ·¤æØü ÙãUè´ ·¤ÚÔU»æÑ

ÂÚU‹Ìé §â×ð´ ·¤è ·¤ô§ü Öè ÕæÌ—

(·¤) °ðâè ·ë¤çá ©UÂÁ ·ð¤ çß·ý¤Ø Øæ ·ý¤Ø ·¤ô— 1 [(°·¤) çÁâ·¤æ ç·¤ ©UˆÂæ¼·¤ SßØ¢ ©Uâ·¤æ

çß·ýð¤Ìæ ãUô ¥æñÚU °ðâæ çß·ý¤Ø ç·¤âè °ðâð ÃØç€Ì ·¤ô, Áô ç·¤ ©Uâð ¥ÂÙð SßØ¢ ƒæÚÔUÜê ©UÂÖô» ·ð¤ çÜ° ¹ÚUè¼Ìæ ãUô, °·¤ ÕæÚU ×ð´ ¿æÚU

ç€ß¢ÅUÜ âð ¥ÙçÏ·¤ ÂçÚU×æ‡æ ×ð´ ç·¤Øæ ÁæÌæ ãUô;]

(¼ô) Áô çâÚU ÂÚU ÚU¹·¤ÚU Üæ§ü »§ü ãUô;

1 [(ÌèÙ) çÁâ·¤æ ·ý¤Ø Øæ çß·ý¤Ø ç·¤âè ÀUôÅðU ÃØæÂæÚUè²[***] mæÚUæ ç·¤Øæ ÁæÌæ ãæð;]

6. Control of marketing of notified agricultural produce : On the establish- ment of market under section 4,—

(a) no local authority shall, notwith standing anything contained in any enactment for the time being in force, set up, establish, continue or use or allow to be set up, estab- lished, continued or used any place in the market area for the market- ing of any notified agricultural pro- duce;

(b) no person shall, except In accor- dance with the provisions of this Act and the rules and bye-laws made thereunder,—

(i) use any place in the market area for the marketing of the notified ag- ricultural produce:

or

(ii) operate in the market area as a market functionary :

Provided that nothing herein shall ap- ply to—

(a) The sale or purchase of such agri- cultural produce-

1 [(i) the producer whereof is him- self its seller and such sale is made in quantity not exceeding four quin- tals at a time to a person who pur- chases it for his domestic consump- tion;]

(ii) which is brought by head loads; 1 [(iii) which is purchased or sold by a petty trader²[***];

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ÂýçÌSÍæçÂÌÐ

2 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 13

1 [(¿æÚU) ***] 2 [(Âæ¡¿) çÁâ·¤æ ·ý¤Ø ç·¤âè ÂýæçÏ·ë¤Ì ©Uç¿Ì ×êËØ ·¤è ¼é·¤æÙ ·ð¤ ¼é·¤æÙ¼æÚU mæÚUæ ÖæÚUÌèØ ¹æl çÙ»× âð, ÀU•æèâ»ÉU̧ ÚUæ'Ø ßSÌé ÃØæÂæÚU çÙ»× âð Øæ ç·¤âè ¥‹Ø °ðâð ¥çÖ·¤ÚU‡æ Øæ â¢SÍæ âð ç·¤Øæ ÁæÌæ ãUô çÁâð ÚUæ'Ø âÚU·¤æÚU mæÚUæ Üô·¤ çßÌÚU‡æ ÂhçÌ âð ¥æßàØ·¤ ßSÌé¥ô¢ ·¤æ çßÌÚU‡æ ·¤ÚUÙð ·ð¤ çÜ° ÂýæçÏ·ë¤Ì ç·¤Øæ »Øæ ãUôÐ]

3 [(¹)â×ÍüÙ ×êËØ ×ð´ ·ë¤çá ©UÂÁ ·ý¤Ø ·¤ÚUÙð ·ð¤ çÜ° ÚUæ'Ø àææâÙ mUæÚUæ ¥çŠæ·ëÌ °Áð‹âè ·¤æð, çßçãUÌ SÍæÙæð âð ¥Íßæ ç·¤âè âãU·¤æÚUè âæðâæ§UÅUè âð, ·¤æð§üU ¥ç»ý× Âýæ# ·¤ÚUÙð ·ð¤ ÂýØæðÁÙ ·ð¤ çÜØð, °ðâè ·ë¤çá ©UÂÁ ·ð¤ ©Uâð ç·¤Øð »Ø𠥋ÌÚU‡æ, ·¤ô Üæ»ê ÙãUè´ ãUô»èÑ]³ ÂÚU‹Ìé ØãU ¥æñÚU Öè ç·¤ ÚUæ'Ø âÚU·¤æÚU, ¥çÏâê¿Ùæ mæÚUæ, ©Uâ×ð´ çßçÙç¼ücÅU ç·¤Øð ÁæÙð ßæÜð ·¤æÚU‡æô´ âð, °ðâð ×¢ÇUè-ÿæð˜æ ·ð¤ â¢Õ¢Ï ×ð´, Áô ç·¤ ¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ç·¤Øæ ÁæØ, ©Uâ ÀêUÅU ·¤ô ÂýˆØæNUÌ ·¤ÚU â·ð¤»è Áô ç·¤ ÂêßüßÌèü ÂÚU‹Ìé·¤ ·ð¤ ¹¢ÇU (·¤) ·ð¤ ©U¹¢ÇU (¼ô) ·ð¤ ¥ÏèÙ ¼è »§ü ãUôÐ 1 [(iv) ***]

2 [(v) which is purchased by an authorised fair price shop dealer from the Food

Corporation of India, the

Chhattisgarh State Commodities

Trading Corporation or any other

agency or Institution authorised by

the State Government for distribu-

tion of essential commodities

through the public Distribution Sys-

tem.]

16

14

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

ׇÇUè âç×çÌ ãUô»è çÁâ·¤è ¥çÏ·¤æçÚUÌæ â•Âê‡æü ׇÇUè-ÿæð˜æ ÂÚU ãUô»èÐ (2)¹[ÂýˆØ𷤠ׇÇUè âç×çÌ ©Uâ Ùæ× âð, Áô ç·¤ °ðâè ׇÇUè ·ð¤ çÜ° ÏæÚUæ 4 ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ç·¤Øæ »Øæ ãUô, °·¤ çÙ»ç×Ì çÙ·¤æØ ãUô»è] ©Uâ·¤æ àææàßÌ ©U•æÚUæçÏ·¤æÚU ãUô»æ ÌÍæ ©Uâ·¤è °·¤ âæ×æ‹Ø ×é¼ýæ ãUô»è ¥æñÚU ßãU ¥ÂÙð çÙ»ç×Ì Ùæ× âð ßæ¼ ¿Üæ â·ð¤»è ÌÍæ ©U€Ì Ùæ× âð ©Uâ·ð¤ çßL¤h ßæ¼ ¿ÜæØæ Áæ â·ð¤»æ ¥æñÚU °ðâð çÙÕü‹ÏÙô´ ·ð¤, Áô ç·¤ §â ¥çÏçÙØ× mæÚUæ Øæ ©Uâ·ð¤ ¥ÏèÙ ¥çÏÚUôçÂÌ ç·¤Øð ÁæØð´ ¥ŠØÏèÙ ÚUãUÌð ãéU°, ßãU â¢çß¼æ ·¤ÚUÙð ·ð¤ çÜ° ÌÍæ ç·¤âè Öè â•Âç•æ ·¤ô ¥çÁüÌ ·¤ÚUÙð, ÏæÚU‡æ ·¤ÚUÙð, ÂÅ÷UÅðU ÂÚU ¼ðÙð, Õð¿Ùð Øæ ¥‹ØÍæ ¥‹ÌçÚUÌ ·¤ÚUÙð ·ð¤ çÜ° ¥æñÚU §â ¥çÏçÙØ× ·ð¤ ÂýØôÁÙô´ ·ð¤ çÜ° ¥æßàØ·¤ â×SÌ ¥‹Ø ÕæÌð´ ·¤ÚUÙð ·ð¤ çÜ° âÿæ× ãUô»è—

ÂÚU‹Ìé ·¤ô§ü Öè SÍæßÚU â•Âç•æ ⢿æÜ·¤ ·¤è çÜç¹Ì Âêßü ¥Ùé™ææ ·ð¤ çÕÙæ çß·ý¤Ø ·ð¤ mæÚUæ, ÂÅ÷UÅðU ·ð¤ mæÚUæ Øæ ¥‹ØÍæ ¥çÁüÌ Øæ ¥¢ÌçÚUÌ ÙãUè´ ·¤è Áæ°»èÐ

(3) ̈â×Ø Âýßë•æ ç·¤âè Öè ¥çÏçÙØç×çÌ ×ð´ ¥‹ÌçßücÅU ç·¤âè Öè ÕæÌ ·ð¤ ãUôÌð ãéU° Öè, ÂýˆØ𷤠ׇÇUè âç×çÌ â×SÌ ÂýØôÁÙô´ ·ð¤ çÜ° SÍæÙèØ ÂýæçÏ·¤æÚUè â×Ûæè ÁæØð»èÐ

Market Committe having jurisdiction over the entire market area.

(2)¹[Every Market Committee shall

be a body corporate by the name speci- fied In the notification under section 4]. It shall have perpetual succession and a com- mon seal and may sue and be sued in its corporate name and shall subject to such restrictions as are imposed by or under this Act, be competent to contract and to ac- quire, hold, lease, sell or otherwise trans- fer any property and to do all other things necessary for the purposes of this Act :

Provided that no immovable prop- erty shall be acuired, transferred by way of sale, lease or otherwise without the prior permission of the Managing Direc- tor in writing.

(3) Notwithstanding anything con- tained in any enactment for the time be- ing in force, every Market Committee shall, for all purposes, be deemed to be a local authority.

1 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 1 8 âÙ÷ 1 979 mæÚUæ (ç¼Ù梷¤ 71 -6-1 979 âð) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 15

8. SÍæÙèØ ÂýæçÏ·¤æÚUè ·¤è â•Âç•æ ·¤æý Uý Uý U ׇÇUè âç×çÌ ×ð´ çÙçãUÌ ãUôÙæ.—U ð´ U UU ð ´ U UU ð ´ U U (1) ׇÇUè âç×çÌ ç·¤âè SÍæÙèØ ÂýæçÏ·¤æÚUè âð ØãU ¥Âðÿææ

·¤ÚU â·ð¤»è ç·¤ ßãU ©Uâð ¥ÂÙè ·¤ô§ü °ðâè Öêç× Øæ ÖßÙ, Áô ׇÇUè-Âý梻‡æ ·ð¤ ÖèÌÚU çSÍÌ ãUô ¥æñÚU Áô ׇÇUè ·¤è SÍæÂÙæ ·ð¤ ¥ÃØßçãUÌ Âêßü SÍæÙèØ

ÂýæçÏ·¤æÚUè mæÚUæ ׇÇUè ·ð¤ ÂýØôÁÙô´ ·ð¤ çÜ° ©UÂØô» ×ð´ ÜæØæ ÁæÌæ Íæ, ¥‹ÌçÚUÌ ·¤ÚU ¼ð ¥æñÚU SÍæÙèØ ÂýæçÏ·¤æÚUè ¥ŠØÂðÿææ ÂýæŒÌ ãUôÙð ·ð¤ °·¤ ×æâ ·ð¤ ÖèÌÚU ØÍæçSÍçÌ Öêç× Øæ ÖßÙ ·¤ô, °ðâð çÙÕ¢ÏÙô´

ÂÚU, çÁÙ·¤æ ç·¤ ©UÙ·ð¤ Õè¿ ·¤ÚUæÚU ãUô ÁæØ, ׇÇUè âç×çÌ ·¤ô ¥‹ÌçÚUÌ ·¤ÚU ¼ð»æÐ

(2) ÁãUæ´ SÍæÙèØ ÂýæçÏ·¤æÚUè ·¤ô ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ¥ŠØÂðÿææ ÂýæŒÌ ãUôÙð ·¤è ÌæÚUè¹ âð Ìèâ ç¼Ù ·¤è ·¤æÜæßçÏ ·ð¤ ÖèÌÚU SÍæÙèØ ÂýæçÏ·¤æÚUè ÌÍæ ׇÇUè âç×çÌ ·ð¤ Õè¿ ©U€Ì ©UÂÏæÚUæ ·ð¤ ¥ÏèÙ ·¤ô§ü ·¤ÚUæÚU Ù ãUô ÂæØð, ßãUæ¡ ×‡ÇUè âç×çÌ mæÚUæ ¥ÂðçÿæÌ Öêç× Øæ ÖßÙ §â ¥çÏçÙØ× ·ð¤ ÂýØôÁÙô´ ·ð¤ çÜ° âç×çÌ ×ð´ çÙçãUÌ ãUô ÁæØð»æ ¥æñÚU SÍæÙèØ ÂýæçÏ·¤æÚUè ·¤ô °ðâð ÂýçÌ·¤ÚU ·¤æ ⢼æØ ·¤ÚU ç¼Øæ ÁæØð»æ Áñâæ ç·¤ ·¤Üð€ÅUÚU mæÚUæ ©UÂÏæÚUæ (5) ·ð¤ ¥ÏèÙ ¥ßÏæçÚUÌ ç·¤Øæ ÁæØ :

ÂÚU‹Ìé ç·¤âè SÍæÙèØ ÂýæçÏ·¤æÚUè ·¤ô ·¤ô§ü ÂýçÌ·¤ÚU ç·¤âè °ðâè Öêç× Øæ ÖßÙ ·ð¤ â¢Õ¢Ï ×ð´ ¼ðØ ÙãUè´ ãUô»æ Áô °ðâð SÍæÙèØ ÂýæçÏ·¤æÚUè ·ð¤ »ÆUÙ âð â¢Õ¢çÏÌ ¥çÏçÙØç×çÌ ×ð´ ¥‹ÌçßücÅU ©UÂÕ‹Ïô´ ·ð¤ ¥æÏæÚU ÂÚU §â×ð´ çÙçãUÌ ãéU¥æ Íæ ç·¤‹Ìé °ðâð çÙçãUÌ ãUôÙð ·ð¤ çÜ° ç·¤âè Öè ÚU·¤× ·¤æ ⢼æØ ÙãUè´ ç·¤Øæ »Øæ Íæ:

ÂÚU‹Ìé ØãU ¥æñÚU Öè ç·¤ ·¤Üð€ÅUÚU ·ð¤ ¥æ¼ðàæ âð ÃØçÍÌ ·¤ô§ü Öè Âÿæ·¤æÚU, °ðâð ¥æ¼ðàæ ·¤è ÌæÚUè¹ âð ÌèÙ ç¼Ù ·ð¤ ÖèÌÚU, ÚUæ'Ø âÚU·¤æÚU ·¤ô ¥ÂèÜ ·¤ÚU â·ð¤»æÐ

(3) SÍæÙèØ ÂýæçÏ·¤æÚUè ©UÂÏæÚUæ (2) ·ð¤ ¥Ïè٠ׇÇUè âç×çÌ ×ð´ çÙçãUÌ ãUôÙð ßæÜè Öêç× Øæ ÖßÙ ·¤æ ·¤•Áæ °ðâð çÙçãUÌ ãUôÙð âð âæÌ ç¼Ù ·¤è ·¤æÜæßçÏ ·ð¤ ÖèÌÚU ÂçÚU¼•æ ·¤ÚU ¼ð»æ ¥æñÚU Âêßôü€Ì

8. Vesting of property of local au- thority in market committee.- (1) The market committee may require a local au- thority to transfer to it any land or duilding to transfer to it any land or building be- longing to the local authority which is situ- ated within the market yard and which immediately before yard and which im- mediately before the establishment of the market was being used by the local au- thority for the purposes of the market, and the local authority shall, whithin one month of the receipt of the requisition, transfer the land or building as the case may be, to the market committee on such terms as may be agreed upon between them.

(2) Where within a period of thirty days from the date of receipt of requisi- tion by the local authority under sub-sec- tion (1) no agreement is reached between the local authority and the market com- mittee under the said sub-section, the land or building requierd by the market com- mittee shall vest in the market committee for the purposes of this Act and the local authority shall be paid such compensation as may be determined by the Collector under sub-section (5):

Provided that no compensation shall be payable to a local authority in respect of any land or building which had vested in it by virtue of the provisions contained In the enactment relating to the constitu- tion of such local authority without pay- ment of any amount whatsoever for such vesting ;

Provided further that any party ag- grieved by the order of the Collector may, within thirty days from the date of such order, appeal to the State Government.

(3) The local authority shall deliver possession of the land or building vesting In the market committee under sub-section

18

16

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

·¤æÜæßçÏ ·ð¤ ÖèÌÚU S‰ææÙèØ ÂýæçÏ·¤æÚUè ·ð¤ °ðâæ ·¤ÚUÙð ×ð´ ¿ê·¤ ãUôÙð ÂÚU, ·¤Ëæð€ÅUÚU ©Uâ Öêç× Øæ ©Uâ ÖßÙ ·¤æ ·¤•Áæ Üð Üð»æ ¥æñÚU ©Uâð ׇÇUè âç×çÌ ·¤ô ÂçÚU¼•æ ·¤ÚUæßð»æÐ

(4) ÚUæ'Ø âÚU·¤æÚU ·¤æ ¥æ¼ðàæ ÌÍæ ©Uâ ¥æ¼ðàæ ·ð¤ ¥ŠØÏèÙ ÚUãUÌð ãéU° ©UÂÏæÚUæ (2) ·ð¤ ¥ÏèÙ ·¤Üð€ÅUÚU ·¤æ ¥æ¼ðàæ ¥ç‹Ì× ãUô»æ ¥æñÚU ¼ôÙô´ Âÿæ·¤æÚUô´ ÂÚU ¥æÕh·¤ÚU ãUô»æÐ

(5) ·¤Üð€ÅUÚU Öêç× Øæ ÖßÙ ·ð¤ çÜ° ÂýçÌ·¤ÚU ·¤è ÚU·¤× çÙ•ÙçÜ¹Ì ÕæÌô¢ ·¤ô ŠØæÙ ×ð´ ÚU¹Ìð ãéU° çÙØÌ ·¤ÚÔU»æ-

(°·¤) ßæçáü·¤ ÖæÅU·¤ çÁâ ÂÚU ©Uâ ÖßÙ ·¤ô ßáü ÂýçÌ ßáü ÖæǸðU ÂÚU ç¼Øð ÁæÙð ·¤è Øéç€ÌØé€Ì M¤Â âð ÂýˆØæàææ ·¤è Áæ â·¤Ìè ãUô;

(¼ô) ÖßÙ ·¤è ¼àææ;

1 [(ÌèÙ) °ðâè Öêç× ·ð¤ ¥ÁüÙ ·ð¤ çÜ° SÍæÙèØ ÂýæçÏ·¤æÚUè mæÚUæ ¼è »§ü ÂýçÌ·¤ÚU ·¤è ÚU·¤× ¥æñÚU ©Uâ Öêç× ·¤æ ßÌü×æÙ ÕæÁæÚU ×êËØ; ¥æñÚU

(¿æÚU) SÍæÙèØ ÂýæçÏ·¤æÚUè mæÚUæ ©Uâ Öêç× ÂÚU ÂçÚUçÙç×üÌ ç·¤° »Øð ç·¤âè ÖßÙ ·¤è Øæ Öêç× ÂÚU çÙcÂæç¼Ì ç·¤Øð »Øð ç·¤âè ¥‹Ø ·¤æØü ·¤è Üæ»Ì Øæ ©Uâ·¤æ ßÌü×æÙ ÕæÁæÚU ×êËØÐ]

(6) ©UÂÏæÚUæ (5) ·ð¤ ¥ÏèÙ çÙØÌ ç·¤Øð »Øð ÂýçÌ·¤ÚU ·¤æ, ׇÇUè âç×çÌ ·ð¤ çß·¤Ë ÂÚU, °·¤ ×éàÌ ÚUæçàæ ×ð́ Øæ ¼â âð ¥ÙçÏ·¤ §ÌÙè â×æÙ ßæçáü·¤ ç·¤SÌô´ ×ð´, çÁÌÙè ç·¤ ·¤Üð€ÅUÚU çÙØÌ ·¤ÚÔU, ⢼æØ ç·¤Øæ Áæ â·ð¤»æÐ ÁãUæ¡ ÂýçÌ·¤ÚU ·¤æ ⢼æØ ç·¤SÌô´ ×ð´ ç·¤Øæ ÁæØ, ßãUæ¡ ©Uâ ÂÚU 6 ÂýçÌàæÌ ÂýçÌßáü ·¤è ¼ÚU âð •ØæÁ Ü»ð»æ Áô ç·¤SÌ ·ð¤ âæÍ ¼ðØ ãUô»æÐ

(2) within a period of seven days from such vesting and on failure of the local authority to do so, wihtin the period aforesaid, the Collector shall take posses- sion of the land or building and cause it to be delivered to tha market committee.

(4) The order of the State Govern- ment and subject to that order, the order of the Collector under sub-section (2) shall be final and binding on both the parties.

(5) The collector shall fix the amount of compensation for the land or building having regard to-

(i) the annual rent for which the building might reasonably be expected to be let from year to year.

(ii) the condition of building :

1 [(iii) the amount of compensation paid by the local authority for the acquisi- tion of such land and the present market value of the land; and

(iv) the cost or the present market value of any building erected or other work executed on the land by local authority.]

(6) The compensation fixed under sub-section (5) may, at the option of the market committee, be paid in lump sum or in such number of equal annual install- ments not exceeding ten as the Collector may fix. Where the compensation is paid in installments, it shall carry interest at the rate of six percent, per annum which shall be payable along with the installment.

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 17

9. ÕôÇüU Øæ ׇÇUè âç×çÌ ·ð¤ çÜ° Öêç×üU U ð êüU U ð êüU U ð ê ·¤æ ¥ÁüÙ-üüü (1) ÁÕ ×‡ÇUè ÿæð˜æ ·ð¤ ÖèÌÚU ·¤è ·¤ô§ü Öêç× §â ¥çÏçÙØ× ·ð¤ ÂýØôÁÙô´ ·ð¤ çÜ°

¥ÂðçÿæÌ ãUô ¥æñÚU ÕôÇüU Øæ ׇÇUè âç×çÌ ©Uâð ·¤ÚUæÚU mæÚUæ ¥çÁüÌ ·¤ÚUÙð ×ð´ ¥â×Íü ãUô, ÌÕ ÚUæ'Ø âÚU·¤æÚU, ØÍæçSÍçÌ ÕôÇüU Øæ ׇÇUè âç×çÌ ·ð¤ çÙßð¼Ù ÂÚU, °ðâè Öêç× ·¤ô Üñ‹ÇU °€ßèÁèàæÙ °€ÅU, 1894

(·ý¤×梷¤ 1 âÙ÷ 1894) ·ð¤ ©UÂÕ‹Ïô´ ·ð¤ ¥ÏèÙ ¥çÁüÌ ·¤ÚUÙð ·¤è ·¤æØüßæãUè ·¤ÚU â·ð¤»è ¥æñÚU ©Uâ ¥çÏçÙØ× ·ð¤ ¥ÏèÙ ¥çÏçÙ‡æèüÌ ç·¤Øð »Øð ÂýçÌ·¤ÚU ·¤æ ÌÍæ ç·¤‹ãUè´ ¥‹Ø ÂýÖæÚUô´ ·¤æ, Áô ç·¤ ©Uâ ¥ÁüÙ ·ð¤ â¢Õ¢Ï ×ð´ ÚUæ'Ø âÚU·¤æÚU mæÚUæ ©UÂ»Ì ç·¤Øð »Øð ãUô´, ׇÇUè âç×çÌ mæÚUæ ⢼æØ ç·¤Øæ ÁæÙð ÂÚU, ßãU Öêç× ØÍæçSÍçÌ ÕôÇüU Øæ ׇÇUè âç×çÌ ×ð´

çÙçãUÌ ãUô ÁæØð»èÐ

(2) ÕôÇüU Øæ ×¢ÇUè âç×çÌ, ÚUæ'Ø âÚU·¤æÚU ·¤è Âêßü ×¢ÁêÚUè ·ð¤ çÕ‹ææ, ç·¤âè Öè °ðâè Öêç× ·¤ô ¥‹ÌçÚUÌ ÙãUè´ ·¤ÚÔU»è, Áô ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ÕôÇüU Øæ ×¢ÇUè âç×¢çÌ ·ð¤ çÜ° ¥çÁüÌ ·¤è Áæ ¿é·¤è ãUô ¥æñÚU ©Uâ×ð´ çÙçãUÌ ãUô Øæ °ðâè Öêç× ·¤ô ©Uâ ÂýØôÁÙ âð, çÁâ·ð¤ çÜ° ßãU ¥çÁüÌ ·¤è »§ü ãUô, çÖ‹Ù ç·¤âè ÂýØôÁÙ ·ð¤ çÜ° ÃØÂßçÌüÌ ÙãUè´ ·¤ÚÔU»èÐ

1 [(3) ÀU•æèâ»É¸U Üñ‡ÇU ÚÔUßð‹Øê ·¤ôÇU, 1959 (·ý¤×梷¤ 20 âÙ÷ 1959) ×ð́ ¥æñÚUU ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð çÙØ×ô´ ×ð´, ÁãUæ¡ Ì·¤ ç·¤ ßð Öêç× ·ð¤ ÃØÂßÌüÙ, ·ë¤çá âð ç·¤âè ¥‹Ø ÂýØôÁÙ ·ð¤ çÜ° Öêç× ·ð¤ ©UÂØô» ×ð´ ÂçÚUßÌüÙ ãUô ÁæÙð ·ð¤ ÂçÚU×æ×SßÂM¤Â Öê-ÚUæÁSß ·ð¤ ÂéÙÚUèÿæ‡æ ÌÍæ ©Uââð ¥æÙéá¢ç»·¤ ¥‹Ø çßáØô´ âð â¢Õ¢çÏÌ ãñU, ¥‹ÌçßücÅU ·¤ô§ü Öè ÕæÌ °ðâè Öêç× ·¤ô Üæ»ê ÙãUè´ ãUô»è Áô ×¢ÇUè âç×çÌ mæÚUæ ©UÂÏæÚUæ

(1) ·ð¤ ¥ÏèÙ ¥çÁüÌ ·¤è »§ü ãUô Øæ Áô ¥‹ÌÚU‡æ mæÚUæ, ·ý¤Ø mæÚUæ, ¼æÙ

9. Acquisition of land for Board or market committee- (1) When any land within the market area-is required for the purposes of this Act and the Board or the market committee is unable to acquire it by agreement the State Government may, at the request of the Board or the market committee, as the case may be, proceed to acuire, as the case may be pro- ceed to acquire such land under the provistion of the Land Acuisition Act, 1894 (No. 1 of 1894) and on the payment of the compensation awarded under that Act, by the market commitee and of any other charges Incurred and of any other charges Incurred by the State Government in con- nection with the acquisition, the land shall vest in the Board or the market commit- tee, as the case may be.

(2) The Board or the market com- mittee shall not, without the previous sanc- tion of the State Government, transfer any land which has been acquired for and vests in the Board or the market committee un- der sub-section (1) or divert such land to a purpose other than the purpose for which it has beeen acquired.

1 [(3) Nothing contained in the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959), and rules made there- under in so far as they relate to diversion of land, revision of land revenue conse- quent on the change in the use of land from agriculture to any other purpose and other matters Incidental thereto shall ap- ply to land acquired by the market com- mittee under sub-section (1) or acquired by transfer, purchase, gift or otherwise and use for the purpose of establishment

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ÂýçÌSÍæçÂÌÐ

20

18

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

mæÚUæ Øæ ¥‹ØÍæ ¥çÁüÌ ·¤è »§ü ãUô ¥æñÚU ç·¤âè ×¢ÇUè Âý梻‡æ Øæ ç·¤âè ©UÂׇÇUè-Âý梻‡æ ·¤è SÍæÂÙæ ·ð¤ ÂýØôÁÙ ·ð¤ çÜ° ©UÂØô» ×ð´ Üæ§ü »§ü ãUô; ÂÚU‹Ìé ׇÇUè-Âý梻‡æ, ©UÂׇÇUè-Âý梻‡æ ·ð¤ çÜ° Øæ ÕôÇüU ·ð¤ ÂýØôÁÙ ·ð¤ çÜ° ©UÂØô» ×ð´ ÜæØð »Øð ÂçÚUâÚUô´ ·ð¤ â¢Õ¢Ï ×ð´ ØãU ÙãUè´ â×Ûææ ÁæØð»æ ç·¤ ßð ØÍæçSÍçÌ Ù»ÚUÂæçÜ·¤ çÙ»×, Ù»ÚUÂæçÜ·¤æ ÂçÚUá¼÷, ¥çÏâêç¿Ì ÿæð˜æ, »ýæ× Â¢¿æØÌ Øæ çßàæðá ÿæð˜æ çß·¤æâ ÂýæçÏ·¤æÚUè ·¤è âè×æ¥ô¢ âð âç•×çÜÌ ãñ´UÐ]

of a market yard or a submarket yard; Provided that the premises used for market yard, sub market yard or for the purpose of the Board shall not be deemed to be Included in the limits of the Munici- pal Corporation, Municipal Council, Noti- fied Area. Gram Panchayat or a Special Area Development Authority, as the case may be.]

10. ÂýÍ× ×‡ÇUè âç×çÌ ·¤æ »ÆUÙ ãUôÙð Ì·¤ý U U U ðý U U U ðý U U U ð ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·¤è çÙØéç€Ì—U U éU U éU U é (1) ÁÕ §â ¥çÏçÙØ× ·ð¤ ¥ÏèÙ ·¤ô§ü ׇÇUè ÂýÍ× ÕæÚU

SÍæçÂÌ ·¤è ÁæÌè ãñU, Ìô ÂýÕ¢Ï â¢¿æÜ·¤ ¥æ¼ðàæ

mæÚUæ,¹[Âæ´¿ ßáü âð ¥ÙçÏ·¤ ·¤æÜæßçÏ ·ð¤ çÜ°]¹

ç·¤âè ÃØç€Ì ·¤ô ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·ð¤ M¤Â ×ð´ çÙØé€Ì ·¤ÚÔU»æÐ ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ÂýÕ¢Ï â¢¿æÜ·¤ ·ð¤ çÙØ¢˜æ‡æ ·ð¤ ¥ŠØÏèÙ ÚUãUÌð ãéU°, §â ¥çÏçÙØ× ·ð¤ ¥Ïè٠ׇÇUè âç×çÌ ·¤è â×SÌ àæç€ÌØô´ ·¤æ ÂýØô» ·¤ÚÔU»æ ÌÍæ â×SÌ ·¤•æüÃØô´ ·¤æ ÂæÜÙ ·¤ÚÔU»æ Ñ ÂÚU‹Ìé ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·¤è ×ëˆØé ãUô ÁæÙð, ©Uâ·ð¤ ¼ ˆØæ» ·¤ÚU ¼ðÙð, ÀéUÅ÷UÅUè ÂÚU ãUôÙð Øæ ©Uâ·ð¤ çÙÜç•ÕÌ ãUôÙð ·¤è ¼àææ ×ð´ ØãU â×Ûææ ÁæØð»æ ç·¤ °ðâð ¼ ×𴠥淤çS×·¤ çÚUç€Ì ãUô »§ü

10. Appointment of Officer in charge pending constitution of first Market Committee- (1) When a market is established for the first time under this Act, the Managing Director shall, by an order appoint a person to be the Officer in Charge¹[for a period not exceeding five years]¹. The Officer-In-Charge shall, sub- ject to the control of the "Managing Di- rector" exercise all the powers and per- form all the duties of the Market Commit- tee under this Act :

Provided that in the event of death, resignation, leave or suspension of the Of- ficer-in-charge a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled, as

1 . ÀU.». ÚæÁ˜æ çÎÙæ´·¤ 8 קüU 201 5 mæÚUæ ¥‹ÌÑSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 19

ãñU ¥æñÚU °ðâè çÚUç€Ì ÂýÕ¢Ï â¢¿æÜ·¤ mæÚUæ ØÍæàæ€Ø àæèƒæý, ©Uâ ¼ ÂÚU ç·¤âè ÃØç€Ì ·¤è çÙØéç€Ì ·¤ÚU·ð¤ ÖÚUè Áæ°»è ¥æñÚU ÁÕ Ì·¤ °ðâè çÙØéç€Ì ÙãUè´ ·¤ÚU ¼è ÁæÌè ãñU ÌÕ Ì·¤, ·¤Üð€ÅUÚU mæÚUæ Ùæ×çÙç¼ücÅU ÃØç€Ì ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·ð¤ M¤Â ×ð´ ·¤æØü ·¤ÚÔU»æ;

ÂÚU‹Ìé ØãU ¥æñÚU Öè Øç¼ ×‡ÇUè âç×çÌ ·¤æ »ÆUÙ Âêßôü€ÌU ·¤æÜæßçÏ ·¤æ ¥ßâæÙ ãUôÙð ·ð¤ Âêßü ãUô ÁæÌæ ãñU, Ìô °ðâæ ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè, ÙßèÙ M¤Â âð »çÆUÌ ×‡ÇUè âç×çÌ ·ð¤ ÂýÍ× âæÏæÚU‡æ âç•×ÜÙ ·ð¤ çÜ° çÙØÌ ·¤è »Øè ÌæÚè¹ âð ¥ÂÙð ¼ ÂÚU ÙãUè´ ÚUãðU»æÐ

(2) ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ çÙØé€Ì ç·¤Øð »Øð ç·¤âè Öè ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·¤ô ç·¤âè Öè â×Ø, ÂýÕ¢Ï â¢¿æÜ·¤ mæÚUæ ãUÅUæØæ Áæ â·ð¤»æ, çÁâð ©Uâ·ð¤ SÍæÙ ÂÚU ç·¤âè ¥‹Ø ÃØç€Ì ·¤è çÙØé€Ì ·¤ÚUÙð ·¤è àæç€Ì ãUô»èÐ

(3) ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·ð¤ M¤Â ×ð´ çÙØé€Ì ç·¤Øæ »Øæ ·¤ô§ü Öè ÃØç€Ì, ¥ÂÙè âðßæ¥ô¢ ·ð¤ çÜ° °ðâæ ßðÌÙ ÌÍæ Ö•æð Áô ç·¤ ÂýÕ¢Ï â¢¿æÜ·¤ mæÚUæ çÙØÌ ç·¤° Áæ°, ׇÇUè âç×çÌ çÙçÏ âð ÂýæŒÌ ·¤ÚÔU»æÐ

(4) ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ çÙØé€Ì ç·¤Øæ »Øæ ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ©Uâ ©UÂÏæÚUæ ·ð¤ ¥ÏèÙ ¥ÂÙè ¥ßçÏ ·¤æ ¥ßâæÙ ãUô ÁæÙð ÂÚU Öè, ©Uâ ÌæÚUè¹ Ì·¤ ¼ÏæÚU‡æ ç·¤° ÚUãðU»æ, Áô ç·¤ ÙßèÙ M¤Â âð »çÆUÌ ×‡ÇUè âç×çÌ ·ð¤ ÂýÍ× âæÏæÚU‡æ âç•×ÜÙ ·ð¤ çÜ°¹[ÏæÚUæ 13 ·¤è ©UÂÏæÚUæ (1)] ·ð¤ ¥ÏèÙ çÙØÌ ·¤è »§ü ãñU]

soon as may be, by appointment of a per- son thereto by the managing Director and until such appointment is made a person nominated by the Collector shall act as an Officer-In-Charge :

Provided further that if the Market Committee is constituted before the expi- ration of the period aforesaid the Officer- in-Charge shall cease to hold office on the date appointed for the first general meet- ing of the newly constituted Market Com- mittee.

(2) Any Officer-in-Charge appointed under sub-section (1) may at any time be removed by the Managing Director who shall have power to appoint another per- son In his place.

(3) Any person appointed Officer in- Charge under sub-section (1) shall reveive from the Market Committee Fund for his services such pay and allowances as may be fixed by the Manging Director.

(4) The Officer-in Charge appointed under sub-section (1) shall, notwith stand- ing the expiration of his term there under, continue to hold office or function till the date appointed for the first general meet- ing under¹[Sub-section (1) of Section 13] of the newly constituted Market Commit- tee.

1 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1 997 mæÚUæ (ç¼Ù梷¤ 1 5-6-1 997 âð) ÂýçÌSÍæçÂÌÐ

22

20

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972 1 [11. ׇÇUè âç×çÌ ·¤æ »ÆUÙ—U UU UU U (1)

ׇÇUè âç×çÌ ×ð´ çÙ•ÙçÜç¹Ì ãUô´»ð—

(·¤) ÏæÚUæ 12 ·ð¤ ¥ÏèÙ çÙßæüç¿Ì ¥ŠØÿæ;

(¹) ·ë¤á·¤ô´ ·ð¤ ¼â ÂýçÌçÙçÏ Áô °ðâè ¥ãüUÌæ°¡

ÚU¹Ìð ãUô´ Áñâè ç·¤ çßçãUÌ ·¤è Áæ°¡, Áô ç·¤âè

ׇÇUè ÿæð˜æ ·ð¤ çÙßæü¿Ù ÿæð˜æô´ ×ð´ âð §â

¥çÏçÙØ× ¥æñÚU ©Uâ·ð¤ ¥ÏèÙ ÕÙæ° »Øð

çÙØ×ô´ ·ð¤ ©UÂÕ‹Ïô´ ·ð¤ ¥ÙéâæÚU ÂýˆØÿæ

çÙßæü¿Ù mæÚUæ ¿éÙð »Øð ãUô´Ð

SÂcÅUè·¤Ú U‡æ—U UU UU U²[§â ¹‡ÇU ×ð ´ ¥çÖÃØç€Ì

"·ë¤á·¤ô´ ·ð¤ ÂýçÌçÙçÏ" ·ð¤ ¥‹Ì»üÌ ×‡ÇUè ÿæð˜æ ·¤æ ·¤ô§ü °ðâæ ·ë¤á·¤ ÙãUè´ ¥æ°»æ Øç¼ ©Uâ·¤æ ·¤æð§üU ÙæÌððÎæÚU ¥ÍæüÌ÷ ÂçÌ,ˆÙè,çÂÌæ, ×æÌæ, Öæ§ü, ÕãUÙ, Âé˜æ ÌÍæ Âé˜æè, Áæð ç·¤ ©Uâ·ð¤ âæÍ çÙßæâ ·¤ÚU ÚUãð´U ãUæð ÌÍæ ©Uâ ÂÚU ¥æçŸæÌ ãUæð, ÚUæ'Ø ×ð´ ç·¤âè Öè ×´ÇUè âç×çÌ âð ÃØæÂæÚUè ·ð¤ M¤Â ×ð´ ´ÁèØÙ ŠææçÚUÌ ·¤ÚUÌð ãUæð,]²

(») ÃØæÂæçÚUØô´ ·¤æ °·¤ ÂýçÌçÙçÏ Áô °ðâè ¥ãüUÌæ°¡ ÚU¹Ìæ ãUô Áñâè ç·¤ çßçãUÌ ·¤è Áæ°¡, Áô ©UÙ ÃØç€ÌØô´ mæÚUæ ÌÍæ ©UÙ ÃØç€ÌØô´ ×ð´ âð ¿éÙð ÁæØð´»ð Áô §â ¥çÏçÙØ× ·ð¤ ¥ÏèÙ ÃØæÂæçÚUØô´ ·ð¤ M¤Â ×ð´ Øæ Âýâ¢S·¤ÚU‡æ ·¤æÚU¹æÙô´ ·ð¤ Sßæç×Øô´ Øæ ¥çÏÖôç»Øô´ ·ð¤ M¤Â ×ð´ ׇÇUè âç×çÌ ·ð¤ Ü»æÌæÚU ¼ô ßáôZ ·¤è ·¤æÜæßçÏ âð ´ÁèØÙ ÏæÚU‡æ ç·¤° ãUô´;

1 [11. Constitution of Market Com- mittee- (1) A Market Committee shall consist of-

(a) the Chairman elected under Section

12.

(b) ten representative of agriculturists possessing such qualifications as may be prescribed chosen by direct election from the constituencies of a market area in accordance with the provisions of this Act and the rules made thereunder :

"Explanation" - ²[The expression "rep- resentatives of agriculturist" in this clause shall not include an agricul- turists of the market area, if any of his/ her relatives e.g husband, wife, father, mother, brother, sister, son and daughter who are residing with and dependent on him/ her holds a trader's registration from any of the market committee in the State.]

2

(c) one representative of traders possess- ing such qualifications as may be prescribed, elected by and from amongst the persons holding licence from the market committee for a period of two successive years as traders or owners or occupiers of processing factories under this Act :

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

2 . ÀU.». ÚUæÁ˜æ ç¼Ù梷¤ 10-10-2 011 mæÚUæ ÂýçÌSÍæçÂÌÐ

S. 11

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 21

ÂÚU‹Ìé ç·¤âè °ðâè ׇÇUè âç×çÌ ·ð¤ ×æ×Üð ×ð´, Áô ÏæÚUæ 10 ·ð¤ ¥ÏèÙ ÂýÍ× ÕæÚU SÍæçÂÌ ·¤è »§ü ãUô °ðâè ׇÇUè âç×çÌ âð ´ÁèØÙ ÏæÚU‡æ ·¤ÚUÙð ·¤è ¥ãüU·¤æÚUè ·¤æÜæßçÏ ÀUãU ×æâ ãUô»èÑ 1 [ÂÚU‹Ìé ØãU Öè ç·¤ ÃØæÂæçÚUØæð´ ·¤æ ·¤æð§üU Öè çÙßæüç¿Ì ÂýçÌçÙçŠæ, °ðâð ÂÎ ·¤æð ŠææÚU‡æ ·¤ÚUÙð ·ð¤ çÜ° çÙÚUçãüUÌ ãUæð ÁæØð»æ ØçÎ ©Uâ·¤è Îæð âð ¥çŠæ·¤ ÁèçßÌ â´ÌæÙ ãñU, çÁÙ×ð´ âð °·¤ ·¤æ Á‹× 26 ÁÙßÚUè 2001 ·¤æð Øæ ©Uâ·ð¤ ÂpæÌ÷ ãéU¥æ ãUæðÑ ÂÚU‹Ìé ØãU Öè ç·¤ ÃØæÂæçÚUØæð´ ·¤æ ·¤æð§üU Öè çÙßæüç¿Ì ÂýçÌçÙçŠæ, çÁâ·¤è Âêßü ×ð´ °·¤ ÁèçßÌ â´ÌæÙ ãUæð ÌÍæ ¥æ»æ×è Âýâß, 26 ÁÙßÚUè 2001 ·¤æð Øæ ©Uâ·ð¤ Âpæˆæ÷ ãUæð, çÁâ×ð´ Îæð Øæ ¥çŠæ·¤ â´ÌæÙ ·¤æ Á‹× ãUæðÌæ ãñU, Ìæð ßãU çÙÚUçãüUÌ ÙãUè ãUæð»æÐ]¹

ÂÚU‹Ìé ØãU Öè ç·¤ ·¤ô§ü Öè ÃØç€Ì °·¤ â×Ø ×ð´ °·¤ âð ¥çÏ·¤ ׇÇUè âç×çÌ ·¤æ ×̼æÌæ ÙãUè´ ãUô»æ;

ÂÚU‹Ìé ØãU Öè ç·¤ ·¤ô§ü Öè ÃØç€Ì ÌÖè ×̼æÌæ ãUô»æ, ÁÕç·¤—

(°·¤) ©UâÙð 18 ßáü ·¤è ¥æØé ÂêÚUè ·¤ÚU Üè ãUô;

(¼ô) ßãU ׇÇUè âç×çÌ ·¤æ ÃØçÌ·ý¤×è ÙãUè´ ãUôÐ

SÂcÅUè·¤ÚU‡æ—U UU UU U ¥çÖÃØç€Ì "ÃØçÌ·ý¤×è" ×ð´ °ðâæ ÃØç€Ì Öè ¥æÌæ ãñU çÁâÙð ÀU•æèâ»É¸U çÙÚUæçŸæÌô´ °ß¢ çÙÏüÙ ÃØç€ÌØô´ ·¤è âãUæØÌæ ¥çÏçÙØ×, 1970 (·ý¤×梷¤ 12 âÙ÷ 1970) ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ÙéâæÚU ׇÇUè âç×çÌ mæÚUæ ßâêÜ ç·¤° ÁæÙð ßæÜð çÙÚUæçŸæÌ àæéË·¤ ·ð¤ Öé»ÌæÙ ·¤ÚUÙð ×ð´ ÃØçÌ·ý¤× ç·¤Øæ ãUôÐ

(ƒæ) ÚUæ'Ø ·¤è çßÏæÙ âÖæ ÌÍæ Üô·¤ âÖæ ·ð¤ °ðâð â¼SØ, çÁÙ·ð¤ çÙßæü¿Ù ÿæð˜æ ·¤è ·¤× âð ·¤× Â¿æâ ÂýçÌàæÌ ÁÙ⢕Øæ °ðâð »ýæ×è‡æ ÿæð˜æô ´ ×ð ´ çÙßæâ ·¤ÚUÌè ãñ U Áô ç·¤âè Ù»ÚUÂæçÜ·¤ çÙ»×, Ù»ÚUÂæçÜ·¤æ ÂçÚUá¼÷ Øæ Ù»ÚU ¢¿æØÌ ·¤è SÍæÙèØ âè×æ¥ô¢ ·ð¤ ÕæãUÚU ãñU; ÂÚU‹Ìé °ðâð çÙßæü¿Ù ÿæð˜æ ×ð´ ÁãUæ¡ °·¤ âð ¥çÏ·¤ ׇÇUè âç×çÌØæ¡ çßl×æÙ ãñ´U, ßãUæ¡ °ðâæ â¼SØ §â â¢Õ¢Ï ×ð́ ¥ÂÙæ çß·¤Ë ¼ð»æ ç·¤ ßãU °ðâè ׇÇUè Provided that in the case of Market

Committee established for the first time under Section 10, the qualifying period of holding licence from such market com- mittee shall be six months:

24

22

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

âç×çÌØæð´ ×ð´ âð ç·¤â ׇÇUè âç×çÌ ×ð´ âÎSØ ãUæðÙæ ¿æãUÌæ ãñ¡U Ñ

ÂÚU‹Ìé ØãU ¥æñÚU ç·¤ ÚUæ'Ø ·¤è çߊææÙ âÖæ ·¤æ âÎSØ ¥ÂÙð çÙßæü¿Ù ÿæð˜æ ·¤è ¥‹Ø â×SÌ ×¢ÇUè âç×çÌØô´ ×ð´ çßàæðá ¥æ×¢ç˜æÌ â¼SØ ãUô»æÐ (¾¤) °ðâð ׇÇUè ÿæð˜æ ×ð´ ·¤ëˆØ ·¤ÚU ÚUãUè âãU·¤æÚUè ç߇æÙ âæðâæ§UÅUè ·¤æ °·¤ ÂýçÌçÙçŠæ Áæð °ðâè âæðâæ§UÅUè ·¤è ÂýÕ´Šæ·¤æçÚU‡æè âç×çÌ mUæÚUæ çÙßæüç¿Ì ç·¤Øæ Áæ°»æ;

ÂÚU‹Ìé Øç¼ °ðâð ׇÇUè ÿæð˜æ ×ð´ °·¤ âð ¥çÏ·¤ âôâæ§çÅUØæ¡ ·ë¤ˆØ ·¤ÚU ÚUãUè ãñ´U Ìô °ðâæ â¼SØ °ðâè âôâæ§çÅUØô´ ·¤è ÂýբϷ¤æçÚU‡æè âç×çÌØô´ ·ð¤ â×SÌ â¼SØô´ mæÚUæ çÙßæüç¿Ì ç·¤Øæ Áæ°»æ;

ÂÚU‹Ìé ØãU ¥æñÚU Öè ç·¤ §Uâ ¹‡ÇU ×ð´ ·¤è ·¤æð§üU Öè ÕæÌ Üæ»ê ÙãUè´ ãUæð»è ØçÎ ç·¤âè âæðâæ§UÅUè ·¤è ÂýÕ´Šæ·¤æçÚU‡æè âç×çÌ ÀU•æèâ»ÉU âãU·¤æÚUè âæðâæ§UÅUè ¥çŠæçÙØ× 1960 (·ý¤×梷¤ 17 âÙ÷ 1961) ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ÏèÙ ¥çÌçcÆUÌ ·¤ÚU ¼è »§ü ãñUÐ (¿) ÚUæ'Ø âÚU·¤æÚU ·ð¤ ·ë¤çá çßÖæ» ·¤æ °·¤ ¥çÏ·¤æÚUè Áô ·¤Üð€ÅUÚU mæÚUæ Ùæ×çÙç¼ücÅU ç·¤Øæ Áæ°»æ; (ÀU) ׇÇUè ÿæð˜æ ×ð´ ·¤æ× ·¤ÚU ÚUãðU °ðâð ÌéÜñØæ ÌÍæ ãU•×æÜô´ ·¤æ °·¤ ÂýçÌçÙçÏ Áô ׇÇUè âç×çÌ âð ´ÁèØÙ ÏæÚU‡æ ·¤ÚUÌæ ãUô çÁâ𠥊Øÿæ mæÚUæ Ùæ×çÙç¼ücÅU ç·¤Øæ Áæ°»æ;

(Á) çÁÜæ ·ð¤‹¼ýèØ âãU·¤æÚUè Õñ´·¤ ·¤æ °·¤ ÂýçÌçÙçÏ Áô Øæ Ìô °ðâð Õñ´·¤ ·¤æ ¥ŠØÿæ ãUô»æ Øæ ©Uâ·¤è ÂýÕ¢Ï âç×çÌ ·¤æ °ðâæ ¥‹Ø â¼SØ ãUô»æ Áô ç·¤ °ðâð Õñ´·¤ ·ð¤ ¥ŠØÿæ mæÚUæ Ùæ×çÙç¼ücÅU ç·¤Øæ Áæ°;

(Ûæ) çÁÜæ Öêç× çß·¤æâ Õñ´·¤ ·¤æ °·¤ ÂýçÌçÙçÏ Áô Øæ Ìô Õñ´·¤ ·¤æ ¥ŠØÿæ ãUô»æ Øæ ©Uâ·¤è ÂýÕ¢Ï âç×çÌ ·¤æ °ðâæ ¥‹Ø â¼SØ ãUô»æ

Áô ç·¤ °ðâð Õñ´·¤ ·ð¤ ¥ŠØÿæ mæÚUæ Ùæ×çÙç¼ücÅU ç·¤Øæ Áæ°;

before the election, one of the Market Committees in which he wishes to become a member :

Provided further that the member of the State Legislative Assembly shall be a spe- cial invitee in all other market committee in his constituenciey

(e) One representative of the co-oprative Marketing Society functioning in the market area who shall be elected by the managing committee of such society :

Provided that if more than one such society functions in the market area, such member shall be elected by all the mem- bers of the managing committees of such societies :

Provided further that nothing in this clause shall apply if the managing com- mittee of any society stands superseded under the provisions of the Chhattisgarh Co-operative Societies Act, 1960 (No. 17 of 1961):

(f) An Officer of the Agriculture Depart- ment of the State Government to be nominated by the Collector;

(g) One representative of the weighmen and hammals operating in the mar- keting area holding licence from the Market Committee to be nominated by the Chairman ;

(h) One representative of the District Cen- tral Co-operative Bank who shall ei- ther be the Chairman of such Bank or such other member of the Man- aging Committee therof, as may be nominated by the Chairman of such Bank;

(i) One representative of the District Land Development Bank who shall either be the Chairman of such Bank or such other member of the manag- ing committee thereof, as may be nominated by the Chairman of such of Bank;

S. 11

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 23

(†æ) ׇÇUè ÿæð˜æ ·¤è ¥çÏ·¤æçÚUÌæ ·ð¤ ÖèÌÚU ¥æÙð ßæÜè »ýæ× Â¢¿æØÌ Øæ ÁÙ¼ ¢¿æØÌ Øæ çÁÜæ ¢¿æØÌ ·¤æ °·¤ ÂýçÌçÙçÏ Áô çÁÜæ ¢¿æØÌ ·ð¤ ¥ŠØÿæ mæÚUæ Ùæ× çÙç¼ücÅU ç·¤Øæ Áæ°»æÐ

ÂÚ´UÌé çÁÜæ ×é•ØæÜØô´ ×ð´ çSÍÌ ×‡ÇUè âç×çÌØô´ ×ð´ °ðâæ ÂýçÌçÙçÏ, ·ð¤ßÜ çÁÜæ ¢¿æØÌô´ ·ð¤ â¼SØô´ ×ð´ âð ãUè Ùæ× çÙç¼ücÅU ç·¤Øæ ÁæØð»æÐ

(w) ©UÂÏæÚUæ (v) ·ð¤ ¥ÏèÙ â×SÌ â¼SØô´ ·¤ô ×Ì ¼ðÙð ·¤æ ¥çÏ·¤æÚU ãUô»æ, çâßæØ °ðâð â¼SØô´ ·ð¤, Áô ¹‡ÇU (¿) ·ð¤ ¥ÏèÙ Ùæ× çÙç¼ücÅU ç·¤° »Øð ãUô´ ¥õÚU °ðâð â¼SØô, Áô ©UÂÏæÚUæ (v) ·ð¤ ¹‡ÇU (ƒæ) ·ð¤ çmÌèØ ÂÚU‹Ìé·¤ ·ð¤ ¥ÏèÙ çßàæðá ¥æ×¢ç˜æÌ â¼SØ ãUô´Ð

(x) ÚUæ'Ø âÚU·¤æÚU ×̼æÌæ-âê¿è ·¤ô ÌñØæÚU ·¤ÚUÙð ·ð¤ çÜ° ÌÍæ çÙßæü¿Ùô´ ·ð¤ ⢿æÜÙ ·ð¤ çÜ° çÙØ× ÕÙæ â·ð¤»èÐ

(y) Øç¼ ©UÂÏæÚUæ (v) ·ð¤ ¹‡ÇU (¹) Øæ (») ·ð¤ ¥ÏèÙ çÙßæü¿·¤ ׇÇUÜ °·¤ ÂýçÌçÙçÏ çÙßæüç¿Ì ·¤ÚUÙð ×ð´ ¥âÈ¤Ü ÚUãUÌæ ãñU Ìô ·¤Üð€ÅUÚU ØÍæçSÍçÌ ·ë¤á·¤ô´ Øæ ÃØæÂæçÚUØô´ ·¤æ ÂýçÌçÙçÏ Ùæ× çÙç¼ücÅU ·¤ÚÔU»æÐ

(z) â¼SØô´ ·¤æ ÂýˆØð·¤ çÙßæü¿Ù ÌÍæ Ùæ× çÙ¼ðüàæÙ ·¤Üð€ÅUÚU mæÚUæ ÚUæÁ˜æ ×ð́ ¥çÏâêç¿Ì ç·¤Øæ ÁæØð»æÐ

(j) One representative of the Gram Panchayat or Janpad Panchayat or Zila Panchayat falls within the ju- risdiction of the market area nomi- nated by the Chairperson of the Zila Panchayat :

Provided that in market commit- tee situated in the District headquar- ters the representative shall be nomi- nated from amongst the members of the Zila Panchayat only.

(2) All members under sub-sec- tion (1) shall have a right to vote except the member nominated undeer clause (f) and the special invitees under the second proviso to clause (d) of sub-section (l).

(3) The State Government may make rules for the preparation of voter's list and conduct of elec- tions.

(4) If the electorate under clause

(b) or (c) of sub-section (l) fails to elect a representative, the Collector shall nominee the representative of the agriculturists or traders, as the case may be.

(5) Every election and nomina- tion of a member shall be notified by the Collector in the official ga- zette.

26

24

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972 1 [11 -·¤. ׇÇUè ÿæð˜æ ·¤æ çÙßæü¿Ù ÿæð˜æô´ ×ð´U ð ü ð ´ ð´U ð ü ð ´ ð´U ð ü ð ´ ð´ çßÖæÁÙ ÌÍæ SÍæÙô´ ·¤æ ¥æÚUÿæ‡æ.-´ U´ U´ U (v) ·¤Üð€ÅUÚU

SÍæÙèØ â×æ¿æÚU-˜æ ×ð´ ¥çÏâê¿Ùæ mæÚUæ ç·¤âè ׇÇUè

ÿæð˜æ ·¤ô §ÌÙè ⢕Øæ ×ð´ çÙßæü¿Ù ÿæð˜æô´ ×ð´ çßÖæçÁÌ

·¤ÚÔU»æ çÁÌÙè ç·¤ ©Uâ ÿæð̃ æ ×ð́ âð ¿éÙð ÁæÙð ßæÜð ·ë¤á·¤ô´ ·ð¤ ÂýçÌçÙçÏØô´ ·¤è ⢕Øæ ãUôÐ

(w) Âý̂ Ø𷤠ׇÇUè âç×çÌ ×ð́ ¥Ùéâêç¿Ì ÁæçÌØô´ ¥õÚU ¥Ùéâêç¿Ì ÁÙÁæçÌØô´ ·ð¤ çÜ° SÍæÙ ¥æÚUçÿæÌ ÚU¹ð Áæ°¢»ð ¥õÚU §â Âý·¤æÚU ¥æÚUçÿæÌ SÍæÙô´ ·¤è ⢕Øæ ·¤æ ¥ÙéÂæÌÙ ©Uâ ׇÇèU âç×çÌ ×ð́ ÖÚÔU ÁæÙð ßæÜð SÍæÙô´ ·¤è ·é¤Ü ⢕Øæ ·ð¤ âæÍ ØÍæ âæŠØ ßãUè ãUô»æ Áô ©Uâ ׇÇUè âç×çÌ ÿæð˜æ ×ð´ ¥Ùéâêç¿Ì ÁæçÌØô´ Øæ ¥Ùéâêç¿Ì ÁÙÁæçÌØô´ ·¤è ÁÙ⢕Øæ ·¤æ ©Uâ ÿæð˜æ ·¤è ·é¤Ü ÁÙ⢕Øæ ·ð¤ âæÍ ãñU ¥õÚU °ðâð çÙßæü¿Ù ÿæð˜æô´ ·ð¤ çÜ° °ðâð SÍæÙô´ ·¤æ ¥æߢÅUÙ çßçãUÌ ÚUèçÌ ×ð´ ç·¤Øæ Áæ°»æÐ

(x) ÁãUæ¡ ç·¤âè ׇÇUè ÿæð˜æ ×ð´ ¥Ùéâêç¿Ì ÁæçÌØô´ ÌÍæ ¥Ùéâêç¿Ì ÁÙÁæçÌØô´ ·ð¤ çÜ° SÍæÙô´ ·¤è ·é¤Ü ⢕Øæ ¿æâ ÂýçÌàæÌ Øæ ¿æâ ÂýçÌàæÌ âð ·¤× ãñU ßãUæ¡ SÍæÙô´ ·¤è ·é¤Ü ⢕Øæ ·ð¤ Â'¿èâ ÂýçÌàæÌ SÍæÙ ¥‹Ø çÂÀǸðU ß»ôZ ·ð¤ çÜ° ¥æÚUçÿæÌ ÚU¹ð Áæ°¢»ðÐ

(y) ©UÂÏæÚUæ (w) ÌÍæ (x) ·ð¤ ¥ÏèÙ ¥æÚUçÿæÌ ç·¤° »Øð SÍæÙô´ ·¤è ·é¤Ü ⢕Øæ ·ð¤ °·¤ çÌãUæ§ü â𠥋ØêÙ SÍæÙ ØÍæçSÍçÌ ¥Ùéâêç¿Ì ÁæçÌØô´ Øæ ¥Ùéâêç¿Ì ÁÙÁæçÌØô´ Øæ ¥‹Ø çÂÀUÇð̧U ß»ôZ ·¤è ×çãUÜæ¥ô¢ ·ð¤ çÜ° ¥æÚUçÿæÌ ÚU¹ð Áæ°¢»ðÐ

(z) SÍæÙô´ ·¤è ·é¤Ü ⢕Øæ ·ð¤ °·¤ çÌãUæ§ü â𠥋ØêÙ SÍæÙ (çÁٷ𤠥‹Ì»üÌ ¥Ùéâê÷ç¿Ì ÁæçÌØô´, ¥Ùéâêç¿Ì ÁÙÁæçÌØô´ ÌÍæ ¥‹Ø çÂÀUǸðU ß»ôZ ·¤è ×çãUÜæ¥ô¢ ·ð¤

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

1 [11 - A. Division of market area for con- stituencies and reservation of seats.- (1) The Collector shall by notification in the local Newspapeer divide a market area into as many numbers of constituencies equal to the numbeer of the representatives of the agri- culturists to be chosen from that area.

(2) Seats shall be reserved for Sched- uled Castes and Scheduled Tribes in every market committee and the number of seats so reserved shall bear as nearly as may be the same proportion to the total number of seats to be filled in that Market Committee as the population of Scheduled Castes or Scheduled Tribes in that Market area bears to the total population of that area and such seats shall be allotted to the constituencies in the prescribed manner.

(3) Where the total number of seats belonging to Scheduled Castes and Sched- uled Tribes in a market area is fifty percent or less than fifty percent, twenty five percent of total number of seats shall be reserved for Other Backward Classes.

(4) Not less than one third of the total number of seats resered under sub sections

(2) and (3) shall be reserved for women be- longing to Scheduled Castes or Scheduled Tribes or Other Backward Classes, as the case may be.

(5) Not less than one third (including the number of seats reserved of seats reserved for women belonging to Scheduled Casets, Scheduled Tribes and Other Back

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 25

çÜ° ¥æÚUçÿæÌ SÍæÙô´ ·¤è ⢕Øæ Öè ãñU) ×çãUÜæ¥ô¢ ·ð¤ çÜ° ¥æÚUçÿæÌ ÚU¹ð Áæ°¢»ð ¥õÚU °ðâð SÍæÙ çÖ‹Ù-çÖ‹Ù çÙßæü¿Ù ÿæð˜æô´ ·ð¤ çÜ° ·¤Üð€ÅUÚU mæÚUæ çßçãUÌ ÚUèçÌ ×ð´ ¥æߢçÅUÌ ç·¤° Áæ°¢»ðÐ]

1 [11 -¹. ×Ì ¼ðÙð ·ð¤ çÜ° ¥õÚU ·ë¤á·¤ô´ ·¤æð ð ð U ë ´ð ð ð U ë ´ð ð ð U ë ´ ÂýçÌçÙçÏ ãUôÙð ·ð¤ çÜ° ¥ãüUÌæ°¡.- ý U ð ð üU ¡ý U ð ð ü U ¡ý U ð ð ü U ¡ (1) ÂýˆØð·¤ °ðâæ ÃØç€Ì -

(·¤) ²[çÁâ·¤æ Ùæ× ÚUæÁSß/ßÙ»ýæ× ·ð¤ Öê ¥çÖÜð¹æð́

×ð´ Öêç× Sßæ×è ÂÅ÷UÅUæ/ÂÅU÷ÅðUÎæÚU ·ð¤ M¤Â ×ð´ ÂýçßCU

ãUæð ¥æñÚU Áæð ·¤× âð ·¤× ¥æŠææ °·¤ÇU Öêç× ×ð´

·ë¤çá ·¤æØü ·¤ÚUÌæ ãUæðÐ]²

(¹) Áô ׇÇUè ÿæð˜æ ×ð´ ×æ×êÜè ÌõÚU ÂÚU çÙßæâ ·¤ÚUÌæ

ãñU ;

(») çÁâÙð ¥ÆUæÚUãU ßáü ·¤è ¥æØé ÂêÚUè ·¤ÚU Üè ãñU ;

¥õÚU

(ƒæ) çÁâ·¤æ Ùæ× §â ¥çÏçÙØ× ¥õÚU ©Uâ·ð¤ ¥ÏèÙ

ÕÙæØð »Øð çÙØ×ô´ ·ð¤ ¥ÏèÙ ÌñØæÚU ·¤è »§ü

×̼æÌæ âê¿è ×ð´ âç•×çÜÌ ãñU,

·ë¤á·¤ô´ ·ð¤ ÂýçÌçÙçÏ ·ð¤ çÙßæü¿Ù ×ð´ ×Ì ¼ðÙð ·ð¤

çÜ° ¥çãüUÌ ãUô»æÑ

ÂÚU‹Ìé ·¤ô§ü Öè ÃØç€Ì °·¤ âð ¥çÏ·¤ çÙßæü¿Ù

ÿæð˜æô´ ×ð´ ×Ì ¼ðÙð ·ð¤ çÜ° Âæ˜æ ÙãUè´ ãUô»æÐ

SÂcÅUè·¤ÚU‡æ-U UU UU U ²[à敼 Öêç× Sßæ×è ·¤æ ßãUè´ ¥Íü

ãUô»æ Áô ç·¤ ÀUˆÌèâ»É¸U Öê-ÚUæÁSß â¢çãUÌæ, 1959 (·ý¤×梷¤ 20 âÙ÷ 1959) ×ð́ ©Uâ·ð¤ çÜ° â×ÙéÎðçàæÌ ãñU ÌÍæ ¥Ùéâéç¿Ì ÁÙÁæçÌ ¥æñÚU ¥‹Ø ÂÚ´UÂÚUæ»Ì ßÙ çÙßæâè (ßÙ ¥çŠæ·¤æÚæð́ ·¤è ×æ‹ØÌæ) ¥çŠæçÙØ× 2006 ·ý¤×æ´·¤ 2 âÙ÷ 2007 ·ð¤ âæ‰æ ©U€Ì ·ð¤ ¥´Ì»üÌ çÙç×üÌ çÙØ×æ𴠷𤠥ŠæèÙ Sßˆß ŠææÚU·¤ âç•×çÜÌ ãñUÐ]²

(2) ·¤ô§ü Öè ÃØç€Ì ·ë¤á·¤ô´ ·¤æ ÂýçÌçÙçÏ çÙßæüç¿Ì ç·¤° ÁæÙð ·ð¤ çÜ° ÌÖè ¥çãüUÌ ãUô»æ ÁÕç·¤ -

(·¤) ©Uâ·¤æ Ùæ× ×‡ÇUè ÿæð˜æ ·¤è ×̼æÌæ âê¿è ×ð´ âç•×çÜÌ ãñU ;

(¹) ßãU ·ë¤á·¤ ãñU ;

(») ßãU §â Âý·¤æÚU çÙßæüç¿Ì ç·¤° ÁæÙð ·ð¤ çÜ° ¥‹ØÍæ çÙÚUçãüUÌ ÙãUè´ ç·¤Øæ »Øæ ãñ ; ward Classes) of the total number of seats shall be reserved for women and such seats shall be allotted by the Collector to different constituencies in the prescribed manner.

1 [11 - B. Qualification to vote and to be a representative of agrifulturists.- (1) Ev- ery person -

(a) ²[whose name is entered as Bhumiswami / Lease or Patta in the revenue/ forest village land records and possesses at least half acre of land being used for agriculture activ- ity.]²

(b) who ordinarily resides in the market area :

(c) who has completed the age of 18 years ; and

(d) whose name is included in the voter's list prepared under the provisions of this Act and the rules made thereun- der : ;

shall be qualified to vote at the election of a representative of agriculturists :

Provided that no person shall

be eligble to vote in more than one constitu- ency.

E x p l a n a t i o n . - ²

[ T h e w o r d

"Bhumiswami" shall the same meaning as assigned to it in the Chhattisgarh land Rev- enue Code, 1959 (No. 20 of 1959) and shall include title holder under the Scheduled Tribes and Other Traditional Forest Dwell- ers ( Racognition of forest Rights) Act, 2006 ( No. 2 of 2007) along with Rules framed there under."]²

(2) No person shall be qualified to be elected as a reprsentative of agriculturists unless -

(a) his name is included in the list of vot- ers of the market area :

(b) he is as agriculturists :

(c) he is otherwise not disqualified for being so elected.

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

2 . ÀU.». ÚUæÁ˜æ ç¼Ù梷¤ 10-10-2 011 mæÚUæ ÂýçÌSÍæçÂÌÐ

28

26

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(3) ·¤ô§ü Öè ÃØç€Ì ·ë¤á·¤ô´ ·¤æ ÂýçÌçÙçÏ ãUôÙð ·ð¤ çÜ° çÙÚUçãüUÌ ãUô»æ Øç¼ ßãU ¢¿æØÌ ÚUæÁ ¥çÏçÙØ×, v~~x (·ý¤×梷¤ 1 âÙ÷ 1994) ·¤è ÏæÚUæ x{ ·ð¤ ¥ÏèÙ ç·¤âè ¢¿æØÌ ·ð¤ ¼ÏæÚUè ãUôÙð ·ð¤ çÜ° çÙÚUçãUüÌ ãñUÐ

(4) ·¤ô§ü Öè ÃØç€Ì ØÍæçSÍçÌ °·¤ âð ¥çÏ·¤ ׇÇUè âç×çÌ Øæ çÙßæü¿Ù ÿæð˜æ âð çÙßæü¿Ù ·ð¤ çÜ° Âæ˜æ ÙãUè´ ãUô»æÐ

1 [12. ¥ŠØÿæ ÌÍæ © U æŠØÿæ ·¤ æUUU çÙßæü¿Ù. - üüü (v) ¥ŠØÿæ ÂýˆØÿæ çÙßæü¿Ù mæÚUæ ©UÙ ÃØç€ÌØô´ mæÚUæ Áô ·ë¤á·¤ô´ ¥õÚU ÃØæÂæçÚUØô´ ·ð¤ ÂýçÌçÙçÏØô´ ·ð¤ çÙßæü¿Ù ×ð´ ×Ì ¼ðÙð ·ð¤ çÜ° ¥çãüUÌ ãñU, çßçãUÌ ÚUèçÌ ×ð´ ¿éÙæ Áæ°»æ;

ÂÚU‹Ìé ·¤ô§ü Öè ÃØç€Ì ¥ŠØÿæ ·ð¤ M¤Â ×ð´

çÙßæü¿Ù ·ð¤ çÜ° ÌÕ Ì·¤ Âæ˜æ ÙãUè´ ãUô»æ ÁÕ Ì·¤ ç·¤ ßãU ÏæÚUæ vv - ¹ ·¤è ©UÂÏæÚUæ (w) ¥õÚU (x) ·ð¤ ¥ÏèÙ çÙßæüç¿Ì ç·¤° ÁæÙð ·ð¤ çÜ° ¥çãüUÌ Ù ãUôÐ

(w) ¥ŠØÿæ ·ð¤ ¼ ¥Ùéâêç¿Ì ÁæçÌØô´ ¥õÚU ¥Ùéâêç¿Ì ÁÙÁæçÌØô´ ·ð¤ çÜ° ¥æÚUçÿæÌ ÚU¹ð Áæ°¢»ð ¥õÚU §â Âý·¤æÚU ¥æÚUçÿæÌ Â¼ô´ ·¤è ⢕Øæ ·¤æ ¥ÙéÂæÌ ÚUæ'Ø ×ð´ °ðâ ¼ô´ ·¤è ·é¤Ü ⢕Øæ ·ð¤ âæÍ ØÍæàæ€Ø ßãUè ãUô»æ Áô ç·¤ ÚUæ'Ø ×ð´ ¥Ùéâêç¿Ì ÁæçÌØô´ ¥õÚU ¥Ùéâêç¿Ì ÁÙÁæçÌØô´ ·¤è ÁÙ⢕Øæ ·¤æ ¥ÙéÂæÌ ÚUæ'Ø ·¤è ·é¤Ü ÁÙ⢕Øæ ·ð¤ âæÍ ãñU ¥õÚU °ðâð ¼ ÂýÕ¢Ï â¢¿æÜ·¤ mæÚUæ ׇÇUè âç×çÌØô´ ·ð¤ çÜ° çßçãUÌ ÚUèçÌ ×ð´ ¥æߢçÅUÌ ç·¤° Áæ°¢»ðÐ

(x) ¥ŠØÿæô´ ·ð¤ ¼ô´ ·¤è ·é¤Ü ⢕Øæ ·ð¤ Â'¿èâ ÂýçÌàæÌ SÍæÙ ¥‹Ø çÂÀUǸðU ß»ôZ ·ð¤ çÜ° ¥æÚUçÿæÌ ÚU¹ð Áæ°¢»ð ¥õÚU °ðâð SÍæÙ ©U٠ׇÇUè âç×çÌØô´ ·¤ô, Áô ¥Ùéâêç¿Ì ÁæçÌØô´ Øæ ¥Ùéâêç¿Ì ÁÙÁæçÌØô´ ·ð¤ çÜ° ¥æÚUçÿæÌ ÙãUè´ ãñ´U ÂýÕ¢Ï â¢¿æÜ·¤ mæÚUæ çßçãUÌ ÚUèçÌ ×ð´ ¥æߢçÅUÌ ç·¤° Áæ°¢»ðÐ

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

(3) A person shall be disqualified for being a representative of ariculturist if he is disqualified for being an office bearer of a Panchayat under Section 36 of the Chhattisgarh Panchayt Raj Adhiniyam, 1993 (No. 1 of 1994).

(4) No person shall be eligible for elec- tion from more than one market committee or constituency as the case may be.]

1 [12. Election of Chairman and Vice- Chairman.- (1) The Chairman shall be cho- sen by direct election by the persons quali- fied to vote for the election of representa- tives of the agriculturists and traders in the prescribed manner :

Provided that no person shall be eli- gible for election as Chairman unless he is qualified to be elected under sub-section (2) and (3) of section 11-B.

(2) The offices of the Chairman shall be reserved for the Scheduled Castes and Scheduled Tribes and the number of offices so reserved shall bear, as nearly as may be, the same proportion to the total number of such offices in the State as the population of the Scheduled Castes and Scheduled Tribes in the States bears to the total popu- lation of the State and these offices shall be alloted, by the Managing Director to the Market Committees in the prescribed manner.

(3) Twenty five percent of the total number of offices of chairman shall be reserved for Other Backward Classes and such seats shall be allotted in the prescribed manner by the Managing Director, to such Market Committees, which are not reserved for Scheduled Castes or Scheduled Tribes.

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 27

(y) ©UÂÏæÚUæ (w) ÌÍæ (x) ·ð¤ ¥ÏèÙ ¥æÚUçÿæÌ ç·¤° »Ø𠥊Øÿæ ·ð¤ ¼ô¢ ·¤è ·é¤Ü ⢕Øæ ·ð¤ °·¤ çÌãUæ§ü â𠥋ØêÙ SÍæÙ ØÍæçSÍçÌ ¥Ùéâêç¿Ì ÁæçÌØô´, ¥Ùéâêç¿Ì ÁÙÁæçÌØô´ Øæ ¥‹Ø çÂÀUǸðU ß»ôZ ·¤è ×çãUÜæ¥ô¢ ·ð¤ çÜ° ¥æÚUçÿæÌ ÚU¹ð Áæ°¢»ðÐ

(z) ÚUæ'Ø ×ð´ ¥ŠØÿæ ¼ô´ ·¤è ·é¤Ü ⢕Øæ ·ð¤ °·¤ çÌãUæ§ü â𠥋Øê٠¼ (çÁٷ𤠥‹Ì»üÌ ¥Ùéâêç¿Ì ÁæçÌØô´, ¥Ùéâêç¿Ì ÁÙÁæçÌØô´ ¥õÚU ¥‹Ø çÂÀUǸðU ß»ôZ ·¤è ×çãUÜæ¥ô¢ ·ð¤ çÜ° ¥æÚUçÿæÌ Â¼ô´ ·¤è ⢕Øæ Öè ãñU) ×çãUÜæ¥ô¢ ·ð¤ çÜ° ¥æÚUçÿæÌ ÚU¹ð Áæ°¢»ð ¥õÚU °ðâð ¼ ÂýÕ¢Ï â¢¿æÜ· mæÚUæ çÖ‹Ù ç֋٠ׇÇUè âç×çÌØô´ ·ð¤ çÜ° çßçãUÌ ÚUèçÌ ×ð́ ¥æߢçÅUÌ ç·¤° Áæ°¢»ðÐ ({) ·¤ô§ü Öè ÃØç€Ì °·¤ âæÍ ¥ŠØÿæ ¥õÚU

â¼SØ ·ð¤ ¼ ·ð¤ çÜ° çÙßæü¿Ù ÜǸUÙð ·ð¤ çÜ° Âæ˜æ ÙãUè´ ãUô»æÐ

(|) Øç¼ ·¤ô§ü ׇÇUè ÿæð̃ æ, ¥ŠØÿæ ·¤æ çÙßæü¿Ù ·¤ÚUÙð ×ð´ ¥âÈ¤Ü ÚUãUÌæ ãñU Ìô ©Uâ ¼ ·¤ô ÖÚUÙð ·ð¤ çÜ° Ù§ü çÙßæü¿Ù ·¤æØüßæçãUØæ¡ ÀUãU ×æâ ·ð¤ ÖèÌÚU ÂýæÚ¢UÖ ·¤è Áæ°¢»è Ñ

ÂÚ¢UÌé ׇÇUè âç×çÌ ·ð¤ »ÆUÙ ·¤è ¥æ»ð ¥õÚU ·¤æØüßæãUè ¥ŠØÿæ ·¤æ çÙßæü¿Ù Ü¢çÕÌ ÚUãUÙð ·ð¤ ¼õÚUæÙ ÙãUè´ ÚUô·¤è Áæ°»è Ñ

ÂÚ¢UÌé ØãU ¥õÚU Öè §â ©UÂÏæÚUæ ·ð¤ ¥ÏèÙ ¥ŠØÿæ ·¤æ çÙßæü¿Ù Üç•ÕÌ ÚUãUÙð ·ð¤ ¼õÚUæÙ ©UÂæŠØÿæ, ¥ŠØÿæ ·ð¤ â×SÌ ·ë¤ˆØô´ ·¤æ çÙßüãUÙ ·¤ÚÔU»æÐ

(}) ׇÇUè âç×çÌ ·¤æ °·¤ ©UÂæŠØÿæ ãUô»æ Áô ÏæÚUæ vx ·¤è ©UÂÏæÚUæ (v) ·ð¤ ¥ÏèÙ ÕéÜæ° »Øð ׇÇUè âç×çÌ ·ð¤ ÂýÍ× âç•×ÜÙ ×ð́ ׇÇUè âç×çÌ ·ð¤ çÙßæüç¿Ì â¼SØô´ mæÚUæ ÌÍæ ©U‹ãUè´ ×ð´ âð çßçãUÌ ÚUèçÌ ×ð´ çÙßæüç¿Ì ç·¤Øæ Áæ°»æ;

ÂÚ¢UÌé Øç¼ ×‡ÇUè âç×çÌ ·¤æ ¥ŠØÿæ ¥Ùéâêç¿Ì ÁæçÌØô¢, ¥Ùéâêç¿Ì ÁÙÁæçÌØô´ Øæ ¥‹Ø çÂÀUǸðU ß»ôZ

(4) Not less than one third of the total number of officers of Chairman reserved un- der sub-sectins (2) and (3) shall be reserved for women belonging to Scheduled Castes or Scheduled Tribes or Other Backward Classes, as the case may be.

(5) Not less than one third (including the number of offices) reserved for women belonging to the Scheduled Castes and Scheduled Tribes and Other Backward Classes of the total number of offices of Chairman in the State shall be reserved for women and such offices shall be allotted by the Managing Director to differ- ent Market Committees in the prescribed Manner.

(6) No Person shall be eligible to con- test election simultaneously for office of the Chairman and member.

(7) If any market area fails to elect a Chairman fresh election proceedings shall be inititated to fill the office within six months:

Provided that further proceedings for constituting the market committee shall not be stayed pending the election of Chairman :

Provided further the pending the elec- tion of Chairman under this sub-section the Vice-Chairman shall discharge all the func- tions of the Chairman.

(8) There shall be a Vice-Chairman of the Market Committee who shall be elected by and from amongst the elected member thereof in the first meeting of the market Committee convened under sub-sec- tion (1) of Section 13 in the prescribed man- ner :

Provided that if the Chaiman of the Market Committee doed not belong to

30

28

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

·¤æ ÙãUè´ ãñU Ìô ©UÂæŠØÿæ °ðâè ÁæçÌØô´ Øæ ÁÙÁæçÌØô´ Øæ ß»ôZ ·ð¤ çÙßæüç¿Ì â¼SØô´ ×ð́ âð çÙßæüç¿Ì ç·¤Øæ Áæ°»æÑ ÂÚ¢UÌé ØãU ¥õÚU Öè ç·¤ ·¤ô§ü Öè ÃØç€Ì ©UÂæŠØÿæ ·ð¤ M¤Â ×ð´ çÙßæü¿Ù ·ð¤ çÜ° ÌÕ Ì·¤ Âæ˜æ ÙãUè´ ãUô»æ ÁÕ Ì·¤ ç·¤ ßãU ·ë¤á·¤ Ù ãUôÐ

(~) ¥ŠØÿæ ¥õÚU ©UÂæŠØÿæ ·¤æ Âý̂ Øð·¤ çÙßæü¿Ù ·¤Üð€ÅUÚU mæÚUæ ÚUæÁ˜æ ×ð´ð ¥çÏâêç¿Ì ç·¤Øæ Áæ°»æÐ] Scheduled Castes, Scheduled Tribes or other Backward Classes, the Vice Chairman shall be elected from amongst the elected mem- bers belonging to such castes, tribes or classes :

Provided further that no person shall

be eligible for election as Vice-Chairman un- less he is an agriculturist.

(9) Every election of Chairman and Vice-Chairman shall be notified in the official gazette by the Collector.]

1 [12 -·¤. ¥çÖÜð¹ô´ ÌÍæ â•ÂçˆÌ ·¤æð ´ð ´ð ´ ·¤•Áæ ÜðÙæ.- ððð (v) ÁãUæ¡ ·¤Üð€ÅUÚU ·¤æ ØãU â×æÏæÙ ãUô Áæ° ç·¤ ç·¤âè ׇÇUè âç×çÌ ·¤è ÂéSÌ·¤ô´ ÌÍæ ¥çÖÜð¹ô´ ·¤æ ¼Õæ ç¼Øæ ÁæÙæ, çÕ»æǸUæ ÁæÙæ Øæ ÙcÅU ç·¤Øæ ÁæÙæ â•ÖæÃØ ãñU Øæ ç·¤âè ׇÇUè âç×çÌ ·¤è çÙçÏØô´ ÌÍæ â•ÂçˆÌ ·¤æ ¼éçßüçÙØô» ç·¤Øæ ÁæÙæ Øæ ¼éM¤ÂØôÁÙ ç·¤Øæ ÁæÙæ â•ÖæÃØ ãñU, ßãUæ¡ ·¤Üð€ÅUÚU Øæ ©Uâ·ð¤ mæÚUæ ÂýæçÏ·ë¤Ì ç·¤Øæ »Øæ ÃØç€Ì ©Uâ ·¤æØüÂæÜ·¤ ×çÁSÅþðUÅU ·¤ô, çÁâ·¤è ç·¤ ¥çÏ·¤æçÚUÌæ ·ð¤ ÖèÌÚU ßãU ׇÇUè âç×çÌ ·ë¤ˆØ ·¤ÚU ÚUãUè ãUô, ׇÇUè â×çÌ ·ð¤ ¥çÖÜð¹ô´ ÌÍæ â•ÂçˆÌ ·¤æ ¥çÖ»ýãU‡æ ·¤ÚUÙð ÌÍæ ·¤•Áæ ÜðÙð ·ð¤ çÜ° ¥æßð¼Ù ·¤ÚU â·ð¤»æÐ

(w) ©UÂÏæÚUæ (v) ·ð¤ ¥ÏèÙ ¥æßð¼Ù ÂýæŒÌ ãUôÙð ÂÚU, ×çÁSÅþðUÅU ç·¤âè Öè °ðâð ÂéçÜâ ¥çÏ·¤æÚUè ·¤ô, Áô ©UÂçÙÚUèÿæ·¤ ·ð¤ ¼ âð çٕ٠¼ ·¤æ Ù ãUô, §â ÕæÌ ·ð¤ çÜ° ÂýæçÏ·ë¤Ì ·¤ÚU â·ð¤»æ ç·¤ ßãU ç·¤âè Öè °ðâð SÍæÙ ×ð´, ÁãUæ¡ ç·¤ °ðâð ¥çÖÜð¹ ÌÍæ â•ÂçˆÌ ÚU¹è ãéU§ü ãUô Øæ ÁãUæ¡ ç·¤ ©UÙ·¤æ ÚU¹æ ÁæÙæ â•ÖæÃØ ãUô,

1 [12-A. Taking possession of record and property. (1) Where the Collector is sat- isfied that the books and records of a market committee are likely to be suppressed, temprered with or destroyed, or the funds and property of a market

committee are likely to be misappropriated or misspelled, the Collector or the person authorised by him may apply to the Executive Magistrate jurisdiction the market committee is functioning for sezing and tak- ing possession of the record and property of the market committee.

(2) On receipt of the application under sub-section (1), the Magistrate may authorise any police officer not below the rank of Sub-Inspector to enter and search any place where the records and property are kept or are likely to be kept and to seize them and hand over possession there

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 29

Âýßðàæ ·¤ÚÔU ÌÍæ ©Uâ·¤è ÌÜæàæè Üð ¥õÚU ©UÙ·¤æ ¥çÖ»ýãU‡æ ·¤ÚU·ð¤ ©UÙ·¤æ ·¤•Áæ ØÍæçSÍçÌ ·¤Üð€ÅUÚU Øæ ©Uâ·ð¤ mæÚUæ ÂýæçÏ·ë¤Ì ç·¤Øð ÃØç€Ì ·¤ô âõ ¼ð́Ð]

1 [13. ÂýÍ× âç•×ÜÙ, ¥ŠØÿæ, ©UÂæŠØÿæý Uý Uý U Øæ â¼SØ ·¤è ¼æßçÏ, ©UÙ·ð¤ mæÚUæ ˆØæ»-Â˜æ ¥õÚUU ð U UU ð U UU ð U U ©Uٷ𤠼 ×ð´ çÚUç€Ì.- U ð ð´ UU ð ð´ UU ð ð´ U (v) ׇÇUè âç×çÌ ·¤æ ÂýÍ× âç•×ÜÙ ¥ŠØÿæ ¥õÚU â¼SØô´ ·ð¤ çÙßæü¿Ù ·ð¤ ÂçÚU‡ææ‡æô´ ·ð¤ ÚUæÁ˜æ ×ð´ Âý·¤æàæÙ ·¤è ÌæÚè¹ âð °·¤ ×æâ ·ð¤

ÖèÌÚU ·¤Üð€ÅUÚU mæÚUæ ÕéÜæØæ Áæ°»æÐ

(2) ׇÇUè âç×çÌ ·ð¤ ¥ŠØÿæ, ©UÂæŠØÿæ ÌÍæ â¼SØ ×‡ÇUè âç×çÌ ·ð¤ ÂýÍ× âç•×ÜÙ ·¤è ÌæÚUè¹ âð Âæ¡¿ ßáü ·¤è ·¤æÜæßçÏ ·ð¤ çÜ° ¼ ÏæÚU‡æ ·¤ÚÔ´U»ð; 2 ["ÂÚ¢UÌé Øç¼ ×‡ÇUè âç×çÌ ·¤è ¥ßçÏ ·¤æ ¥ßâæÙ ãUô ÁæÙð ÂÚU, Ù§ü ׇÇUè âç×çÌ ·¤æ »ÆUÙ ÙãUè ç·¤Øæ ÁæÌæ Ìô ÚUæ'Ø âÚU·¤æÚU, ¥çŠæâê¿Ùæ mUæÚUæ ׇÇUè âç×çÌ ·¤è ¥ßçŠæ ×ð́ ßëçŠÎ °ðâð ¥ßâæÙ ãUæðÙð ·¤è ÌæçÚU¹ âð,°ðâè ßëçŠÎ ·ð¤ ·¤Ú‡ææð´ ·¤æð Üð¹ÕŠÎ ·¤ÚUÌð ãéU° ÀUÑ ×æãU ·¤è ·¤æÜæßçŠæ ·ð¤ çÜ° Îæð ÕæÚU ×ð´ ¥ÍæüÌ÷ °·¤ ßáü ·¤è ·¤æÜæßçŠæ ·ð¤ çÜ° ·¤ÚU â·ð¤»è ¥æñÚU ØçÎ Ù§üU ׇÇUè âç×çÌ ·¤æ »ÆUÙ §Uâ ÕÉUæ§üU »§üU ¥ßçŠæ ·ð¤ ÖèÌÚU ÙãUè´ ç·¤Øæ ÁæÌæ ãñU Ìæð, ØãU â×Ûææ ÁæØð»æ ç·¤ ØãU ç߃æçÅUÌ ãUæ𠻧üU ãñU, ¥æñÚU °ðâè Îàææ ×ð´ ŠææÚUæ 57 ·ð¤ ©UÂÕ´Šæ Üæ»ê ãUæð́»ðÐ]²

(x) ¥ŠØÿæ, ©UÂæŠØÿæ Øæ ·¤ô§ü â¼SØ ç·¤âè Öè â×Ø ·¤Üð€ÅUÚU ·¤ô çÜç¹Ì ×ð́ â¢ÕôçÏÌ ·¤ÚU·ð¤ ¥ÂÙæ ¼ ˆØæ» â·ð¤»æ ¥õÚU °ðâæ ˆØæ»-Â˜æ ·¤Üð€ÅUÚU mæÚUæ ©Uâ·ð¤ Sßè·¤æÚU ç·¤Øð ÁæÙð ·¤è ÌæÚUè¹ âð ÂýÖæßè ãUô»æÐ

(y) ·¤ô§ü °ðâæ ÃØç€Ì Áô ç·¤âè Ù»ÚUÂæçÜ·¤ çÙ»×, Ù»ÚU ÂæçÜ·¤æ ÂçÚUá¼÷, Ù»ÚU ¢¿æØÌ, ¢¿æØÌ Øæ ç·¤âè âãU·¤æÚUè âôâæØÅUè ·ð¤ ¥ŠØÿæ (¿ðØÚUÂâüÙ) Øæ ©UÂæŠØÿæ (ßæ§üâ ¿ðØÚUÂâüÙ) ·ð¤ M¤Â ×ð´ çÙßæüç¿Ì ãñU, Øç¼ ßãU ׇÇUè âç×çÌ ·ð¤ ¥ŠØÿæ Øæ ©UÂæŠØÿæ ·ð¤ M¤Â ×ð́ çÙßæüç¿Ì ãUô ÁæÌæ ãñU, Øæ §â·ð¤ çßÂÚUèÌ çÙßæüç¿Ì ¥ÍæüÌ÷ ׇÇUè âç×çÌ ×ð´ çÙßæüç¿Ì ¥ŠØÿæ Øæ ©UÂæŠØÿæ ©U€Ì çÙ·¤æØô´ ·¤æ ¥ŠØÿæ Øæ ©UÂæŠØÿæ çÙßæüç¿Ì ãUô ÁæÌæ ãUô, Ìô ßãU çÜç¹Ì ×ð´ °·¤ âê¿Ùæ mæÚUæ, çÁâ ÂÚ of to the Collectoer or the person authorised by him, as the case may be.]

U

1 [13. First meeting, terms or officer, resignation by Chairman, Vice - Chairman or Member and vacancy in their Office .- (1) The first meeting of the Market Committee shall be convened by the Collector within one month from the date of publicaton of result of election of Chairman and members in the official gazette.

(2) The Chairman, Vice Chairman and members of the Market Committee shall hold office for a period of five years from the date of first meeting of the Market Committee :

32

30

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

©Uâ·ð¤ ãUSÌæÿæÚU ãUô´»ð ¥õÚU Áô çßçãUÌ ÂýæçÏ·¤æÚUè ·¤ô °ðâè ÌæÚUè¹ ·ð¤ Øæ °ðâè ÌæÚUè¹ô´ ×ð́ âð Âà¿æÌ÷ßÌèü ÌæÚUè¹ ·ð¤, çÁâ·¤ô ç·¤ ßãU ©Uâ M¤Â ×ð´ âð çÙßæüç¿Ì ãéU¥æ ãñU, Ìèâ ç¼Ù ·ð¤ ÖèÌÚU ÂçÚU¼ˆÌ ·¤è Áæ°»è, ØãU Âý™ææçÂÌ ·¤ÚÔU»æ ç·¤ ßãU 緤⠼ ·¤ô ÏæÚU‡æ ·¤ÚUÙæ ¿æãUÌæ ãñU ¥õÚU ̼éÂçÚU °ðâð ¥‹Ø çÙ·¤æØ ×ð´, ÁãUæ¡ Â¼ ÏæÚU‡æ ÙãUè´ ·¤ÚUÙæ ¿æãUÌæ ãñU, ßãUæ¢ ©Uâ·¤æ SÍæÙ çÚU€Ì ãUô Áæ°»æ ¥õÚU Âêßü ·¤æÜæßçÏ ·ð¤ ÖèÌÚU °ðâè Âý™ææÂÙæ ¼ðÙð ×ð´ ÃØç€Ì·ý¤× ·¤ÚUÙð ÂÚU, ©Uâ ·¤æÜæßçÏ ·ð¤ â×æŒÌ ãUôÙð ÂÚU, ׇÇUè âç×çÌ ×ð´ ©Uâ·¤æ SÍæÙ çÚU€Ì ãUô Áæ°»æÐ

(z) ¥ŠØÿæ, ©UÂæŠØÿæ Øæ ç·¤âè â¼SØ ·¤è ¼æßçÏ ·¤æ ¥ßâæÙ ãUôÙð ·ð¤ Âêßü ©Uâ·¤è ×ë̂ Øé ãUô ÁæÙð, ©Uâ·ð¤ mæÚUæ ̂ Øæ»-˜æ ç¼° ÁæÙð Øæ ©Uâ·¤ô ãUÅUæØð ÁæÙð Øæ ©UÂæÏæÚUæ (y) ·ð¤ ¥ÏèÙ çÚUç€Ì ãUô ÁæÙð Øæ ¥‹ØÍæ ©Uâ·¤æ ¼ çÚU€Ì ãUô ÁæÙð ·¤è ¼àææ ×ð´ ØãU â×Ûææ Áæ°»æ ç·¤ °ðâð ¼ ×𴠥淤çS×·¤ çÚUç€Ì ãUô »§ü ãñU ¥õÚU °ðâè çÚUç€Ì §â ¥çÏçÙØ× ·ð¤ ÌÍæ çÙØ×ô¢ ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ÙéâæÚU çÙßæü¿Ù mæÚUæ ÀUãU ×æâ ·ð¤ ÖèÌÚU ÖÚUè Áæ°»è ¥õÚU §â Âý·¤æÚU çÙßæüç¿Ì Øæ Ùæ×çÙç¼ücÅU ç·¤Øæ »Øæ ÃØç€Ì ¥ÂÙð ÂêßüßÌèü ·¤è ¥ßçÏ ·ð¤ ¥ÙßçâÌ Öæ» ·ð¤ çÜ° ¼ ÏæÚU‡æ ·¤ÚÔU»æ Ñ

ÂÚ¢UÌé Øç¼ °ðâð ¼ ·¤è àæðá ·¤æÜæßçÏ ÀUã ×æâ âð ·¤× ãñU Ìô °ðâè çÚUç€Ì ÙãUè´ ÖÚUè Áæ°»èÐ ({) ¥ŠØÿæ ·¤è ×ëˆØé ãUô ÁæÙð, ©Uâ·ð¤ mæÚUæ ˆØæ»-˜æ ç¼Øð ÁæÙð Øæ ©Uâ·¤ô ãUÅUæ ç¼Øð ÁæÙð Øæ ¥‹ØÍæ ¥ŠØÿæ ·ð¤ ¼ ×ð´ çÚUç€Ì ãUô ÁæÙð ·¤è ¼àææ ×ð´ ©UÂæŠØÿæ ¥õÚU Øç¼ ©UÂæŠØÿæ ·¤æ ¼ Öè çÚU€Ì ãUô, Ìô §â ¥çÏçÙØ× ×ð´ ¥‹ÌçßücÅU ç·¤âè ÕæÌ ·ð¤ ãUôÌð ãéU° Öè, ÏæÚUæ vv ·¤è ©UÂÏæÚUæ (v) ·ð¤ ¹‡ÇU (¹) ·ð¤ ¥ÏèÙ çÙßæüç¿Ì ׇÇUè âç×çÌ ·¤æ °ðâæ â¼SØ, çÁâð ·¤Üð€ÅUÚU çÙØé€Ì ·¤ÚÔU, ¥ŠØÿæ ·¤è àæç€ÌØô´ ·¤æ ÂýØô» ÌÍæ ©Uâ·ð¤ ·ë¤ˆØô´ ·¤æ ÂæÜÙ ÌÕ Ì·¤ ·¤ÚÔU»æ ÁÕ Ì·¤ ç·¤ ¥ŠØÿæ â×Ø·¤÷ M¤Â âð çÙßæüç¿Ì ÙãUè´ ãUô ÁæÌæÐ ] mate in which of the office he wishes to serve, and thereupon, his seat in the body in which he does not wish to serve shal be- come vacant and in default of such intima- tion within the aforesaid period, his seat in the Market Committee shall, as the expira- tion of that period become vacant.

(5) In the event of death, resignation or removal of the Chairman, Vice Chairman or a Member before the expiry of his term or on the occurrence of a vacancy under sub-section (4), or otherwise, a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled within six months by election in accordance with the provisions of the Act and the rules and a person so elected or nominated shall hold office for the unexpired portion of the term of his predecessor :

Provided that if the remaining term of the office is less than six month, such va- cancy shall not be filled in.

(6) In the event of occurrence of any vacancy in the office of the Chairman by rea- son of his death, resignation or removal or otherwise the Vice Chairman and if the office of the Vice Chairman is also vacant then not withstanding anything contained in this Act, such member of the Market Committee who is elected under clause (b) of Sub - section (1), of Section 11, as the Collector may ap- point shall exercise powers and perform the functions of the Chairman till the Chairman is dully elected.]

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 31 1[14. *** Ð ]

¥ŠØæØ⁴

ׇÇUè âç×çÌ ·ð¤ ·¤æ×-·¤æÁ ·¤æ ⢿æÜÙ ¥õÚUU ð ¢ UU ð ¢ UU ð ¢ U ©Uâ·¤è àæç€ÌØæ¡ ÌÍæ ·¤ÌüÃØU ¡ üU ¡ üU ¡ ü

1 [15. ׇÇUè âç×çÌ ·ð¤ âç•×ÜÙ ·¤èU ðU ðU ð Âýç·ý¤Øæ ÌÍæ »‡æÂêçÌü - ý ý ê üý ý ê üý ý ê ü ׇÇUè âç×çÌ ·ð¤ âç•×ÜÙ ·¤è Âýç·ý¤Øæ ÌÍæ ©Uâ·¤è »‡æÂêçÌü °ðâè ãUô»è Áñâè ç·¤ çßçãUÌ ·¤è ÁæØÐ]

v{. ¥ŠØÿæ ׇÇUè âç×çÌ ·ð¤ âç•×ÜÙô´ ·¤èU ð ´U ð ´U ð ´ ¥ŠØÿæÌæ ·¤ÚÔU»æ.- ÔUÔUÔU ¥ŠØÿæ, ¥õÚU Øç¼ ßãU ¥ÙéÂçSÍÌ ãUô Ìô ©UÂæŠØÿæ ׇÇUè âç×çÌ ·ð¤ ÂýˆØð·¤ âç•×ÜÙ ·¤è ¥ŠØÿæÌæ ·¤ÚÔU»æ ¥õÚU Øç¼ ç·¤âè âç•×ÜÙ ×ð´ ¥ŠØÿæ ÌÍæ ©UÂæŠØÿæ ¼ôÙô´ ãUè ¥ÙéÂçSÍÌ ãUô´, Ìô âç•×ÜÙ ×¢ð ©UÂçSÍÌ â¼SØô¢ ×ð´ âð °·¤ °ðâæ â¼SØ, çÁâð ç·¤ âç•×ÜÙ mæÚUæ ¿éÙæ ÁæØ, ¥ŠØÿæ ·ð¤ M¤Â ×ð´ ·¤æØü ·¤ÚU â·ð¤»æÐ

v|. ׇÇUè âç×çÌ ·¤è àæç€ÌØæ¡ ÌÍæU ¡U ¡U ¡ ·¤ÌüÃØ.-üüü (v) §â ¥çÏçÙØ× ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ŠØÏèÙ ÚUãUÌð ãéU° ×¢ÇUè âç×çÌ ·¤æ ØãU ·¤ÌüÃØ ãUô»æ ç·¤ ßãU - (·¤) §â ¥çÏçÙØ× ÌÍæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð

»Øð çÙØ×ô´ °ß¢ ©UÂçßçÏØô´ ·ð¤ ©UÂÕ¢Ïô ·¤ô ׇÇUè ÿæð˜æ ×ð´ ·¤æØæüç‹ßÌ ·¤ÚÔ;

(¹) ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·¤æ ©Uâ×ð́ (ׇÇUè ÿæð˜æ ×ð´) ç߇æÙ ·¤ÚUÙð ·ð¤ çÜ° °ðâè âéçßÏæ¥ô¢ ·¤æ ÂýÕ¢Ï ·¤ÚUÙæ Áñâæ ç·¤^x[ÂýÕ¢Ï â¢¿æÜ·¤] â×Ø-â×Ø ÂÚU çÙ¼ðüàæ ¼ð;

(») °ðâð ¥‹Ø ·¤æØü ·¤ÚUÙæ, Áô ç·¤ ׇÇUè ·ð¤ ¥Ïèÿæ‡æ, ⢿æÜÙ ÌÍæ çÙØ¢˜æ‡æ ·ð¤ â¢Õ¢Ï ×ð´ Øæ ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·¤æ ׇÇUè ÿæð˜æ ×ð´ ç·¤âè SÍæÙ ÂÚU ç߇æÙ ·¤ÚUÙð ·¤æ çßçÙØ×Ù ·¤ÚUÙð ·ð¤ çÜ° ÌÍæ

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) çßÜôçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂýçÌSÍæçÂÌÐ

3 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

1 [14. ***]

CHAPTER IV

Conduct of Business and Powers and Duties of Market Committee 2 [15. Procedure and quorum of meet- ing of market committee.- The procedure of meeting of market committee and quorum thereof shall be such as may be prescribed.]

16. Chairman to preside over meet- ings of market committee. - The Chairman and if he is absent, the Vice Chairman shall preside over every meeting of the market committee and if at any meeting both the Chairman and the Vice-Chairman are absent, such one of the members present in the meet- ing as may be chosen by the meeting may act as Chaiman.

17. Powers and duties of market com- mittee. (1) Subject to the provisions of this Act, it shall be the duty of a market commit- tee -

(a) to implement the provisions of this Act, the rules and the bye-laws made there- under in the market area ;

(b) to provide such facilities for mar- keting of notified agricultureal produce therein as the³[Managing Director] may, from time to time direct;

(c) to do such other acts as may be necessary in relation to the superintendence, direction and control of market or for regu- lating marketing of notified agricultural pro- duce in any place in the market area, and for

34

32

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

1 . ÀU. ». ÚUæÁ˜æ ç¼Ù梷¤ 1 0-1 0-201 1 mUæÚUæ ÂýçÌSÍæçÂÌÐ

2. ÀU.». ÚæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mæÚUæ ¥ÌÑSÍæçÂÌÐ Âêßôü€Ì çßáØô´ âð â¢Õ¢çÏÌ ÂýØôÁÙô´ ·ð¤ çÜ° ¥æßàØ·¤ ãUô´ ¥õÚU ßãU ©Uâ ÂýØôÁÙ ·ð¤ çÜ° °ðâè àæç€ÌØô´ ·¤æ ÂýØô» ÌÍæ °ðâð ·ë¤ˆØô´ ·¤æ çÙßüãUÙ ·¤ÚU â·ð¤»è Áñâð ç·¤ §â ¥çÏçÙØ× mæÚUæ Øæ ©Uâ·ð¤ ¥ÏèÙ ©UÂÕ¢çÏÌ ç·¤Øð ÁæØðÐ

(w) Âêßü»æ×è ©UÂÕ¢Ïô´ ·¤è ÃØæ·¤Ìæ ÂÚU ÂýçÌ·ê¤Ü ÂýÖæß ÇUæÜð çÕÙæ ׇÇUè âç×çÌ - (°·¤) ׇÇU è  ý æ ¢»‡æô ´ ÌÍæ © UÂׇÇU è Âý梻‡æô´ ·¤æ âç‹Ù×æü‡æ, ¥ÙéÚUÿæ‡æ ÌÍæ ÂýÕ¢Ï ·¤ÚÔU»è ¥õÚU ׇÇUè ÿæð˜æ ×ð´ ãUæÅU ÕæÁæÚUô´ ·ð¤ çß·¤æâ ·¤æ Âýô‹ÙØÙ ·¤ÚÔU»èÐ

(¼ô) ׇÇUè Âý梻‡æ ×ð´ ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ ·ð¤ çÜ° ¥æßàØ·¤ âéçßÏæ¥ô¢ ·¤æ ÂýÕ¢Ï ·¤ÚỐU»è; (¼ô - 1)²[ׇÇUè Âý梻‡æ/ È¤Ü °ß´ â•Áè ©UÂ-ׇÇUè/ çßàæðáßSÌé ׇÇUè / ©UÂ-ׇÇUè Âýæ´»‡æ ×ð´, ÚUæ'Ø àææâÙ mUæÚUæ ØÍæ ¥çŠæâêç¿Ì

Âè.Âè.Âè. ÚUèçÌ ·ð¤ ¥´Ì»üÌ, ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ ·ð¤ çÜ° ¥æßàØ·¤ âéçߊææ°´

©UÂÜ•Šæ ·¤ÚUæØð»è]²

(ÌèÙ)¹[ׇÇUè ·ë¤ˆØ·¤æçÚUØô´ ·¤æ ¢ÁèØÙ ×¢ÁêÚU ·¤ÚÔU»è Øæ ×¢ÁêÚU ·¤ÚUÙð â𠧢·¤æÚU ·¤ÚÔU»è ¥õÚU °ðâè ¢ÁèØÙ ·¤ô Ùßè·ë¤Ì, çÙÜ¢çÕÌ Øæ ÚU¼÷¼ ·¤ÚÔU»è; ]¹

(¿æÚU) ׇÇUè ·ë¤ˆØæ·¤æçÚUØô´ ·ð¤ ¥æ¿ÚU‡æ ·¤æ ÂØüßðÿæ‡æ ·¤ÚÔU»è;

(Âæ¡¿) ׇÇUè-Âýæ ¢»‡æô ´ × ð ´ ÃØæÂæÚ U ¥æÚ ¢ UÖ ·¤ÚUÙð, Õ¢¼ ·¤ÚUÙð ÌÍæ çÙÜ¢çÕÌ ·¤ÚUÙð ·¤æ çßçÙØ×Ù ·¤ÚÔU»è;

(ÀUÑ) ´ÁèØÙ ·¤è àæÌôü ·¤ô ÂýßçÌüÌ · ÚÔU»è; (âæÌ) ¥çÏâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ âð â¢Õ¢çÏÌ çß·ý¤Øô´ ·¤æ ·¤ÚUæÚU ·¤ÚUÙð, ©Uâ·ð¤ ·¤æØæü‹ßØÙ ÌÍæ ÂýßÌüÙ Øæ ÚU¼÷¼·¤ÚU‡æ ·¤æ, ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ç߇æÙ âð

â¢Õ¢çÏÌ ÌõÜ, ÂçÚU¼æÙ, Öé»ÌæÙ ÌÍæ

â×SÌ ¥‹Ø çßáØô´ ·¤æ çßçÙØ×Ù ·¤ÚÔ´U»è; (¥æÆU) °ðâð â×SÌ çßßæ¼ô´ ·¤ô, Áô ç·¤ ¥çÏâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ âð â¢Õ¢çÏÌ ç·¤âè Öè purposes connected with the matters afore- said, and for that purpose may exercise such powers and discharge such furnctions as may be provided by or under this Act.

(2) Without prejudice to the generality of the foregoing provisions a market com- mittee shall -

(i) construct, maintain and manage the market yards and sub-market yards and promote development of Hat Bazars in the market area ;

(ii) provide the necessary facilities for the marketing of agricultural pro- duce in the market yard;

(ii-1) ²[Provided necessary facilities for marketing of agricultural produce in the market yard/ fruit and veg- etable sub - yard/ special produce market/ sub- yard, under P.P.P. mode as notified by the State Govern- ment.]²

(iii) ¹[grant or refuse registration to the market functionaries and renew, suspend or cancel such registra- tion; ]¹

(iv) supervise the conduct of the mar- ket functionaries;

(v) regulate the opening, closing and suspending of trading in the mar- ket yards:

(vi) enforce the conditions of the reg- istration;

(vii) regulate the making, carrying, out and enforcement or cancellation of agreement of sales, the weighment, delivery, payment and all other mat- ters relating to the marketing of notified agricultural produce ;

(viii) provide for the settlement of all dis- putes between the seller and the buyer arising out of any kind of

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 33

Âý·¤æÚU ·ð¤ â´ÃØßãUæÚU âð çß·ýð¤Ìæ ÌÍæ ·ðý¤Ìæ ·ð¤ Õè¿ ©UÎ÷ÖêÌ ãéU° ãUæð´, ÌØ ·¤ÚUÙð ·ð¤ çÜ° ÌÍæ ©Uââð ¥Ùéá€Ì â×SÌ ×æ×Üæð´ ·ð¤

çÜ° ©UÂÕ´Šæ ·¤ÚÔU»è;

(Ùæñ) ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ©UˆÂæÎÙ, çß·ý¤Ø, Ö´ÇUæÚU·¤ÚU‡æ, Âýâ´S·¤ÚU‡æ, ·¤è×Ìæð´ ÌÍæ â´¿æÜÙ ·ð¤ â´Õ´Šæ ×ð́ ÁæÙ·¤æÚUè â´»ýãUèÌ ·¤ÚÔU»è ÌÍæ ©Uâð ÕÙæØð ÚU¹ð»è ¥æñÚU °ðâè ÁæÙ·¤æÚUè ·¤æð ÂýÕ´Šæ â´¿æÜ·¤ mæÚUæ çÙÎðçàæÌ ç·¤Øð »Øð ¥ÙéâæÚU ÂýâæçÚUÌ ·¤ÚÔU»è; (Îâ) ×æÜ ·ð¤ ¥Âçןæ‡æ ·¤æð ÚUæð·¤Ùð ·ð¤ çÜ° ÌÍæ ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ Ÿæð‡æè·¤ÚU‡æ ÌÍæ ×æÙ·¤è·¤ÚU‡æ ·ð¤ â´ÂýßÌüÙ ·ð¤ çÜ° â×SÌ â´Öß ·¤æØüßæãUè ·¤ÚÔU»è;

(‚ØæÚUãU) ׇÇUè ×ð́ çSÍÚUÌæ ÕÙæØð ÚU¹Ùð ·¤è ÎëçCU âð— (·¤) ØãU âéçÙçà¿Ì ·¤ÚUÙð ·ð¤ çÜ°

ØÍæðç¿Ì ©UÂæØ ·¤ÚÔU»è ç·¤ ÃØæÂæÚUè

¥ÂÙè âæ׉Øü ·ð¤ ÂÚÔU, ·ë¤çá-©UÂÁ

·¤æ ·ý¤Ø Ù ·¤ÚÔ´U ÌÍæ ©UÂÁ ·¤æ ÃØØÙ

·¤ÚUÙð ×ð´ çß·ýð¤Ìæ¥æð´ ·¤æð ãUæðÙð ßæÜè Áæðç¹× Ù ÚUãðU; ¥æñÚU

(¹) ·ðý¤Ìæ¥æð́ ·¤è ãñUçâØÌ ·ð¤ ¥ÙéâæÚU ٻΠØæ Õñ´·¤ »æÚU‹ÅUè ·ð¤ M¤Â ×ð´ ¥æßàØ·¤ ÂýçÌÖêçÌ ¥çÖÂýæŒÌ ·¤ÚUÙð ·ð¤ Âà¿æÌ÷

ãUè ´ÁèØÙ ×´ÁêÚU ·¤ÚÔU»è;

(ÕæÚUãU) Ȥèâ ÌÍæ ¥‹Ø àææðŠØ ÂýÖæÚUæð´ âð â´Õ´çŠæÌ â×SÌ ŠæÙ, çÁâð ÂýæŒÌ ·¤ÚUÙð ·ð¤ çÜ°

ׇÇUè âç×çÌ ÂýæçŠæ·ë¤Ì ãñU, ©UÎ÷»ëçãUÌ ·¤ÚÔU»è ÌÍæ ßâêÜ ·¤ÚÔU»è;

(ÌðÚUãU)(·¤) ØãU âéçÙçà¿Ì ·¤ÚÔU»è ç·¤ ׇÇUè Âýæ´»‡æ ×ð́ Øæ ×êÜ ×‡ÇUè ×ð́ ãéU° â´ÃØßãUæÚUæð́ ·ð¤ â´Õ´Šæ ×ð́ Öé»ÌæÙ çß·ýð¤Ìæ ·¤æð ©Uâè çÎÙ ç·¤Øæ ÁæØ, ¥æñÚU §Uâ×ð́ ÃØçÌ·ý¤× ãUæðÙð ÂÚU ÂýàÙ»Ì ·ë¤çá- ©UÂÁ ·¤æð ÌÍæ â´Õ´çŠæÌ ÃØç€Ì ·¤è ¥‹Ø

â•Âç•æ ·¤æð ¥çÖ»ëãUèÌ ·¤ÚÔU»è ÌÍæ ©Uâ·ð¤ ÂéÙÑ çß·ý¤Ø ·ð¤ çÜ° ÃØßSÍæ ·¤ÚÔU»è ¥æñÚU transaction connected with the mar-

keting of notified agricultural produce and all matters ancillary thereto;

(ix) collect and maintain information in respect of production, sale, storage, processing, prices and movement of notified agricultural produce and dis- seminate such information as directed by the Director;

(x) take all possible steps to prevent adul- teration of goods and promote grad- ing and standardization of the notified agricultural produce;

(xi) with a view to maintain stability in the market,

(a) take suitable measure to ensure that traders do not buy

agricultural produce beyond their capacity and avoid risk to the sellers in disposing of the produce; and

(b) grant registration only after ob- taining necessary security in cash as bank guarantee according to the capacity of the buyers;

(xii) levy and recover all moneys related to fees and other charges due, which the market committee is authorised to receive;

(xiii) (a) ensure payment in respect of transactions which take place in the market yard or market proper to be made on the same day to the seller, and in default to seize the agricultural produce in question along with other property of the person concerned and to arrange for

36

34

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

ãUæçÙ ãUæðÙð ·¤è Îàææ ×ð´, ©Uâ ãUæçÙ ·¤æð ÌÍæ ãUæçÙ, ØçÎ ·¤æð§üU ãUæð, ·¤è ×êÜ ·ýð¤Ìæ âð ßâêÜè ·¤ÚUÙð ·ð¤ â´Õ´Šæè ÂýÖæÚUæð´ ·¤æð ×êÜ ·ýð¤Ìæ âð ßâêÜ ·¤ÚÔU»è ¥æñÚU ·ë¤çá-©UÂÁ ·¤è ·¤è×Ì ·¤æ Öé»ÌæÙ çß·ýð¤Ìæ ·¤æð ·¤ÚUæØð»è; ¹ -¹[çßÜæðçÂÌ]¹

(¿æñÎãU) §Uâ ¥çŠæçÙØ× ·ð¤ ÌÍæ ©Uâ·ð¤ ¥ŠæèÙ ÕÙæØð »Øð çÙØ×æð́ °ß´ ©UÂçßçŠæØæð́ ·ð¤ ©UÂÕ´Šææð ·ð¤ ÎÿæÌæÂê‡æü ·¤æØæü‹ßØÙ ·ð¤ çÜ° ¥æßàØ·¤ â´•Øæ ×ð´ ¥çŠæ·¤æçÚUØðæ´ ÌÍæ âðß·¤æð´ ·¤æð çÙØæðçÁÌ ·¤ÚÔU»è;

(‹ÎýãU) ׇÇUè Âýæ´»‡æ ×ð´ ÃØç€ÌØæð´ ·ð¤ Âýßðàæ ÌÍæ »æçǸØæð´ ·ð¤ ØæÌæØæÌ ·¤æ çßçÙØ×Ù ·¤ÚÔU»è; (âæðÜãU) §Uâ ¥çŠæçÙØ× ·ð¤ ÌÍæ ©Uâ·ð¤ ¥ŠæèÙ ÕÙæØð »Øð çÙØ×æð́ °ß´ ©UÂçßçŠæØæð́ ·ð¤ ©UÂÕ´Šææð́ ·¤æ ¥çÌ·ý¤×‡æ ·¤ÚUÙð ·ð¤ çÜ° ÃØç€ÌØæð´ ·¤æð ¥çÖØæðçÁÌ ·¤ÚÔU»è ¥æñÚU ØçÎ ¥æßàØ·¤

ãUæð, Ìæð °ðâð ¥ÂÚUæŠææð´ ·¤æ àæ×Ù ·¤ÚÔU»è; (â˜æãU) ¥ÂÙð ·¤•æüÃØæð´ ·¤æ ÎÿæÌæÂê‡æü ÂæÜÙ ·¤ÚUÙð ·ð¤ ÂýØæðÁÙ âð ç·¤âè Öè Á´»× Øæ SÍæßÚU â•Âç•æ ·¤æð ¥çÁüÌ ·¤ÚÔU»è, ŠææÚU‡æ ·¤ÚÔU»è ÌÍæ ©Uâ·¤æ ÃØØÙ ·¤ÚÔU»è;

(¥ÆUæÚUãU) ·¤æð§üU ßæÎ, ·¤æØü, ·¤æØüßæãUè, ¥æßðÎÙ- ˜æ Øæ ×æŠØSÍ×÷ â´çSÍÌ ·¤ÚÔU»è Øæ ©Uâ×ð´ ÂýçÌÚUÿææ ·¤ÚÔU»è ¥æñÚU °ðâð ßæÎ, ·¤æØü, ·¤æØüßæãUè, ¥æßðÎÙ-˜æ Øæ ×æŠØSÍ×÷ ×ð́ â×ÛææñÌæ ·¤ÚÔU»è; (©U‹Ùèâ) ׇÇUè-Âýæ´»‡æ ×ð´ ç·¤Øð »Øð â´ÃØßãUæÚUæð´ ·ð¤ â´Õ´Šæ ×ð́ ×æÜ ·ð¤ ÌæñÜÙð Øæ ©Uâ·ð¤ ÂçÚUßãUÙ ·ð¤ çÜ° ÌéÜñØæð´ ÌÍæ ãU•×æÜæð´ ·¤æ ÕæÚUè- ÕæÚUè âð çÙØæðÁÙ ·¤ÚUÙð ·¤è ÃØßSÍæ ·¤ÚÔU»è; ÂÚU‹Ìé §Uâ ¹‡ÇU ·¤è ·¤æð§üU Öè ÕæÌ ©UÙ ãU•×æÜæð́ ·ð¤ çÙØæðçÁÌ ç·¤Øð ÁæÙð ·ð¤ çÜ° Üæ»ê ÙãUè´ ãUæð»è Áæð re-sale thereof and in the event of

loss, to recover the same from the

original buyer together with charges

for recovery of the loss, if any, from the original buyer and effect payment of the price of the agricultural pro- duce to the seller;

B -¹[Omitted]¹

(xiv) employ the necessary number of officers and servants for the efficient implementation of the provisions of this Act, and the rules and the bye- laws made thereunder;

(xv) regulate the entry of persons and vehicular traffic into the market yard;

(xvi) prosecute persons for violating the provisions of this Act, and the rules and the bye-laws made thereunder and to compound such offences if neces- sary;

(xvii) acquire, hold and dispose of any movable or immovable property for the purpose of efficiently carrying out its duties;

(xviii) institute or defend any suit, action, proceeding, application or arbitration and compromise such suit, action, proceeding, application or arbitration;'

(xix) make arrangements for employing by rotation, weighmen and hammals for weighing and transporting of goods in respect of transactions held in the market yard:

Provided that nothing in this clause shall apply for employing hammals by

1 . ÀU.». ÚæÁ˜æ çÎÙæ´·¤ 1 0-1 0-201 1 mæÚUæ çßÜæðçÂÌ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 35

ç·¤ ÃØæÂæçÚUØæð´ mæÚUæ ×´ÇUè Âýæ´»‡æ âð ¥ÂÙð »æðÎæ×æð´ Ì·¤ ¥ÂÙð ×æÜ ·ð¤ ÂçÚUßãUÙ ·ð¤ çÜ° çÙØæðçÁÌ ç·¤Øð ÁæØð´Ð

(3)¹[ÂýÕ´Šæ â´¿æÜ·¤] ·¤è Âêßü ×´ÁêÚUè âð, ׇÇUè âç×çÌ, ¥ÂÙð çßßð·¤æÙéâæÚU çÙ•ÙçÜç¹Ì ·¤•æüÃØæð´ ·¤æ ÖæÚU ¥ÂÙ𠪤ÂÚU Üð â·ð¤»è— 2 [(°·¤) §Uâ ãðUÌé âð ç·¤ ·ë¤çá ©UÂÁ ·ð¤ ÂçÚUßãUÙ ÌÍæ Ö‡ÇUæÚU·¤ÚU‡æ ×ð´ âéçߊææ ãUæð Øæ §Uâ ÂýØæðÁÙ âð ç·¤ ׇÇUè Âýæ´»‡æ ·¤æ çß·¤æâ ãUæð, ׇÇUè ÿæð˜æ ×ð´ âǸ·¤æð´ Øæ »æðÎæ×æð´ ·ð¤ âç‹Ù×æü‡æ ·ð¤ çÜ°³[ÕæðÇüU Øæ ÚUæ'Ø âÚU·¤æÚU ·¤æð Üæð·¤ çÙ×æü‡æ çßÖæ» Øæ ç·¤âè ¥‹Ø çßÖæ» Øæ ©U·ý¤× ·¤æð Øæ ÂýÕ´Šæ â´¿æÜ·¤ mæÚUæ ÂýæçŠæ·ë¤Ì ç·¤° »Øð ç·¤âè ¥‹Ø ¥çÖ·¤ÚU‡æ ·¤æð ¥ÙéÎæÙ ÎðÙæ Øæ ¥ç»ý× çÙçŠæ ÎðÙæ;] 4 [(Îæð) çß·ý¤Ø ãðUÌé ©UßüÚU·¤, Ùæàæ·¤-Áèß×æÚU (ÂðSÅUèâæ§UÇ÷â), ·¤èÅUÙæàæ·¤ (§U‹âðç€ÅU- âæ§UÇU÷â), ©U‹ÙÌ-ÕèÁ, ·ë¤çá â´Õ´Šæè ©UÂS·¤ÚUæð́ ¥æñÚU ¥æŠææÙæð́ (§UÙÂéÅU÷â) ·¤æ SÅUæò·¤ ÕÙæ° ÚU¹ÙæÐ]

(ÌèÙ) ·ë¤á·¤æð´ ·¤æð, ·ë¤çá-©UÂÁ ·¤æ SÅUæò·¤ ÚU¹Ùð ·ð¤ çÜ°¹[Ö´ÇUæÚU·¤ÚU‡æ âéçߊææ°¡] ÖæÅU·¤ ÂÚU ÎðÙð ·¤è ÃØßSÍæ ·¤ÚUÙæÐ

5 [(¿æÚU) ©UÙ »æñàææÜæ¥æð´ ·ð¤, çÁ‹ãð´U ç·¤ ÚUæ'Ø âÚU·¤æÚU mæÚUæ ×æ‹ØÌæ Îè »§üU ãUæð, ¥ÙéÚUÿæ‡æ ·ð¤ çÜØð ¥ÙéÎæÙ ÎðÙæÐ]

(4) Âêßü ×ð́ ßç‡æüÌ ·¤•æüÃØæð́ ·ð¤ ¥çÌçÚU€Ì ׇÇUè âç×çÌ çÙ•ÙçÜç¹Ì ·ð¤ çÜ° Öè ©U•æÚUÎæØè ÚUãðU»è,— (°·¤) ¥ÂÙð ¥çŠæ·¤æçÚUØæð´ mæÚUæ ÂýæŒÌ ãéU§üU ÂýæçŒÌØæð´ ÌÍæ ç·¤Øð »Øð Öé»ÌæÙæð´ ÂÚU ©Uç¿Ì ¥´·é¤àæ ÕÙæØð ÚU¹Ùæ;

(Îæð) ׇÇUè âç×çÌ ·¤è çÙçŠæ ÂÚU ÖæçÚUÌ ç·¤Øð Áæ â·¤Ùð ßæÜð â×SÌ ·¤æØæðZ ·¤æ â×éç¿Ì

çÙcÂæÎÙ;

(ÌèÙ) §Uâ ¥çŠæçÙØ× ÌÍæ ©Uâ·ð¤ ¥ŠæèÙ ÕÙæØð »Øð çÙØ×æð́ ÌÍæ ÁæÚUè ·¤è »§üU ¥çŠæâê¿Ùæ¥æð́ ·¤è ¥æñÚU ¥ÂÙè ©UÂçßçŠæØæð´ ·¤è °·¤-°·¤ ÂýçÌ çÙÑàæéË·¤ çÙÚUèÿæ‡æ ·ð¤ çÜ° ¥ÂÙð

·¤æØæüÜØ ×ð´ ÚU¹Ùæ; ¥æñÚU

traders for transporting their goods from the market yard to their godowns.

(3) With the prior sanction of the

1 [Managing Director] the market commit- tee may, at its discretion, undertake the following duties:

2 [(i) to give grant or advance funds to 3 [the Board, the Public Works Department or any other Department or undertaking of the State Government] or any other agency authorised by the Managing Di- rector for the construction of roads or godowns in the market area to facilitate transportation and storage of agricultural produce or for the purpose of develop- ment of the market yard;]

4 [(ii)maintain stocks of fertilizer, pesticides, improved seeds, agricultural equipments inputs for sale.

(iii) to provide on rent¹[storage facili- ties] for stocking of agricultural produce to agriculturists.

5 [(iv) to give grant for maintenance of the "Goshala", recognised by the State Government.]

(4) In addition to the duties aforemen- tioned the market committee shall also be responsible for-

(i) the maintenance of proper checks on all receipts and payment by its officers;

(ii) the proper execution of all works chargeable to the market committee fund;

(iii) keeping a copy of this Act and of the rules and notifications issued thereun- der and of its bye-laws, open to inspec- tion free of charge at its office; and

1 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1 986 mæÚUæ (ç¼Ù梷¤ 21 -7-1 986 âð) ÂýçÌSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂýçÌSÍæçÂÌÐ

3. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

4. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ¥‹ÌÑSÍæçÂÌÐ

5. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐÐ

38

36

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(¿æÚU) âæ´âç»ü·¤ Âàæé ÚUæð» Èñ¤ÜÙð ·¤è ÚUæð·¤Íæ× ·ð¤ çÜ° çÙßæÚU·¤ ©UÂæØæð´ ·¤è ÃØßSÍæ ·¤ÚUÙæÐ

(5) ׇÇUè âç×çÌ ç·¤âè °ðâè Öè çÙÎðàæ ·¤æð ·¤æØæüç‹ßÌ ·¤ÚÔU»è çÁâð ç·¤ ÚUæ'Ø âÚU·¤æÚU ׇÇUè- Âýæ´»‡æ ×ð´ Øéç€ÌØé€Ì âéçߊææ¥æð´ ·¤æ ÂýÕ‹Šæ ·¤ÚUÙð ·ð¤ çÜ° â×Ø-â×Ø ÂÚU ÁæÚUè ·¤ÚÔUÐ

(6) ØçΠׇÇUè âç×çÌ, ©UŠææÚUæ (5) ·ð¤ ¥ŠæèÙ ÁæÚUè ç·¤Øð »Øð ç·¤âè çÙÎðàæ ·¤æ Øéç€ÌØé€Ì â×Ø ·ð¤ ÖèÌÚU ¥ÙéÂæÜÙ ·¤ÚUÙð ×ð´ ¿ê·¤ ·¤ÚÔU, Ìæð ÚUæ'Ø âÚU·¤æÚU ·¤æð, ׇÇUè âç×çÌ ·ð¤ ¹¿ðü ÂÚU °ðâð çÙÎðàæ ·¤æð ÂýßÌüÙ ·¤ÚUÙð ·ð¤ çÜ° ¥æßàØ·¤ â×SÌ àæç€ÌØæ¡ ÂýæŒÌ ãUæð´»èÐ

(7) ØçÎ ·¤æð§üU ׇÇUè âç×çÌ, ç·¤âè Öè °ðâè ÚUæçàæ ·¤æ, çÁâ·¤è ç·¤ ÚU·¤× ©UŠææÚUæ (5) ·ð¤ ¥ŠæèÙ ÁæÚUè ç·¤Øð »Øð ç·¤‹ãUè´ çÙÎðàææ𴠷𤠥æŠææÚU ÂÚU çÙØÌ ·¤è »§üU ãUæð Øæ ÎðØ ãUæ𠻧üU ãUæð Öé»ÌæÙ ·¤ÚÔUÙ ×ð´ ÃØçÌ·ý¤× ·¤ÚÔU, Ìæð ÚUæ'Ø âÚU·¤æÚU, °ðâð ÃØç€Ì ·¤æð, çÁâ·¤è ¥çÖÚUÿææ ×ð´ ׇÇUè âç×çÌ ·¤è çÙçŠæ ·¤æ ¥çÌàæðá ãUæð, ØãU çÙÎðàæ ÎðÌð ãéU° °·¤ ¥æÎðàæ Îð â·ð¤»è ç·¤ ßãU °ðâæ Öé»ÌæÙ Øæ Ìæð Âêßü M¤Â âð Øæ °ðâð Öæ» ×ð́, Áæð °ðâè çÙçŠæ ×ð́ â´Öß ãUæð, ·¤ÚÔUÐ

(8) ׇÇUè âç×çÌ °ðâè â×SÌ ÁæÙ·¤æÚUè Îð»è çÁâ·¤è ç·¤ ·¤Üð€ÅUÚU Øæ ÂýÕ´Šæ â´¿æÜ·¤ Øæ §UÙ×ð´ âð ç·¤âè ·ð¤ Öè mæÚUæ â•Ø·÷¤ M¤Â âð ÂýæçŠæ·ë¤Ì ¥çŠæ·¤æÚUè ·¤æð ¥Âðÿææ ãUæðÐ

18. ©UÂ-âç×çÌØæð ´ ·¤è çÙØéç€Ì ¥æñÚUU ð ´ é ñ UU ð ´ é ñ UU ð ´ é ñ U àæç€ÌØæð ´ ·¤æ ÂýˆØæØæ ðÁÙ—ð´ ý ðð ´ ý ðð ´ ý ð °ðâè àæÌæð Z ÌÍæ çÙÕü‹ŠæÙæð́ ·ð¤ ¥ŠØŠæèÙ ÚUãÌð ãéU°, Áñâè ç·¤ çßçãUÌ ·¤è ÁæØð́, ׇÇUè âç×çÌ, ¥ÂÙð ·¤•æüÃØæð́ Øæ ·ë¤ˆØæð́ ×ð́ âð ç·¤âè Öè ·¤•æüÃØ Øæ ·ë¤ˆØ ·ð¤ ÂæÜÙ Øæ ç·¤âè

çßáØ ÂÚU çÚÂæðÅüU ÎðÙð Øæ ÚUæØ ÎðÙð ·ð¤ çÜ° ©UÂ-âç×çÌØæ¡ çÙØé€Ì ·¤ÚU â·ð¤»è çÁâ×ð́ ©Uâ·¤æ °·¤ Øæ °·¤ âð

¥çŠæ·¤ âÎSØ ãUæð́»ð ¥æñÚU ©UÙ×ð́ âð ç·¤âè Öè °ðâè ©UÂ-âç×çÌ ·¤æð ¥ÂÙè àæç€ÌØæð́ ×ð́ âð °ðâè àæç€ÌØæ¡ Âý̂ ØæØôçÁÌ ·¤ÚU â·ð¤»è Áñâè ç·¤ ¥æßàØ·¤ ãUæð́Ð

19. ׇÇUè Ȥè⠷𤠩UÎ÷»ýãU‡æ ·¤è àæç€ÌU ð U ÷ ý UU ð U ÷ ý UU ð U ÷ ý U — 1 [(1) ÂýˆØ𷤠ׇÇUè âç×çÌ—

(°·¤) ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ, ¿æãðU ßãU ÚUæ'Ø ·ð¤

ÖèÌÚU âð Øæ ÚUæ'Ø ·ð¤ ÕæãUÚU âð ç·¤âè ׇÇUè

ÿæð̃ æ ×ð́ Üæ§üU »§üU ãUæð, ·ð¤ çß·ý¤Ø ÂÚU; ¥æñÚU

(iv) arranging for preventive measures against spread of contagious cattle disease.

(5) The market committee shall carry out any direction which the State Gov- ernment may issue from time to time for providing reasonable facilities in the mar- ket yard.

(6) If a market committee fails to com- ply within a reasonable time with any di- rection issued under sub-section (5), the State Government shall have all the pow- ers necessary for the enforcement of such direction at the cost of market committee.

(7) If a market committee makes default in payment of any sum the amount whereof is fixed or has become payable by virtue of any directions under sub-sec- tion (5), the State Government may make an order directing the person having the custody of the balance of the market committee fund to make such payment either in whole or in such part as is possible from such fund.

(8) The market committee shall furnish all information which the Collector or the Director or the Officers duly authorised by either of them may require.

18. Appointment of subcommittees and delegation of powers.- Subject to such conditions and restrictions as may be prescribed, the market committee may appoint sub-committees consisting of one or more of its members for the perfor- mance of any of its duties or functions for reporting or giving opinion on any matter and may delegate to any such sub committee such of its powers as may be necessary.

19. Power to levy market fee.-

1 [(1) Every Market committee shall levy market fee—

(i) on the sale of notified agricultural pro- duce whether· brought from within the State or from outside the State into the market area; and

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 37

(Îæð) ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ ÂÚU, ¿æãðU ßãU ÚUæ'Ø ·ð¤ ÖèÌÚU âð Øæ ÚUæ'Ø ·ð¤ ÕæãUÚU âð ç·¤âè ׇÇUè ÿæð˜æ ×ð´ Üæ§üU »§üU ãUæð ¥æñÚU Âýâ´S·¤ÚU‡æ

3 [ÌÍæ çßçÙ×æü‡æ] 3 ×ð´ ©UÂØæð» ·ð¤ çÜ° Üæ§üU »§üU ãUæð,

°ðâè ÎÚUæð́ âð, Áæð ç·¤ ÚUæ'Ø âÚU·¤æÚU mæÚUæ â×Ø- â×Ø ÂÚU, ·¤è×Ì ·ð¤ ÂýˆØð·¤ °·¤ âæñ L¤ÂØð ÂÚU ‹ØêÙÌ× Â¿æâ Âñâð ·¤è ÎÚU ·ð¤ ¥æñÚU ¥çŠæ·¤Ì× Îæð L¤ÂØð ·¤è ÎÚU ·ð¤ ¥ŠØŠæèÙ ÚUãUÌð ãéU°, çÙØÌ ·¤è Áæ°, çßçãUÌ ÚUèçÌ ×ð́ ׇÇUè Ȥèâ ·¤æ ©UÎ÷»ýãU‡æ ·¤ÚÔU»è Ñ ÂÚU‹Ìé ©Uâ ׇÇUè âç×çÌ ·¤æð ÀUæðǸ·¤ÚU, çÁâ·ð¤ ׇÇUè ÿæð˜æ ×ð´ ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ, ØÍæçSÍçÌ, ç·¤âè ·ë¤á·¤ Øæ ÃØæÂæÚUè mæÚUæ ÂýÍ× ÕæÚU çß·ý¤Ø Øæ Âýâ´S·¤ÚU‡æ ãðUÌé ÜæØè »Øè ãUæð, ·¤æð§üU ׇÇUè âç×çÌ °ðâè ׇÇUè Ȥèâ ·¤æ ©UÎ÷»ýãU‡æ ÙãUè´ ·¤ÚÔU»è]

(2) ׇÇUè-Ȥèâ ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ·ýð¤Ìæ mæÚUæ â´ÎðØ ãUæð»è ¥æñÚU çß·ýð¤Ìæ ·¤æð â´ÎðØ ·¤è×Ì ×ð´ âð ÙãUè´ ·¤æÅUè ÁæØð»èÑ

ÂÚU‹Ìé ÁãUæ¡ ç·¤âè ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·¤æ ·ýð¤Ìæ ÂãU¿æÙæ Ù Áæ â·ð¤, ßãUæ´ â×SÌ È¤èâ ©Uâ ÃØç€Ì mæÚUæ â‹ÎðØ ãUæð»è çÁâÙð ç·¤ ©UÂÁ ·¤æð Õð¿æ ãUæð Øæ Áæð ©UÂÁ ·¤æð ׇÇUè ÿæð˜æ ×ð´ çß·ý¤Ø ·ð¤ çÜ° ÜæØæ ãUæð Ñ

ÂÚU‹Ìé ØãU ¥æñÚU ç·¤ ׇÇUè ÿæð˜æ ×ð´ ÃØæÂæçÚUØæð´ ·ð¤ Õè¿ ßæç‡æç'Ø·¤ â´ÃØßãUæÚU ãUæðÙð ·¤è Îàææ ×ð´ ׇÇUè Ȥèâ çß·ýð¤Ìæ mæÚUæ â´»ýãUèÌ ·¤è ÁæØð»è ÌÍæ â´Î•æ ·¤è ÁæØð»èÐ]

4 [çßÜæðçÂÌ]

1 [ÂÚU‹Ìé ØãU Öè ç·¤, ßæç‡æç'Ø·¤ â´ÃØßãUæÚU ·ð¤ çÜ° Øæ Âýâ´S·¤ÚU‡æ ·ð¤ çÜ° ׇÇUè ÿæð˜æ ×ð´ Üæ§üU »§üU ·ë¤çá-©UÂÁ ÂÚU ׇÇUè Ȥèâ, ØÍæçSÍçÌ, ·ýð¤Ìæ Øæ Âýâ´S·¤ÚU‡æ·¤•ææü mæÚUæ, ©Uâ Îàææ ×ð´ ׇÇUè âç×çÌ ·ð¤ ·¤æØæüÜØ ×ð´²[¿æñÎãU] çÎÙ ·ð¤ ÖèÌÚU Á×æ ·¤è Áæ°»è, ØçÎ ·ýð¤Ìæ Øæ Âýâ´S·¤ÚU‡æ·¤Ìæü Ùð ŠææÚUæ 19 ·¤è ©UŠææÚUæ (6) ·ð¤ ¥ŠæèÙ ÁæÚUè ç·¤Øæ »Øæ ¥Ùé™ææ˜æ ÂýSÌéÌ ÙãUè´ ç·¤Øæ ãñU]

(ii) on the notified agricultural produce whether brought from within the State or from outside the State into the market areas and used for pro- cessing³[and manufacturing.]³ at such rates as may be fixed by the State Government from time to time sub- ject to a minimum rate of fifty paise and a maximum of two rupees for every one hundred rupees of the price in the manner prescribed:

Provided that no Market Committee other than the one in whose market area the notified agricultural produce is brought for sale or processing by an agriculturist or trader, as the case may be, for the first time shall levy such market fee].

(2) The market fees shall be payable by the buyer of the notified agricultural produce and shall not be deducted from the price payable to the seller:

Provided that where the buyer of a no- tified agricultural produce cannot be iden- tified, all the fees shall be payable by the person who may have sold or brought the produce for sale in the market area:

Provided further that in case of com- mercial transaction between traders in the market area, the market fees shall be col- lected and paid by the seller]:

4 [Omitted]

1 [Provided also that for the

Agricultural produce brought in the market area for commercial transaction or for processing the market fee shall be deposited by the buyer or processor, as the case may be, in the market committee office within²[fourteen] days if the buyer or processor has not submitted the permit issued under sub-section (6) of Section 19].

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂýçÌSÍæçÂÌÐ

2 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 2 4 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 2 1-7-1996 âð) ¥‹ÌÑSÍæçÂÌÐ

3. ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 10-10-2011 mUæÚUæ ¥‹ÌÑSÍæçÂÌÐ

4. ÀU.». ÚæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mæÚUæ çßÜæðçÂÌÐ

40

38

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

3 [(3) ©UŠææÚUæ (1) ×ð´ çÙçÎüCU ׇÇUè Ȥèâ ç·¤âè ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ÂÚU— (°·¤) ÚUæ'Ø ×ð́ ·ð¤ °·¤ âð ¥çŠæ·¤ ׇÇUè ÿæð̃ æ ×ð́; Øæ (Îæð) ©Uâè ׇÇUè ÿæð˜æ ×ð´ °·¤ âð ¥çŠæ·¤ ÕæÚU, ©Uâ Îàææ ×ð´ ©UÎ÷»ëãUèÌ ÙãUè´ ·¤è Áæ°»è ÁÕ ç·¤ ©Uâ·¤æ ÂéÙçßü·ý¤Ø—

(·¤) ª¤ÂÚU (°·¤) ·¤è Îàææ ×ð´, ©Uâ ׇÇUè ÿæð˜æ âð, çÁâ×ð´ ßãU ØÍæçSÍçÌ ç·¤âè ·ë¤á·¤

Øæ ÃØæÂæÚUè mæÚUæ ÂýÍ× ÕæÚU çß·ý¤Ø ãðUÌé Üæ§üU »§üU Íè Øæ ·ý¤Ø ·¤è »§üU Íè Øæ Õð¿è »§üU Íè ÌÍæ ©Uâ ÂÚU ©Uâ ׇÇUè ÿæð˜æ ×ð´ Ȥèâ Ü» ¿é·¤è ãñU, ç֋٠ׇÇUè ÿæð̃ æ ×ð́; Øæ (¹) ª¤ÂÚU (Îæð) ·¤è Îàææ ×ð́, ©Uâ ׇÇUè ÿæð̃ æ ×ð́— ÃØæÂæçÚUØæð´ ·ð¤ Õè¿ ßæç‡æç'Ø·¤-â´ÃØßãUæÚUæ𴠷𤠥Ùé·ý¤× ×ð´ Øæ ©UÂÖæð€Ìæ¥æð´ ·¤æð ç·¤Øæ ÁæÌæ ãñU, ÕàæÌðü â´Õ´çŠæÌ ÃØç€Ì mæÚUæ °ðâð ÂýM¤Â ×ð´, Áæð çßçãUÌ ç·¤Øæ Áæ°, §Uâ ÂýÖæß ·¤è âê¿Ùæ Îð Îè »§ü UãUæð ç·¤ §Uâ Âý·¤æÚU ÂéÙÑ Õð¿è Áæ ÚUãUè ©Uâ ¥çŠæâêç¿Ì ·ë¤çá- ©UÂÁ ÂÚU ÚUæ'Ø ·ð¤ ¥‹Ø ׇÇUè ÿæð˜æ ×ð´ Ȥèâ ÂãUÜð ãUè Ü» ¿é·¤è ãñUÐ]

4 [(4) ØçÎ ØãU ÂæØæ Áæ° ç·¤ ·¤æð§üU ¥çŠæ- âêç¿Ì ·ë¤çá-©UÂÁ °ðâè ©UÂÁ ÂÚU ÎðØ ×‡ÇUè Ȥèâ ·ð¤ Öé»ÌæÙ ·ð¤ çÕÙæ Âýæ´»‡æ ·ð¤ ÕæãUÚU Âýâ´S·ë¤Ì ·¤è »§üU ãñU, ÂéÙÑ Õð¿ Îè »§üU ãñU Ìæð ׇÇUè Ȥèâ, ØÍæçSÍçÌ, Âýâ´S·ë¤Ì ©UÂÁ ·ð¤ ÕæÁæÚU ×êËØ Øæ ·ë¤çá ©UÂÁ ·ð¤ ×êËØ ·ð¤ Âæ¡¿ »éÙð ·ð¤ çãUâæÕ âð ©UÎ÷»ëãUèÌ ÌÍæ ßâêÜ ·¤è ÁæØð»èÐ]

3 [(3) The market fees referred to in

sub-section (1) shall not be levied on any notified agricultural produce-

(i) in more than one market area, in the State; or

(ii) more than once in the same mar- ket area, if it is resold,—

(a) in the case of (i) in the market other than the one in which it was brought for sale or bought or sold by an agriculturist or trader, as the case may be, for the first time and has suffered fee therein; or

(b) in the case of (ii), in the same market area,

In the course of commercial transaction between the traders or to consumers subject to furnishing of declaration, in such form as may be prescribed by the person concerned to the effect that the notified agricultural produce being so resold has already suffered fee in the other market area of the State.]

4 [(4) If any notified agricultural pro- duce is found to have been processed, resold or sold out of yard without pay- ment of market fee payable on such pro- duce the market fee shall be levied and recovered on five times the market value of the processed produce or value of the agricultural produce as the case may be].

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ¥‹ÌÑSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 11 âÙ÷ 1998 mæÚUæ (ç¼Ù梷¤ 9-6-1998 âð) ÂýçÌSÍæçÂÌÐ

3. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 5 âÙ÷ 1990 mæÚUæ (ç¼Ù梷¤ 8-2-1990 âð) ÂýçÌSÍæçÂÌÐ

4. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 39

(5) ׇÇUè ·ë¤ˆØ·¤æÚUè, çÁ‹ãð´U ç·¤ ׇÇUè âç×çÌ, ©UÂçßçŠæØæð´ mæÚUæ çßçÙçÎüCU ·¤ÚÔU çß·ý¤Ø ÌÍæ ·ý¤Ø¹[Øæ Âýâ´S·¤ÚU‡æ]¹âð â´Õ´çŠæÌ Üð¹ð °ðâð ÂýM¤Âæð´ ×ð´ ÚU¹ð´»ð ÌÍæ ׇÇUè âç×çÌ ·¤æð °ðâè çÙØÌ·¤æçÜ·¤ çßßÚUç‡æØæ¡ ÂýSÌéÌ ·¤ÚÔ´U»ð Áñâð ç·¤ çßçãUÌ ·¤è ÁæØðÐ

2 [(6) ·¤æð§üU •æè ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ Øæ ©Uââð Âýâ´S·ë¤Ì ç·¤Øæ »Øæ ·¤æð§üU ©Û ÂæÎÙ °ðâè ÚUèçÌ ×ð́ ÌÍæ °ðâð ÂýM¤Â ×ð́ Áñâæ ç·¤ ÕæðÇüU mæÚUæ çßçãUÌ ç·¤Øæ Áæ°, ÁæÚUè ç·¤° »Øð ¥Ùé™ææ-Â˜æ ·ð¤ ¥ÙéâæÚU ãUè³[ׇÇUè Âý´æ»‡æ, ×êÜ ×‡ÇUè Øæ ׇÇUè ÿæð̃ æ âð ÕæãUÚU ãUÅUæØæ Áæ°»æ,]³¥‹ØÍæ ÙãUè´ Ñ

ÂÚU‹Ìé Âýâ´S·ë¤Ì ×æÜ ·¤æð ãUÅUæÙð ·ð¤ çÜ° ¥Ùé™æŒÌ Âýâ´S·¤ÚU‡æ·¤Ìæü Øæ ©Uâ·¤æ ÂýæçŠæ·ë¤Ì ÂýçÌçÙçŠæ, ׇÇUè âç×çÌ ·ð¤ mæÚUæ çßçàæCU Âýâ´S·¤ÚU‡æ·¤Ìæü ·ð¤ çÜ° çÙØÌ âè×æ ·ð¤ ÖèÌÚU ¥Ùé™ææ-˜æ ÁæÚUè ·¤ÚU â·ð¤»æÐ

(7) ׇÇUè âç×çÌ, ׇÇUè-Âýæ´»‡æ ×ð´ Âýßðàæ ·¤ÚUÙð ßæÜè ©UÙ »æçǸØæð´ ÂÚU, Áæð ç·¤ ÖæǸð ÂÚU ¿ÜÌè ãUæð´, °ðâè ÎÚU âð, Áñâè ç·¤ ©UÂçßçŠæØæð´ ×ð´ çßçÙçÎücÅU ·¤è ÁæØ, Âýßðàæ-Ȥèâ ·¤æ ©UÎ÷»ýãU‡æ ÌÍæ â´»ýãU‡æ ·¤ÚU â·ð¤»èÐ

(8) ׇÇUè âç×çÌ, ׇÇUè Âý梻‡æ, ÌÍæ çßàæðá ßSÌé ×¢ÇUè Âý梻‡æ ÌÍæ ©UÂ-×¢ÇUè Âý梻‡æ ×ð´ ßæãUÙ ·ð¤ çÜ° Âýßðàæ àæéË·¤ °ß¢ çßçÖ‹Ù âðßæ°¡ Áñâð— âéÚUÿææ, Âý·¤æàæ, Âý梻‡æ ×ð´ Sß'ÀUÌæ ÌÍæ ÚU¹-ÚU¹æß °ß¢ ¥‹Ø ÃØßSÍæ¥ô¢ ·¤ô ©UÂÜ•Ï ·¤ÚUæÙð ·ð¤ çÜ°, °ðâè ¼ÚU âð, Áñâæ ·¤è ©UÂ-çßçÏ ×ð´ çßçÙç¼ücÅU ç·¤Øæ ÁæØð, ©UÂ-×¢ÇUè Âý梻‡æ ·ð¤³[·ýð¤Ìæ/çß·ýð¤Ìæ]³ âð àæéË·¤ ·¤æ ©U¼÷»ýãU‡æ (Üðßè) ÌÍæ ⢻ýãU‡æ ·¤ÚU â·ð¤»èÐ

(5) The market functionaries, as the Market Committee may by bye- laws specify, shall maintain account relating to sale and purchase¹[or processingl]¹in such forms and submit to the Market Com- mittee such periodical returns as may be prescribed.

2 [(6) No notified agricultural produce or any produce processed therefrom shall be removed out of the³[market yard, mar- ket proper or the market area]³except in the accordance with a permit issued in such manner and in such form as may be pre- scribed by the Board:

Provided that for the removal of pro- cessed goodsm the Iicensed processor or his authorised representative may issue the permit within the limit fixed for the par- ticular processor by the market commit- tee. ]

(7) The Market Committee may levy and collect entrance fee on vehicles, ply- ing on hire, which may enter into market yard at such rate as may be specified in the bye-laws.

(8) The market committee may levy and collect entracne fees for vechicle and services viz, secutiry, electirfication, sani- tation and maintenace of yard and other facilities provided in the market yard and special produce market yard and sub-mar- ket yard from³[purchasers/sellers]³of sub-market yards at such rate as may be specified in the bye-laws."

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 27-7-1997 âð) ¥‹ÌÑSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 11 âÙ÷ 1998 mæÚUæ SÍæçÂÌÐ

x. ÀU.». ÚæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mæÚUæ ¥‹ÌÑSÍæçÂÌÐ

42

40

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972 1 [19- ·¤. ***]

2 [19- ¹. ׇÇUè Ȥèâ ·ð¤ Öé»ÌæÙ ×ð ´U ð é ð ´U ð é ð ´U ð é ð ´ ÃØçÌ·ý¤×—ýýý (1) ·¤æð§üU Öè ÃØç€Ì, Áæð §Uâ ¥çŠæçÙØ× ·ð¤ ¥Šæè٠ׇÇUè Ȥèâ ·¤æ Öé»ÌæÙ ·¤ÚUÙð ·ð¤ çÜ°

ÎæØè ãñ U, ©Uâ·¤æ Öé»Ìæ٠ׇÇUè âç×çÌ ·¤æð

¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ·ý¤Ø ·¤ÚUÙð ·ð¤ Øæ ©Uâð

Âýâ´S·¤ÚU‡æ ·ð¤ çÜ° ׇÇUè ÿæð˜æ ×ð´ ¥æØæÌ ·¤ÚUÙð ·ð¤ ¿æñÎãU çÎÙ ·ð¤ ÖèÌÚU ·¤ÚÔU»æ ¥æñÚU ©Uâ×ð́ ÃØçÌ·ý¤× ãUæðÙð ÂÚU ßãU ׇÇUè Ȥèâ ÌÍæ ©Uâ·ð¤ âæÍ ©Uâ ÂÚU 24

ÂýçÌàæÌ ÂýçÌßáü ·¤è ÎÚU âð •ØæÁ ·¤æ Öé»ÌæÙ ·¤ÚUÙð

·¤æ ÎæØè ãUæð»æÐ

(2) ØçÎ ·¤æð§üU ÃØç€Ì ©UŠææÚUæ (1) ·ð¤ ¥Šæè٠ׇÇUè Ȥèâ ÌÍæ •ØæÁ ·¤æ Öé»ÌæÙ °·¤ ×æâ ·ð¤ ÖèÌÚU ·¤ÚUÙð ×ð´ ¥âÈ¤Ü ÚUãUÌæ ãñU Ìæð °ðâð ÃØç€Ì ·¤æð ©Uâ ׇÇUè ÿæð˜æ ×ð´ Øæ ç·¤âè ¥‹Ø ׇÇUè ÿæð˜æ ×ð´ ¥æ»ð ·¤æ â´ÃØßãUæÚU ·¤ÚUÙð ·ð¤ çÜ° ¥Ùé™ææÌ ÙãUè´ ç·¤Øæ Áæ°»æ ¥æñÚU •ØæÁ âçãUÌ ×‡ÇUè Ȥèâ Öê- ÚUæÁSß ·¤è Õ·¤æØæ ·¤è Öæ¡çÌ ßâêÜ ·¤è Áæ°»è ¥æñÚU °ðâð ÃØç€Ì ·¤è ¥Ùé™æç# ÚUÎ÷Î ç·¤° ÁæÙð ·ð¤ Îæç؈ßæŠæèÙ ãUæð»èÐ]

20. Üð¹ð Âðàæ ·¤ÚUÙð ãðUÌé ¥æÎðàæ ÎðÙð ·¤èð ð ð U ð ðU é ð ð ðð ð ð U ð ðU é ð ð ðð ð ð U ð ðU é ð ð ð àæç€Ì ¥æñÚU Âýßðàæ, çÙÚUèÿæ‡æ ÌÍæ ¥çÖ»ýãU‡æñ U ý ð U ý Uñ U ý ð U ý Uñ U ý ð U ý U ·¤è àæç€ÌØæ¡—¡¡¡^{(1) 1}[×´ÇUè âç×çÌ ·¤æ âç¿ß

Øæ ÚUæ'Ø âÚU·¤æÚU Øæ ÕæðÇüU ·¤æ ·¤æð§üU Öè ¥çŠæ·¤æÚUè

Øæ âðß·¤], Áæð ÚUæ'Ø âÚU·¤æÚU mæÚUæ §Uâ â´Õ´Šæ ×ð´

ÂýæçŠæ·ë¤Ì ç·¤Øæ »Øæ ãUæð, §Uâ ¥çŠæçÙØ× ·ð¤ ÂýØæðÁÙæð´

·ð¤ çÜ° ç·¤âè °ðâð ÃØç€Ì âð, Áæð ç·¤âè Öè

ç·¤S× ·¤è ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·¤æ ·¤æÚUôÕæÚU

·¤ÚUÌæ ãUæð, ØãU ¥Âðÿææ ·¤ÚU â·ð¤»æ ç·¤ ßãU ©Uâ·ð

â×ÿæ °ðâð Üð¹ð ÌÍæ ¥‹Ø ÎSÌæßðÁð´ Âðàæ ·¤ÚÔU ¥æñÚU

·¤æð§üU °ðâè ÁæÙ·¤æÚUè Îð Áæð °ðâè ·ë¤çá-©UÂÁ ·ð¤

SÅUæò·¤ Øæ °ðâð ÃØç€Ì mæÚUæ °ðâè ·ë¤çá-©UÂÁ ·ð¤

·ý¤Ø, çß·ý¤Ø ÌÍæ ÂçÚUÎæÙ âð â´Õ´çŠæÌ ãUæð, ÌÍæ

·¤æð§üU °ðâè ¥‹Ø ÁæÙ·¤æÚUè Öè Îð Áæð ç·¤ °ðâð ÃØç€Ì

mæÚUæ ׇÇUè-Ȥèâ ·ð¤ â´ÎæØ âð â´Õ´çŠæÌ ãUæðÐ

(2) ç·¤âè ¥çŠæâêç¿Ì ·ë¤çá-©UUUUÂÁ ·ð¤ ·¤æÚUÕæÚU ·ð¤ ×æ×êÜè ¥Ùé·ý¤× ×ð́ ç·¤âè ÃØç€Ì mæÚUæ ÕÙæØð ÚU¹ð »Øð â×SÌ Üð¹ð ÌÍæ ÚUçÁSÅUÚU ¥æñÚU °ðâè ·ë¤çá-©UÂÁ ·ð¤ SÅUæò·¤æð´ âð â´Õ´çŠæÌ Øæ °ðâè ·ë¤çá-©UÂÁ ·ð¤ ·ý¤Øæð́, çß·ý¤Øæð́ ÌÍæ ÂçÚUÎæÙæð́ âð â´Õ´çŠæÌ ÎSÌæßðÁæð́, Áæð

1 [19-A. ***] 2 [19-B. Default in payment of mar- ket fee.-(1) Any person liable to pay mar- ket fee under this Act shall pay the same to the market committee within fourteen days of the purchase of the notified Agri- cultural produce or its import into the mar- ket area for processing and in default he shall be liable to pay the market fee to- gether with the interest at the rate of twenty four percent per annum.

(2) If the person liable to pay the market fee and the interest under sub-section (1) fails to pay the same within one month, such person shall not be allowed to enter into further transactions in that market area or any other market area and the market fee with interest shall be recovered as arrears of land revenue and the licence of such person shall be liable to cancelled.

20. Power to order production of accounts and powers of entry, inspection and seizure. (1)¹[The Secretary of the market committee or any officer or servant of the State Govern- ment or the Board] empowered by the State Government in this behalf may for purposes of this Act, require any person carrying on business in any kind of notified agricultural produce to produce before him the accounts and other docu- ments and to furnish any information re- lating to the stocks of such agricultural produce, or purchase, sale and delivery of such agricultural produce by such person and also to furnish any other information relating to payment of the market fees by such person.

(2) all accounts and registers main- tained by any person in the ordinary course of business in any notified agricultural produce and documents relating to the stocks of such agricultural produce or purchases, sales and deliveries

1 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 5 âÙ÷ 1 990 mæÚUæ (ç¼Ù梷¤ 8-2-1 990 âð) çßÜôçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 11 âÙ÷ 1998 mæÚUæ (ç¼Ù梷¤ 9-6-1998 âð) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 41

©Uâ·ð¤ ·¤•Áð ×ð´ ãUæð ¥æñÚU °ðâð ÃØç€Ì ·ð¤ ·¤æØæüÜØ, SÍæÂÙæ°´, »æðÎæ×, ÁÜØæÙ Øæ »æçÇU¸Øæ¡ ÕæðÇüU Øæ ׇÇUè âç×çÌ ·ð¤ °ðâð ¥çŠæ·¤æçÚUØæð´ Øæ âðß·¤æð´ mæÚUæ, Áæð ÚUæ'Ø âÚU·¤æÚU mæÚUæ §Uâ â´Õ´Šæ ×ð´ ÂýæçŠæ·ë¤Ì ç·¤Øð ÁæØð´, çÙÚUèçÿæÌ ·¤è ÁæÙð/ç·¤Øð ÁæÙð ·ð¤ çÜ° â×SÌ Øéç€ÌØé€Ì â×Øæð´ ÂÚU ¹éÜè ÚUãð´U»è/¹éÜð ÚUãðð´U»ðÐ

(3) ØçÎ ç·¤âè °ðâð ¥çŠæ·¤æÚUè Øæ âðß·¤ ·ð¤ Âæâ ØãU â‹ÎðãU ·¤ÚUÙð ·¤æ ·¤æÚU‡æ ãUæð ç·¤ ·¤æð§üU ÃØç€Ì ŠææÚUæ 19 ·ð¤ ¥ŠæèÙ ¥ÂÙð mæÚUæ àææðŠØ ç·¤âè ׇÇUè-Ȥèâ ·ð¤ Öé»ÌæÙ ·¤æ ¥Âß´¿Ù ·¤ÚUÙð ·¤æ Âý؈٠·¤ÚU ÚUãUæ ãñU Øæ ØãU ç·¤ ç·¤âè ÃØç€Ì Ùð ׇÇUè-ÿæð˜æ ×ð´ Âýßë•æ §Uâ ¥çŠæçÙØ× Øæ çÙØ×æð´ ·ð¤ Øæ ©UÂçßçŠæØæð´ ·ð¤ ç·¤‹ãUè´ Öè ©UÂÕ‹Šææ𴠷𤠩UËÜ´ƒæÙ ×ð´ ç·¤âè ¥çŠæâêç¿Ì ·ë¤çá- ©UÂÁ ·¤æ ·ý¤Ø ç·¤Øæ ãñU, Ìæð ßãU çÜç¹Ì ×ð´ ¥çÖçÜç•æÌ ç·¤Øð ÁæÙð ßæÜð ·¤æÚU‡ææð´ âð °ðâð ÃØç€Ì ·ð¤ °ðâð Üð¹ð, ÚUçÁSÅUÚU Øæ ÎSÌæßðÁð´, Áñâð ç·¤ ¥æßàØ·¤ ãUæð´, ¥çÖ»ëçãUÌ ·¤ÚU â·ð¤»æ ÌÍæ ©UÙ·ð¤ çÜ° °·¤ ÚUâèÎ Îð»æ ¥æñÚU ©U‹ãð´U ÌÕ Ì·¤ ÚU¹ð ÚUãðU»æ ÁÕ Ì·¤ ç·¤ ßð ©UÙ·¤è ÂÚUèÿææ ·ð¤ çÜ° Øæ ¥çÖØæðÁÙ ·ð¤ çÜ° ¥æßàØ·¤ ãUæð́Ð

(4) ©UŠææÚUæ (2) Øæ ©UŠææÚUæ (3) ·ð¤ ÂýØæðÁÙô´ ·ð¤ çÜ° °ðâæ ¥çŠæ·¤æÚUè Øæ âðß·¤ ç·¤âè Öè ·¤æÚUÕæÚU ·ð¤ SÍæÙ, Öæ‡ÇUæ»æÚU, ·¤æØæüÜØ, SÍæÂÙæ, »æðÎæ× ÁÜØæÙ Øæ »æǸè ×ð´ çÁâ·ð¤ ç·¤ â´Õ´Šæ ×ð´ °ðâð ¥çŠæ·¤æÚUè Øæ âðß·¤ ·ð¤ Âæâ ØãU çßàßæâ ·¤ÚUÙð ·¤æ ·¤æÚU‡æ ãUæð ç·¤ ©UÙ×ð´ °ðâæ ÃØç€Ì ¥ÂÙð ·¤æÚUæÕæÚU ·ð¤ Üð¹ð, ÚUçÁSÅUÚU Øæ ÎSÌæßðÁð´ Øæ ¥ÂÙð ·¤æÚUÕæÚU âð â´Õ´Šæ ÚU¹Ùð ßæÜð ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ SÅUæò·¤ ÚU¹Ìæ ãñU Øæ ̈â×Ø ÚU¹ð ãñ´U, Âýßðàæ ·¤ÚU â·ð¤»æ Øæ ÌÜæàæè Üð â·ð¤»æÐ

(5) ·ÇU Âýç·ý¤Øæ â´çãUÌæ, 1898 (·ý¤×æ´·¤ 5 âÙ÷ 1898) ·¤è ŠææÚUæ 102 ÌÍæ 103 ·ð¤ ©UÂÕ‹Šæ, ØÍæàæ€Ø ©UŠææÚUæ (4) ¥çŠæÙ ÌÜæàæè ·¤æð Üæ»ê ãUæð´»ðÐ

of such agricultural produce in his pos- session and the offices, establishments, godowns, vessels or vehicles of such per- son shall be open to inspection at all rea- sonable times by such officers and ser- vants of the Board or the market commit- tee as may be authorised by the State Government in this behalf.

(3) If any such officer or servant. has reason to suspect that any person is attempting to evade the payment of any market fee due from him under section 19 or that any person has purchased any notified agricultural produce in contraven- tion of any of the provisions of this Act or the rules, or the bye-laws in force in the market areas, he may for reasons to be recorded in writing, seize such accounts, registers or documents of such person as may be necessary, and shall grant a re- ceipt for the same and shall retain the same only so long as may be necessary for ex- amination thereof or for a prosecution.

(4) For purposes of sub-section (2) or sub- section (3) such officer or ser- vant may enter or search any place of business, warehouse, office, establ ishment, godown, vessel or vehicle where such officer or servant has reason to be- lieve that such person keeps or for the time being kept accounts, registers or documents of his business, or stock of notified agricultural produce relating to his business.

(5) The provisions of sections 102 and 103 of the Code of Criminal Proce- dure, 1898 (No. 5 of 1898), shall, so far as maybe, apply to a search under sub- section (4).

44

42

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(6) ÁãUæ¡ ·¤æð§üU Üð¹æ ÂéSÌ·ð́¤ Øæ ¥‹Ø ÎSÌæßðÁð́ ç·¤âè SÍæÙ âð ¥çÖ»ëçãUÌ ·¤è ÁæØð´ ¥æñÚU ©UÙ×ð´ °ðâè ÂýßçcÅUØæ¡ ãUæð´ Áæð ÂçÚU×æ‡æ, Öæßæð´ (·é¤ÅðUàæ‹â), ÎÚUæð´, ŠæÙ ·¤è ÂýæçŒÌ Øæ Öé»ÌæÙ Øæ ×æÜ ·ð¤ çß·ý¤Ø Øæ ·ý¤Ø ·ð¤ ÂýçÌ çÙÎðüàæ ·¤ÚUÌè ãUæð´, ßãUæ¡ °ðâè Üð¹æ- ÂéSÌ·ð´¤ Øæ ¥‹Ø ÎSÌæßðÁð´, ©U‹ãð´U âæçÕÌ ·¤ÚUÙð ·ð¤ çÜ° âæÿæè ·ð¤ ©UÂâ´ÁæÌ ãéU° çÕÙæ ãUè, âæÿØ ·ð¤ M¤Â ×ð´ »ýãU‡æ ·¤è ÁæØð»è ¥æñÚU °ðâè ÂýçßçcÅUØæ¡ ©UÙ ×æ×Üæð´ ×ð´, â´ÃØßãUæÚUæð´ ÌÍæ Üð¹æ¥æð´ ·¤è, çÁÙ·¤æ ç·¤ ©UÙ×ð´ ¥çÖçÜç¹Ì ãUæðÙæ ÌæˆÂçØüÌ ãñU, ÂýÍ× ÎëcÅUØæ âæÿØ ãUæð´»èÐ

1 [ 21 âßæðü•æ× çßßð·¤æÙéâæÚU Ȥèâ ·¤æðü ð é Uðü ð é Uð ü ð é U çÙŠææüÚU‡æ—ü Uü Uü U (1) ÂýˆØð·¤ ÃØæÂæÚUè, Âýâ´S·¤æÚU‡æ·¤•ææü Øæ ¥æÉU̧çÌØæ¡, Áæð ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ ·¤æ ·¤æÚUÕæÚU ·¤ÚU ÚUãUæ ãñU, ÂýˆØð·¤ ßáü 30 ¥ÂýñÜ ·ð¤ Âêßü, 31 ×æ¿ü ·¤æð â×æŒÌ ãUæðÙð ßæÜð Âêßü çß•æèØ ßáü ·ð¤ ÎæñÚUæÙ ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ©Uâ·ð¤ mæÚUæ Øæ ©Uâ·ð¤ ×æŠØ× âð ç·¤° »Øð ·ý¤Ø-çß·ý¤Ø ·¤æ °·¤ çßßÚU‡æ âç¿ß ·¤æð çßçãUÌ ÚUèçÌ ×ð´ ÂýSÌéÌ ·¤ÚÔU»æÐ

(2) âç¿ß ·¤è ·¤æØüßæãUè âð ÃØçÍÌ ·¤æð§üU ÃØç€Ì, ©Uâ·¤æð âê¿Ùæ ·ð¤ â´âêç¿Ì ç·¤° ÁæÙð ·¤è ÌæÚUè¹ âð 30 çÎÙ ·ð¤ ÖèÌÚU ׇÇUè âç×çÌ ·¤æð ¥ÂèÜ ·¤ÚU â·ð¤»æÐ

(3) ÚUæ'Ø âÚU·¤æÚU Øæ ÕæðÇüU mæÚUæ ÂýæçŠæ·ë¤Ì ç·¤Øæ »Øæ ·¤æð§üU ¥çŠæ·¤æÚUè ¥ÂÙè SßÂýðÚU‡ææ âð Øæ ÚUæ'Ø âÚU·¤æÚU ·¤æð çΰ »Øð ¥æßðÎÙ ÂÚU, ©Uâ çßßÚU‡æ ·¤æð, Áæð âç¿ß ·ð¤ mæÚUæ âˆØæçÂÌ ç·¤Øæ »Øæ ãñU,

2 [âˆØæÂÙ ·¤è ÌæÚèU¹ âð ¿æÚU ßáü ·¤è ·¤æÜæßçŠæ ·ð¤ ÖèÌÚU ÂéÙÑ âˆØæçÂÌ ·¤ÚU â·ð¤»æ]²¥æñÚU °ðâæ ¥çŠæ·¤æÚUè §Uâ ÂýØæðÁÙ ·ð¤ çÜ° ŠææÚUæ 20 ·ð¤ ¥ŠæèÙ àæç€ÌØæð´ ·¤æ ÂýØæð» ·¤ÚÔU»æÐ

(4) ØçÎ ·¤æð§üU ÃØç€Ì, çÁââð ŠææÚUæ 20 ·¤è ©UŠææÚUæ (1) ·ð¤ ¥ŠæèÙ Üð¹ð ÂýSÌéÌ ·¤ÚUÙð Øæ ÁæÙ·¤æÚUè ÎðÙð ·¤è ¥Âðÿææ ·¤è »§üU ãñU, °ðâð Üð¹ð ÂýSÌéÌ

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ w. ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mUæÚUæ ¥‹ÌÑ SÍæçÂÌÐ

(6) Where any books of account or other documents are seize from any place and there are entries therein making ref- erence to quantity, quotations, rates, re- ceipt or payment of money or sale or pur- chase of goods, such books of account or other documents shall be admitted in evidence without witness having to ap- pear to prove the same, and such entries shall be prima facie evidence of matters, transactions and accounts purported to be therein recorded.

1 [21. Best judgment assessment of fee.- (1) Every Trader, Processor or Commission Agent carrying on business of notified agricultural produce shall be- fore the 30th April, every year submit to the Secretary a statement of purchase or sale of notified agricultural produce by or through him, in the prescribed manner, during the previous financial year ending on the 31 st March.

(2) Any person aggrieved by the pro- ceeding of the Secretary, may within 30 days from the date of communication of notice to him, appeal to the Market Com- mittee.

(3) The State Government or any officer authorised by the State Govern- ment or the Board may, on its or his own motion or on an application made to the State Government;²[ reverify the state- ment verified by the Secretary, within four years from the date of verification]²and for this purpose such officer shall exer- cise the powers under Section 20,

(4) If any person required to pro- duce Accounts or furnish information under sub-section (1) of Section 20 fails to produce such accounts or to furnish

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 43

·¤ÚUÙð Øæ ÁæÙ·¤æÚUè ÎðÙð ×ð´ ¥âÈ¤Ü ÚUãUÌæ ãñU Øæ ÁæÙÌð ãéU° ¥Âê‡æü Øæ ¥âˆØ Üð¹ Øæ ÁæÙ·¤æÚUè ÎðÌæ ãñU Øæ çÁâÙð ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ·ý¤Ø- çß·ý¤Ø ÌÍæ ÂçÚUÎæÙ ·ð¤ ©Uç¿Ì Üð¹ ÙãUè´ ÚU¹ð ãñ´U Ìæð âç¿ß, çßçãUÌ ÚUèçÌ ×ð´ °ðâð ÃØç€Ì ÂÚU ŠææÚUæ 19 ·ð¤ ¥ŠæèÙ ©UÎ÷»ëãUèÌ ·¤è ÁæÙð ßæÜè Ȥèâ ·¤æ çÙŠææüÚU‡æ ·¤ÚÔU»æÐ

(5) ÚUæ'Ø âÚU·¤æÚU Øæ ÕæðÇüU mæÚUæ âàæ€Ì ç·¤Øð »Øð ¥çŠæ·¤æÚUè mæÚUæ ç·¤Øæ »Øæ ÂéÙÑ âˆØæÂÙ Øæ ÂéÙÑ çÙŠææüÚU‡æ ¥ç‹Ì× ãUæð»æÐ]

22. ×´ÇUè Âýæ´»‡æ ×ð´ ãéU° ¥çŠæ·ý¤×‡æ ·¤æð´ U ý ´ ð´ éU ý ð´ U ý ´ ð´ éU ý ð´ U ý ´ ð´ éU ý ð ãUÅUæÙð ·¤è àæç€Ì—U U ðU U ðU U ð¹[ âç¿ß ·¤æð, °ðâð çÙÎðàææð´

·ð¤ ¥ŠØŠæèÙ ÚUãUÌð ãéU°, Áæð ׇÇUè âç×çÌ §Uâ â´Õ´Šæ ×ð´ Îð], ׇÇUè Âýæ´»‡æ ×ð´ ·ð¤ ç·¤âè ¹éÜð SÍæÙ ×ð´ ãéU° ç·¤âè ¥çÌ·ý¤×‡æ ·¤æð ãUÅUæÙð ·¤è àæç€Ì ãUæð»è ¥æñÚU °ðâð ãUÅUæØð ÁæÙð ·¤è ÃØØ ©Uâ ÃØç€Ì mæÚUæ ¿é·¤æØð ÁæØð´»ð, çÁâÙð ç·¤ ©U€Ì ¥çÌ·ý¤×‡æ ÂæçÚUÌ ç·¤Øæ ãñU, ¥æñÚU ßð ©Uâè ÚUèçÌ ×ð´ ßâêÜ ç·¤Øð ÁæØð´»ð çÁâ ÚUèçÌ ×ð´ ç·¤ ׇÇUè âç×çÌ ·¤æð àææðŠØ ·¤æð§üU Öè ÚUæçàæ ŠææÚUæ 61 ·ð¤ ¥ŠæèÙ ßâêÜè ·ð¤ Øæð‚Ø ãUæðÌè ãñUÐ

1 [ 23. »æçǸØæð´ ·¤æð ÚUæð·¤Ùð ·¤è àæç€Ì—¸ ð´ ð U ð ð¸ ð´ ð U ð ð¸ ð´ ð U ð ð

(1) ç·¤âè Öè â×Ø ÁÕç·¤,— (°·¤) ÕæðÇüU ·ð¤ ç·¤âè °ðâð ¥çŠæ·¤æÚUè Øæ âðß·¤ mæÚUæ, çÁâð ÕæðÇüU mæÚUæ ç·¤âè ׇÇUè-ÿæð˜æ ×ð´, §Uâ çÙçוæ âàæ€Ì ç·¤Øæ »Øæ ãUæð; Øæ (Îæð) â´Õ´´çŠæÌ ×‡ÇUè-ÿæð˜æ ×ð´ ·¤è²[ÚUæ'Ø ×´ÇUè ÕæðÇüU âðßæ] ·ð¤ ç·¤âè âÎSØ mæÚUæ; information or knowingly furnishes in- complete or incorrect accounts or infor- mation or has not maintained proper ac- counts of the purchases, sales and deliv- ery of the notified agricultural produce, the Secretary shall in the prescribed man- ner assess such person for fees levied under Section 19.

(5) The reverification of reassess- ment made by the officers of the State Government or the Board empowered shall be final].

22. Power to remove encroach- ment in market yard.-¹[Subject to such directions as the market committee may give in this behalf, the secretary] shall have power to remove any encroachment in any open space in the market yard and the expenses of such removal shall be paid by the person who has caused the said encroachment and shall be recovered in the same manner as a sum due to market committee recoverable under section 61.

1 [23. Power to stop vehicles.-(1) At any time when so required,—

(i) by any officer or servant of the Board so empowered by the Board in this behalf in any market area, or

(ii) by any member of the²[State Mandi Board service] in the market area con- cerned; or

1 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1 986 mæÚUæ (ç¼Ù梷¤ 21 -6-1 986 âð) ÂýçÌSÍæçÂÌÐ

2 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 2 7 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

46

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ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(ÌèÙ) ׇÇUè âç×çÌ ·ð¤ ç·¤âè °ðâð ¥çŠæ·¤æÚUè Øæ âðß·¤ mæÚUæ, çÁâð ׇÇUè âç×çÌ mæÚUæ â´Õ´çŠæÌ ×‡ÇUè ÿæð̃ æ ×ð́ §Uâ â´Õ´Šæ ×ð́ âàæ€Ì ç·¤Øæ »Øæ ãUæð, °ðâè ¥Âðÿææ ·¤è ÁæØ Ìæð ØÍæçSÍçÌ ç·¤âè Öè »æǸè, ÁÜØæÙ Øæ ¥‹Ø ßæãUÙ ·¤æ ¿æÜ·¤ Øæ ©Uâ·¤æ

ÖæÚUâæŠæ·¤ ·¤æð§üU ¥‹Ø ÃØç€Ì, ØÍæçSÍçÌ °ðâè »æǸè ÁÜØæÙ Øæ ¥‹Ø ßæãUÙ ·¤æð ÚUæð·¤ Îð»æ ¥æñÚU ©Uâð ©UÌÙð â×Ø Ì·¤ ¹Ç¸æ ÚU¹ð»æ Áæð ç·¤ Øéç€ÌØé€Ì M¤Â âð ¥æßàØ·¤ ãUæð ÌÍæ °ðâð ÃØç€ÌØæð´ ·¤æð °ðâè »æǸè, ÁÜØæÙ Øæ ¥‹Ø ßæãUÙ ×ð́ ·¤è ¥‹ÌßüSÌé¥æð́ ·¤è ÂÚUèÿææ ·¤ÚUÙð Îð»æ ¥æñÚU Üð Áæ§üU Áæ ÚUãUè ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ âð â´Õ´çŠæÌ â×SÌ ¥çÖÜð¹æð´ ·¤æ çÙÚUèÿæ‡æ ·¤ÚUÙð Îð»æ ¥æñÚU ¥ÂÙæ Ùæ× ¥æñÚU ÂÌæ ÌÍæ ©Uâ »æǸè, ÁÜØæÙ Øæ ¥‹Ø ßæãUÙ ·ð¤ Sßæ×è ·¤æ Ùæ× ¥æñÚU ÂÌæ ¥æñÚU °ðâè »æǸè, ÁÜØæÙ Øæ ¥‹Ø ßæãUÙ ×ð´ Üð Áæ§üU Áæ ÚUãUè ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ Sßæ×è ·¤æ Ùæ× ¥æñÚU ÂÌæ Îð»æÐ

(2) ©UŠææÚUæ (1) ·ð¤ ¥ŠæèÙ âàæ€Ì ç·¤Øð »Øð ÃØç€ÌØæð´ ·¤æð ç·¤âè °ðâè ¥çŠæâêç¿Ì ·ë¤çá- ©UÂÁ ·¤æð, Áæð ç·¤âè »æǸè, ÁÜØæÙ Øæ ¥‹Ø ßæãUÙ ×ð´ ׇÇUè-ÿæð˜æ ·ð¤ ÖèÌÚU Üæ§üU »§üU ãñU Øæ ׇÇUè-ÿæð˜æ âð ÕæãUÚU Üð Áæ§üU »§üU ãñU Øæ çÁâ·¤æ ׇÇUè-ÿæð˜æ âð ÕæãUÚU Üð ÁæØæ ÁæÙæ ÂýSÌæçßÌ ãñU, ¥çÖ»ëçãUÌ ·¤ÚUÙð ·¤è àæç€Ì ãUæð»è, ØçÎ °ðâð ÃØç€Ì ·ð¤ Âæâ ØãU çßàßæâ ·¤ÚUÙð ·¤æ ·¤æÚU‡æ ãUæð ç·¤ °ðâè ©UÂÁ ·ð¤ â´Õ´Šæ ×𴠧⠥çŠæçÙØ× ·ð¤ ¥ŠæèÙ àææðŠØ ç·¤âè Ȥèâ Øæ ¥‹Ø ÚU·¤× ·¤æ Øæ çß·ýð¤Ìæ ·¤æð â´ÎðØ ×êËØ ·¤æ Öé»ÌæÙ ÙãUè´ ç·¤Øæ »Øæ ãñUÐ

(3) ØçÎ ©UŠææÚUæ (1) ·ð¤ ¥ŠæèÙ âàæ€Ì ç·¤Øð »Øð ç·¤âè ÃØç€Ì ·ð¤ Âæâ ØãU â‹ÎðãU ·¤ÚUÙð ·¤æ ·¤æÚU‡æ ãUæð ç·¤ ·¤æð§üU ÃØç€Ì ŠææÚUæ 19 ·ð¤ ¥ŠæèÙ ©Uââð àææðŠØ ç·¤âè ׇÇUè Ȥèâ ·ð¤ Öé»ÌæÙ âð Õ¿Ùð ·¤æ Âý؈٠·¤ÚU ÚUãUæ ãñ U Øæ ØãU ç·¤ ç·¤âè ÃØç€Ì Ùð ç·¤âè

(iii) by any officer or servant of the mar- ket committee empowered by the market committee in this behalf in the market area concerned, the driver or any other person incharge of any ve- hicle, vessel or other conveyance shall stop the vehicle, vessel or other con- veyance, as the case may be, and keep it stationery as long as may reason- ably be necessary and allow such per- sons to examine the contents in the vehicle, vessel or other conveyance and inspect all records relating to the notified agricultural produce carried, and give his name, address and name and address of the owner of the noti- fied agricultural produce carried in such vehicle, vessel or other convey- ance.

(2) Persons empowered under sub- section (1) shall have power to seize any notified agricultural produce brought into or taken out or proposed to be taken out of the market area in any vehicle, vessel or other conveyance, if such person has reason to believe that any fee or other amount due under this act or the value payable to the seller in respect of such produce has not been paid.

(3) If any person empowered under sub-section (1) has reason to suspect that any person is attempting to evade the payment of any market fee due from him under section 19 or that any person has

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 45

¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·¤æ ·ý¤Ø Øæ Ö´ÇUæÚU‡æ §Uâ ¥çŠæçÙØ× ·ð¤ Øæ çÙØ×æð´ ·ð¤ Øæ ׇÇUè-ÿæð˜æ ×ð´ Âýßë•æ ©UÂçßçŠæØæ𴠷𤠩UÂÕ‹Šææð´ ×ð´ âð ç·¤âè ©UÂÕ´Šæ ·ð¤ ©UËÜ´ƒæÙ ×ð´ ç·¤Øæ ãñU, Ìæð ßãU ç·¤âè Öè °ðâð ·¤æÚUÕæÚU ·ð¤ SÍæÙ, Öæ‡ÇUæ»æÚU, ·¤æØæüÜØ, SÍæÂÙ Øæ »æðÎæ× ×ð´, çÁâ·ð¤ ÕæÚÔU ×ð´ ©Uâ ÃØç€Ì ·ð¤ Âæâ, çÁâð ç·¤ ©UŠææÚUæ (1) ·ð¤ ¥ŠæèÙ âàæ€Ì ç·¤Øæ »Øæ ãñU, ØãU çßàßæâ ·¤ÚUÙð ·¤æ ·¤æÚU‡æ ãUæð ç·¤ °ðâæ ÃØç€Ì ßãUæ¡ ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·¤æ SÅUæò·¤ ÚU¹Ìæ ãñU Øæ °ðâð ÃØç€Ì Ùð ¥çŠæâêç¿Ì ·ë¤çá- ©UÂÁ ·¤æ SÅUæò·¤ ̈â×Ø ÚU¹ ÚU¹æ ãñU, Âýßðàæ ·¤ÚU â·ð¤»æ Øæ ©Uâ·¤è ÌÜæàæè Üð â·ð¤»æ Ñ

(4) ·ÇU Âýç·ý¤Øæ â´çãUÌæ, 1973 (1974 ·¤æ â´. 2) ·¤è ŠææÚUæ 100, 457, 458 ¥æñÚU 459 ·ð¤ ©UÂÕ‹Šæ ©UŠææÚUæ (1), (2) ¥æñÚU (3) ·ð¤ ¥ŠæèÙ ·ð¤ Âýßðàæ, ÌÜæàæè ¥æñÚU ¥çÖ»ýãU‡æ ·¤æð ©Uâè Âý·¤æÚU Üæ»ê ãUæð´»ð çÁâ Âý·¤æÚU ßð ÂéçÜâ ¥çŠæ·¤æÚUè mæÚUæ Âýßðàæ, ÌÜæàæè ¥æñÚU â•Âç•æ ·ð¤ ¥çŠæ»ýãU‡æ ·ð¤ â´Õ´Šæ ×ð´ Üæ»ê ãUæðÌð ãñ´UÐ °ðâð ¥çÖ»ýãU‡æ ·¤è çÚUÂæðÅüU Âêßæðü€Ì ÃØç€Ì mæÚUæ §Uâ ¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ ¥ÂÚUæŠææð´ ·¤æ çß¿æÚU‡æ ·¤ÚUÙð ·¤è ¥çŠæ·¤æçÚUÌæ ÚU¹Ùð ßæÜð ×çÁSÅþðUÅU ·¤æð ̈·¤æÜ ·¤è Áæ°»èÐ]

24. ©UŠææÚU ÜðÙð ·¤è àæç€Ì—U U ð ðU U ð ðU U ð ð ¹[·¤æð§üU ׇÇUè âç×çÌ, §Uâ ¥çŠæçÙØ× ·ð¤ ÂýØæðÁÙæð´ ·¤æð ·¤æØæüç‹ßÌ ·¤ÚUÙð ·ð¤ çÜ° ¥ÂðçÿæÌ ŠæÙ ÂýÕ´Šæ â´¿æÜ·¤ ·¤è Âêßü ×´ÁêÚUè âð ÕæðÇüU âð Øæ ç·¤âè Õñ´·¤ âð Øæ ç·¤âè ¥‹Ø Üæð·¤ çß•æèØ â´SÍæ âð ©UŠææÚU Üð â·ð¤»è ¥æñÚU ŠææÚUæ 38 ·¤è ©UŠææÚUæ (2) ×ð́ ¥‹ÌçßücÅU ·¤æð§üU Öè ÕæÌ §Uâ Âý·¤æÚU ©UŠææÚU çÜØð »Øð ŠæÙ ·¤æð Üæ»ê ÙãUè´ ãUæð»èÐ]

25. â´çßÎæ°¡ ·¤ÚUÙð ·¤è ÚUèçÌ—´ ¡ U ð U´ ¡ U ð U´ ¡ U ð U (1) §Uâ ¥çŠæçÙØ× ·ð¤ ©UÂÕ´Šææð́ ·ð¤ ¥ŠØŠæèÙ ÚUãUÌð ãéU° SÍæßÚU â•Âç•æ ×ð́ ·ð¤ çãUÌ ·ð¤ ·ý¤Ø, çß·ý¤Ø, ÂÅU÷ÅðU, Õ´Šæ·¤ Øæ ¥‹Ø ¥‹ÌÚU‡æ ·ð¤ çÜ° Øæ SÍæßÚU â•Âç•æ ×ð́ ·ð¤ çãUÌ ·ð¤ ¥ÁüÙ ·ð¤ çÜ° ׇÇUè âç×çÌ ·¤è ¥æðÚU âð ·¤æð§üU •æèÐ purchased or stored any notified

agricultural produce in contravention of

any of the provisions of this Act or the

rules or the bye-laws in force in the mar-

ket areas, he may enter or search any place

of business, warehouse, office, establish-

ment or godown where the person em-

powered under sub- section (1) has rea-

son to believe that such person keeps or

has for the time being kept stock of noti-

fied agricultural produce:

(4) The provisions of section,

48

46

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

â´çßÎæ Øæ ·¤ÚUæÚU ׇÇUè âç×çÌ ·¤è ×´ÁêÚUè âð ãUè çÙcÂæçÎÌ ç·¤Øæ ÁæØð»æ ¥‹ØÍæ ÙãUè´Ð

(2) ©UŠææÚUæ (1) ×ð´ ØÍæ ©UÂÕç‹ŠæÌ ·ð¤ çâßæØ,—

(·¤) ׇÇUè âç×çÌ ·¤æ âç¿ß °ðâð ×æ×Üæð́ ·ð¤ â´Õ´Šæ ×ð́, çÁÙ·ð¤ ç·¤ ÕæÚÔU ×ð́ ßãU â´çßÎæ Øæ ·¤ÚUæÚU ·¤ÚUÙð ·ð¤ çÜ° ׇÇUè âç×çÌ ·ð¤ â´·¤Ë mæÚUæ âæŠææÚU‡æÌØæ Øæ çßàæðáÌÑ ÂýæçŠæ·ë¤Ì ç·¤Øæ »Øæ ãUæð, ×´ÇUè âç×çÌ ·¤è ¥æðÚU âð â´çßÎæ Øæ ·¤ÚUæÚU çÙcÂæçÎÌ ·¤ÚU â·ð¤»æ ÁãUæ¡ ç·¤ °ðâè â´çßÎæ Øæ ·¤ÚUæÚU ·¤è ÚU·¤× Øæ ×êËع[°·¤ ãUÁæÚU] L¤ÂØð âð ¥çŠæ·¤ Ù ãUæð; (¹) ׇÇUè âç×çÌ ·¤æ ¥ŠØÿæ ÌÍæ âç¿ß ׇÇUè âç×çÌ ·¤è ¥æðÚU âð â´çßÎæ Øæ ·¤ÚUæÚU â´Øé€Ì M¤Â âð çÙcÂæçÎÌ ·¤ÚU â·ð´¤»ð ÁãUæ¡ ç·¤ °ðâè â´çßÎæ Øæ ·¤ÚUæÚU ·¤è ÚU·¤× Øæ ×êËع[Âæ¡¿ ãUÁæÚU] L¤Ââð âð ¥çŠæ·¤ Ù ãUæð;

(») ¹‡ÇU (·¤) ÌÍæ (•æ) ×ð́ çÙçÎücÅU ç·¤Øð ×æ×Üæð́ âð çÖ‹Ù ç·¤âè ×æ×Üð ×ð́, ׇÇUè âç×çÌ ·¤è ¥æðÚU âð ·¤æð§üU â´çßÎæ Øæ ·¤ÚUæÚU ׇÇUè âç×çÌ ·ð¤ ¥ŠØÿæ, âç¿ß ÌÍæ ©Uâ·ð¤ °·¤ ¥‹Ø âÎSØ, Áæð ç·¤ â´çßÎæ Øæ ·¤ÚUæÚU ·¤ÚUÙð ·ð¤ çÜ° ׇÇUè âç×çÌ ·ð¤ â´·¤Ë mæÚUæ âæŠææÚU‡æÌÑ Øæ çßàæðáÌÑ ÂýæçŠæ·ë¤Ì ç·¤Øæ »Øæ ãUæð, mæÚUæ çÙcÂæçÎÌ ç·¤Øæ ÁæØð»æÐ

(3) ׇÇUè âç×çÌ mæÚUæ ·¤è »§üU ÂýˆØð·¤ â´çßÎæ çÜç¹Ì ×ð´ ãUæð»è ÌÍæ ßãU ׇÇUè âç×çÌ ·¤è ¥æðÚU âð °ðâð ÃØç€Ì Øæ ÃØç€ÌØæð́ mæÚUæ ãUSÌæÿæçÚUÌ ·¤è ÁæØð»è Áæð ç·¤ ©UŠææÚUæ (2) ·ð¤ ¥ŠæèÙ °ðâæ ·¤ÚUÙð ·ð¤ çÜ° ÂýæçŠæ·ë¤Ì ç·¤Øð »Øð ãUæð´Ð

(4) ©UŠææÚUæ (1), (2) Øæ (3) ×ð´ ©UÂÕ´çŠæÌ ç·¤Øð »Øð ¥ÙéâæÚU çÙcÂæçÎÌ ·¤è »§üU â´çßÎæ âð çÖ‹Ù ·¤æð§üU Öè â´çßÎæ ßñŠæ Øæ ×´ÇUè âç×Ì ÂÚU ¥æÕh·¤ÚU property shall be executed on behalf of the market committee except with the

sanction of the market committee.

(2) Save as provided in sub-sec- tion(1),—

(a) the Secretary of the market com- mittee may execute contract or agreement on behalf of the market committee where the amount or value of such contract or agreement does not exceed· rupees¹[one thousand] regarding matters in respect of which he is generally or specially authorised to do so by a resolution of the market committee;

(b) The Chairman and the Secretary of the market committee, may jointly ex- ecute contract or agreement on behalf of the market committee where the amount or value of such contract or agreement does not exceed rupees¹[five thousand];

(c) in any case other than those re- ferred to in clauses (a) and (b), a contract or agreement on behalf of the market committee shall be executed by the Chair- man, the Secretary, and one other mem- ber of the market committee, who shall have been generally or specially authorised by a resolution of the market comittee to do so.

(3) Every contract entered into by the market committee shall be in writing and shall be signed on behalf of the mar- ket committee by the person or person authorised to do so under sub-section (2).

(4) No contract other a contract executed as provided in sub-section (1),

(2) or (3) shall be valid or binding on the

1 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1 986 mæÚUæ (ç¼Ù梷¤ 21 -7-1 986 âð) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 47

ÙãUè´ ãUæð»èÐ

(5) (·¤) ÖæÚUÌèØ ÚUçÁSÅþUè·¤ÚU‡æ ¥çŠæçÙØ×, 1980 (·ý¤×æ´·¤ 16 âÙ÷ 1908) ×ð́ ¥‹ÌçßücÅU ç·¤âè ÕæÌ ·ð¤ ãUæðÌð ãéU° Öè, ç·¤âè ׇÇUè âç×çÌ ·ð¤ ¥ŠØÿæ Øæ ç·¤âè âÎSØ Øæ ¥çŠæ·¤æÚUè Øæ âç¿ß ·ð¤ çÜ° ØãU ¥æßàØ·¤ ÙãUè´ ãUæð»æ ç·¤ ßãU ¥ÂÙè ÂÎèØ ãñUçâØÌ ×ð´ ¥ÂÙð mæÚUæ çÙcÂæçÎÌ ·¤è »§üU ç·¤âè çÜ¹Ì ·ð¤ ÚUçÁSÅþUè·¤ÚU‡æ âð â´Õ´çŠæÌ ç·¤âè ·¤æØüßæãUè ×ð´ ç·¤âè ÚUçÁSÅþUè·¤ÚU‡æ-·¤æØæüÜØ ×ð´ SßØ´ Øæ ¥çÖ·¤•ææü mæÚUæ ©UÂ-â´ÁæÌ ãUæð Øæ ©Uâ ¥çŠæçÙØ× ·¤è ŠææÚUæ 58 ×ð́ ©UÂÕç‹ŠæÌ ç·¤Øð »Øð ¥ÙéâæÚU ãUSÌæÿæÚU ·¤ÚÔUÐ

(¹) ÁãUæ´ ·¤æð§üU çÜ¹Ì §Uâ Âý·¤æÚU çÙcÂæçÎÌ ·¤è »§üU ãUæð, ßãUæ´ ÚUçÁSÅUèþ·¤ÚU‡æ ¥çŠæ·¤æÚUè çÁâð ç·¤ °ðâè çÜ¹Ì ÚUçÁSÅUèþ·¤ÚU‡æ ·ð¤ çÜ° ÂýSÌéÌ ·¤è »§üU ãUæð, ØçÎ ßãU ©Uç¿Ì â×Ûæð, °ðâ𠥊Øÿæ, âÎSØ, ¥çŠæ·¤æÚUè Øæ âç¿ß ·¤æð ØãU çÙçÎücÅU ·¤ÚÔU»æ ç·¤ ßãU ©Uâ çÜ¹Ì ·ð¤ ÕæÚÔU ×ð´ ÁæÙ·¤æÚUè Îð ¥æñÚU ÚUçÁSÅþUè·¤ÚU‡æ ¥çŠæ·¤æÚUè ©Uâ·ð¤ (çÜ¹Ì ·ð¤) çÙcÂæÎÙ ·ð¤ ÕæÚÔU ×ð´ ¥ÂÙæ â×æŠææÙ ãUæð ÁæÙð ÂÚU çÜ¹Ì ·¤æð ÚUçÁSÅþUè·ë¤Ì ·¤ÚÔU»æÐ

(6) ÁãUæ¡ ·¤æð§üU â´çßÎæ Øæ ·¤ÚUæÚU ç·¤âè ׇÇUè âç×çÌ ·¤è ¥æðÚU âð ç·¤Øæ ãUæð, ßãUæ¡ ×‡ÇUè âç×çÌ Øæ âç¿ß ©Uâ Ì‰Ø ·¤è çÚUÂæðÅüU ׇÇUè âç×çÌ ·¤æð ©Uâ·ð¤ ©Uâ âç•×ÜÙ ×ð´ Îð»æ Áæð °ðâè â´çßÎæ Øæ ·¤ÚUæÚU ·ð¤ ç·¤Øð ÁæÙð ·¤è ÌæÚUè¹ ·ð¤ ¥ÃØßçãUÌ Âà¿æÌ÷ ÕéÜæØæ »Øæ ãUæð ÌÍæ ç·¤Øæ »Øæ ãUæðÐ market committee.

(5) (a) Notwithstanding anything contained in the Indian Registration Act, 1908 (No. 16 of 1908), it shall not be nec- essary for the Chairman or any member or officer or secretary of a market com- mittee to appear in person or by agent at any registration office in any proceeding connected with the registration of any in- strument executed by him in his official capacity or to sign as provided in section 58 of that Act.

(b) Where any instruments is so executed, the Registration Officer to whom such instrument is presented for registration may, if he thinks fit, refer to such Chairman, member, officer or sec- retary for furnishing information respect- ing the same and shall, on being satisfied of the execution thereof, register the in- strument.

(6) Where a contract or agreement is entered into on behalf of a market committee, the Secretary of the market committee shall report the fact to the market committee at its meeting convened and held immediately following the date of entering into of such contract or agreement.

50

48

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972 1 [¥ŠØæØ 4- ·¤.

ÕÁÅ U]UUU

25- ·¤. ÕÁÅU ÌñØæÚU ç·¤Øæ ÁæÙæ ÌÍæU ñ UU ñ UU ñ U ×´ÁêÚU ç·¤Øæ ÁæÙæ.—´ ê U´ ê U´ ê U²[(1) ÂýÕ´Šæ â´¿æÜ·¤, ׇÇUè âç×çÌØæð´ ·¤æð °ðâð ×æÙ·¤æð´ ÂÚU Áñâð ç·¤ çßçãUÌ ç·¤Øæ Áæ°¡, Øæ Ìæð ·¤, ¹, » Øæ ƒæ Âýß»ü ×ð´ ß»èü·ë¤Ì ·¤ÚÔU»æÐ â×SÌ ×´ÇUè âç×çÌØæ¡ ¥æ»æ×è ßáü ·ð¤ çÜ°, ¥æØ ÌÍæ ÃØØ ·¤æ ¥ÂÙæ ÕÁÅU, ÕæðÇüU mæÚUæ çßçãUÌ ×æ»üÎàæü·¤ çâhæ‹Ìæ𴠷𤠥ÙéâæÚU, ÂýˆØð·¤ ßáü 1 ¥ÂýñÜ ·ð¤ Âêßü ÌñØæÚU ·¤ÚÔ´U»è °ß´ ©Uâð ÂæçÚUÌ ·¤ÚÔ´U»è Ñ

ÂÚU‹Ìé ÒÒ·¤ÓÓ ÌÍæ ÒÒ•æÓÓ Âýß»ü ·ð¤ M¤Â ×ð´ ß»èü·ë¤Ì ׇÇUè âç×çÌØæð´ ·¤æ ÕÁÅU ÂýÕ´Šæ â´¿æÜ·¤ mæÚUæ ÂæçÚUÌ ç·¤Øæ ÁæØð»æÐ]

(2) ØçÎ ×´ÁêÚU ç·¤Øð »Øð ÕÁÅU ×ð´ ç·¤âè ×Î ÂÚU ÃØØ ·¤ÚUÙð ·ð¤ çÜ° ·¤æð§üU ÂýæߊææÙ Ù ãUæð Ìæð ÁÕ Ì·¤ ç·¤ ç·¤âè ¥‹Ø àæèáü ·¤è Õ¿Ì ×ð´ âð ÂéÙçßüçÙØæð» mæÚUæ ©Uâ·¤è ÂêçÌü ÙãUè´ ·¤è Áæ â·¤Ìè ãUæð, ©Uâ ÂÎ ÂÚU ç·¤âè ׇÇUè âç×çÌ mæÚUæ ·¤æð§üU Öè ÃØØ ©UÂ»Ì ÙãUè´ ç·¤Øæ ÁæØð»æÐ

(3) ׇÇUè âç×çÌ ©Uâ ßáü ·ð¤ ÎæñÚUæÙ, çÁâ·ð¤ ç·¤ çÜ° ·¤æð§üU ÕÁÅU ×´ÁêÚU ç·¤Øæ Áæ ¿é·¤æ ãUæð, ç·¤âè Öè â×Ø, ÂéÙÚUèçÿæÌ Øæ ÂêÚU·¤ ÕÁÅU ©Uâè ÚUèçÌ ×ð´ ÂæçÚUÌ ·¤ÚUßæ â·ð¤»è ÌÍæ ×´ÁêÚU ·¤ÚUßæ â·ð¤»è ×æÙæð´ ç·¤ ßãU ×êÜ ÕÁÅU ãUæðÐ 3 [(4) ׇÇUè âç×çÌ ©UŠææÚUæ (6) ×ð´ çÙçÎücÅU SÍæØè çÙçŠæ âð çÖ‹Ù ¥ÂÙè çÙçŠæ ×ð´ âð âç‹Ù×æü‡æ â´·¤×æðZ ·¤è ×´ÁêÚUè Îð â·ð¤»è ¥æñÚU °ððâð ·¤æØü ·¤æ çÙcÂæÎ٠ׇÇUè âç×çÌ mæÚUæ ¥Ùé×æðçÎÌ Ù€àæð ÌÍæ çÇUÁæ§UÙ ·ð¤ ¥æŠææÚU ÂÚU °ðâè ÚUèçÌ ×ð´ ·¤ÚUæ â·ð¤»è, Áñâè ÕæðÇüU mæÚUæ çßçãUÌ ·¤è Áæ°Ð

(5) âç‹Ù×æü‡æ â´·¤×æðZ ·ð¤ çÙcÂæÎÙ ·ð¤ çÜ° ÕæðÇüU Øæ ÚUæ'Ø âÚU·¤æÚU ·ð¤ ç·¤âè °ðâð çßÖæ» ·¤æð Øæ

l [CHAPTER IV-A. Budget]

25-A. Preparation and sanction of budget.-²[(1) The Managing director shall classify the market committee in either A,B,C, or D categories on the standard as may be prescribed. All the Market Committees shall prepare and pass their budget of income and expenditure for the ensuing year before first April every year in accordance with the guidelines prescribed by the Board:

Provided that budgets of market committes classified as A and B categories shall be passed by the Managing Director.]

(2) No exexpenditure shall be in- curred by a market committee on any item, if there is no provision in the sanctioned budget therefor, unless it can be met by re-appropriation from saving under any other head.

(3) A market committee may at any time during the year for which any bud- get has been sanctioned cause a revised or supplementary budget to be passed and sanctioned in the same manner as if it were an original budget.

3 [(4) The market committee may sanction and cause to undertake execution of construction works out of its fund other than the permanent fund referred to in sub-section (6) on the basis of the plans and designs approved by the market committee, in such manner as may be prescribed by the Board.

(5) The construction works may be entrusted for exceution to the Board or

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

2 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 2 7 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

3. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 11 âÙ÷ 1998 mæÚUæ (ç¼Ù梷¤ 9-6-1998 âð) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 49

©U·ý¤× ·¤æð, çÁâð ÚUæ'Ø âÚU·¤æÚU mUæÚUæ §Uâ ÂýØæðÁÙ ·ð¤ çÜ° ÂýæçŠæ·ë¤Ì ç·¤Øæ Áæ°, âæñ´Âæ Áæ â·ð¤»æÐ] 1 [(6) ׇÇUè âç×çÌ, ¥ÂÙè â·¤Ü ÂýæçŒÌØæð ·ð¤, çÁÙ×ð´ ´ÁèØ٠Ȥèâ ¥æñÚU ׇÇUè Ȥèâ â×æçßCU ãñU, Õèâ ÂýçÌàæÌ ·¤è ÎÚU âð ÚU·¤× SÍæØè çÙçŠæ ×ð´ Á×æ ·¤ÚUÙð ãðUÌé ÂýæߊææÙ ¥ÂÙð ÕÁÅU ×ð´ ·¤ÚÔU»èÐ SÍæØè çÙçŠæ ×ð´ âð ·¤æð§üU Öè ÃØØ, ÂýÕ´Šæ â´¿æÜ·¤ ·ð¤ Âêßü ¥Ùé×æðÎÙ âð Øæ ©Uâ·ð¤ mæÚUæ ç¼° »Øð çÙÎðàææ𴠷𤠥ÙéâæÚU ãUè ©UÂ»Ì ç·¤Øæ Áæ°»æ ¥‹ØÍæ ÙãUè´Ð §Uâ çÙçŠæ ×ð´ âð Øæ ŠææÚUæ 38 ·¤è ©UŠææÚUæ (1) ·ð¤ ¥ŠæèÙ ØÍæ ©UÂÕç‹ŠæÌ ¥çŠæàæðá ÚU·¤× ×ð´ âð ·¤æð§üU Öè ÃØØ ŠææÚUæ 38 ·¤è ©UŠææÚUæ (1) ×ð´ çÙç¼ücÅU ÕÁÅU ×ð´ ÂýSÌæçßÌ ÙãUè´ ç·¤Øæ Áæ°»æÐ]

¥ŠØæØ^5.

2 [ÚUæ'Ø ×‡ÇUè ÕæðÇüU âðßæ]U U ð üU ðU U ð üU ðU U ð üU ð

2 [ 26. ÚUæ'Ø ×‡ÇUè ÕæðÇüU âðßæ ·¤æ »ÆUÙ.—U U ð üU ð UU U ð üU ð UU U ð üU ð U

(1) ÕæðÇüU ÌÍæ ׇÇUè âç×çÌØæð´ ·ð¤ çÜ° ¥çŠæ·¤æçÚUØæð´ ÌÍæ ·¤×ü¿æçÚUØæð´ ·¤æ ÂýÕ‹Šæ ·¤ÚUÙð ·ð¤ ÂýØæðÁÙ ·ð¤ çÜ° ÕæðÇüU mæÚUæ °·¤ âðßæ ·¤æ »ÆUÙ ç·¤Øæ Áæ°»æ çÁâð ÚUæ'Ø ×‡ÇUè ÕæðÇüU âðßæ ·¤ãUæ ÁæØð»æÐ

(2) ÕæðÇüU, ÚUæ'Ø ×‡ÇUè ÕæðÇüU âðßæ ·ð¤ âÎSØæð´ ·¤è ÖÌèü, ¥ãüUÌæ, çÙØéç€Ì, ÂÎæð‹ÙçÌ, ßðÌÙ×æÙ, ÀéUÅU÷ÅUè, ÀéUÅU÷ÅUè ßðÌÙ, ·¤æØü·¤æÚUè Ö•ææ, ©UŠææÚU, Âð´àæÙ, ©UÂÎæÙ (»ðý'ØéÅUè), ßæçáü·¤è (°‹ØéÅUè), ¥Ùé·¤•Âæ çÙçŠæ, ÖçßcØ çÙçŠæ, ÂÎ'ØéçÌ, ãUÅUæØð ÁæÙð, ¥æ¿ÚU‡æ, çßÖæ»èØ Áæ¡¿, ·ÇU ¥ÂèÜ ÌÍæ ¥‹Ø âðßæ àæÌæðZ ·ð¤ â´Õ´Šæ ×ð´ çßçÙØ× ÕÙæ°»æÐ

(3) ÚUæ'Ø ×‡ÇUè ÕæðÇüU âðßæ ·ð¤ °ðâð âÎSØæð́ ·¤æð, Áæð ׇÇUè âç×çÌ ·ð¤ çÙØ´̃ æ‡æ ·ð¤ ¥ŠæèÙ ·¤æØü ·¤ÚU ÚUãðU ãñ́U, çÎØð ÁæÙð ·ð¤ çÜ° ¥ÂðçÿæÌ ßðÌÙ, Ö•æð, ©UÂÎæÙ ÌÍæ ¥‹Ø â´ÎæØ ×‡ÇUè âç×çÌ çÙçŠæ ÂÚU ÖæÚU ãUæð́»ðÐ any Department or undertaking of the

State Government authorised by the State Government for this purpose].

1 [(6) The market committee shall

make provision in its budget for crediting the amount into the permanent fund at the rate of twenty percent, of its gross

receipt comprising of registration fee and market fee. No expenditure from the

permanent fund shall be incurred except with the prior approval or as per direction given by the Director. No expenditure

from this fund or from surplus amount as provided under sub-section (1) of Sec-

tion 38 shall be proposed in the budget referred to in sub-section (1)].

CHAPTER V.

2 [The State Mandi Board Service] 2 [26. Constitution of State Mandi Board Service.- (1) For the purpose of providing officers and employees to the Board and i the Market Committees there shall be constituted, A service by the Board to be called the State Mandi Board Service.

(2) The Board shall make regulations in respect of recruitment, qualification, appointment, promotion, scale of pay, leave, leave salary, acting allowance, loan, pension, gratuity, annuity, compassionate fund, provident fund, dismissal, removal, conduct, departmental enquiry punishment, appeal and other service conditions of the members of the State Mandi Board Service.

(3) The Salary, allowances, gratuity and other payments required to be made to the members of the State Mandi Board Service who are working under the con- trol of the Market Committee shall be a charge on the Market Committee Fund.

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ¥‹ÌÑSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

52

50

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(4) ç·¤‹ãUè´ Öè çÙØ×æð´ Øæ çßçÙØ×æ𴠷𤠥ŠæèÙ çÙØé€Ì ç·¤Øð »Øð Øæ ¥æ×ðçÜÌ ç·¤Øð »Øð °ðâð ¥çŠæ·¤æÚUè ÌÍæ ·¤×ü¿æÚUè, Áæð ©UŠææÚUæ (1) ·ð¤ ¥ŠæèÙ ÚUæ'Ø ×‡ÇUè ÕæðÇüU âðßæ ·ð¤ »ÆUÙ ·ð¤ ¥ÃØßçãUÌ Âêßü ÚUæ'Ø ç߇æÙ âðßæ, ÕæðÇüU âðßæ ·ð¤ âÎSØ Íð ¥æñÚU ×´ÇUè âç×çÌ âðßæ ·ð¤ Ùæ·ð¤ÎæÚU (âãUæØ·¤ ©UÂçÙÚUèÿæ·¤) ÚUæ'Ø ×‡ÇUè ÕæðÇüU âðßæ ·ð¤ âÎSØ â×Ûæð ÁæØð´»ðÐ]

1 [ 27. âç¿ß ¥æñÚU ¥‹Ø ¥çŠæ·¤æÚUè.—ñ U Uñ U Uñ U U

(1) ÂýˆØ𷤠ׇÇUè âç×çÌ ×ð´ °·¤ âç¿ß ¥æñÚU °ððâð ¥‹Ø ¥çŠæ·¤æÚUè ãUæð´»ð Áæð ÚUæ'Ø ×‡ÇUè ÕæðÇüU ·ð¤ âÎSØ ãUæð´»ð;

ÂÚU‹Ìé °·¤ âð ¥çŠæ·¤ ׇÇUè âç×çÌØæð´ ·ð¤ çÜ° ç·¤âè °·¤ ¥çŠæ·¤æÚUè ·¤è çÙØéç€Ì ·¤è Áæ â·ð¤»èÐ

(2) âç¿ß, ׇÇUè âç×çÌ ·¤æ ÂýŠææÙ ·¤æØüÂæÜÙ ¥çŠæ·¤æÚUè ãUæð»æ ¥æñÚU ©Uâ ׇÇUè âç×çÌ ×ð´ ÂÎSÍ â×SÌ ¥çŠæ·¤æÚUè ÌÍæ ·¤×ü¿æÚUè ©Uâ·ð¤ ¥ŠæèÙSÍ ãUæð´»ðÐ

(3) âç¿ß, ׇÇUè âç×çÌ ·ð¤ ÂýçÌ ÁÕæßÎæÚU ãUæð»æ ¥æñÚU ׇÇUè âç×çÌ ·ð¤ çÙØ´˜æ‡æ ·ð¤ ¥ŠæèÙ ãUæð»æÐ

28. [***]

29. ¹[***]

30. ·¤×ü¿æÚUè ßë‹Î ·¤è çÙØéç€Ì.—ü U ë éü U ë éü U ë é (1) ÂýˆØð·¤ ×´ÇUè âç×çÌ °ðâð ¥‹Ø ¥çŠæ·¤æçÚUØðæ´ ÌÍæ âðß·¤æð´ ·¤è çÙØéç€Ì ·¤ÚU â·ð¤»è Áæð ç·¤ ©Uâ·ð¤ ·¤•æüÃØæð´ ·¤è ÎÿæÌæÂê‡æü çÙßüãUÙ ·ð¤ çÜ° ¥æßàØ·¤ ÌÍæ ©Uç¿Ì ãUæðÑ

(4) The officers and employees appointed or absorbed under any rules or regulations and belonging to the State Marketing Service, Board Service and the Nakedars (Assistant Sub-Inspector) of' Market Committee Service immediately before the constitution of the State Mandi Board Service under sub-section (1) shall be treated as members of the State Mandi Board Service).

1 [27. Secretary and other Offic- ers.- (1) There shall be a Secretary and other ofticers for every market commit- tee who shall be members of State Mandi Board Service :

Provided that an officer may be ap- pointed for more than one market com- mittee.

(2) The Secretary shall be the Prin- cipal Executive Officer of the Market Committee and all officers and employ- ees posted in the market committees shall be subordinate to him.

(3) The Secretary shall be accountable to the Market Committee and shall be under the administrative control of the Market Committee.]

28. [***]

29. ¹[***]

30. Appointment of staff.- (1) Ev- ery market committee may appoint such other officers and servants as may be nec- essary and proper for the efficient dis- charge of its duties:

1 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1 997 mæÚUæ (ç¼Ù梷¤ 1 5-6-1 997 âð) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 51

ÂÚU‹Ìé ç·¤âè Öè ÂÎ ·¤æ âëÁÙ ÂýÕ´Šæ â´¿æÜ·¤ ·¤è Âêßü ×´ÁêÚUè ·ð¤ çÕÙæ ÙãUè´ ç·¤Øæ ÁæØð»æÐ

(2) ×´ÇUè âç×çÌ ©UŠææÚUæ (1) ·ð¤ ¥ŠæèÙ çÙØé€Ì ç·¤Øð »Øð ¥çŠæ·¤æçÚUØæð´ ÌÍæ âðß·¤æð´ ·¤è çÙØéç€Ì, ßðÌÙ ÀéUÅU÷ÅUè, ÀéUÅU÷ÅUè Ö•æð, Âð´àæÙ, ©UÂÎæÙ ÖçßcØ çÙçŠæ ×ð´ ¥çÖÎæØ ÌÍæ ¥‹Ø âðßæ àæÌæðZ ·¤æð çßçÙØç×Ì ·¤ÚUÙð ·ð¤ çÜ° ÌÍæ ©UÙ·¤æð àæç€ÌØæ¡, ·¤•æüÃØ °ß´ ·ë¤ˆØ Âý̂ ØæØæðçÁÌ ·¤ÚUÙð ·ð¤ çÜ° ©UÂÜ•Šæ ·¤ÚÙð ·ð¤ ãðUÌé ©UÂçßçŠæØæ¡ ÕÙæ â·ð¤»èÐ 2 [(3) §Uâ ¥çŠæçÙØ× ×ð´ Øæ ©Uâ·ð¤ ¥ŠæèÙ ÕÙæÙð »Øð çÙØ×æð´ Øæ ©UÂçßçŠæØæð´ ×ð´ ¥´ÌçßüCU ç·¤âè ÕæÌ ·ð¤ ãUæðÌð ãéU° Öè, ÂýÕ´Šæ â´¿æÜ·¤, ©UŠææÚUæ (4) ×ð´ çßçÙçÎüCU àæÌæðZ ·ð¤ ¥ŠØŠæèÙ ÚUãUÌð ãéU°, ç·¤âè ׇÇUè âç×çÌ ·ð¤ ç·¤âè Öè °ðâð ¥çŠæ·¤æÚUè Øæ âðß·¤ ·¤æð, çÁâ·¤æ ¥çŠæ·¤Ì× ßðÌÙ×æÙ ÀUãU âæñ L¤ÂØð âð ¥çŠæ·¤ ãUæð, ©Uâ ÚUæÁSß â´Öæ» ·¤è ç·¤âè ¥‹Ø ׇÇUè âç×çÌ ×ð´ ÂýçÌ çÙØéç€Ì ÂÚU SÍæÙæ‹ÌçÚUÌ ·¤ÚU â·ð¤»æ ¥æñÚU ÂýÕ´Šæ â´¿æÜ·¤ ·ð¤ çÜ° ØãU ¥æßàØ·¤ ÙãUè´ ãUæð»æ ç·¤ ßãU §Uâ ©UŠææÚUæ ·ð¤ ¥ŠæèÙ ÂýçÌçÙØéç€Ì ÂÚ USÍæÙæ‹ÌÚU‡æ ·¤æ ¥æÎðàæ ÂæçÚUÌ ·¤ÚUÙð ·ð¤ Âêßü â´Õ´çŠæÌ ×‡ÇUè âç×çÌ âð Øæ ¥çŠæ·¤æÚUè Øæ âðß·¤ âð ÂÚUæ×àæü ·¤ÚÔ´UÐ

(4) ©UŠææÚUæ (3) ·ð¤ ¥ŠæèÙ SÍæÙæ‹ÌçÚUÌ ç·¤Øæ »Øæ â´Õ´çŠæÌ ¥çŠæ·¤æÚUè Øæ âðß·¤,— (·¤) ×êÜ ×´ÇUè âç×çÌ ×ð´ ŠææçÚUÌ ÂÎ ÂÚU ¥ÂÙæ ŠææÚU‡ææçŠæ·¤æÚU ÚU¹ð»æ;

(¹) °ðâð ßðÌÙ Øæ Ö•ææð́ ·ð¤ â´Õ´Šæ ×ð́, çÁÙ·ð¤ ç·¤ çÜ° ßãU ×êÜ ×´ÇUè âç×çÌ ×ð́ ÕÙð ÚUãUÙð ·¤è Îàææ ×ð́ ãU·¤ÎæÚU ãUæð»æ, ¥ÜæÖ·¤æÚUè çSÍçÌ ×ð´ ÙãUè´ ÚU¹æ Áæ°»æ;

Provided that no post shall be cre- ated save with the prior sanction of the Director.

(2) The market committee may make bye-laws for regulating the appointment, pay, leave, leave allowances, pensions, gratuities, contribution to provident fund and other conditions of service of offic- ers and servants appointed under sub-sec- tion (1) and for providing for the delega- tion of powers, duties and functions to them. 2 [(3) Notwithstanding anything con- tained in this Act or any rules or bye-laws made there under, the Director may, sub- ject to the conditions specified in sub-sec- tion (4), transfer on deputation any of- ficer or servant of any market committee carrying a maximum scale of pay exceed- ing rupees six hundred to any other mar- ket committee of the Revenue Division and it shall not be necessary for the Director to consult either the market committee or the officer or servant concerned before passing an order of transfer on deputa- tion under this sub-section.

(4) The officer or servant concerned transferred under sub-section (3) shall,—

(a) have his lien on the post held in the parent market committee;

(b) not be put to disadvantageous posi- tion in respect of pay and

allowances which he would have been entitled to, had he continued in the parent market committee;

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) çßÜæðçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ¥‹ÌÑSÍæçÂÌÐ

54

52

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(») °ðâè ÎÚU ÂÚU ÂýçÌçÙØéç€Ì Ö•ææ ÂæÙð ·¤æ ãU·¤ÎæÚU ãUæð»æ Áñâè ç·¤ ÂýÕ´Šæ â´¿æÜ·¤, âæŠææÚU‡æ Øæ çßàæðá ¥æÎðàæ mæÚUæ, çßçÙçÎüCU ·¤ÚÔ´U; ¥æñÚU (ƒæ) °ðâð ¥‹Ø çÙÕ‹ŠæÙæð´ ¥æñÚU àæÌæðZ mæÚUæ, çÁٷ𤠥‹Ì»üÌ ¥ÙéàææâçÙ·¤ çÙØ´̃ æ‡æ Öè ãñU, àææçâÌ ãUæð»æ Áñâè ç·¤ ÂýÕ´Šæ â´¿æÜ·¤, âæŠææÚU‡æ Øæ çßàæðá ¥æÎðàæ mæÚUæ, çßçÙçÎüCU ·¤ÚÔUÐ] ¥ŠØæØ^6.

ÃØæÂæÚU ·¤æ çßçÙØ×ÙUUU

31. ×´ÇUè ÿæð˜æ ×ð´ ·¤æØü ·¤ÚUÙð ßæÜð ÃØç€ÌØæð´´ U ð ð´ ü U ð ð ð´´ U ð ð´ ü U ð ð ð´´ U ð ð´ ü U ð ð ð´ ·¤æ çßçÙØ×Ù.— ·¤æð§üU Öè ÃØç€Ì, ç·¤âè ¥çŠæâêç¿Ì

·ë¤çá ©UÂÁ ·ð¤ â´Õ´Šæ ×ð´ ×´ÇUè ÿæð˜æ ×ð´ ¥æɸUçÌØæ,

ÃØæÂæÚUè,¹[ÎÜæÜ,]¹ÌéÜñØæ, ãU•×æÜ, âßðüÿæ·¤,

Öæ‡ÇUæ»æçÚU·¤ Âýâ´S·¤ÚU‡æ ·ð¤ Øæ ÎÕæÙð (Âýðçâ´») ·ð¤ ·¤æÚU¹æÙæð´ ·ð¤ Sßæ×è Øæ ¥çŠæÖæð»è²[Øæ ç·¤âæÙ ©UˆÂæ¼·¤ ⢻ÆUÙ Øæ çÙÁè ×¢ÇUè Âý梻‡æ ·ð¤ ⢿æÜ·¤ Øæ çÙÁè ©UÂ×¢ÇUè Âý梻‡æ ·ð¤ ⢿æÜ·¤ Øæ çÙÁè ç·¤âæÙ ©UÂÖô€Ìæ Âý梻‡æ Øæ ÅUç×üÙÜ ×æ·ðü¤ÅU ·¤æò•ÂÜð€â ·ð¤ ⢿æÜ·¤]²Øæ °ðâð ¥‹Ø ×´ÇUè ·ë¤ˆØ·¤æÚUè ·ð¤ M¤Â ×ð´ ·¤æØü §Uâ ¥çŠæçÙØ× ·ð¤ ÌÍæ ©Uâ·ð¤ ¥ŠæèÙ ÕÙæØð »Øð çÙØ×æð´ ÌÍæ ©UÂçßçŠæØæ𴠷𤠩UÂÕ´Šææ𴠷𤠥ÙéâæÚU ãUè ·¤ÚÔU»æ ¥‹ØÍæ ÙãUè´Ð

32. ´ÁèØÙ ×´ÁêÚU ·¤ÚUÙð ·¤è àæç€Ì—´ ´ ê U U ð´ ´ ê U U ð´ ´ ê U U ð

(1) ŠææÚUæ 31 ×ð́ çßçÙçÎücÅU ç·¤Øæ »Øæ Âý̂ Øð·¤ ÃØç€Ì, Áæð ×´ÇUè ÿæð˜æ ×ð´ ·¤æØü ·¤ÚUÙæ ¿æãUÌæ ãUæð, ´ÁèØÙ ·¤æð ×´ÁêÚUè Øæ ©Uâ·ð¤ Ùßè·¤ÚU‡æ ·ð¤ çÜ° ×´ÇUè âç×çÌ ·¤æð °ðâè ÚUèçÌ ×ð´ ÌÍæ °ðâè ·¤æÜæßçŠæ ·ð¤ ÖèÌÚU, Áñâè ç·¤ ©UÂçßçŠæØæð´ mæÚUæ çßçãUÌ ·¤è ÁæØð, ¥æßðÎÙ ·¤ÚÔU»æÐ

(2) °ðâð ÂýˆØð·¤ ¥æßðÎÙ-Â˜æ ·ð¤ âæÍ °ðâè Ȥèâ â´Ü»A ·¤è ÁæØð»è Áñâè ç·¤ ÂýÕ´Šæ â´¿æÜ·¤, çßçãUÌ ·¤è »§üU âè×æ¥æ𴠷𤠥ŠØŠæèÙ ÚUãUÌð ãéU°, §Uâ â´Õ´Šæ ×ð çßçÙçÎüCU ·¤ÚÔ´UÐ

(c) be entitled to deputation allowance at such rate as the Director may by general or special order, specify; and

(d) be governed by such other terms and conditions including disciplin- ary control as the Director may, by general or special orders, specify.]

CHAPTER VI

Regulation of Trading

31. Regulation of persons oper- ating in market area.- No person shall, in respect of any notified agricultural produce, operate in the market area as commission agent, trader,¹[broker,]¹ weighman, hammal, surveyor, ware- house-man, owner or occupier of pro- cessing or pressing factories or²[Farmer Producer Organization or operator of pri- vate market yard or operator of private sub market yard or operator of private farmer consumer yards or Terminal Mar- ket Complex]²or such other market func- tionary except in accordance with the pro- vision of this Act and the rules and bye- laws made thereunder.

32. Power to grant registration.-

(1) Every person specified in section 31 who desires to operate in the market area shall apply to the market committee for grant of a registration or renewal there of in such manner and within such period as may be prescribed by bye-laws.

(2) Every such application shall be accompanied by such fee as the Director may, subject to the limits prescribed, specify in this behalf.

1. ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mUæÚUæ çßÜæðçÂÌÐ w. ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mUæÚUæ ¥‹ÌÑ SÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 53

(3) ×´ÇUè âç×çÌ Â´ÁèØÙ ×´ÁêÚU ·¤ÚU â·ð¤»è Øæ ©Uâ·¤æ Ùßè·¤ÚU‡æ ·¤ÚU â·ð¤»è Øæ çÜç¹Ì ×ð´ ¥çÖçÜç¹Ì ç·¤Øð ÁæÙð ßæÜð ·¤æÚU‡ææð´ âð, ´ÁèØÙ ·¤æð ×´ÁêÚU ·¤ÚUÙð Øæ ©Uâ·¤æ Ùßè·¤ÚU‡æ ·¤ÚUÙð âð §U‹·¤æÚU ·¤ÚU â·ð¤»è;

1 [ÂÚU‹Ìé ØçÎ ç·¤ ׇÇUè âç×çÌ, ´ÁèØÙ

·¤è ×´ÁêÚUè Øæ ©Uâ·ð¤ Ùßè·¤ÚU‡æ ·ð¤ çÜ° ¥æßðÎÙ- ˜æ Âýæ# ãUæðÙð ·¤è ÌæÚUè¹ âð ÀUÑ â#æãU ·ð¤ ÖèÌÚU ´ÁèØÙ ×´ÁêÚU ·¤ÚUÙð ×ð´ Øæ ´ÁèØÙ ·¤æ Ùßè·¤ÚU‡æ ·¤ÚUÙð ×ð´ ¿ê·¤ ·¤ÚUÌè ãñU, Ìæð ØãU â×Ûææ ÁæØð»æ ç·¤ ´ÁèØÙ ØÍæçSÍçÌ ×´ÁêÚU ·¤ÚU Îè »§üU ãñU Øæ ©Uâ·¤æ Ùßè·¤ÚU‡æ ·¤ÚU çÎØæ »Øæ ãñUÐ]

2 [ÂÚU‹Ìé ØãU ¥æñÚU Öè ØçÎ ç·¤âè ¥æßðη¤ ·ð¤ çßL¤h ׇÇUè âç×çÌ ·ð¤ àææðŠØ, çÁٷ𤠥‹Ì»üÌ ÀU•æèâ»ÉU̧ çÙÚUæçŸæÌæð́ °ß´ çÙŠæüÙ ÃØç€ÌØæð́ ·¤è âãUæØÌæ ¥çŠæçÙØ×, 1970 ·ð¤ ¥ŠæèÙ àææðŠØ Öè ¥æÌð ãñ́U, Õ·¤æØæ ãñ́U Ìæð ¢ÁèØÙ Ùßè·ë¤Ì ÙãUè´ ·¤è Áæ°»è Ñ ÂÚU‹Ìé ØãU Öè ç·¤ ·¤æð§üU Öè ´ÁèØÙ ç·¤âè ¥ßØS·¤ ·¤æð ×´ÁêÚU ÙãUè´ ·¤è Áæ°»èÐ]

(4) §Uâ ŠææÚUæ ·ð¤ ¥ŠæèÙ ×´ÁêÚU ·¤è »§üU Øæ Ùßè·ë¤Ì ·¤è »§üU â×SÌ Â´ÁèØÙ §Uâ ¥çŠæçÙØ× ·ð¤ ÌÍæ ©Uâ·ð¤ ¥ŠæèÙ ÕÙæØð »Øð çÙØ×æð´ ÌÍæ ©UÂçßçŠæØæ𴠷𤠩UÂÕ´Šææ𴠷𤠥ŠØŠæèÙ ãUæð´»èÐ

56

54

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(3) §Uâ ŠææÚUæ ·ð¤ ¥ŠæèÙ ×´ÁêÚU ·¤è »§üU Øæ ÙßèÙè·¤ÚU‡æ ·¤è »§üU â×SÌ Â´ÁèØÙ §Uâ ¥çŠæçÙØ× ·ðð ÌÍæ ©Uâ·ð¤ ¥ŠæèÙ ÕÙæ° »° çÙØ×æð´ ¥æñÚU ©UÂçßçŠæØæ𴠷𤠩UÂÕ´Šææ𴠷𤠥ŠØŠæèÙ ÚUãUÌð ãéU° ãUæð´»ðÐ]³

1 [32 - ¹. çÙÁè ×´ÇUè Âýæ´»‡æ/ çÙÁè ©UÂ-´ U ý ´ U´ U ý ´ U´ U ý ´ U ׇÇUè Âýæ ´»‡æ ÌÍæ çÙÁè ç·¤âæÙ ©UÂÖæðQ¤æU ý ´ U ðU ý ´ U ðU ý ´ U ð Âýæ´»‡æ ·¤è SÍæÂÙæ ·ð¤ çÜ° ´ÁèØÙ-ý ´ ð ´ý ´ ð ´ý ´ ð ´ (1) °ðâæ ÃØç€Ì/ â´»ÆUÙ/ ç·¤âæÙ ©UˆÂæη¤ â´»ÆUÙ, Áæð

×´ÇUè ÿæð˜æ ×ð´ çÙÁè ×´ÇUè Âýæ´»‡æ/ çÙÁè ©UÂ- ׇÇUè Âýæ´»‡æ/ çÙÁè ç·¤âæÙ ©UÂÖæðQ¤æ Âýæ´»‡æ SÍæçÂÌ

·¤ÚUÙæ ¿æãUÌæ ãUæð, ´ÁèØÙ Øæ ©Uâ·ð¤ ÙßèÙè·¤ÚU‡æ ·ð¤ çÜ° ÕæðÇüU ·¤æð, °ðâè ÚUèçÌ ×ð´ ÌÍæ ·¤æÜæßçŠæ ·ð¤ ÖèÌÚU ¥æñÚU °ðâè àæÌæðü ÂÚU, Áñâè ç·¤ çÙØ×æð´ ×ð´ çßçãUÌ ç·¤Øð ÁæØð´, ¥æßðÎÙ ·¤ÚÔU»æÐ

(2) ÕæðÇüU, ´ÁèØÙ Sßè·ë¤Ì ·¤ÚU â·ð¤»æ Øæ ©Uâ·¤æ Ùßè·¤ÚU‡æ ·¤ÚU â·ð¤»æ Øæ ¥çÖçÜç¹Ì ç·¤Øð ÁæÙð ßæÜð ·¤æÚU‡ææð âð, ´ÁèØÙ ·¤æð Sßè·ë¤Ì ·¤ÚUÙð âð Øæ ©Uâ·ð¤ Ùßè·¤ÚU‡æ ·¤ÚUÙð âð, §´U·¤æÚU ·¤ÚU â·ð¤»æÐ

(3) §Uâ ŠææÚUæ ·ð¤ ¥ŠæèÙ Sßè·ë¤Ì Øæ Ùßè·ë¤Ì ç·¤Øð »Øð â×SÌ Â´ÁèØÙ, §Uâ ¥çŠæçÙØ× ÌÍæ ©Uâ·ð¤ ¥ŠæèÙ ÕÙæ° »° çÙØ×æð´ °ß´ ©UÂçßçŠæØæ𴠷𤠩UÂÕ´Šææð ·ð¤ ¥ŠØŠæèÙ ãUæð´»ðÐ]¹

33. ´ÁèØÙ´́́ ÚU¼÷¼ ·¤ÚUÙð Øæ çÙÜ´çÕÌU ÷ U ð ´U ÷ U ð ´U ÷ U ð ´ ·¤ÚUÙð ·¤è àæç€Ì.—U ðU ðU ð (1) ©UŠææÚUæ (4) ·ð¤ ©UÂÕ´Šææð ·ð¤ ¥ŠØŠæèÙ ÚUãUÌð ãéU° ׇÇUè âç×çÌ, çÜç¹Ì ×ð´ ¥çÖçÜç¹Ì ç·¤Øð ÁæÙð ßæÜð ·¤æÚU‡ææð´ âð, ç·¤âè ´ÁèØÙ ·¤æð çÙÜ´çÕÌ Øæ ÚUg ·¤Ú Uâ·ð¤»è—

(·¤) ØçΠ´ÁèØÙ ÁæÙÕêÛæ·¤ÚU ÎéÃØüßÎðàæÙ Øæ ·¤ÂÅU mæÚUæ ÂýæŒÌ ·¤è »§üU ãUæð; Øæ

(¹) ØçÎ ©Uâ ´ÁèØÙ ·¤æ ŠææÚU·¤ Øæ ·¤æð§üU âðß·¤ Øæ ©Uâ·¤è (¥Ùé™æç# ŠææÚU·¤ ·¤è) ¥çÖÃØ€Ì

Øæ çßßçÿæÌ ¥Ùé™ææ âð ©Uâ·¤è ¥æðÚU âð ·¤æØü

·¤ÚUÙð ßæÜæ ·¤æð§üU Öè ÃØç€Ì ´ÁèØÙ ·ð¤

çÙÕ´ŠæÙæð´ Øæ àæÌæðZ ×ð´ âð ç·¤âè Öè çÙÕ´ŠæÙ

Øæ àæÌü ·¤æ Ö´» ·¤ÚUÌæ ãñU; Øæ

-

(3) All registration granted or re- newed under this section shall be subject to the provisions of this Act and the rules and bye - laws made there under newed under this section shall be subject to the provisions of this Act and the rules and bye- laws made there under.]³

1 [32- B. Registration for establish- ment of private market yard/ private sub- market yard and private farmer consumer yard.-

(1) Every person/ organization/ farmer producer organization, who desires to establish private market yard/ private sub- market yard/ private farmer con- sumer yard in the market area, shall apply to the Board of registration or renewal thereof in such manner and within such period and on such conditions as may be prescribed in the rules.

(2) Board may grant or renew the registration or for reasons to be recorded in writing refuse to grant or renew the registration.

(3) All registration granted or re- newed under this section shall be sunject to the provisions of the Act and the rules and bye-laws made there under.]¹

33. Power to cancel or suspend Registration.- (1) Subject to the provi- sions of sub-section (4) a market com- mittee may, for reason to be recorded in writing, suspend or cancel a registration—

(a) if the registration has been obtained through willful misrepresentation or fraud; or

(b) if the holder of the registration or any servant or any one acting on his be- half with his express or implied per- mission, commits a breach of any of the terms or conditions of the regis- tration; or

1 . ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 8 קüU 201 5 mUæÚUæ ¥‹ÌÑ SÍæçÂÌÐ

3. ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 10 ȤÚUßÚUèU 2006 mUæÚUæ ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 55

(») ØçΠ´ÁèØÙ ·¤æ ŠææÚU·¤ ¥‹Ø ´ÁèØÙ-ŠææÚU·¤æð´ ·ð¤ âæÍ ç×Ü·¤ÚU ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ç߇æÙ ·¤æð ׇÇUè Âýæ´»‡æ/Âýæ´»‡ææð´ ×ð´ ÁæÙÕêÛæ·¤ÚU ÕæçŠæÌ ·¤ÚUÙð, çÙÜ´çÕÌ ·¤ÚUÙð Øæ ÚUæð·¤Ùð ·ð¤ ¥æàæØ âð ׇÇUè-ÿæð˜æ ×ð´ ·¤æð§üU ·¤æØü ·¤ÚÔU Øæ ¥ÂÙæ Âýâæ×æ‹Ø ·¤æÚUÕæÚU ¿ÜæÙð âð ÂýçßÚUÌ ÚUãð ¥æñÚU çÁâ·ð¤ ÂçÚU‡ææ×SßM¤Â ç·¤âè ©UÂÁ ·¤æ ç߇æÙ ÕæçŠæÌ ãUæð »Øæ ãUæð, çÙÜ´çÕÌ ãUæð »Øæ ãUæð Øæ L¤·¤ »Øæ ãUæð; (ƒæ) ØçΠ´ÁèØÙ ·¤æ ŠææÚU·¤ çÎßæçÜØæ ãUæð »Øæ ãUæð; (¾¤) ØçΠ´ÁèØÙ ·¤æ ŠææÚU·¤ ·¤æð§üU °ðâè çÙÚUãüUÌæ, Áñâè ç·¤ çßçãUÌ ·¤è ÁæØð, ©UÂ»Ì ·¤ÚU Üð; Øæ (¿) ØçΠ´ÁèØÙ ·¤æ ŠææÚU·¤ §Uâ ¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ ç·¤âè ¥ÂÚUæŠæ ·¤æ çâhÎæðá ÆUãUÚUæØæ ÁæØðÐ

(2) ©UŠææÚUæ (4) ·ð¤ ©UÂÕ´Šææ𴠷𤠥ŠØŠæèÙ ÚUãUÌð ãéU°, ¥ŠØÿæ, ç·¤âè ´ÁèØÙ ·¤æð, ç·¤âè °ðâð ·¤æÚU‡æ âð, çÁâ ·¤æÚU‡æ âð ç·¤ ·¤æð§üU ׇÇUè âç×çÌ ç·¤âè ´ÁèØÙ ·¤æð ©UŠææÚUæ (1) ·ð¤ ¥ŠæèÙ çÙÜ´çÕÌ ·¤ÚU â·¤Ìè ãUæð, °·¤ ×æâ âð ¥ÙçŠæ·¤ ·¤æÜæßçŠæ ·ð¤ çÜ°, çÜç¹Ì ×ð´ ¥çÖçÜç¹Ì ç·¤Øð ÁæÙð ßæÜð ·¤æÚU‡ææð´ âð, çÙÜ´çÕÌ ·¤ÚU â·ð¤»æ; ÂÚU‹Ìé °ðâæ ¥æÎðàæ ©Uâ·ð¤ ç·¤Øð ÁæÙð ·¤è ÌæÚUè¹ âð âæÌ çÎÙ ·¤è ·¤æÜæßçŠæ ·¤æ ¥ßâæÙ ãUæðÙð ÂÚU ÂýÖæßè ÙãUè´ ÚUãUð»æ ØçÎ °ðâð ¥ßâæÙ ·ð¤ Âêßü ©Uâ ¥æÎðàæ ·¤è ÂéçcÅU ׇÇUè âç×çÌ mæÚUæ ÙãUè´ ·¤ÚU Îè »§üU ãUæðÐ

(3) ©UŠææÚUæ (1) ×ð´ ¥‹ÌçßüCU ç·¤âè ÕæÌ ·ð¤ ãUæðÌð ãéU°, ç·¤‹Ìé ©UŠææÚUæ (4) ·ð¤ ©UÂÕ‹Šææð́ ·ð¤ ¥ŠØŠæèÙ ÚUãUÌð ãéU°, ÂýÕ´Šæ â´¿æÜ·¤ çÜç¹Ì ×ð´ ¥çÖçÜç¹Ì ç·¤Øð ÁæÙð ßæÜð ·¤æÚU‡ææð´ âð, ç·¤âè Öè ´ÁèØÙ ·¤æð, Áæð ç·¤ ׇÇUè âç×çÌ mæÚUæ ×´ÁêÚU ·¤è »§üU ãUæð Øæ Ùßè·ë¤Ì ·¤è »§üU ãUæð, ¥æÎðàæ mæÚUæ çÙÜ´çÕÌ Øæ ÚUg ·¤ÚU â·ð¤»æ Ñ

ÂÚU‹Ìé §Uâ ©UŠææÚUæ ·ð¤ ¥ŠæèÙ ·¤æð§üU Öè ¥æÎðàæ ׇÇUè âç×çÌ ·¤æð âê¿Ùæ çÎØð çÕÙæ, ÙãUè´ ç·¤Øæ ÁæØð»æÐ

(4) §Uâ ŠææÚUæ ·ð¤ ¥ŠæèÙ ·¤æð§üU ´ÁèØÙ ÌÕ Ì·¤ çÙÜ´çÕÌ Øæ ÚUg ÙãUè´ ·¤è ÁæØð»è, ÁÕ Ì·¤ ©Uâ·ð¤ ŠææÚU·¤ ·¤æð °ðâð çÙÜ•ÕÙ Øæ ÚUg·¤ÚU‡æ ·ð¤ çßL¤h ·¤æÚU‡æ ÎàææüÙð ·¤æ Øéç€ÌØé€Ì ¥ßâÚU Ù Îð çÎØæ »Øæ ãUæðÐ

(c) If the holder of the registration in com- bination with other registration hold- ers commits any act or abstains from carrying on his normal business in the market area with the intention of will- fully obstructing, suspending or stop- ping the marketing of notified agricul- tural produce in the market yard/ yards and in consequence whereof the

marketing of any produce has been obstructed, suspended or stopped.

(d) if the holder of the registration haws become an insolvent;

(e) if the holder of the registration incurs any disqualification as may be

prescribed, or

(f) If the holder of the registration is con- victed of any offence under this Act.

(2) Subject to the provisions of sub- section (4), the Chairman may, for rea- sons to be recorded in writing, suspend a registration for a period not exceeding one month for any reason for which a market committee may suspend a registration under sub-section (1):

Provided that such order shall cease to have effect on expiry of a period of seven days from the date on which it is made, unless confirmed by the market committee before such expiration.

(3) Notwithstanding anything con- tained in sub- section (1) but subject to the provision of sub-section (4), the Di- rector may, for reasons to be recorded in writing, by order suspend or cancel any registration granted or renewed by the market committee:

Provided that no order under this sub-section shall be made without notice to the market committee.

(4) No registration shall be sus- pended or cancelled under this section, without giving an opportunity to show cause against such suspension or cancel- lation.

58

56

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972 1 [33- ·¤. çÙÁè ׇÇUè Âý´æ»‡æ/çÙÁè ©UÂ-U ý´ UU ý´ UU ý´ U ׇÇUè Âýæ ´»‡æ ÌÍæ çÙÁè ç·¤âæÙ ©UÂÖæðQ¤æU ý ´ U ðU ý ´ U ðU ý ´ U ð Âý´æ»‡æ ·ð¤ ´ÁèØÙ ÚUÎ÷Î ·¤ÚUÙð Øæ çÙÜ´çÕÌ ·¤ÚUÙðý´ ð ´ U ÷ U ð ´ U ðý´ ð ´ U ÷ U ð ´ U ðý´ ð ´ U ÷ U ð ´ U ð ·¤è àæçQ¤.-

(1) ©UÂ-ŠææÚUæ (3) ·ð¤ ©UÂÕ´Šææ𴠷𤠥ŠØŠæèÙ ÚUãUÌð ãéU°, ÕæðÇüU, ´ÁèØÙ ŠææÚU·¤ ·¤æð çÜç¹Ì ×ð´ ·¤æÚU‡ææð´ ·¤æð â´âêç¿Ì ·¤ÚUÌð ãéU°, ´ÁèØÙ ·¤æð çÙÜ´çÕÌ Øæ ÚUÎ÷Î ·¤ÚU â·ð¤»æ—

(·¤) ØçΠ´ÁèØÙ ÁæÙÕêÛæ·¤ÚU ÎéÃØüßÎðàæÙ Øæ ·¤ÂÅU mUæÚUæ Âýæ# ·¤è »§üU ãUæð; Øæ

(¹) ØçΠ´ÁèØÙ ŠææÚU·¤ Øæ ·¤æð§üU âðß·¤ Øæ ©Uâ·¤è (´ÁèØÙ ŠææÚU·¤) ¥çÖÃØQ¤ Øæ çßßçÿæÌ

¥Ùé™ææ âð ©Uâ·¤è ¥æðÚU âð ·¤æØü ·¤ÚUÙð ßæÜæ ·¤æð§üU Öè ÃØçQ¤, ´ÁèØÙ ·ð¤ çÙÕ´ŠæÙæð´ Øæ àæÌæðZ ×ð´ âð ç·¤âè ·¤æ ©U„´ƒæÙ ·¤ÚUÌæ ãñUð; Øæ (») ØçΠ´ÁèØÙ ŠææÚU·¤, ¥‹Ø ´ÁèØÙ ŠææÚU·¤æð ·ð¤ âæÍ âãUØæðçÁÌ ãUæð·¤ÚU, ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ ·¤æð ׇÇUè Âýæ´»‡æ/ ©UÂ- ׇÇUè Âýæ´»‡æ/ çßàæðáßSÌé ׇÇUè Âýæ´»‡æ/ ç·¤âæÙ ©UÂÖæðQ¤æ ©UÂ-ׇÇUè Âýæ´»‡æ ×ð´ ÁæÙÕêÛæ·¤ÚU ÕæçŠæÌ ·¤ÚUÙð, çÙÜ´çÕÌ ·¤ÚUÙð Øæ ÚUæð·¤Ùð ·ð¤ ¥æàæØ âð, ׇÇUè ÿæð˜æ ×ð´ ·¤æð§üU ·¤æØü ·¤ÚÔU Øæ ¥ÂÙæ âæ×æ‹Ø ·¤ÚUæðÕæÚU ¿ÜæÙð âð ÂýçßÚUÌ ÚUãðU ¥æñÚU çÁâ·ð¤ ÂçÚU‡ææ×SßM¤Â ç·¤âè ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ ·¤æ ç߇æÙ

ÕæçŠæÌ, çÙÜ´çÕÌ ãUæð »Øæ ãUæð Øæ M¤·¤ »Øæ ãUæðð; Øæ

(ƒæ) ØçΠ´ÁèØÙ ŠææÚU·¤, çÎßæçÜØæ ãUæð »Øæ ãUæððð; Øæ (¾¤) ØçΠ´ÁèØÙ ŠææÚU·¤, ·¤æð§üU °ðâè çÙÚãüUÌæ, Áñâæ ç·¤ çßçãUÌ ç·¤Øæ ÁæØð, ©UÂ»Ì ·¤ÚU Üð; Øæ

(¿) ØçΠ´ÁèØÙ ŠææÚU·¤, §Uâ ¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ ç·¤âè ¥ÂÚUæŠæ ·¤æ ÎæðáçâhU ÆUãUÚUæØæ Áæ°Ð

(2) ©UÂ-ŠææÚUæ (1) ×ð´ ¥´ÌçßüCU ç·¤âè ÕæÌ ·ð¤ ãUæðÌð ãéU° Öè, ç·¤‹Ìé ©UÂ-ŠææÚUæ (3) ·ð¤ ©UÂÕ´Šææ𴠷𤠥ŠØŠæèÙ ÚUãUÌð ãéU°, ÚUæ'Ø âÚU·¤æÚU, ´ÁèØÙ ŠææÚU·¤ ·¤æð çÜç¹Ì ×ð´ °ðâð ·¤æÚU‡ææð´ ·¤æð â´âêç¿Ì ·¤ÚUÌð ãéU°, ¥æÎðàæ mUæÚUæ, ÕæðÇüU mUæÚUæ Sßè·ë¤Ì Øæ Ùßè·ë¤Ì ç·¤° »° ´ÁèØÙ ·¤æð çÙÜ´çÕÌ Øæ ÚUÎ÷Î ·¤ÚU â·ð¤»æÐ

(3) §Uâ ŠææÚUæ ·ð¤ ¥ŠæèÙ ·¤æð§üU ´ÁèØÙ, ©Uâ·ð¤ ŠææÚU·¤ ·¤æð °ðâð çÙÜ´ÕÙ Øæ ÚUÎ÷η¤ÚU‡æ ·ð¤ çßM¤hU ·¤æÚU‡æ ÎàææüÙð ·¤æ ØéçQ¤ØéQ¤ ¥ßâÚU çÎØð çÕÙæ, çÙÜ´çÕÌ Øæ ÚUÎ÷Î ÙãUè´ ç·¤Øæ Áæ°»æÐ]¹

1 [33- A. Power to cancel or suspend reg- istration for private market yard/ pri- vate sub- market yard and private farmer consumer yard.-

(1) Subject to the provision of sub-sec- tion (3), the board may for the reasons to be communicated to the registration holder in writing, suspend or cancel registration-

(a) If the registration has been obtained through willful misrepresentation or fraud; or

(b) If the holder of the registration or any servent or anyone acting on his behalf with his ( registration holder's) expressed or implied permission, commits, a breach of any of the terms or conditions of regis- tration; or

(c) If the holder of the registration in as- sociation with other registration holder, commits any act or abstains from carry- ing on his normal business in the market area with the intention of willfully obstruct- ing, suspending or stopping the market- ing of notified agricultural produce in the market, yard/ sub- market yard/ special produce market yard/ farmer consumer sub- market yard and in consquence whereof the marketing of any notified agricultural produce has been obstructed, suspended, or stopped; or

(d) If the holder of the registration has become an insolvent; or

(e) If the holder of the registration incurs any disqualification, as may be prescribed; or

(2) Notwithstanding anything contained in sub- section (1), but subject to the provi- sions of sub- section (3), the State Gov- ernment may for the reasons to be com- municated in writing to the registration holder, by order suspend or cancel his/ its registration granted or renewed by the Board.

(3) No registration shall be suspended or cancelled under this section without giv- ing a reasonable opportunity to its holder to show cause against such suspension or cancellation.]¹

1 . ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 8 קüU 201 5 mUæÚUæ ¥‹ÌÑ SÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 57

34. ¥ÂèÜ.— (1) ¥ŠØÿæ, ×´ÇUè âç×çÌ Øæ ÂýÕ´Šæ â´¿æÜ·¤ ·ð¤ ç·¤âè ¥æÎðàæ mæÚUæ, Áæð ç·¤¹[ØÍæçSÍçÌ ŠææÚUæ 32 Øæ 33] ·ð¤ ¥ŠæèÙ ÂæçÚUÌ ç·¤Øæ »Øæ ãUæð, ÃØçÍÌ ·¤æð§üU Öè ÃØç€Ì,—

(·¤) ÁãUæ¡ °ðâæ ¥æÎðàæ ¥ŠØÿæ mæÚUæ ÂæçÚUÌ ç·¤Øæ ãUæð, ßãUæ¡ ×´ÇUè âç×çÌ ·¤æð;

(¹) ÁãUæ¡ °ðâæ ¥æÎðàæ ×´ÇUè âç×çÌ mæÚUæ ÂæçÚUÌ ç·¤Øæ ãUæð, ßãUæ¡ ÂýÕ´Šæ â´¿æÜ·¤ ·¤æð; ¥æñÚU

(») ÁãUæ¡ °ðâæ ¥æÎðàæ ÂýÕ´Šæ â¿æÜ·¤ mæÚUæ ÂæçÚUÌ ç·¤Øæ »Øæ ãUæð, ßãU桲[ÚUæ'Ø âÚU·¤æÚU] ·¤æð; ¥ÂèÜ ·¤ÚU â·ð¤»æÐ

(2) ©UŠææÚUæ (1) ·ð¤ ¥ŠæèÙ ¥ÂèÜ,— (°·¤)ÁãUæ¡ °ðâè ¥ÂèÜ ¥ŠØÿæ ·ð¤ ¥æÎðàæ ·ð¤ çßL¤h ãUæð, ¥æÎðàæ ·¤è ÂýæçŒÌ ·¤è ÌæÚUè¹ âð âæÌ çÎÙ ·ð¤ ÖèÌÚU; ¥æñÚU

(Îæð) ÁãUæ¡ °ðâè ¥ÂèÜ ×´ÇUè âç×çÌ Øæ ÂýÕ´Šæ â´¿æÜ·¤ ·ð¤ ¥æÎðàæ ·ð¤ çßL¤h ãUæð, ¥æÎðàæ ·¤è Âýæç# ·¤è ÌæÚUè¹ âð Ìèâ çÎÙ ·ð¤ ÖèÌÚU,

°ðâè ÚUèçÌ ×ð´, Áñâè ç·¤³[***] çßçãUÌ ·¤è ÁæØ, ·¤è ÁæØð»èÐ

(3) ¥ÂèÜè ÂýæçŠæ·¤æÚUè, ØçÎ ßãU °ðâæ ·¤ÚUÙæ ¥æßàØ·¤ â×Ûæð, ©Uâ ¥æÎðàæ ·¤æð, çÁâ·ð¤ çßL¤h ¥ÂèÜ ·¤è »§üU ãñU, °ðâè ·¤æÜæßçŠæ ·ð¤ çÜ° Áñâè ç·¤ ßãU ©Uç¿Ì â×Ûæð, ÚUæð·¤ â·ð¤»æÐ

(4) ¥ŠØÿæ, ×´ÇUè âç×çÌ ÌÍæ ÂýÕ´Šæ â´¿æÜ·¤ mæÚUæ ÂæçÚUÌ ç·¤Øæ »Øæ ¥æÎðàæ §Uâ ŠææÚUæ ·ð¤ ¥ŠæèÙ ¥ÂèÜ ×ð´ çÎØð »Øð ¥æÎðàæ ·ð¤ ¥ŠØŠæèÙ ÚUãUÌð ãéU°, ¥´çÌ× ãUæð»æ ÌÍæ ç·¤âè çßçŠæ ‹ØæØæÜØ ×ð́ ÂýàÙ»Ì ÙãUè´ ç·¤Øæ ÁæØð»æÐ

1 [34. ·¤. ¥ÂèÜ °ß´ çßßæÎ ·¤æ çÙÂÅUæÚUæ.—´ U U´ U U´ U U

(1) ÕæðÇUü ·ð¤ ¥æÎðàæ, Áæð ØÍæçSÍçÌ, ŠææÚUæ 32-¹ Øæ 33- ·¤ ·ð¤ ¥ŠæèÙ ÂæçÚUÌ ãUæð, âð ÃØçÍÌ ·¤æð§üU ÃØçQ¤, ¥æÎðàæ ·¤èU Âýæç# ·ð¤ ¿æÜèâ çÎßâ ·ð¤ ÖèÌÚU, ÚUæ'Ø àææâÙ ·¤æð ¥ÂèÜ ÂýSÌéÌ ·¤ÚU â·ð¤»æÐ

(2) ¥ÂèÜèØ ¥çŠæ·¤æÚUè, ØçÎ ßãU °ðâæ ·¤ÚUÙæ ¥æßàØ·¤ â×Ûæð, Ìæð ©Uâ ¥æÎðàæ ·¤æð çÁâ·ð¤ çßM¤hU ¥ÂèÜ ·¤è »Øè ãUæð, °ðâè ·¤æÜæßçŠæ ·ð¤ çÜ°, Áñâè ç·¤ ßãU ©Uç¿Ì â×Ûæð, ÚUæð·¤ â·ð¤»æÐ

(3) ÚUæ'Ø àææâÙ mUæÚUæ ÂæçÚUÌ ç·¤Øæ »Øæ ¥æÎðàæ, §Uâ ŠææÚUæ ·ð¤ ¥ŠæèÙ ¥ÂèÜ ×ð́ çΰ »° ¥æÎðàæ ·ð¤ ¥ŠØŠæèÙ ÚUãUÌð ãéU°, ¥´çÌ× ãUæð»æ ÌÍæ ç·¤âè Öè ‹ØæØæÜØ ×ð́ ÂýoA»Ì ÙãUè´ ç·¤Øæ ÁæØð»æÐ

(4) çÙÁè ×´ÇUè Âýæ´»‡æ Øæ çÙÁè ©UÂ- ׇÇUè Âýæ´»‡æ Øæ çÙÁè ç·¤âæÙ ©UÂÖæðQ¤æ Âýæ´»‡æ ¥æñÚU ×´ÇUè âç×çÌ ·ð¤ Õè¿ ©jêÌ ç·¤âè çßßæÎ ·¤æð, ÂýÕ´Šæ â´¿æÜ·¤, ÕæðÇüU ·ð¤ ¥Ùé×æðÎÙ ©UÂÚUæ´Ì, ÚUæ'Ø àææâÙ ·¤æð çÙçÎüCU ·¤ÚÔU»æÐ ÚUæ'Ø àææâÙ ©UÖØÂÿææð́ ·¤æð âéÙßæ§üU ·¤æ ØéçQ¤ØéQ¤ ¥ßâÚU ÎðÙð ·ð¤ ©UÂÚæ´Ì çßßæÎ ·¤æ çÙÂÅUæÚUæ ·¤ÚÔU»æÐ

34. Appeal.- (1) Any person aggrieved by an order of the Chairman market commit- tee or the Managing Director passed under 1 [Section 32 or section 33 as the case may be] prefer an appeal—

(a) to the market committee, where such or- der is passed by the Chairman;

(b) to the Director where such order is passed by the market committee; and

(c) to the²[State Government] where such order is passed by the Director.

(2) An appeal under sub-section (1) shall be made

(i) within seven days from the date of re- ceipt of the order, where such appeal is against the order of the Chairman; and

(ii) within thirty days from the date of re- ceipt of the order where such appeal is against the order of the market commit- tee or the Director;

in such manner as may be prescribed

3

[***].

(3) The Appellate Authority may if it considers it necessary so to do, grant a stay of the order appealed against for such pe- riod as it may deem fit.

(4) The order passed by the Chairman, the market committee and the Director shall, subject to the order in appeal under this sec- tion be final and shall not be called in ques- tion in any court of law.

1 [34. -A.Appeal and Resolve of Dis- pute.-

(1) Any person aggrieved by an order of the Board passed under Section 32- B or 33-A, as the case may be, may prefer an ap- peal to the State Government, within forty days of receipt of the order.

(2) The Appellate Authority if it con- siders it necessary, may stay the order ap- pealed against for such period as it may deem fit.

(3) The order passed by the State Gov- ernment, shall subject to the order in the ap- peal under this section, be final and shall not be called in question in any court of law.

(4) Any dispute between the private market yard or private sub- market yard or private farmer consumer yard and Market Committee shall be reffered to the State Gov- ernment after the approval of the Board, by the Managing Director; the State Governmnet shall resolve the Dispute after giving the parties a reasonable opportunity of being heard.

1. ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mUæÚUæ ¥‹ÌÑ SÍæçÂÌÐ

60

58

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(5) ©UÂØéüQ¤ ©UÂ-ŠææÚUæ (4) ´¥ŠæèÙ ÂýæçŠæ·¤æÚUè mUæÚUæ ÂæçÚUÌ ¥æÎðàæ ¥´çÌ× ãUæð»æ ÌÍæ ç·¤âè Öè ‹ØæØæÜØ ×ð´ ÂýoA»Ì ÙãUè´ ç·¤Øæ ÁæØð»æÐ]¹

35. §Uâ ¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ çßçãUÌ ·¤èU ð UU ð UU ð U »§üU ÃØæÂæçÚU·¤ ÀêUÅUæð´ âð çÖ‹Ù ÃØæÂæçÚU·¤ ÀêUÅUæð´üU U ê U U ð ´ ð U ê U U ð ´ü U U ê U U ð ´ ð U ê U U ð ´ü U U ê U U ð ´ ð U ê U U ð ´ ·¤æ ÂýçÌáðŠæ—ý ðý ðý ð (1) §Uâ ¥çŠæçÙØ× mæÚUæ ©Uâ·ð¤

¥ŠæèÙ çßçãUÌ ·¤è »§üU ÀêUÅU âð çÖ‹Ù ·¤æð§üU Öè

ÃØæÂæçÚU·¤ ÀêUÅU ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ â´Õ´Šæ

×ð´ ç·¤âè Öè â´ÃØßãUæÚU ×ð´ ç·¤âè Öè ×´ÇUè-ÿæð˜æ ×ð´

ç·¤âè Öè ÃØç€Ì mæÚUæ Ù Ìæð Îè ÁæØð»è ¥Íßæ Ù

ßâêÜ ·¤è ÁæØð»è ¥æñÚU ·¤æð§üU Öè çâçßÜ ‹ØæØæÜØ

ç·¤âè °ðâð â´ÃØßãUæÚU âð ©UÎ÷ÖêÌ ãUæðÙð ßæÜð ç·¤âè

ßæÎ Øæ ·¤æØüßæãUè ×ð́, ç·¤âè °ðâè ÃØæÂæçÚU·¤ ÀêUÅU

ÂÚU, Áæð ç·¤ §Uâ Âý·¤æÚU çßçãUÌ Ù ·¤è »§üU ãUæð, ŠØæÙ

ÙãUè´ Îð»æÐ

(2) ç·¤âè Âæ˜æ ·ð¤ ßÁÙ ·¤æ ©Uâè Âý·¤æÚU ·ð¤ Âæ˜æ âð ŠæǸæ ç·¤Øæ ÁæØð»æ ÌÍæ Âæ˜æ ·ð ßÁÙ ·¤æ ŠæÇ¸æ ·¤ÚUÙð ·ð¤ çÜ° ç·¤âè •æè M¤Â ×ð´ ·¤æð§üU Öè ·¤ÅUæñÌè ÙãUè´ ·¤ÚUÙð Îè ÁæØð»èÐ

36. ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ ·¤æ ×´çÇUØæð´ê ë U ´ U ð´ê ë U ´ U ð´ê ë U ´ U ð´ ×ð´ çß·ý¤Ø—ð´ ýð´ ýð´ ý ²[ (1) ×êÜ ×´ÇUè ×ð´ çß·ý¤Ø ·ð¤ çÜ° Üæ§üU »§üU â×SÌ ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ,©UŠææÚUæ

(2) ·ð¤ ©UÂÕ´Šææð ·ð¤ ¥ŠØŠæèÙ ÚUãUÌð ãéU°,°ðâè ©UÂÁ ·ð¤ çÜ° çßçÙçÎüCU ç·¤Øð »Øð ×´ÇUè Âýæ´»‡æ/ Âýæ´»‡ææð ×ð´ Øæ ©UÂçßçŠæØæð´ ×ð´ ØÍæ ©UÂÕ´çŠæÌ °ðâð ¥‹Ø SÍæÙ ÂÚU Õð¿è Áæ°»èÐ

ÂÚU‹Ìé â¢çß¼æ ¹ðÌè ·ð¤ ¥ÏèÙ ©UˆÂæç¼Ì ç·¤ »§ü ·ë¤Uçá ©UÂÁ ·¤ô ×¢ÇUè Âý梻‡æ ×ð´ ÜæÙæ ¥æßàØ·¤ ÙãUè´ ãUô»æ ÌÍæ ©Uâð ç·¤âè Öè ¥‹Ø SÍæÙ ÂÚU ç·¤âè °ðâð ÃØç€Ì ·¤ô çßç·ý¤Ì ç·¤Øæ ÁæØð»æ, Áô ·¤ÚUæÚU ·ð¤ ¥çÏÙ ©Uâð ·ý¤Ø ·¤ÚUÙð ·ð¤ çÜ° âãU×Ì ãñUÐ]²

(2) °ðâè ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ, Áæð ßæç‡æç'Ø·¤ â´ÃØßãUæÚU ·ð¤ ¥Ùé·ý¤× ×ð´ ¥Ùé™ææçÂÌ ÃØæÂæçÚUØæð´ mæÚUæ ×´ÇUè-ÿæð˜æ ·ð¤ ÕæãUÚU âð ·ý¤Ø ·¤è ÁæØ, ×´ÇUè-ÿæð˜æ ×ð´ ·¤ãUè´ Öè ©UÂçßçŠæØæ¡ âð ©UÂÕ´Šææ𴠷𤠥ÙéâæÚU Üæ§üU ÌÍæ Õð¿è Áæ â·ð¤»èÐ

(3) ×´ÇUè Âýæ´»‡æ ×ð´ çß·ý¤Ø ·ð¤ çÜ° Üæ§üU »§ ü U ¥çŠæâ ê ç¿Ì · ë ¤ çá-©UÂÁ ·¤è ·¤è×Ì

1 [§UÜð€ÅUþæòçÙ·¤ çÙçßÎæ ÕæðÜè Øæ ¹éÜè ÙèÜæ×è Øæ ÎæðÙæð]¹mæÚUæ ÌØ ·¤è ÁæØð»è ÌÍæ ÌØ ãéU° ×êËØ ×ð´ ç·¤âè Öè ·¤æÚU‡æ âð ·¤æð§üU ·¤ÅUæñÌè ÙãUè´ ·¤è ÁæØð»èÐ

(5) The order passed by the authority un- der the above sub- section (4) shall be final and shall not be called in question in any court of law.]¹

35. Prohibition of trade allowances other than those prescribed under this Act.- (1) No trade allowance, other than an allowance prescribed by or under this Act, shall be made or received by any person in any market area in any transaction in respect of the notified agricultural produce and no civil court, shall, in any suit or proceeding arising out of any such transaction, have regard to any trade allowance not so prescribed.

(2) The weight of a container shall be counter- balanced by the same type of container and no deduction in any form whatsoever shall be allowed for counter- balancing the weight of the container.

36. Sale of notified agricultural produce in markets.-²[ (1) All notified agricultural produce brought into the mar- ket proper for sale subject to the provisions of sub-section (2), be sold in the market yard/ specified for such pro- duce or at such other place as provided in the bye- laws.

Provided that it shall not be neces- sary to bring agriculture produce, pro- duced under contract farming, in the mar- ket yard and it shall be sold at any other place to the person agreed to purchase the same under agreement.]²

(2) Such notified agricultural produce be purchased by the licensed traders from outside the market area in the course of commercial transaction may be brought and sold any where in market area in accordance with the provisions of the bye-laws.

(3) The price of the notified agri- cultural produce brought into the market yard for sale shall be settled by¹[elec- tronic tender bid or open auction or both]¹ð and no deduction shall be made from the agreed price on any account whatsoever:

1 . ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 8 קüU 201 5 mUæÚUæ ¥‹ÌÑ SÍæçÂÌÐ w. ÀU.». ¥çÏçÙØ× ·ý¤. 9 âÙ÷ 2006, ç¼Ù梷¤ 10-2-2006 mUæÚUæ ¥‹ÌÑSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 59

1 [ÂÚU‹Ìé ׇÇUè-Âýæ´»‡æ ×ð´ °ðâè ·ë¤çá-©UÂÁ ·¤è, çÁâ·ð¤ çÜ° ç·¤ ÚUæ'Ø âÚU·¤æÚU mæÚUæ â×ÍüÙ ·¤è×Ì ƒææðçáÌ ·¤è »§üU ãñU,³[¥æñÚU çÁâ·ð¤ ·ý¤Ø ·ð¤ çÜ° àææâÙ mUæÚUæ °Áð‹âè çÙØéQ¤ ·¤è »§üU ãUæð,]³ ·¤è×Ì ©Uâ ·¤è×Ì âð ·¤× çÙŠææüçÚUÌ ÙãUè´ ·¤è Áæ°»è Áæð §Uâ Âý·¤æÚU ƒææðçáÌ ·¤è »§üU ãñU, ¥æñÚU ׇÇUè- Âýæ´»‡æ ×ð´ ·¤æð§üU Öè ÕæðÜè §Uâ Âý·¤æÚU çÙØÌ ·¤è »§üU ·¤è×Ì âð ·¤× ÂÚU ÂýæÚ´UÖ ÙãUè´ ãUæðÙð Îè Áæ°»èÐ]¹ 1 [(4) §Uâ Âý·¤æÚU ·ý¤Ø ·¤è »§üU â×SÌ ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·¤è ÌæñÜ Øæ ×æ ¥Ùé™æŒÌ ÌæñçÜØæ mUæÚUæ ¥æñÚU °ðâè Âýç·¤Øæ mUæÚUæ ·¤è Áæ°»è Áñâè ç·¤ ©U çßçŠæØæð´ ×ð´ ©UÂÕ´çŠæÌ ·¤è Áæ° Øæ ©UÂ×´ÇUè Âýæ´»‡æ Øæ ×´ÇUè âç×çÌ mUæÚUæ §Uâ ÂýØæðÁÙ ·ð¤ çÜ° çßçÙçÎüCU ç·¤Øð »Øð ç·¤âè ¥‹Ø SÍæÙ ÂÚU ·¤è Áæ°»èÐ

ÂÚU‹Ìé ·ð¤Üæ, ÂÂèÌæ Øæ ç·¤âè °ðâè ¥‹Ø çßçÙàßÚU ·ë¤çá-©UÂÁ ·¤è, çÁâð ÚUæ'Ø âÚU·¤æÚU, ¥çŠæâê¿Ùæ mæÚUæ çßçÙçÎüCU ·¤ÚÔU, ØÍæçSÍçÌ ÌæñÜ, ×æ Øæ »‡æÙæ ç·¤âè ¥Ùé™æ# ÌéÜñØæ mæÚUæ °ðâð SÍæÙ ÂÚU ·¤è Áæ°»è ÁãUæ¡ °ðâè ©UÂÁ ©U»æ§üU »§üU ãUæðÐ]

37. ·ý¤Ø ÌÍæ çß·ý¤Ø ·¤è àæÌðZ—ý ý ðZý ý ðZý ý ðZ (1) ·¤æð§üU Öè ÃØç€Ì, Áæð ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·¤æ ×´ÇUè ÿæð˜æ ×ð´ ·ý¤Ø ·¤ÚÔU»æ, çß·ýð¤Ìæ ·ð¤ Âÿæ ×ð´ ÌèÙ ÂýçÌØæð´ ×ð´ ·¤ÚUæÚU °ðâð ÂýæM¤Â ×ð´, Áñâæ ç·¤ çßçãUÌ ç·¤Øæ ÁæØð, çÙcÂæçÎÌ ·¤ÚÔU»æÐ ·¤ÚUæÚU ·¤è °·¤ ÂýçÌ ·ýð¤Ìæ ·ð¤ mæÚUæ ÚU¹è ÁæØð»è, °·¤ ÂýçÌ çß·ýð¤Ìæ ·¤æð Îè Áæ°»è ÌÍæ àæðá ÂýçÌ ×´ÇUè âç×çÌ ·ð¤ ¥çÖÜð¹ ×ð´ ÚU¹è ÁæØð»èÐ

2 [(2) (·¤) ×´ÇUè-Âýæ´»‡æ ×ð´ ·ý¤Ø ·¤è »§üU ·ë¤çá-©UÂÁ ·¤è ·¤è×Ì ·¤æ Öé»ÌæÙ çß·ýð¤Ìæ ·¤æð ©Uâè çÎ٠ׇÇUè-Âýæ´»‡æ ×ð´ ç·¤Øæ Áæ°»æ;

(¹) ØçÎ ·ýð¤Ìæ ¹‡ÇU (·¤) ·ð¤ ¥ŠæèÙ

Öé»ÌæÙ ÙãUè´ ·¤ÚUÌæ ãñU Ìæð ßãU çß·ýð¤Ìæ ·¤æð ÎðØ ·ë¤çá-©UÂÁ ·¤è ·é¤Ü ·¤è×Ì ·ð¤ °·¤ ÂýçÌàæÌ

ÂýçÌçÎÙ ·¤è ÎÚU âð ¥çÌçÚU€Ì Öé»ÌæÙ Âæ´¿ çÎÙ ·ð¤ ÖèÌÚU ·¤ÚUÙð ·¤æ ÎæØè ãUæð»æ;

1 [Provided that in the market yard

the price of such notified agricultural

produce of which support price has been

declared by the State Government,³[and

for purchase of which agency has been appointed by the government]³shall not be settled below the price so declared and no bid shall be permitted to start, in the market yard, below the rate so fixed.]¹ 1 [(4) Weighment or measurement of all the notified agricultural produce so purchased shall be done by a licensed . weighman by and by such procedure as may be provided in the bye - laws or some market yard or any other place specified by the market committee for the purpose. Provided that the weighment, mea- surement or counting as the case may be, of Plantain, Papaya or any other perish- able agricultural produce as may be speci- fied by the State Government, by notifi- cation, shall be done by a licensed weigh- man in the place where such produce has been grown.]

37. Conditions of buying and sell- ing.- (1) Any person who buys notified agricultural produce in the market area shall execute an agreement in triplicate in such form as may be prescribed, in favour of the seller. One copy of the agreement shall be kept by the buyer, one copy shall be supplied to the seller and the remaining copy shall be kept in the record of the market committee,

2 [(2) (a) The price of the agricul- tural produce bought in the market yard shall be paid on the same day to the seller at the market yard;

(b) In the case purchaser does not make payment under clause (a), he shall be liable to make additional payment at the rate of one percent, per day of the total price of the agricultural produce payable to the seller within five days;

1 . ÀU.». ¥çÏçÙØ× ·ý¤. 9 âÙ÷ 2006, ç¼Ù梷¤ 1 0-2-2006 mUæÚUæ ¥‹ÌÑSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ÂýçÌSÍæçÂÌÐ

x. ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mUæÚUæ ÂýçÌSÍæçÂÌÐ

62

60

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(») ØçÎ ·ýð¤Ìæ ©UÂÚUæð€Ì ¹‡ÇU (·¤) ÌÍæ (¹) ·ð¤ ¥ŠæèÙ çß·ýð¤Ìæ ·¤æð Öé»ÌæÙ ·ð¤ âæÍ ¥çÌçÚU€Ì Öé»ÌæÙ °ðâð ·ý¤Ø ·ð¤ çÎÙ âð Âæ¡¿ çÎÙ ·ð¤ ÖèÌÚU ÙãUè´ ·¤ÚUÌæ ãñU Ìæð ©Uâ·¤è ¥Ùé™æç# ÀUÆUßð´ çÎÙ ·¤æð ÚUg ·¤ÚU Îè »§üU â×Ûæè Áæ°»è ¥æñÚU ©Uâð Øæ ©Uâ·ð¤ ÙæÌðÎæÚU ·¤æð °ðâð ÚUg·¤ÚU‡æ ·¤è ÌæÚUè¹ âð °·¤ ßáü ·¤è ·¤æÜæßçŠæ ·ð¤ çÜ° §Uâ ¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ ·¤æð§üU ¥Ùé™æç# ×´ÁêÚU ÙãUè´ ·¤è Áæ°»èÐ SÂcÅUè·¤ÚU‡æ—U UU UU U §Uâ ¹‡ÇU ·ð¤ ÂýØæðÁÙ ·ð¤ çÜ°, ÒÒÙæÌðÎæÚUÓÓ âð ¥çÖÂýðÌ ãñU °ðâæ ÙæÌðÎæÚU Áñâæ ç·¤ ŠææÚUæ 11 ·¤è ©UŠææÚUæ (1) ·ð¤ ¹‡ÇU (·¤) ·ð¤ SÂcÅUè·¤ÚU‡æ ×ð´ çßçÙçÎücÅU ãñUÐ

(3) ¥çŠæâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ©UˆÂæη¤æð´ ·ð¤ âæÍ ¥Ùé™ææçÂÌ ÃØæÂæçÚUØæð´ mæÚUæ °ðâè ©UÂÁ ·¤æ ·¤æð§üU Öè Íæð·¤ â´ÃØßãUæÚU ×´ÇUè Âýæ´»‡æ¹[Øæ ©UÂçßçŠæØæð´ ×ð´ ©UÂÕ´çŠæÌ °ðâð ¥‹Ø SÍæÙ]¹·ð¤ çâßæØ, âèŠæð ÙãUè´ ç·¤Øæ ÁæØð»æÐ

(4) ¥æɸUçÌØæ ·ð¤ßÜ ¥ÂÙð çÙØæð€Ìæ âð ãUè °ðâè ÎÚUæð´ âð, Áñâè ç·¤ ©UÂçßçŠæØæð´ ×ð´ çßçÙçÎücÅU ·¤è ÁæØð´, ¥ÂÙæ ·¤×èàæÙ ßâêÜ ·¤ÚU â·ð¤»æ çÁâ ·¤×èàæÙ ·ð¤ ¥‹Ì»üÌ °ðâð ÃØØ ¥æÌð ãñ´U Áæð ©UÂÁ ·ð¤ Ö´ÇUæÚU·¤ÚU‡æ ·ð¤ â´Õ´Šæ ×ð´ ÌÍæ ©Uâ·ð¤ mæÚUæ ·¤è »§üU ¥‹Ø âðßæ¥æð´ ·ð¤ â´´Õ´Šæ ×ð´ ©Uâ·ð¤ mæÚUæ ©UÂ»Ì ç·¤Øð ÁæØð´Ð

(5) ÂýˆØð·¤ ¥çÖ·¤Ìæü §Uâ ÕæÌ ·ð¤ çÜ° ÎæØè ãUæð»æ ç·¤ ßãUÑ—

(·¤) ¥ÂÙð ·¤æð ÎðØ ·¤×èàæÙ âð çÖ‹Ù ç·¤âè ÂýÖæÚU ·ð¤ çÕÙæ ¥ÂÙð çÙØæð€Ìæ ·¤æ ×æÜ âéÚUçÿæÌ ¥çÖÚUÿææ ×ð´ ÚU¹ð; ¥æñÚU

(¹) 'Øæð´ãUè ×æÜ çÕ·¤ ÁæØ, ©Uâ·¤è ·¤è×Ì ·¤æ Öé»ÌæÙ ¥ÂÙð çÙØæð€Ìæ ·¤æð ·¤ÚU Îð ¿æãðU ©UâÙð °ðâð ×æÜ ·ð¤ ·ýð¤Ìæ âð ·¤è×Ì ÂýæŒÌ ·¤è ãUæð Øæ Ù ÂýæŒÌ ·¤è ãUæðÐ

(c) in case the purchaser does not make payment with additional payment to the seller under clause (a) and (b) above within five days from the day of such purchase, his licence shall be deemed to have been cancelled on the sixth day and he or his relative shall not be granted any licence under this Act for a period of one year from the date of such cancellation.

Explanation.-for the purpose of this clause "relative" means the relative as specified in the explanation in clause (a) of sub-section (1) of Section 11.]

(3) No wholesale transaction of no- tified agricultural produce shall be entered into directly by licensed traders with pro- ducers of such produce except in¹[the market yards or such other place]¹as pro- vided in the bye - laws.

(4) The Commission agent shall re- cover his commission only from his prin- cipal at such rates as may be specified in the bye-laws including all such expenses as may be incurred by him in storage of the produce and other services rendered by him.

(5) Every commission agent shall be liable—

(a) to keep the goods of his principal in safe custody without any charge other than the commission payable to him;

(b) and to pay the principal, as soon as the goods are sold, the price thereof, irrespective of whether he has or has not received the price from the buyer of such goods.

1 . ÀU.». ¥çÏçÙØ× ·ý¤. 9 âÙ÷ 2006, ç¼Ù梷¤ 1 0-2-2006 mUæÚUæ ¥‹ÌÑSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 61

1 [x|-·¤ â ¢ çßÎæ ¹ðÌè · ð ¤ ¥ÏèÙ¢ ð ð¢ ð ð¢ ð ð ¥çÏâê ç¿Ì · ë ¤ çá © UÂÁ · ð ¤ ç߇æÙ ·¤ æê ë U ðê ë U ðê ë U ð çßçÙØ×Ù - (v) â´çßÎæ ¹ðÌè, â´çßÎæ ¹ðÌè ·ð¤

©UÂÁ ·ð¤ ©UˆÂæη¤ Øæ²[ç·¤âæÙ ©UˆÂæη¤ â´»ÆUÙ]² ¥æñÚU ·ýð¤Ìæ ·ð¤ Õè¿ çÜç¹Ì ·¤ÚUæÚU (¥Ùéâê¿è- ·¤ ×ð´ ÎçàæüÌ ¥æÎàæü ÂýæM¤Â ×ð´ ) ·ð¤ ¥ŠæèÙ °ðâè ÚUèçÌ ×ð´ ¥æñÚU °ðâè Âýç·¤Øæ ·ð¤ ¥ÙéâæÚU, Áñâè ·¤è ©UÂ- çßçŠæØæð´ mUæÚUæ çßçãUÌ ·¤è Áæ°, ·¤è Áæ°»èÐ

(2) ·ýð¤Ìæ, â´çßÎæ ¹ðÌè ·ð¤ çÜç¹Ì ·¤ÚUæÚU ·ð¤ ÚUçÁSÅþè·¤ÚU‡æ ·ð¤ çÜØð ×´ÇUè âç×çÌ ·¤æð °·¤ ¥æßðÎÙ ÂýSÌéÌ ·¤ÚÔU»æ ×´ÇUè âç×çÌ, ©Uâð °ðâè ÚUèçÌ ×ð´ ÌÍæ °ðâð çÙÕ´ŠæÙæð´ ÌÍæ àæÌæðü ÂÚU Áñâè ç·¤ ©UÂ- çßçŠæØæð´ mUæÚUæ çßçãUÌ ·¤è Áæ° ÚUçÁSÅUÚU ·¤ÚÔU»èÐ 1 [37-A. Rmegulation of market-

ing of notified agricultural produce under contract farming -

(1) The contract farming shall be performed under a written agreement ( in model from shown in Schedule-A) be- tween producer and buyer of²[Produce of contract farming]²in such manner and in accordance with such procedure as may be prescribed the bye- laws.

Explanation- For the purpose of this section "Producer and buyer" means the person who respectively produce and buy agricultural produce under a written agree- ment of contract farming.

(2) The buyer shall submit an appli- cation for registration of the written agree- ment contract farming to the market com- mittee. The Market Committee shall reg- ister in such manner and on such Terms and conditions as may be prescribed by the bye- laws.

(3) If any dispute arise between the parties in respect of provisions of the agreement the either party may submit an application to the Chairman of Market Committee to arbitrate upon the dispute. The Chairman of the Market Committee shall resolve the dispute after the parties a reasonable opportunity if being hears.

(4) The party aggrieved by the de- cision of the Chairman of the Market Com- mittee under sub- section (3) may prefer an appeal to the managing Director or the officer authorized by him in this behalf within thirty days from the date of deci- sion. The Managing Director or the of- ficer authorized by him shall dispose of the apper after giving the parties a rea- sonable opportunity of being heard and the decision of the Managing Director or the officer authorized by him shall be final.

(3) ØçÎ ·¤ÚUæÚU ·ð¤ â´Õ´Šæ ×ð´ Âÿæ·¤æÚæð´ ·ð¤ Õè¿ ·¤æð§üU çßßæÎ ©UÎ÷ÖêÌ ãUæðÌæ ãñU, Ìæð ·¤æð§üU Öè Âÿæ·¤æÚU çßßæÎæð´ ÂÚU ׊ØSÍÌæ ·¤ÚUÙð ·ð¤ çÜ° ×´ÇUè âç×çÌ ·ð¤ ¥ŠØÿæ ·¤æð ¥æßðÎÙ ÂýSÌéÌ ·¤ÚU â·ð¤», ×´ÇUè âç×çÌ ·¤æ ¥ŠØÿæ âéÙßæ§üU ·¤æ ØéçQ¤ØéQ¤ ¥ßâÚU ÎðÙð ·ð¤ Âpæˆæ÷ çßßæÎ ·¤æ ãUÜ ·¤ÚÔU»æÐ

(4) ©UŠææÚUæ (3) ·ð¤ ¥ŠæèÙ ×´ÇUè âç×çÌ ·ð¤ ¥ŠØÿæ ·ð¤ çßçÙà¿Ø âð ÃØç‰æÌ Âÿæ·¤æÚU çßçÙpØ ·¤è ÌæÚèU¹ Øð Ìèâ çÎÙ ·ð¤ ÖèÌÚU ÂýÕ´Šæ â´¿æÜ·¤ Øæ ©Uâ·ð¤ mUæÚUæ §Uâ çÙç×Ì ÂýæçŠæ·ë¤Ì ¥çŠæ·¤æÚUè ·¤æð ¥ÂèÜ ·¤ÚU â·ð¤»æÐ ÂýÕ´Šæ â´¿æÜ·¤ Øæ ©Uâ·ð¤ mUæÚUæ ÂýæçŠæ·ë¤Ì ¥çŠæ·¤æÚUè Âÿæ·¤æÚæð´ ·¤æð âéÙßæ§üU ·¤æ ØéçQ¤ØéQ¤ ¥ßâÚU ÎðÙð ·ð¤ Âp¿æÌ÷ ¥ÂèÜ ·¤æ çÙÚUæ·¤ÚU‡æ ·¤ÚÔU»æ ÌÍæ ÂýÕ´Šæ â´¿æÜ·¤ Øæ ©Uâ·ð¤ mUæÚUæ ÂýæçŠæ·ë¤Ì ¥çŠæ·¤æÚUè ·¤æ çßçÙpØ ¥´çÌ× ãUæð»æÐ þ

1. ÀU.». ¥çÏçÙØ× ·ý¤. 9 âÙ÷ 2006, ç¼Ù梷¤ 10-2-2006 mUæÚUæ ¥‹ÌÑSÍæçÂÌÐ w. ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mUæÚUæ ¥‹ÌÑ SÍæçÂÌÐ

64

62

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(5) â´çßÎæ ¹ðÌè ·ð¤ ¥ŠæèÙ ©UˆÂæçÎÌ ·ë¤çá ©UÂÁ ×´ÇUè Âýæ´»‡æ ·ð¤ ÕæãUÚU ·ýðÌæ ·¤æð çßç·ý¤Ì ·¤è Áæ°»è Áñâæ ç·¤ ©UÂ-çßçŠæØæð´ mUæÚUæ çßçãUÌ ç·¤Øæ Áæ°Ð °ðâæ ·ë¤çá ©UÂÁ ·ð¤ ·ýð¤Ìæ mUæÚUæ ×´ÇUè Ȥèâ ŠææÚUæ 19 ·ð¤ ¥ŠæèÙ çßçãUÌ ·¤è »§üU ÎÚUæð´ ÂÚU °ðâè ÚUèçÌ ×ð´ ÎðØ ãUæð»è, Áñâè ç·¤ ©UÂ-çßçŠæØæð´ mUæÚUæ çßçãUÌ ·¤è Áæ°Ð]¹

¥ŠØæØ^7.

ׇÇUè âç×çÌ çÙçŠæUUU

38. ×´ÇUè âç×çÌ çÙçŠæ—´ U´ U´ U (1) ×´ÇUè âç×çÌ mæÚUæ ÂýæŒÌ ãéU° â×SÌ ŠæÙ °·¤ çÙçŠæ ×ð´ Áæð ÒÒ×´ÇUè âç×çÌ çÙçŠæÓÓ ·¤ãUÜæØð»è, â´Î•æ ç·¤Øð ÁæØð´»ð ¥æñÚU ×´ÇUè âç×çÌ mæÚUæ §Uâ ¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ Øæ ©Uâ·ð¤ ÂýØæðÁÙæð´ ·ð¤ çÜ° ©UÂ»Ì ç·¤Øð »Øð â×SÌ ÃØØ ·¤è ÂêçÌü ç·¤Øð ÁæÙð ·ð¤ Âà¿æÌ÷ ×´ÇUè âç×çÌ ·ð¤ Âæâ Õ¿æ ãéU¥æ ·¤æð§üU ¥çŠæàæðá °ðâè ÚUèçÌ ×ð´ Áñâè ç·¤ çßçãUÌ ·¤è ÁæØ, çßçÙçãUÌ ç·¤Øæ ÁæØð»æ Ñ ÂÚU‹Ìé â×SÌ °ðâè ŠæÙÚUæçàæØæ¡, Áæð ÂýçÌÖêçÌ çÙÿæðÂ, ÖçßcØ çÙçŠæ ·ð¤ ÂýçÌ ç·¤Øð »Øð ¥çÖÎæØæð´ ·ð¤ M¤Â ×ð´ Øæ ç·¤âè ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ â´Õ´Šæ ×ð´ Öé»ÌæÙ ·ð¤ çÜØð Øæ ÌéÜñØæ, ãU•×æÜ ÌÍæ ¥‹Ø·ë¤ˆØ·¤æçÚUØæð´ ·¤æð ÎðØ ÂýÖæÚUæð´ ·ð¤ çÜ° ×´ÇUè- âç×çÌ mæÚUæ ÂýæŒÌ ·¤è »§üU ãUæð´, ×´ÇUè âç×çÌ çÙçŠæ ·¤æ Öæ» ÙãUè´ ãUæð´»è ç·¤‹Ìé ©UÙ·¤æ Üð¹æ´·¤Ù ¥Ü» âð ç·¤Øæ ÁæØð»æÐ

2 [(2) ×´ÇUè âç×çÌ çÙçŠæ ×ð´ Âýæ# â×SÌ ŠæÙ ¥æñÚU ©UŠææÚUæ (1) ×ð´ çßçÙçÎücÅU ·¤è »§üU ¥‹Ø ÚUæçàæØæ´ ç·¤âè âÚU·¤æÚUè Õñ´·¤ ×ð´, Áæð Õñ´ç·¤» ÚÔU»éÜðàæÙ °€ÅU, 1949 ·¤è ŠææÚUæ (11)1 ·ð¤ ÂýæߊææÙæð´ ·¤æU ÂæÜÙ ·¤ÚU ÚUãUè ãñU ¥Íßæ ÇUæ·¤ƒæÚU ×ð´ ¥Íßæ ÚUæ'Ø àææâÙ mUæÚUæ çßçÙçÎüCU °ðâð Âæ˜æ Õñ´·¤æð ×ð´ âð ç·¤âè ×ð´ Á×æ ç·¤Øæ ÁæØð»æÐ

(5) The agricultural produced under contract farming shall be sold to the buyer or out the market yard as may be pre- scribed by the bye- laws. The market fees shall payble by the buyer of agricultural produce at the rates prescribed under sec- tion 19 in such manner as may be pre- scribed by bye- laws.]¹

CHAPTER VII

Market Committee Fund

38. Market committee fund.- (1) All moneys received by a market com- mittee shall be paid into a fund to be called,

"The Market Committee Fund" and all ex- penditure incurred by the market commit- tee under or for the purposes of this Act shall be defrayed out of the said fund. Any surplus remaining with the market com- mittee after such expenditure has been met, shall be invested in such manner as may be prescribed:

Provided that all such sums of money received by the market committee as security deposit, contributions to Provi- dent Fund or for payment. in respect of any notified agricultural produce, or charges payable to weighman, hammal and other functionaries shall not form part of market committee fund but shall be ac- counted for separately.

2 [(2) All moneys in the market com- mittee fund and other sums specified in sub-section (1) shall be deposited in a Co- operative Bank which fulfils the condition of section (11)1 of Banking Regulation Act, 1949 or in post office or in any of such eligible Banks as specified by the State Government.

1 . ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 1 0-2-2006 mUæÚUæ ÂýçÌSÍæçÂÌÐ w. ÀU.». ¥çÏçÙØ× ·ý¤. 4 âÙ÷ 2007, ç¼Ù梷¤ 10-5-2007 mUæÚUæ ¥‹ÌÑSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 63

39. ×´ÇUè âç×çÌ çÙçŠæ ·¤æ ©UÂØæðÁÙ—´ U U ð´ U U ð´ U U ð ŠææÚUæ 38 ·ð¤ ©UÂÕ´Šææ𴠷𤠥ŠØŠæèÙ ÚUãUÌð ãéU°, ×¢ÇUè âç×çÌ çÙçÏ ·ð¤ßÜ çÙ•ÙçÜç¹Ì ÂýØôÁÙô´ ·ð¤

çÜ° ÃØØ ·¤è Áæ â·ð¤»è, ¥ÍæüÌ÷—

(°·¤) ×´ÇUè Âýæ´»‡ææð´ ·ð¤ çÜ° SÍæÙ Øæ SÍæÙæð´ ·¤æ ¥ÁüÙ;

(Îæð) ×´ÇUè Âýæ´»‡ææð´ ·¤æ ¥ÙéÚUÿæ‡æ °ß´ âéŠææÚU; (ÌèÙ) ×´ÇUè ·ð¤ ÂýØæðÁÙæð´ ·ð¤ çÜ° ÌÍæ ׇÇUè Âýæ´»‡æ ·¤æ ©UÂØæð» ·¤ÚUÙð ßæÜð ÃØç€ÌØæð´ ·¤è âéçߊææ Øæ âéÚUÿææ ·ð¤ çÜ° ¥æßàØ·¤

ÖßÙæð´ ·¤æ çÙ×æü‡æ ÌÍæ ©UÙ·¤è ×ÚU•×Ì;

(¿æÚU) ×æÙ·¤ Õæ´ÅUæð´ ÌÍæ ×æÂæð´ ·¤æð ÕÙæØð ÚU¹Ùæ; (Âæ¡¿) SÍæÂÙæ â´Õ´Šæè ÂýÖæÚUæð´ ·¤è ÂêçÌü çÁٷ𤠥´Ì»üÌ ©UÙ ¥çŠæ·¤æçÚUØæð´ ÌÍæ âðß·¤æð´ ·ð¤, Áæð ç·¤ ×´ÇUè-âç×çÌ mæÚUæ çÙØæðçÁÌ ç·¤Øð »Øð ãUæð´, ÖçßcØ-çÙçŠæ, Âð´àæÙ ÌÍæ ©UÂÎæÙ Üð¹ð ç·¤Øð ÁæÙð ßæÜð Öé»ÌæÙ ÌÍæ ¥çÖÎæØ

Öè ¥æÌð ãñ´U;

(ÀUÑ) ©UÙ ©UŠææÚUæð´ ÂÚU, Áæð ç·¤ ×´ÇUè ·ð¤ ÂýØæðÁÙ ·ð¤ ãðUÌé çÜØð ÁæØð´, •ØæÁ ·¤æ Öé»ÌæÙ ÌÍæ °ðâð ©UŠææÚUæð´ ·ð¤ â´Õ´Šæ ×ð´ çÙÿæðÂ-çÙçŠæ ·¤è ÃØßSÍæ;

(âæÌ) ȤâÜ â´Õ´Šæè ¥æ´·¤ÇUæð´ ÌÍæ ·ë¤çá-©UÂÁ ·ð¤ ç߇æÙ ·¤è ÁæÙ·¤æÚUè ·¤æ â´»ýãUèÌ ç·¤Øæ ÁæÙæ ÌÍæ ÂýâæçÚUÌ ç·¤Øæ ÁæÙæ;

(¥æÆU) (·¤) ×´ÇUè-âç×çÌ ·ð¤ Üð¹æ¥æð́ ·¤è â´ÂÚUèÿææ ·¤ÚUÙð ×ð́ ©UÂ»Ì ç·¤Øð »Øð ÃØØ;

(¹) ¥ŠØÿæ ·¤æð ×æÙÎðØ, ×´ÇUè-âç×çÌ

·ð¤ ¥ŠØÿæ, ©UÂæŠØÿæ ÌÍæ ¥‹Ø

âÎSØæð́ ·¤æ Øæ˜ææ Ö•ææ °ß´ âç•×ÜÙ

×ð´ ãUæçÁÚU ãUæðÙð ·ð¤ çÜ° âÎSØ ·¤æð

ÎðØ ÕñÆU·¤ Ȥèâ ·¤æ Öé»ÌæÙ;

39. Application of market committee fund.- Subject to the provisions of section 38, the market committee fund may be expended for the following purposes only, namely:

(i) the acquisition of a site or sites for the market yards;

(ii) the maintenance and improvement of the market yards;

(iii) the construction and repairs of buildings necessary for the purposes of the market and for convenience or safety of the persons using the market yard;

(iv) the maintenance of standard weights and measures;

(v) the meeting of establishment charges including payments and contributions towards provident fund, pension and gratuity of the officers and servants employed by a market committee;

(vi) the payment of interest on the loans that may be raised for the purpose of the market and provisions of sinking fund in respect of such loans;

(vii) the collection and dissemination or information relating to crops statistics and marketing of agricul- tural produce;

(viii)(a) the expenses incurred in auditing the accounts of the market com- mittee;

(b) payment of honorarium to Chair- man, travelling allowance of Chair- man, Vice-Chairman and other members of the market commit- tee and sitting fees payable to mem- ber for attending the meeting;

66

64

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(») ÚUæ'Ø ç߇æÙ çß·¤æâ çÙçŠæ ·ð¤ ÂýçÌ ¥çÖÎæØ;

(ƒæ) ÚUæ'Ø âÚU·¤æÚU ·ð¤ ¥æÎðàæ ·¤æð ·¤æØæüç‹ßÌ ·¤ÚUÙð ·ð¤ çÜ° ÌÍæ ç·¤âè ¥‹Ø

¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ ×´ÇUè âç×çÌ

·¤æð ‹ØSÌ ç·¤Øð »Øð ç·¤âè ¥‹Ø

·¤æØü ·ð¤ çÜ° ç·¤âè ÃØØ ·¤è ÂêçÌü; (¾¤) ·ë¤çá ©UˆÂæÎÙ ·¤è ßëçh ÌÍæ

ßñ™ææçÙ·¤ Ö´ÇUæÚU·¤ÚU‡æ ·ð¤ çÜ° ç·¤âè S·¤è× ·ð¤ ÂýçÌ ¥çÖÎæØ;

(¿) çßçãUÌ ÚUèçÌ ×ð´ ׇÇUè ÿæð˜æ ·ð¤ çß·¤æâ ·ð¤ çÜ°;]

(ÀU) ÂýÕ´Šæ â´¿æÜ·¤ ·¤è Âêßü ¥Ùé×çÌ âð ©UˆÂæÎÙ ·¤è ßëçh ·ð¤ çÜ° Üæð»æð´ ·¤æð çàæçÿæÌ ·¤ÚUÙð Øæ ©Uâ·ð¤ Âýæð‹ÙØÙ ·ð ¤ çÜ° ÌÍæ · ë ¤ çá âæŠæÙæ ð ´ (°»ý跤˿ÚUÜ §ÙÂéÅU÷â) ·ð¤ çß·ý¤Ø ·¤æ ·¤æØü ãUæÍ ×ð´ ÜðÙæ;]

2 [(ÀUÀU) ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ ·ð¤ çÜ° ãUæÅU ÕæÁæÚUæð´ ·ð¤ çß·¤æâ ·¤æ ·¤æØü ãUæÍ ×ð´ ÜðÙæ;]

3 [(Á)§Uâ ¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ çÙßæü¿Ùæð́ ÂÚU ÃØØæð´ ·¤æ Öé»ÌæÙ;]

(ÙæñU) ÚUæ'Ø âÚU·¤æÚU ·¤è Âêßü ×´ÁêÚUè ·ð¤ ¥ŠØŠæèÙ ÚUãUÌð ãéU°, ·¤æð§üU ¥‹Ø ÂýØæðÁÙ, çÁâ ÂÚU ×´ÇUè âç×çÌ çÙçŠæ ×ð´ âð ç·¤Øæ ÁæÙæ ßæÜæ ÃØØ Üæð·¤ çãUÌ ×ð´ ãUæðÐ

(c) contribution to State marketing development fund;

(d) meeting any expenditure for car- rying out order of the State Gov- ernment and any other work en- trusted to market committee un- der any other Act;

(e) contribution to any scheme for increasing agricultural production and scientific storage;

1 [(f) for development of market area in the manner prescribed]; 1 [(g) to educate or promote and un- dertake sale of agricultural inputs, for increasing production, with the prior sanction of e Managing director;

2 [(gg) to undertake development of Hat Bazars for marketing of ag- ricultural produce;

3 [(h)payment of expenses on elec- tions under this Act;]

(ix) any other purpose whereon the ex- penditure of the market committee fund is in the public interest, subject to the prior sanction of the State Gov- ernment.

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ¥‹ÌÑSÍæçÂÌÐ

3. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 65

¥ŠØæØ^8.

ÀU•æèâ»É¸U ÚUæ'Ø ·ë¤çá ç߇æÙ ÕæðÇüUU ¸U U ë ð üUU ¸U U ë ð üUU ¸U U ë ð üU

40. ÀU•æèâ»É¸U ÚUæ'Ø ·ë¤çá ç߇æÙ ÕæðÇüU—U ¸U U ë ð üUU ¸U U ë ð üUU ¸U U ë ð üU

(1) °ðâè ÌæÚUè¹ âð, çÁâð ç·¤ ÚUæ'Ø âÚU·¤æÚU ¥çŠæâê¿Ùæ mæÚUæ §Uâ â´Õ´Šæ ×ð´ çÙØÌ ·¤ÚÔU, ÀU•æèâ»É¸U ÚUæ'Ø ·ð¤ çÜ° °·¤ ÕæðÇüU SÍæçÂÌ ç·¤Øæ ÁæØð»æ Áæð ÀU•æèâ»É¸U ÚUæ'Ø ·ë¤çá ç߇æÙ ÕæðÇüU ·¤ãUÜæØð»æÐ

(2) ÕæðÇüU °·¤ çÙ»ç×Ì çÙ·¤æØ ãUæð»æ, ©Uâ·¤æ àææàßÌ ©U•æÚUæçŠæ·¤æÚU ãUæð»æ ÌÍæ ©Uâ·¤è °·¤ âæ×æ‹Ø ×éÎýæ ãUæð»è, ¥æñÚU ßãU ¥ÂÙð çÙ»ç×Ì Ùæ× âð ßæÎ ¿Üæ â·ð¤»æ ÌÍæ ©U€Ì Ùæ× âð ©Uâ·ð¤ çßL¤h ßæÎ ¿ÜæØæ Áæ â·ð¤»æ ¥æñÚU ßãU ç·¤âè Öè â•Âç•æ ·¤æð ¥çÁüÌ ·¤ÚUÙð ÌÍæ ŠææÚU‡æ ·¤ÚUÙð, ÂÅU÷ÅðU ÂÚU ÎðÙð, Õð¿Ùð Øæ ¥‹ØÍæ ¥‹ÌçÚUÌ ·¤ÚUÙð ·ð¤ çÜ° ÌÍæ â´çßÎæ ·¤ÚUÙð ·ð¤ çÜ° ¥æñÚU §Uâ ¥çŠæçÙØ× ·ð¤ ÂýØæðÁÙæð´ ·ð¤ çÜ° ¥æßàØ·¤ â×SÌ ¥‹Ø ÕæÌð´ ·¤ÚUÙð ·ð¤ çÜ° âÿæ× ãUæð»æÐ

1 [ 40 ·¤. ÚUæ'Ø âÚU·¤æÚU ·¤è çÙÎðàæ ÎðÙðU U U ð ð ðU U U ð ð ðU U U ð ð ð ·¤è àæç€Ì— (1) ÚUæ'Ø âÚU·¤æÚU, ÕæðÇüU ÌÍæ ×´ÇUè

âç×çÌØæð´ ·¤æð çÙÎðàæ Îð â·ð¤»èÐ

(2) ÕæðÇüU ÌÍæ ×´ÇUè âç×çÌØæ¡, ÚUæ'Ø âÚU·¤æÚU mæÚUæ ©UŠææÚUæ (1) ·ð¤ ¥ŠæèÙ ÁæÚUè ç·¤Øð »Øð çÙÎðàææð´ ·¤æ ¥ÙéÂæÜÙ ·¤ÚUÙð ·ð¤ çÜ° ¥æÕh ãUæð´»èÐ]

2 [ 41. ÕæðÇüU »ÆUÙ.—ð üU Uð üU Uð üU U (1) ÚUæ'Ø âÚU·¤æÚU ÕæðÇüU ·¤æ »ÆUÙ ·¤ÚÔU»è çÁâ×ð´ ¥ŠØÿæ ÌÍæ çÙ•ÙçÜç¹Ì

âÎSØ ãUæð´»ð, ¥ÍæüÌ÷Ñ—

·¤-ÂÎðÙ âÎSØððð

(·¤) ×´˜æè, Áæð ·ë¤çá çßÖæ», ÀU•æèâ»É¸U, ·¤æ

ÖæÚUâæŠæ·¤ ãUæð;

(¹) Âý×é¹ âç¿ß/âç¿ß, ÀU•æèâ»ÉU̧ àææâÙ, ·ë¤çá

çßÖæ» ß ©UÙ·ð¤ Ùæç×Ì ÂýçÌçÙçŠæ, Áæð ç·¤

©UÂâç¿ß ·¤è Ÿæð‡æè âð çÙ×A Ÿæð‡æè ·ð¤ Ù ãUæð ;

CHAPTER VIII

Chhattisgarh State Agricultural Marketing Board

40. Chhattisgarh State Agricul- tural Marketing Board.- (1) With effect from such date as the State Government may, by notification, appoint in this be- half, there shall be established for the State of Chhattisgarh a Board called the Chhattisgarh State Agricultural Marketing Board.

(2) The Board shall be a body cor- porate having perpetual succession and a common seal and may sue and be sued in its corporate name and shall be compe- tent to acquire and hold, lease, sell or oth- erwise transfer any property and to con- tract and to do all other things necessary for the purposes of this Act.

1 [40-A. Power of State Govern- ment to give direction.-(1) The State Government may give directions to the Board and Mandi Committees.

(2) The Board and the Mandi Com- mittees shall be bound to comply with di- rections issued by the State Government under sub-section (1).

2 [ 41. Constitution of Board.-(1) The State Government shall constitute the Board which shall consist of the Presi- dent and the following members, namely-

A. Ex-Officio Members

(a) Minister having the charge of Agricul- ture, Chhattisgarh;

(b) Principal Secretary/Secretary Govern- ment of Chhattisgarh, Agriculture Department or his nominated

representive, not below the rank of Deputy Secretary;

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ¥‹ÌÑSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂýçÌSÍæçÂÌÐ

68

66

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(») ÚUçÁSÅþUæÚU, âãU·¤æÚUè âæðâæ§UÅUè, ÀU•æèâ»É¸U Øæ ©UÙ·ð¤ Ùæç×Ì ÂýçÌçÙçŠæ, Áæð ç·¤ â´ØéQ¤ â´¿æÜ·¤ ·¤è Ÿæð‡æè âð çÙ•Ù ·ð¤ Ù ãUæð ; (ƒæ) â´¿æÜ·¤, ·ë¤çá ÀU•æèâ»É¸U Øæ ©UÙ·ð¤ Ùæç×Ì ÂýçÌçÙçŠæ, Áæð ç·¤ â´ØéQ¤ â´¿æÜ·¤ ·¤è Ÿæð‡æè âð çÙ•Ù ·ð¤ Ù ãUæð ;;

(¾¤) ŠææÚUæ 2 ·¤è ©UŠææÚUæ (1) ·ð¤ ¹‡ÇU (¿) ·ð¤ ¥ŠæèÙ çÙØé€Ì ç·¤Øæ »Øæ ÂýÕ´Šæ â´¿æÜ·¤;

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 67

¥ŠæèÙ ¥‹ØÍæ ©UÂÕç‹Šæ ·ð¤ çâßæØ, ÕæðÇüU ·¤æ ©UÂæŠØÿæ Øæ ÂÎðÙ âÎSØ âð çÖ‹Ù ·¤æð§üU âÎSØ ¥ÂÙð Ùæ×çÙÎðüàæÙ ·¤è ÌæÚUè¹ âð ÌèÙ ßáü ·¤è ¥ßçŠæ ·ð¤ çÜ° ÂÎ ŠææÚU‡æ ·¤ÚÔU»æ; (1)¹[çßÜæðçÂÌ***]¹

(2) ÕæðÇüU ·ð¤ ç·¤âè âÎSØ ·¤è ÂÎæßçŠæ Áñâð ãUè ßãU ©Uâ ÂÎ ÂÚU Ù ÚUãU ÁæØð çÁâ·ð¤ ç·¤ ¥æŠææÚU ÂÚU ßãU Ùæ×çÙÎðüçàæÌ ç·¤Øæ »Øæ ãUæð, â×æŒÌ ãUæð ÁæØð»èÐ

(3) ÚUæ'Ø âÚU·¤æÚU, ØçÎ ßãU ©Uç¿Ì â×Ûæð, ÕæðÇüU ·ð¤ ç·¤âè Öè âÎSØ ·¤æð ©Uâ·¤è ÂÎæßçŠæ ·¤æ ¥ßâæÙ ãUæðÙð ·ð¤ Âêßü ãUÅUæ â·ð¤»è ç·¤‹Ìé °ðâæ ·¤ÚUÙð ·ð¤ Âêßü ßãU ãUÅUæØð ÁæÙð ·ð¤ çßL¤h ©Uâð ·¤æÚU‡æ ÎàææüÙð ·¤æ Øéç€ÌØé€Ì ¥ßâÚU Îð»èÐ

42- ·¤. © UÂæŠØÿæ Øæ âÎSØ mæÚ U æU UU UU U ÂΈØæ»— (1) ©UÂæŠØÿæ Øæ âÎSØ ·¤æ ÂÎ ŠææÚU‡æ ·¤ÚUÙð ßæÜæ ·¤æð§üU Öè ÃØç€Ì ç·¤âè Öè â×Ø âç¿ß ÀU•æèâ»É¸U àææâÙ, ·ë¤çá çßÖæ», ·¤æð çÜç¹Ì ×ð´ â•ÕæðçŠæÌ ·¤ÚU·ð¤ ¥ÂÙæ ÂÎ ˆØæ» â·ð¤»æ ¥æñÚU ©Uâ·¤æ ÂÎ, °ðâð ˆØæ»-Â˜æ ·¤è ÌæÚUè¹ âð ÂêÚÔU ‹ÎýãU çÎÙ ·¤æ ¥ßâæÙ ãUæðÙð ÂÚU ©Uâ Îàææ ×ð´ çÚU€Ì ãUæð ÁæØð»æ, ÁÕ ç·¤ ßãU ©U€Ì ‹ÎýãU çÎÙ ·¤è ·¤æÜæßçŠæ ·ð¤ ÖèÌÚU ¥ÂÙæ ˆØæ»-˜æ çÜç¹Ì ×ð́ ßæÂâ Ù Üð Üð́Ð

(2) ÕæðÇüU ·ð¤ ©UÂæŠØÿæ Øæ ç·¤âè Öè âÎSØ ·¤è ÂÎæßçŠæ ·¤æ ¥ßâæÙ ãUæðÙð ·ð¤ Âêßü ©Uâ·¤è ×ëˆØé ãUæð ÁæÙð Øæ ©Uâ·ð¤ ÂÎ ˆØæ» ·¤ÚU ÎðÙð Øæ ©Uâ·ð¤ çÙÚUçãüUÌ ãUæð ÁæÙð Øæ ©Uâ·¤æð ãUÅUæ çÎØð ÁæÙð ·¤è Îàææ ×ð´ ØãU â×Ûææ ÁæØð»æ ç·¤ °ðâð ÂÎ ·¤è ¥æ·¤çS×·¤ çÚUç€Ì ãéU§üU ãñU ¥æñÚU °ðâè çÚUç€Ì ØÍæàæ€Ø àæèƒæý ÚUæ'Ø âÚU·¤æÚU mæÚUæ Ùæ×çÙÎðüàæÙ ·¤ÚU ·ð¤ ÖÚUè ÁæØð´»èÐ §Uâ Âý·¤æÚU Ùæ×çÙçÎücÅU ç·¤Øæ »Øæ ÃØç€Ì °ðâð ÂÎ ·¤æð ¥ÂÙð ÂêßæüçŠæ·¤æÚUè ·¤è ¥ÙßæçâÌ ¥ßçŠæ Ì·¤ ·ð¤ çÜ° ŠææÚU‡æ ·¤ÚÔU»æÐ

otherwise provided by or under this Act, the Vice-President or a member of Board other than ex-officio member, shall hold office for a term three years from the date of his nomination;

(1)¹[Omitted***]¹

(2) The term of office of a member of the Board shall come to an end as soon as he ceases to hold the office by virtue of which he was nominated.

(3) The State Government may if it thinks fit ,remove any member of the Board before the expiry of his term of office, after giving him a reasonable opportunity of showing cause against the same.

42-A. Resignation by Vice Presi- dent or Member.- (1) A person holding office of the Vice-President or member may resign his office at any time in writ- ing addressed to the Secretary to the Government of Chhattisgarh Agricultural Department, and his office shall become vacant on the expiry of fifteen clear days from the date of such resigna- tion, unless within the said period of fifteen days he withdraws his resignation in writing.

(2) In the event of death or resigna- tion or disqualification or removal of Vice- President or any member of the Board before the expiry of his term of office a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled, as soon as may be, by nomi- nation by the State Government. The per- son so nominated shall hold such office for the un-expired term of his predeces sor.

1 . ÀU.». ÚUæÁ˜æ ç¼Ù梷¤ 1 0-1 0-201 1 mUæÚUæ çßÜæðçÂÌÐ

70

68

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972 42- ¹. ÕæðÇüU ·ð¤ âÎSØæð´ ·¤æð Ö•æð.—ð üU ð ð´ ð ðð üU ð ð´ ð ðð üU ð ð´ ð ð ÕæðÇüU ·ð¤ ÂÎðÙ âÎSØæð´ âð çÖ‹Ù âÎSØæð´ ·¤æð ÀU•æèâ»É¸U

ÚUæ'Ø ç߇æÙ çß·¤æâ çÙçŠæ âð ©Uâ·ð¤ (ÕæðÇüU ·ð¤)

âç•×ÜÙæð´ ×ð´ ãUæçÁÚU ãUæðÙð ·ð¤ çÜ° Øæ ç·¤âè ¥‹Ø

·¤æØü ·¤æð ·¤ÚUÙð ·ð¤ çÜ° °ðâè ÕñÆU·¤ Ȥèâ ÌÍæ Ö•ææð´

·¤æ Öé»ÌæÙ ç·¤Øæ ÁæØð»æ Áæð ç·¤ ÚUæ'Ø âÚU·¤æÚU

mæÚUæ â×Ø-â×Ø ÂÚU çÙØÌ ç·¤Øð ÁæØð´Ð

42- ». ÕæðÇüU ·ð¤ âÎSØ ·¤è çÙÚUãüUÌæ.—ð üU ð U ü Uð ü U ð U ü Uð ü U ð U ü U ·¤æð§üU Öè °ðâæ ÃØç€Ì ÕæðÇüU ·¤æ âÎSØ ÙãUè´ ãUæð»æÑ—

(·¤) Áæð ‹ØæØ çÙ‡æèüÌ çÎßæçÜØæ ãñU Øæ ç·¤âè Öè

â×Ø ‹ØæØ çÙ‡æèüÌ çÎßæçÜØæ ÚUãUæ ãñU; Øæ

(¹) Áæð ç·¤âè °ðâð ¥ÂÚUæŠæ ·¤æ çâh Îæðá ÆUãUÚUæØæ

ÁæÌæ ãñU Øæ ÆUãUÚUæØæ Áæ ¿é·¤æ ãñU çÁâ×ð´

ÚUæ'Ø âÚU·¤æÚU ·¤è ÚUæØ ×ð´ ÙñçÌ·¤ ¥Šæוææ

¥‹ÌßüçÜÌ ãñU; Øæ

(») Áæð çß·ë¤Ì ç¿•æ ·¤æ ãñU ÌÍæ çÁâð âÿæ×

‹ØæØæÜØ mæÚUæ °ðâæ ãUæðÙæ ƒææðçáÌ ç·¤Øæ »Øæ

ãñU; Øæ

(ƒæ) Áæð ç·¤âè °ðâè ·¤•ÂÙè Øæ Ȥ×ü ·¤æ ÂýÕ´Šæ

â´¿æÜ·¤ Øæ âç¿ß ÂýÕ´Šæ·¤ Øæ ¥‹Ø ßñÌçÙ·¤

¥çŠæ·¤æÚUè Øæ ·¤×ü¿æÚUè ãñU çÁâ·¤è ÕæðÇüU Øæ

ç·¤âè ׇÇUè âç×çÌ ·ð¤ âæÍ ·¤æð§üU â´çßÎæ

ãñU; Øæ

(¾¤) Áæð ŠææÚUæ 58 ·ð¤ ¥ŠæèÙ Îæðáè ãñU Øæ ç·¤âè Öè

â×Ø Îæðáè ÂæØæ »Øæ ãñU; Øæ

(¿) çÁâÙð âÎSØ ·¤è ãñUçâØÌ âð ¥ÂÙð ÂÎ ·¤æ

ÚUæ'Ø âÚU·¤æÚU ·¤è ÚUæØ ×ð´ §Uâ Âý·¤æÚU ÎéL¤ÂØæð»

ç·¤Øæ ãñU ç·¤ çÁââð ÕæðÇüU ×ð´ ©Uâ·¤æ ÕÙæ

ÚUãUÙæ ÁÙ âæŠææÚU‡æ ·ð¤ çãUÌæð́ ·ð¤ çÜ° ¥ÂæØ·¤ÚU

ãUæð ÁæÌæ ãñUÐ]

1 [ 42- ƒæ. ÂýÕ´Šæ â´¿æÜ·¤ ÌÍæ ÕæðÇüU ·ð¤ý ´ ´ ð üU ðý ´ ´ ð üU ðý ´ ´ ð üU ð ¥‹Ø ¥çŠæ·¤æçÚ UØæ ð ´ ¥æ ñÚ U ·¤×ü¿æçÚ UØæ ð ´ ·¤èU ð ´ ñ U ü U ð ´U ð ´ ñ U ü U ð ´U ð ´ ñ U ü U ð ´

42-B. Allowances to members of the Board.- The members of the Board other than ex-officio member shall be paid from the Chhattisgarh State Marketing Development Fund such sitting fees and allowances for attending its meetings and for attending to any other work as may be fixed by the State Government from time to time.

42-C. Disqualification of member of the Board.- No person shall be a mem- ber of the Board who,—

(a) is, or at any time has been, adjudged insolvent; or

(b) is, or has been convicted of an of- fence which, in the opinion of the State Government involves moral tur- pitude; or

(c) is of unsound mind and stands so de- clared by the competent court; or

(d) is a director or a Secretary, Manager or other salaried officer or employee of any company or firm having any contract with the Board or a Market committee; or

(e) is, or at any time been, found guilty under section 58; or

(f) has so abused, in the opinion of the State Government, his position as a member, as to render his continuance on the Board detrimental to the inter- est of the general public.

1 [42-D. Appointment of Managing Director and other officers and employees at the Board.-(1) The Board

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 69

çÙØéç€Ì.—ééé (1) ÕæðÇüU ·¤æ °·¤ ÂýÕ´Šæ â´¿æÜ·¤ ãUæð»æ Áæð ÚUæ'Ø âÚU·¤æÚU mæÚUæ çÙØé€Ì ç·¤Øæ Áæ°»æ;

(2) ©UŠææÚUæ (1) ·ð¤ ¥ŠæèÙ çÙØé€Ì ç·¤Øæ »Øæ ÂýÕ´Šæ â´¿æÜ·¤ ÕæðÇüU ·ð¤ ÂÎðÙ âç¿ß ·ð¤ M¤Â ×ð´ Öè ·ë¤ˆØ ·¤ÚÔU»æ;

(3) ÕæðÇüU °ðâð ¥‹Ø ¥çŠæ·¤æçÚUØæð´ ÌÍæ ·¤×ü¿æçÚUØæð´ ·¤æð çÙØé€Ì ·¤ÚU â·ð¤»æ Áæð ç·¤ §Uâ ¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ ©Uâ·ð¤ ·¤•æüÃØæð´ ÌÍæ ·ë¤ˆØæð´ ·ð¤ ÎÿæÌæÂê‡æü çÙßüãUÙ ·ð¤ çÜ° ¥æßàØ·¤ ãUæð;

(4) ÕæðÇüU ·ð¤ â×SÌ ¥çŠæ·¤æçÚUØæð´ ÌÍæ ·¤×ü¿æçÚUØæð´ ÂÚU ¥Šæèÿæ‡æ ¥æñÚU çÙØ´˜æ‡æ, ÂýÕ´Šæ â´¿æÜ·¤ ×ð´ çÙçãUÌ ãUæð»æÐ

42- ¾¤. ©U âç×çÌØæð´ ·¤è çÙØéç€Ì.—U ð´ éU ð ´ éU ð ´ é ÕæðÇüU, ¥ÂÙð ·¤•æüÃØæð Øæ ·ë¤ˆØæð´ ×ð´ âð ç·¤âè Öè ·¤•æüÃØ Øæ ·ë¤ˆØ ·ð¤ ÂæÜÙ ·ð¤ çÜ° Øæ ©Uââð ¥æÙéá´ç»·¤ ç·¤âè çßáØ ÂÚU âÜæãU ÎðÙð ·ð¤ çÜ° ©UÂâç×çÌØæ¡ çÙØé€Ì ·¤ÚU â·ð¤»æ çÁâ×ð´ ¥ŠØÿæ Øæ ©UÂæŠØÿæ Øæ ÂýÕ´Šæ â´¿æÜ·¤ ·¤æð âç•×çÜÌ ·¤ÚUÌð ãéU° ©Uâ·ð¤ ÌèÙ Øæ ÌèÙ âð ¥çŠæ·¤ âÎSØ ãUæð´»ð ¥æñÚU §UÙ ©U âç×çÌØæð´ ×ð´ âð ç·¤âè Öè ©U âç×çÌ ·¤æð ¥ÂÙð ·¤•æüÃØô´ Øæ ·ë¤ˆØô´ Øæ ·ë¤ˆØô´ ×ð´ âð ·¤ô§ü Öè ·¤•æüÃØ Øæ ·ë¤ˆØ, Áæð ç·¤ ¥æßàØ·¤ â×Ûææ ÁæØð, ÂýˆØæØæðçÁÌ ·¤ÚU â·ð¤»æÐ]

43. ÚUæ'Ø ç߇æÙ çß·¤æâ çÙçŠæ.—UUU (1) ÂýˆØ𷤠ׇÇUè âç×çÌ, ÕæðÇüU ·¤æð ¥ÂÙè â·¤Ü ÂýæçŒÌØæð´ ·ð¤, çÁâ×ð´ ´ÁèØ٠Ȥèâ ÌÍæ ׇÇUè Ȥèâ â×æçßCU ãñU, ¿æâ ÂýçÌàæÌ âð ¥ÙçŠæ·¤ §UÌÙð ÂýçÌàæÌ ·¤æ, Áæð ç·¤ ÚUæ'Ø âÚU·¤æÚU, ¥çŠæâê¿Ùæ mæÚUæ, â×Ø-â×Ø ÂÚU ƒææðçáÌ ·¤ÚÔU, ÂýçÌ ÌèÙ ×æâ ×ð´ Öé»ÌæÙ ·¤ÚÔU»èÐ §Uâ Âý·¤æÚU Öé»ÌæÙ ·¤è »§üU ÌÍæ â´»ýãU ·¤è »§üU ÚU·¤× ÒÀU•æèâ»É¸U ÚUæ'Ø ç߇æÙ çß·¤æâ çÙçŠæÓÓ ·¤ãUÜæ°»èÐ

(2) ßð â×SÌ ÃØØ, Áæð ç·¤ ÕæðÇüU Ùð ¥ÂÙð mæÚUæ ×´ÁêÚU ç·¤Øð »Øð ÕÁÅU ·ð¤ ¥ÙéâæÚU ©UÂ»Ì ç·¤Øð ãUæð´, ©U€Ì çÙçŠæ ×ð´ âð ¿é·¤æØð ÁæØð´»ðÐ shall have a Managing Director who shall be appointed by the State Government.

(2) The Managing Director ap- pointed under sub-section (1) shall also function as the ex-officio Secretary of the Board.

(3) The Board may appoint other officers and employees as may be neces- sary for the efficient discharge of its du- ties and functions under the Act.

(4) The superintendence and con- trol over all the officers and employees of the Board shall vest in the Managing Di- rector.

42-E. Appointment of Sub- Committees- The Board may appoint

sub- committees consisting of three or more of its members which shall include President or Vice-President and the Man- aging Director, for the performance of any of its duties or functions or for giving ad- vice on any matter incidental thereto and may delegate to such sub-committee any of its duties or functions as may be deemed necessary.]

43. State marketing development fund.-(1) Every market committee shall pay every three months to the Board such percentage, not exceeding fifty percent of its gross receipts comprising of licence fees and market fees as the State Govern- ment may, by notification, declare, from time to time. The amount so paid and col- lected shall be called "Chhatisgarh State Marketing Development Fund."

(2) All expenditures incurred by the Board, according to the budget sanctioned by it, shall be defrayed out of the said fund.

72

70

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

1 [(3) ÕæðÇüU ·ð¤ ßæçáü·¤ Üð¹ð ÌÍæ ÌéÜÙ- ˜æ²[ÂýÕ´Šæ â´¿æÜ·¤] mæÚUæ ÌñØæÚU ç·¤Øð ÁæØð´»ð ¥æñÚU ÕæðÇüU ·¤æð ç·¤âè Öè âýæðÌ âð ÂýæðÎ÷ÖêÌ ãUæðÙð ßæÜð Øæ ©Uâ·ð¤ mæÚUæ ÂýæŒÌ ç·¤Øð »Øð â×SÌ ŠæÙ ÌÍæ â´çßÌçÚUÌ Øæ â´Î•æ ·¤è »§üU â×SÌ ÚU·¤×ð´ Üð¹æ¥æð´ ×ð´ ÎÁü ÁæØð´»èÐ

(4) ÕæðÇüU ·ð¤ Üð¹æ¥æð´ ·¤è â•ÂÚUèÿææ ÂýÕ´Šæ â´¿æÜ·¤, SÍæÙèØ çÙçŠæ â´ÂÚUèÿææ, ÀU•æèâ»É¸U mæÚUæ ·¤è ÁæØð»èÐ

(5)²[ÂýÕ´Šæ â´¿æÜ·¤] â´ÂÚUèÿææ ·ð¤ â×Ø, â×SÌ Üð¹æ¥æð´, ÚUçÁSÅUÚUæð´ ÎSÌæßðÁæð´ ÌÍæ °ðâð ¥‹Ø âéâ´»Ì ·¤æ»Á-˜ææð´ ·¤æð, Áæð ç·¤ â´ÂÚUèÿææ ¥çŠæ·¤æÚUè mæÚUæ â´ÂÚUèÿææ ·ð¤ ÂýØæðÁÙæð´ ·ð¤ çÜ° ×´»ßæØð´ ÁæØð´, Âðàæ ·¤ÚUßæØð»æÐ ç·¤âè Ȥ·ü¤ ·¤æð ÎêÚU ·¤ÚUÙð ·ð¤ çÜ° °ðâð ¥çŠæ·¤æÚUè mæÚUæ ×æ¡»æ »Øæ SÂCUè·¤ÚU‡æ ©Uâð ÌéÚU‹Ì çÎØæ ÁæØð»æÐ

(6) Üð¹ð, ÁÕ ç·¤ ©UÙ·¤è â´ÂÚUèÿææ ·¤ÚU Üè ÁæØ, ×éçÎýÌ ç·¤Øð ÁæØð´»ð, Üð¹æ¥æð´ ÌÍæ â´ÂÚUèÿææ çÚUÂæðÅüU ·¤è ÂýçÌØæ¡, ©Uâ ÂÚU ·¤è »§üU çÅUŒÂç‡æØæð´ ·ð¤ âæÍ ÕæðÇüU ·ð¤ â×ÿæ ÚU¹è ÁæØð´»èÐ â´ÂÚUèÿææ çÚUÂæðÅüU ÕæðÇüU ·¤è çÅUŒÂç‡æØæð´ ·ð¤ âæÍ ÚUæ'Ø âÚU·¤æÚU ·¤æð ÖðÁè ÁæØð»èÐ

3 [(7) ÀU•æèâ»ÉU̧ ÚUæ'Ø ç߇æÙ çß·¤æâ çÙçŠæ ×ð´ ÂýæŒÌ ãéU° â×SÌ ŠæÙ ç·¤âè âãU·¤æÚUè Õñ´·¤ ×ð´ Áæð Õñ´ç·¤» ÚÔU»éÜðàæÙ °€ÅU, 1949 ·¤è ŠææÚUæ 11 (1) ·ð¤ ÂýæߊææÙæð´ ·¤æ ÂæÜÙ ·¤ÚU ÚUãUè ãñU ¥Íßæ ÇUæ·¤ƒæÚU ×ð´ ¥Íßæ ÚUæ'Ø àææâÙ mUæÚUæ çßçÙçÎüCU °ðâð Âæ˜æ Õñ´·¤æð ×ð´ âð ç·¤âè ×ð´ Á×æ ç·¤Øæ ÁæØð»æÐ]³

44. ÂýØæðÁÙ, çÁÙ·ð¤ çÜ° ÀU•æèâ»É¸U ÚUæ'Øý ð ð U ¸U Uý ð ð U ¸U Uý ð ð U ¸U U ç߇æÙ çß·¤æâ çÙçŠæ ÃØØ ·¤è ÁæØð»è.—ððð

ÀU•æèâ»É¸U ÚUæ'Ø ç߇æÙ çß·¤æâ çÙçŠæ ÕæðÇüU mæÚUæ

1 [(3) The annual accounts and bal-

ance sheet of the Board shaIl be prepared

by the²[Managing Director] and all mon-

eys accruing to or received by the Board

from whatever source and all amounts

disbursed or paid shall be entered in the

accounts.

(4) The accounts of the Board shaIl be audited by the Managing Director Local Fund Audit, Chhattisgarh.

(5) At the time of audit the²[Man- aging Director] shaIl cause to be produced all accounts, registers, documents and other relevant papers which may be called for by the audit officer for the purposes of the audit. Any explanation caIled for by such officer for the removal of any discrepancy shaIl be immediately- furnished to him.

(6) The accounts when audited shaIl be printed. The copies of accounts and audit report with comments thereon shall be placed before the Board. The audit re- port with comments of the Board shall be submitted to the State Government. 3 [(7) "All moneys received by the Chhattisgarh State Marketing Development Fund shall be deposited in a co-operative Bank, Which fulfils the condition of sec- tion 11 of (1) of Banking regulation Act. 1949 or in Post Office or in any of such eligible Banks as specified by the State Government."]³

44. Purposes for which Chhattisgarh State marketing development fund shall be expended.-

The Chhattisgarh State Marketing devel-

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

2 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 2 7 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

3 . ÀU.». ¥çÏçÙØ× ·ý¤. 4 âÙ÷ 2007, ç¼Ù梷¤ 10-5-2007 mUæÚUæ ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 71

çÙ•ÙçÜç¹Ì ÂýØæðÁÙæð´ ·ð¤ çÜ° ©UÂØæð» ×ð´ Üæ§üU ÁæØð»è, ¥ÍæüÌ÷—

(°·¤) ׇÇUè âßðüÿæ‡æ ÌÍæ »´ßðá‡ææ, ·ë¤çá ©UÂÁ ·¤æ Ÿæð‡æè·¤ÚU‡æ ÌÍæ ×æÙ·¤è·¤ÚU‡æ ÌÍæ ¥‹Ø â•Õh çßáØ;

(Îæð) ·ë¤çá ©UÂÁæð´ ·¤è ·ý¤Ø ÌÍæ çß·ý¤Ø ·¤è àæÌæðZ ·ð¤ âæ×æ‹Ø âéŠææÚU â´Õ´Šæè çßáØæð´ ·ð¤ ÕæÚÔU ×ð´ Âý¿æÚU ÌÍæ Âý·¤æàæÙ °ß´ çßSÌæÚU âðßæØð´; (ÌèÙ)¹[(·¤)°ðâè ‹ØêÙÌ× ¥æŠææçÚU·¤ â´ÚU¿Ùæ (§U‹Èý¤æSÅþU€¿ÚU) Áñâè ç·¤ ÂýÍ× ÕæÚU SÍæçÂÌ ç·¤° »Øð ×´ÇUè Âýæ´»‡æ Øæ ©UÂ×´ÇUè Âýæ´»‡æ ×ð´ ÕæðÇüU mæÚUæ çßçãUÌ ·¤è Áæ°, ·¤æ âç‹Ù×æü‡æ ·¤ÚUÙæ ¥æñÚU SÍæÂÙæ â´´Õ´Šæè ÃØØ ·¤æð ÂêÚUæ ·¤ÚUÙð ·ð¤ çÜ° Îæð Üæ¹ L¤ÂØð Ì·¤ ·¤æ ¥ÙéÎæÙ ÎðÙæ;]¹

(¹) ÚUæ'ز[***]²·¤è çß•æèØ M¤Â âð ·¤×ÁæðÚU ׇÇUè âç×çÌØæð´ ·¤æð ©UŠææÚUæð´ ¥æñÚU/Øæ ¥ÙéÎæÙæð´ ·ð¤ M¤Â ×ð´ âãUæØÌæ ÎðÙæ;

(») ç·¤âè ׇÇUè âç×çÌ ·¤æð, ׇÇUè- Âýæ´»‡æ ¥æñÚU/Øæ ©UÂׇÇUè-Âýæ´»‡æ ·ð¤ çß·¤æâ ·ð¤ çÜ° àæèÌæ»æÚU »æðÎæ× Øæ Öæ‡ÇUæ»æÚU ·ð¤ âç‹Ù×æü‡æ ·ð¤ çÜ°, ÂæñŠæ â´ÚUÿæ‡æ ©UÂS·¤ÚUæð´ ·ð¤ çßÌÚU‡æ ·ð¤ çÜ° ÌÍæ °ðâ𠥋Ø

ÂýØæðÁÙæð´ ·ð¤ çÜ°, Áæð ßæ´ÀUÙèØ â×Ûæð Áæ°¡, ©UŠææÚUÐ

3 [(¿æÚU) ÕæðÇüU ·ð¤ ·¤•æüÃØæð´ ·¤æ ÂæÜÙ ·¤ÚUÙð ·ð¤ çÜ° ÖßÙæð´ Øæ Öêç× ·¤æ ¥ÁüÙ ·¤ÚUÙæ Øæ çÙ×æü‡æ ·¤ÚUÙæ Øæ ÖßÙæð´ Øæ Öêç× ·¤æð ÂÅU÷ÅðU mæÚUæ Øæ ¥‹ØÍæ ÖæǸð ÂÚU ÜðÙæ;]³

(Âæ¡¿) ÕæðÇüU mæÚUæ çÙØæðçÁÌ ç·¤Øð »Øð ¥çŠæ·¤æçÚUØæð´ ÌÍæ âðß·¤æð´ ·¤æð ßðÌÙ ÀéUÅU÷ÅUè-Ö•æð, ©UÂÎæÙ, ¥‹Ø Ö•ææð´, ©UŠææÚUæð´ ÌÍæ ¥ç»ý× °ß´ ÖçßcØ opment fund shall be utilised by the Board for the following purposes, namely:

(i) market survey and Research, grading and standardization of agricultural pro- duce and other allied subjects;

(ii) propaganda and publicity and exten- sion services on the matters relating to general improvement of conditions of buying and selling of agricultural produces;

(iii)¹[(a) construction of minimum infra- structure as prescribed by the Board in the market yard or sub market yard established for the first time and for giving grant to the extent of two lakh rupees to defray the establishment ex-

penses]¹

(b) Giving aid to financially weak market committees²[***]²the State in the form of loans and or grants;

(c) loans to any market committee for development of market yard and/or sub-market yard, con- struction of cold storage, godown or warehouses,

distribution of plant protection equipments and other purpose as may be considered desirable;] 3 [(iv) acquisition or constructions or hiring by lease or otherwise of build- ings or land for performing the duties of the Board;]³

(v) 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

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

2 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 2 7 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) çßÜæðçÂÌÐ

3 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂýçÌSÍæçÂÌÐ

74

72

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

çÙçŠæ ·¤æ ¥æñÚU⁴[ÂýçÌçÙØéçQ¤ ÂÚU ·ð¤ âÚU·¤æÚUè âðß·¤æð´]⁴·ð¤ çÜ° Âð´àæÙ ÌÍæ ¥‹Ø ¥çÖÎæØ ·¤æ Öé»ÌæÙ;]

(ÀUÑ) ÕæðÇüU ·ð¤ âÎSØæð´ ·¤æð Øæ˜ææ ÌÍæ ¥‹Ø Ö•æð; (âæÌ) ׇÇUè âç×çÌ ·¤æ ¥çŠæ·¤ ¥'ÀUæ çÙØ´˜æ‡æ; (¥æÆU)ÕæðÇüU mæÚUæ ©UÂ»Ì ç·¤Øð »Øð ç·¤‹ãUè´ çßçŠæ·¤ ÃØØæð´ ·¤è ÂêçÌü ·¤ÚUÙæ;

(Ùæñ) ·ë¤çá ©UÂÁ ·ð¤ çÙØç×Ì çßÌÚU‡æ ×ð´ çàæÿæ‡æ ÂýÎæÙ ·¤ÚUÙæ;

1 [(Îâ) ·ë¤cæ·¤æð´, ×´ÇUè âç×çÌØæ𴠷𤠥çŠæ·¤æçÚUØæð´ ÌÍæ ·¤×ü¿æÚUèßë´Î ·¤æð Âýçàæÿæ‡æ ÎðÙæ;] 2 [(Îâ-·¤) ×´ÇUè Âýæ´»‡æ ·ð¤ çß·¤æâ ·ð¤ çÜ° âç‹Ù×æü‡æ ·ð¤ SÍÜ-ÚÔU¹æ´·¤ (âæ§UÅU-

ŒÜæ‹â) ÌÍæ Âý怷¤ÜÙ ÌñØæÚU ·¤ÚUÙð ãðUÌé ÂçÚUØæðÁÙæ çÚUÂæðÅüU Øæ ×æSÅUÚU ŒÜæÙ ÌñØæÚU ·¤ÚUÙð ãðUÌé UׇÇUè âç×çÌØæð́ ·ð¤ çÜ° Ì·¤Ùè·¤è âãUæØÌæ ·¤è ÃØßSÍæ;

(Îâ-¹) ÕæðÇüU ÌÍæ ×´ÇUè âç×çÌØæð´ ·¤è ¥æ‹ÌçÚU·¤ â´ÂÚUèÿææ;

(Îâ-») ·ë¤çá ©UˆÂæÎÙ ·¤è ßëçh ·ð¤ çÜ° ·ë¤çá ¥æŠææÙæð´ (°»ý跤˿ÚUÜ §UÙÂéÅU÷â) ·¤æ ×´ÇUè ÿæð˜ææð´ ×ð´ ç߇æÙ ÌÍæ çß·ý¤Ø;

(Îâ-ƒæ) ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ ·ð¤ çÜ° ãUæÅU ÕæÁæÚUæð´ ·¤æ çß·¤æâ ÌÍæ ×´ÇUè ÿæð˜ææð´ ×ð´ ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ¥æß·¤-Áæß·¤

·¤æð âé·¤ÚU ÕÙæÙð ·ð¤ çÜ° ¥æŠææçÚU·¤ â´ÚU¿Ùæ (§U‹Èý¤æÅþU€¿ÚU) ·¤æ âç‹Ù×æü‡æ;

(Îâ-¾¤) ¥æçÍü·¤ M¤Â âð ·¤×ÁæðÚU ×´ÇUè âç×çÌØæ𴠷𤠧Uâ ¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ çÙßæü¿Ù ·ð¤

ÃØØ ·¤æ Öé»ÌæÙ ·¤ÚUÙæ;]

3 [(Îâ-¾¤¾¤) ÀU•æèâ»ÉU¸ »æñ- âðßæ ¥æØæð» ¥çŠæçÙØ×, 2004 (·ý´¤ 23 âÙ÷ 2004)

·ð¤ ¥ŠæèÙ »çÆUÌ ÀU•æèâ»ÉU¸ »æñ- âðßæ

¥æØæð» ·¤æð, »æð-àææÜæ¥æð´ ÌÍæ ßëhU Âàæé¥æð´ ·¤è Îð¹ÖæÜ ·ð¤ çÜ° çÙçŠæ âð⁴[10 %]⁴

·ð¤ ¥ÙéÎæÙ ÂýÎæØ ãðÌéÐ

contribution to the⁴[Government servants on deputation;]⁴

(vi) travelling and other allowances to the members of the Board;

(vii) better control of market committees;

(viii) meeting any legal expenses incurred by the Board;

(ix) imparting education in regulated mar- keting of agricultural produce; 1 [(x) training the agriculturists, officers and staff of the market committee]. 2 [(x-a) provision of technical assistance to the market committees in the preparation of site plans and esti- mates of construction and in the preparation of project reports or master plans for development of _ market yard;

(x-b) internal audit of the Board and the market committees;]

(x-c) marketing the sale of agricultural inputs for increasing agricultural pro- duction in the market areas;

(x-d) development of Haat Bazars for marketing of agricultural produce and construction of infrastructure for facilitating the flow of notified agri- cultural produce in the market area; (x-e) payment of expenses of election of Financially weak market committees under this Act;]

3 [(x-ee) Giving aid of 4 [10%] 4 from the fund, to Chhattisgarh Go-Seva Ayog constituted under the Chhattisgarh Go- Seva Ayog Adhiniyam, 2004 ( No. 23 of 2004) for maintenance Goshalas and old Cattles;"

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

3. ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mUæÚUæ ÂýçÌSÍæçÂÌÐ

4 . ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 10 ȤÚUßÚUè 2006 mUæÚUæ ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 73

1 [(Îâ-¿) ÚUæ'Ø âÚU·¤æÚU ·¤è Âêßü ×´ÁêÚUè âð âãU·¤æÚUè âð€ÅUÚU ·¤è ©UÙ ·¤•ÂçÙØæð´ ·¤è ¥´àæÂê¡Áè ×ð´ ¥çÌàæðá çÙçŠæ ·¤æ çßçÙŠææÙ, Áæð ·ë¤çá Âýâ´S·¤ÚU‡æ ©Ulæð» ×ð´ Ü»è ãéU§üU ãñU, ÌÍæ ÂçÚUçâh Ì·¤Ùè·¤ ·¤æ ©UÂØæð» ·¤ÚUÌè ã ñ U ÌÍæ çÁÙ·¤è ÂçÚ UØæ ðÁÙæ¥æ ð ´ ·¤æ ð ¥çŠæ·¤æðá·¤èØ ¥æñÚU ¥æçÍü·¤ M¤Â âð ÁèßÙÿæ× ÎàææüØæ »Øæ ãñU;]

(‚ØæÚUãU)³[ÚUæ'Ø âÚU·¤æÚU ·¤è ÂêßæüÙé×çÌ âð Øæ çÙÎðüàæ ÂÚU, ·ë¤çá ©UÂÁ ·ð¤ ©UˆÂæÎÙ Øæ ç߇æÙ ·ð¤ âæ×æ‹Ø çãUÌ ·ð¤ ç·¤âè ¥‹Ø ÂýØæðÁÙ ·ð¤ çÜ°Ð]³

2 [(ÕæÚUãU) ÚUæ'Ø âÚU·¤æÚU ·¤è ÂêßæüÙé×çÌ âð Øæ çÙÎðüàæ ÂÚU ÕæðÇüU çÖóæ - ç•æóæ ·ë¤á·¤ ·¤ËØæ‡ææð‹×é¹è »çÌçßçŠæØæð´ (·ë¤á·¤ çãUÌ) ·ð¤ çÜ° ¥ÂÙè â·¤Ü ßæçáü·¤ ¥æØ ·¤æ ¥çŠæ·¤Ì׳[‹ÎýãU ÂýçÌàæÌ]³Ì·¤ ÚUæçàæ ©UÂØæð» ·¤ÚU â·ð¤»æÐ]²

45. ©UŠææÚU ÜðÙð ·¤è ÕæðÇüU ·¤è àæç€Ì.—U U ð ð ð üUU U ð ð ð üUU U ð ð ð üU ÕæðÇüU, §Uâ ¥çŠæçÙØ× ·ð¤ ©UÂÕ‹Šææð´ ·¤æð ·¤æØæüç‹ßÌ

·¤ÚUÙð ·ð¤ çÜ° ÚUæ'Ø âÚU·¤æÚU âð ŠæÙ ©UŠææÚU Üð â·ð¤»æ Øæ ÚUæ'Ø âÚU·¤æÚU ·ð¤ Âêßü ¥Ùé×æðÎÙ âð—

(°·¤) ç·¤âè ¥‹Ø ¥çÖ·¤ÚU‡æ âð ŠæÙ ©UŠææÚU Üð

â·ð¤»æ; Øæ

(Îæð) ©Uâ×ð´ çÙçãUÌ ç·¤âè â•Âç•æ ·ð¤ ÂýæçŠæ·¤æÚU

ÂÚU Øæ §Uâ ¥çŠæçÙØ×, Øæ ©Uâ·ð¤ ¥ŠæèÙ

ÕÙæØð »Øð çÙØ×æ𴠷𤠥ŠæèÙ ©Uâð ÂýæðÎ÷ÖêÌ

ãUæðÙð ßæÜè ©Uâ·¤è Öæßè ¥æØ ·ð¤ ç·¤âè

Öæ» ·¤è ÂýçÌÖêçÌ ÂÚU çÇUÕð´¿ÚU ÁæÚUè ·¤ÚU

â·ð¤»æÐ

46. ÕæðÇüU ·ð¤ ·¤•æüÃØæð´ ÌÍæ ·ë¤ˆØ.—ð üU ð ü ð´ ëð üU ð ü ð´ ëð üU ð ü ð´ ë ÕæðÇüU— (·¤) ŠææÚUæ 44 ×ð´ çßçÙçÎüCU ç·¤Øð »Øð ·ë¤ˆØæð´ ·¤æð,

çÁÙ ÂÚU ÕæðÇüU ·¤è çÙçŠæ ÃØØ ·¤è Áæ â·ð¤»è,

ØÍæ â´Öß ·¤æØæüç‹ßÌ ·¤ÚÔU»æ;

(¹) ÚUæ'Ø âÚU·¤æÚU mæÚUæ ©Uâð çÙçÎüCU ç·¤Øð »Øð

â×SÌ çßáØæð´ ÂÚU âÜæãU Îð»æ;

(») §Uâ ¥çŠæçÙØ× ·ð¤ ÌÍæ ©Uâ·ð¤ ¥ŠæèÙ ÕÙæØð

»Øð çÙØ×æ𴠷𤠥ŠæèÙ ÚUæ'Ø âÚU·¤æÚU ·¤è

°ðâè àæç€ÌØæð́ ·¤æ, Áæð ÕæðÇüU ·¤æð Âý̂ ØæØæðçÁÌ

·¤è ÁæØð, ÂýØæð» ·¤ÚÔU»æ;

(ƒæ) ÚUæ'Ø âÚU·¤æÚU · æð â×Ø-â×Ø ÂÚU Sßð'ÀUæ

âð çÙ•ÙçÜç¹Ì çßáØæð´ ÂÚU âÜæãU Îð»æ—

1 [(x-f) investment of surplus funds in the

share capital of companies in the co-

operative sector which are

engaged in Agricultural processing

industries and use proven technol-

ogy and whose projects are shown

to be bankable and economically

viable, with the prior sanction of the

State Government;]

(xi)³[With the prior sanction or direction

of the State Government, for any

other purpose of general interest of

agricultural production or market-

ing;]³

2 [(xii) The Board may utilize a maximum

of³[fifteen percent]³of its annual

gross income for varoius farmer welfare oriented activities with the prior sanction of/or instruction from the State Government.]²

45. Power of Board to borrow.- The Board may, for carrying out the provisions of this Act, borrow money from the State Government or may with the previous approval of the State Government,

(i) from any other agency; or

(ii) issue debentures on the authority of any property vested in it or on the security of a part of its future in- come accruing to it under this Act, or the rules made thereunder.

46. Duties and functions of Board.- The Board shall,—

(a) as far as possible carry out the func- tions specified in section 45 on which the fund of the Board may be ex- pended;

(b) advise on all matters referred to it by the State Government;

(c) exercise such powers of the State Government under this Act and rules made thereunder as may be delegated to the Board;

(d) advise the State Government from time to time of its own accord on the following matters:

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 11 âÙ÷ 1998 mæÚUæ (ç¼Ù梷¤ 9-6-1998 âð) ¥‹ÌÑSÍæçÂÌÐ

2 . ÀU.». ÚUæÁ˜æ ç¼Ù梷¤ 10-10-2 011 mUæÚUæ ÂýçÌSÍæçÂÌÐ

x. ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mUæÚUæ ÂýçÌSÍæçÂÌÐ

76

74

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(°·¤) ·ë¤çá ©UÂÁ ·¤è ·¤è×Ì çÙØÌ ·¤ÚUÙð ×ð´ ¥ÙéâÚU‡æ ç·¤Øð ÁæÙð ßæÜð çâhæ‹Ì,

(Îæð) ×´çÇUØæð́ ·¤æ ÎÿæÌæÂêßü·¤ ÂýÕ´Šæ ·¤ÚUÙð ·ð¤ çÜ° ·¤è ÁæÙð ßæÜè ·¤æØüßæãUè, (ÌèÙ) ßãU ÚUèçÌ çÁâ×ð´ ·ë¤çá ©UÂÁ ·¤è ¥æ×Î ·ð¤ ¥æ´·¤Ç¸ð ÌÍæ ·ë¤çá ©UÂÁ ·ð¤ Âýðá‡ææð´ â´Õ´Šæè ¥æ´·¤Ç¸ð â´·¤çÜÌ ç·¤Øð ÁæÙð ¿æçãU° ÌÍæ ÕÙæØð ÚU¹ð ÁæÙð ¿æçãU° ¥æñÚU ÂýâæçÚUÌ ç·¤Øð ÁæÙð ¿æçãU°,

(¿æÚU) §UÙ ¥çŠæçÙØ× ×ð́ ÌÍæ ©Uâ·ð¤ ¥ŠæèÙ ÕÙæØð »Øð çÙØ×æð´ ×ð´ â´àææðŠæÙ, (Âæ¡¿) ·¤æð§üU °ðâæ çßáØ Áæð §Uâ ¥çŠæçÙØ× ·ð¤ ©UÂÕ´Šææð´ ·¤æð ·¤æØæüç‹ßÌ ·¤ÚUÙð ·ð¤ çÜ° ¥æßàØ·¤ ãUæðÐ

(¾¤) §Uâ ¥çŠæçÙØ× ÌÍæ ©Uâ·ð¤ ¥ŠæèÙ ÕÙæØð »Øð çÙØ×æð´ ÌÍæ ©UÂçßçŠæØæ𴠷𤠩UÂÕ´Šææð´ ·¤æð ·¤æØæüç‹ßÌ ·¤ÚUßæ°»æ;

(¿) ·ë¤çá ×´ÇUè âç×çÌØæð´ ·¤æ ÂØüßðÿæ‡æ ÌÍæ çÙØ´˜æ‡æ ·¤ÚÔU»æÐ

47. ÕæðÇüU ·ð¤ ¥ŠØÿæ ÌÍæ ©UÂæŠØÿæ ·¤èð üU ð Uð üU ð Uð üU ð U àæç€ÌØæ¡.—¡¡¡ §Uâ ÕæðÇüU ·ð¤ ¥ŠØÿæ ÌÍæ ©UÂæŠØÿæ °ðâè àæç€ÌØæð´ ·¤æ ÂýØæð» ·¤Úð´»ð Áñâè ç·¤ çßçãUÌ ·¤è ÁæØð´Ð

¥ŠØæØ^9.

àææçSÌ

48. ŠææÚUæ UUU 6 Øæ ŠææÚUæ UUU 31 ·ð¤ ©UËÜ´ƒæÙ ·ð¤ð U ´ ðð U ´ ðð U ´ ð çÜ° àææçSÌ.—Áæð ·¤æð§üU ŠææÚUæ 6 ·ð¤ ¹‡ÇU (¹)²[Øæ

ŠææÚUæ 31 Øæ ŠææÚUæ 37 ·¤è ©UŠææÚUæ (2)] ·ð¤ ©UÂÕ‹Šææð́ ·¤æ ©UËÜ´ƒæÙ ·¤ÚÔU»æ, ßãU Îæðáçâçh ÂÚU ·¤æÚUæßæâ âð, çÁâ·¤è ¥ßçŠæ ÀUÑ ×æâ Ì·¤ ·¤è ãUæð â·ð¤»è Øæ Áé×æüÙð âð, Áæð²[Âæ¡¿ ãUÁæÚU]L¤ÂØð Ì·¤ ·¤æ ãUæð â·ð¤»æ, Øæ ÎæðÙæð́ âð, Îç‡ÇUÌ ç·¤Øæ ÁæØð»æ ¥æñÚU ¿æÜê ÚUãUÙð

(i) principles to be followed in fixation of price of agricultural produce;

(ii) steps to be taken for managing the markets efficiently;

(iii) manner in which the data relating to arrivals and dispatches of agricultural produce should be complied and maintained and disseminated;

(iv) amendment in this Act, and the rules made thereunder;

(v) in any matter necessary for imple- menting the provisions of this Act. l [(e) Cause to be implemented the provi- sions of this Act and the rules and bye- laws framed thereunder; and

(f) exercise supervision and control over the agriculture Market Committee.]

47. Powers of President, Vice President of Board.- The President and Vice-President of the Board shall exercise such powers as may be prescribed.

CHAPTER IX

Penalty

48. Penalty for contravention of section 6 or section 30.- Whoever con- travenes the provisions of clause (b) of section 6²[or section 31, sub-section (2) of section 37] shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which may extend to²[five

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂýçÌSÍæçÂÌÐ

2 . ÀU.». ÚUæÁ˜æ ç¼Ù梷¤ 10-10-2 011 mUæÚUæ ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 75

ßæÜð ©UËÜ´ƒæÙ ·¤è Îàææ ×ð´ °ðâð ¥æñÚU Áé×æüÙð âð Îç‡ÇUÌ ç·¤Øæ Áæ°»æ Áæð ÂýÍ× Îæðáçâçh ·ð¤ Âà¿æÌ÷ Âý̂ Øð·¤ °ðâð çÎÙ ·ð¤ çÜ°, çÁâ·ð¤ ç·¤ ÎæñÚUæÙ ©UËÜ´ƒæÙ ¿æÜê ÚUãðU, °·¤ âæñ L¤ÂØð Ì·¤ ·¤æ ŠææÚUæ 6 ·ð¤ ¹‡ÇU (¹) ·ð¤ ©UËÜ´ƒæÙ ·ð¤ ×æ×Üð ×ð´ ÌÍæ ¿æâ L¤ÂØð Ì·¤ ·¤æ¹[ŠææÚUæ 31 Øæ ŠææÚUæ 37 ·¤è ©UŠææÚUæ (2) ·ð¤ ©UËÜ´ƒæÙ] ·ð¤ ×æ×Üð ×ð́ ãUæð â·ð¤»æ Ñ ÂÚU‹Ìé ‹ØæØæÜØ ·ð¤ çÙ‡æüØ ×ð´ çßàæðá ÌÍæ ÂØæüŒÌ ÂýçÌ·ê¤Ü ·¤æÚU‡ææð´ ×ð´ ßç‡æüÌ Ù ãUæðÙð ÂÚU çmÌèØ Øæ ç·¤âè Âà¿æÌ÷ßÌèü ¥ÂÚUæŠæ ·ð¤ çÜ° ·ÇU ÌèÙ ×æâ ·¤è ¥ßçŠæ ·ð¤ ·¤æÚUæßæâ ÌÍæ Âæ´¿ ãUÁæÚU L¤ÂØð ·ð¤ Áé×æüÙð âð ·¤× ÙãUè´ ãUæð»æÐ

49. ¥‹Ø ŠææÚUæ¥æ𴠷𤠩UËÜ´ƒæÙ ·ð¤ çÜ°U ð´ ð U ´ ðU ð´ ð U ´ ðU ð´ ð U ´ ð àææçSÌ.— (1) Áæð ·¤æð§üU ŠææÚUæ 35 ·ð¤ ©UÂÕ‹Šææ𴠷𤠩UËÜ´ƒæÙ ×ð´, ·¤æð§üU ¥ÂýæçŠæ·ë¤Ì ÃØæÂæçÚU·¤ ÀêUÅU Îð»æ Øæ Üð»æ, ßãU Îæðá çâçh ÂÚU, ·¤æÚUæßæâ âð, Áæð

ÌèÙ ×æâ Ì·¤ ·¤æ ãUæð â·ð¤»æ, Øæ Áé×æüÙð âð Áæð

2 [Îæð ãUÁæÚU] L¤ÂØð Ì·¤ ãUæð Øæ ÎæðÙæð´ âð Îç‡ÇUÌ

ç·¤Øæ ÁæØð»æ ÌÍæ Âà¿æÌ÷ßÌèü ©UËÜ´ƒæÙ ·¤è Îàææ ×ð´ ·¤æÚUæßæâ âð, Áæð ÀUÑ ×æâ Ì·¤ ·¤æ ãUæð â·ð¤»æ, Øæ Áé×æüÙð âð, Áæð²[Âæ´¿ ãUÁæÚU] L¤ÂØð Ì·¤ ãUæð â·ð¤»æ, Øæ ÎæðÙæð´ âð, Îç‡ÇUÌ ç·¤Øæ ÁæØð»æÐ

(2) Áæð ·¤æð§üU ׇÇUè âç×çÌ mæÚUæ ×´ÁêÚU ·¤è »§üU ´ÁèØÙ ·¤è ç·¤âè àæÌü ·¤æ ©UËÜ´ƒæÙ ·¤ÚÔU»æ, ßãU Îæðáçâçh ÂÚU, Áé×æüÙð âð, Áæð²[Âæ´¿ ãUÁæÚU]U L¤ÂØð Ì·¤ ·¤æ ãUæð â·ð¤»æ Îç‡ÇUÌ ç·¤Øæ ÁæØð»æÐ

(3) Áæð ·¤æð§üU ç·¤âè ¥çŠæ·¤æÚUè ·¤æð, Üð¹æ¥æð´ ·¤æ çÙÚUèÿæ‡æ ·¤ÚUÙð ×ð́ Øæ ׇÇUè âç×çÌ ·ð¤ ·¤æØü·¤ÜæÂæð́ ·¤è Áæ¡¿ ·¤ÚUÙð ×ð´ ÕæŠææ Âãé¡U¿æØð»æ ·¤æ ŠææÚUæ 54 ·¤è ©UŠææÚUæ (1) ·ð¤ ¹‡ÇU (ƒæ) ·ð¤ ¥ŠæèÙ ÁæÚUè ç·¤Øð »Øð ç·¤âè ¥æÎðàæ ·¤æ ¥ÙéÂæÜÙ ÙãUè´ ·¤ÚÔU»æ ßãU, Îæðáçâçh ÂÚU, Áé×æüÙð âð Îç‡ÇUÌ ç·¤Øæ ÁæØð»æ Áæð ÂýˆØð·¤ °ðâð çÎÙ ·ð¤ çÜ°, çÁâ·ð¤ ç·¤ ÎæñÚUæÙ ¥ÂÚUæŠæ ¿æÜê ÚUãðU,¹[Îæð ãUÁæÚU] L¤ÂØð Ì·¤ ·¤æ ãUæð â·ð¤»æÐ thousandU] rupees, or with both; and in the case of a continuing contravention, with a further fine which may in case of contravention of clause (b) of section 6 extend to one hundred rupees and in the case of¹[contravention of section 31 or sub-section (2) of section 37] to fifty ru- pees per day during which the contraven- tion is continued after the first conviction:

Provided that in absence of special and adequate reasons to the contrary men- tioned in the judgment of the court the punishment for the second or any subse- quent offence shall not be less than im- prisonment for a term of three months and a fine of five thousand rupees.

49. Penalty for contravention of other sections.-( 1) Whoever in contra- vention of the provisions of section 35 makes or recovers any unauthorised trade allowance shall on conviction, be punished with imprisonment which may extend to three months, or with fine which may extend to²[two thousand] rupees or with both and in case of subsequent contra- vention with imprisonment which may extend to six months or with fine which may extend to²[five thousand] rupees with both.

(2) Whoever contravenes any con- dition of a licence granted by a market committee shall, on conviction, be pun- ished with fine which may extend to²[five thousand] rupees.

(3) Whoever obstructs any officer in carrying out the inspection of accounts or holding an enquiry into affairs of a mar- ket committee or fails to obey any order issued under clause (d) of sub-section (1) of section 54 shall, on conviction, be pun- ished with fine which may extend to 1 [two thousand] rupees for every day during which the offence continues.

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂýçÌSÍæçÂÌÐ

2 . ÀU.». ÚUæÁ˜æ ç¼Ù梷¤ 10-10-2 011 mUæÚUæ ÂýçÌSÍæçÂÌÐ

78

76

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(4) If any officer, servant or mem- ber of a market committee, when required to furnish information in regard to the af- fairs or proceedings of a market commit- tee under clause (a) of sub-section (1) of section 54—

(a) wilfully neglects or refuses to furnish any information: or

(b) wilfully furnishes false information, shall, on conviction, be punished with fine which may extend to¹[five thou- sand] Rupees.

(5) Whoever in contravention of the provisions of sub-section (3) of section 54 obstructs any authorised persons in seizing or taking possession of any books, records, funds or property of the market committee or fails to give delivery thereof to such person, shall, on conviction, be punished with fine which may extend to

1 [two thousand] rupees.

(6) Any person who fraudulently evades the payment of any fee or other sum due to the market committee under the provisions of this Act or the rules or bye-laws made thereunder or evades the payment due towards remuneration to any weighman or hammal, or demands remuneration without authority of the seller or buyer for his employment or demands remuneration otherwise than in accordance with the provisions of the rules and bye-laws made under this Act, shall, on conviction, be punished with

(4) ØçΠׇÇUè âç×çÌ ·¤æ ·¤æð§üU ¥çŠæ·¤æÚUè, âðß·¤ Øæ âÎSØ, ÁÕ ç·¤ ßãU ׇÇUè âç×çÌ ·ð¤ ·¤æØü·¤ÜæÂæð´ Øæ ·¤æØüßæçãUØæð´ ·ð¤ ÕæÚÔU ×ð´ ÁæÙ·¤æÚUè ÎðÙð ·ð¤ çÜ° ŠææÚUæ 54 ·¤è ©UŠææÚUæ (1) ·ð¤ ¹‡ÇU (·¤) ·ð¤ ¥ŠæèÙ ¥ÂðçÿæÌ ç·¤Øæ ÁæØ—

(·¤) ·¤æð§üU ÁæÙ·¤æÚUè ÎðÙð ×ð´ ÁæÙÕêÛæ·¤ÚU ©UÂðÿææ ·¤ÚÔU»æ Øæ ·¤æð§üU ÁæÙ·¤æÚUè ÎðÙð âð §U‹·¤æÚU ·¤ÚÔU»æ; Øæ

(¹) ÁæÙÕêÛæ·¤ÚU ç׉Øæ ÁæÙ·¤æÚUè Îð»æ;

Ìæð ßãU Îæðáçâçh ÂÚU, Áé×æüÙð âð, Áæð¹[Âæ´¿ ãUÁæÚU] L¤ÂØð Ì·¤ ·¤æ ãUæð â·ð¤»æ, Îç‡ÇUÌ ç·¤Øæ ÁæØð»æÐ

(5) Áæð ·¤æð§üU ŠææÚUæ 54 ·¤è ©UŠææÚUæ (3) ·ð¤ ©UÂÕ‹Šææ𴠷𤠩UËÜ´ŠæÙ ×ð´ ç·¤âè ÂýæçŠæ·ë¤Ì ÃØç€ÌØæð´ ·¤æð ׇÇUè âç×çÌ ·¤è ç·¤‹ãUè´ ÂéSÌ·¤æð´, ¥çÖÜð¹æð´, çÙçŠæØæð´ Øæ â•Âç•æ ·¤æ ¥çÖ»ýãU‡æ ·¤ÚUÙð Øæ ·¤•Áæ ÜðÙð ×ð´ ÕæŠææ Âãé¡U¿æØð»æ Øæ °ðâð ÃØç€Ì ·¤æð ©Uâ·¤æ ÂçÚUÎæÙ ÎðÙð ×ð´ ¿ê·¤ ·¤ÚÔU»æ, ßãU, Îæðáçâçh ÂÚU, Áé×æüÙð âð, Áæð¹[Îæð ãUÁæÚU] L¤ÂØð Ì·¤ ·¤æ ãUæð â·ð¤»æ, Îç‡ÇUÌ ç·¤Øæ ÁæØð»æÐ

(6) ·¤æð§üU Öè ÃØç€Ì, Áæð §Uâ ¥çŠæçÙØ× Øæ ©Uâ·ð¤ ¥ŠæèÙ ÕÙæØð »Øð çÙØ×æð´ Øæ ©UÂçßçŠæØæ𴠷𤠩UÂÕ‹Šææ𴠷𤠥Šæè٠ׇÇUè âç×çÌ ·¤æð àææðŠØ ç·¤âè Ȥèâ Øæ ¥‹Ø ÚUæçàæ ·ð¤ Öé»ÌæÙ ×ð´ ·¤ÂÅUÂêßü·¤ ¥Âß´¿Ù ·¤ÚÔU»æ Øæ ç·¤‹ãUè´ ÌéÜñØô´ Øæ ãU•×æÜ ·¤æð ÂæçÚUŸæç×·¤ Üð¹ð àææðŠØ Öé»ÌæÙ ·¤ÚUÙð ×ð´ ¥Âß´¿Ù ·¤ÚÔU»æ Øæ ¥ÂÙð çÙØæðÁÙ ·ð¤ çÜ° ÂæçÚUŸæç×·¤ ·¤è ×æ´» çß·ýð¤Ìæ ¥Íßæ ·ýð¤Ìæ ·ð¤ ÂýæçŠæ·¤æÚU ·ð¤ çÕÙæ ·¤ÚÔU»æ Øæ §Uâ ¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ ÕÙæØð »Øð çÙØ×æð́ ¥æñÚU ©UÂçßçŠæØæ𴠷𤠥ÙéâæÚU Ù ×æ¡»·¤ÚU ¥‹Ø Âý·¤æÚU âð ÂæçÚUŸæç×·¤ ·¤è ×æ´» ·¤ÚÔU»æ, ßãU, Îæðáçâçh ÂÚU,

1 . ÀU.». ÚUæÁ˜æ ç¼Ù梷¤ 1 0-1 0-201 1 mUæÚUæ ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 77

Áé×æüÙð âð, Áô²[Âæ¡¿ ãUÁæÚ]U L¤ÂØð Ì·¤ ·¤æ ãUô â·ð¤»æ, ¼ç‡ÇUÌ ç·¤Øæ ÁæØð»æ ¥õÚU ¿æÜê ÚUãUÙð ßæÜð ¥ÂÚUæÏ ·¤è ¼àææ ×ð´ °ðâð ¥õÚU Áé×æüÙð âð ¼ç‡ÇUÌ ç·¤Øæ ÁæØð»æ Áô ©Uâ·ð¤ çÜ° ¼ôáçâçh ·ð¤ Âà¿æÌ÷ ÂýˆØð·¤ °ðâð ç¼Ù ·ð¤ çÜ°, çÁâ·ð¤ ç·¤ ¼õÚUæÙ °ðâæ ¥ÂÚUæÏ ¿æÜê ÚUãðU, °·¤ âõ L¤ÂØð Ì·¤ ·¤æ ãUô â·ð¤»æÐ

(|) Áô ·¤ô§ü °·¤ ¥çÏçÙØ× ·ð¤ Øæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð çÙØ×ô´ Øæ ©UÂçßçÏØô´ ×ð́ âð ç·¤âè Öè çÙØ× Øæ ©UÂçßçÏ ·ð¤ ç·¤âè ©UÂÕ¢Ï ·¤æ ©UËÜ¢ƒæÙ ·¤ÚÔU»æ, ßãU, Øç¼ ©Uâ ¥ÂÚUæÏ ·ð¤ çÜ° ·¤ô§ü ¥‹Ø àææçSÌ ©UÂÕ¢çÏÌ Ù ·¤è »§ü ãUô, Áé×æüÙð âð, Áô²[¼ô ãUÁæÚU]U L¤ÂØð Ì·¤ ·¤æ ãUô â·ð¤»æ, ¼ç‡ÇUÌ ç·¤Øæ ÁæØð»æÐ

50. ׇÇUè âç×çÌ ÌÍæ ¥ŠØÿæ ·¤è, àææçSÌØæ¡U ¡U ¡U ¡ ¥çÏÚUôçÂÌ ·¤ÚUÙð ·¤è àæç€Ì —U U ðU U ðU U ð (1) ׇÇUè âç×çÌ ÌÍæ ©Uâ·¤æ ¥ŠØÿæ ç·¤âè ¥Ùé™ææçÂÌ ×‡ÇUè ·ë¤ˆØ·¤æÚUè Øæ çß·ýð¤Ìæ ÂÚU, ç·¤âè ©UÂçßçÏ ·ð¤ ©UËÜ¢ƒæÙ ·ð¤ çÜ° ÂçÚUçÙ‹¼æ ·¤è Øæ Áé×æüÙð ·¤è àææçSÌØæ¡ ¥çÏÚUôçÂÌ ·¤ÚU â·ð¤»æ Ñ

ÂÚU‹Ìé ׇÇUè âç×ç̲[¼ô ãUÁæÚU] L¤ÂØð âð ¥çÏ·¤ Áé×æüÙð ¥çÏÚUôçÂÌ ·¤ÚUÙð ·ð¤ çÜ° âÿæ× ÙãUè´ ãUô»è ÌÍæ ¥ŠØÿæ²[Âæ¡¿ âæñ]U M¤ÂØð âð ¥çÏ·¤ Áé×æüÙæ ¥çÏÚUôçÂÌ ·¤ÚUÙð ·ð¤ çÜ° âÿæ× ÙãUè´ ãUô»æ Ñ

ÂÚU‹Ìé ØãU ¥õÚU Öè ç·¤ §â ÏæÚUæ ·ð¤ ¥ÏèÙ ·¤ô§ü Öè àææçSÌ â¢Õ¢çÏÌ ÃØç€Ì ·¤ô âéÙßæ§ü ·¤æ Øéç€ÌØé€Ì ¥ßâÚU ç¼Øð çÕÙæ ¥çÏÚUôçÂÌ ÙãUè´ ·¤è ÁæØð»èÐ

(2) ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ç·¤Øð »Øð ¥æ¼ðàæ âð ÃØçÍÌ ·¤ô§ü Öè ÃØç€Ì, °ðâð ¥æ¼ðàæ ·ð¤ çßL¤h ¥ÂèÜ, °ðâð ÃØç€Ì mæÚUæ ¥æ¼ðàæ ·¤è ÂýæçŒÌ ·¤è ÌæÚUè¹ âð ‹¼ýãU ç¼Ù ·ð¤ ÖèÌÚU, ÂýÕ¢Ï â¢¿æÜ·¤ ·¤ô ·¤ÚU â·ð¤»æ ¥õÚU ©Uâ ÂÚU ÂýÕ¢Ï â¢¿æÜ·¤ ·¤æ çßçÙà¿Ø ¥¢çÌ× ãUô»æÐ

1 [51. ׇÇUè àæôŠØô´ ·¤è ßâêÜè —U ´ êU ´ êU ´ ê ÁÕ ·¤Öè ·¤ô§ü ÃØç€Ì §â ¥çÏçÙØ× ·ð¤ ¥ÏèÙ ¼‡ÇUÙèØ ç·¤âè ¥ÂÚUæÏ ·¤æ çâh¼ôá ÆUãUÚUæØæ ÁæØ, ÌÕ ×çÁSÅþðUÅU, fine which may extend to²[five thousand] rupees and in case of continuing offence with a further fine which may extend to one hun- dred rupees for every day during which such offence is continued after conviction there- for.

(7) Whoever contravenes any provi- sion of this Act or any rules or bye-laws made thereunder shall, if no other penalty is pro- vided for the offence, be punished with fine which may extend to²[two thousand]U ru- pees.

50. Powers of market committee and Chairman to impose penalties.-

(1) A market committee and the Chair- man thereof may impose the penalties of cen- sure or of fine on any licensed market func- tionary or seller for contravention of any bye- law :

Provided that the market committee shall not be competent to impose fine exceeding

2 [two thousand] rupees and the Chairman shall not be competent to impose fine ex- ceeding²[five hundred]U rupees. Provided further that no penalty shall be imposed under this section without giv- ing the person concerned a reasonable op- portunity of being heard.

(2) Any person aggrieved by an order made under sub-section (1) may prefer an appeal against such order to the Managing Director within fifteen days from the date of receipt of order by such person and the de- cision of the Managing Director thereon shall be final.

1 [51. Recovery of market dues.-

Whenever any person is convicted of any offence punishable under this Act the

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂýçÌSÍæçÂÌÐ

2 . ÀU.». ÚUæÁ˜æ ç¼Ù梷¤ 10-10-2 011 mUæÚUæ ÂýçÌSÍæçÂÌ

80

78

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

ç·¤âè °ðâð Áé×æüÙð ·ð¤ ¥çÌçÚU€Ì, Áô ç·¤ ¥çÏÚUôçÂÌ ç·¤Øæ ÁæØ, Ȥèâ ·¤è ÚU·¤× Øæ ·¤ô§ü ¥‹Ø ÚU·¤×, Áô ç·¤ ©Uâ ¥çÏçÙØ× ·ð¤ Øæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð çÙØ×æð́ Øæ ©UÂçßçŠæØæð́ ·ð¤ ¥ŠæèÙ ©Uââð àæôŠØ ãUô, ßâêÜ ·¤ÚÔU»æ ¥õÚU ׇÇUè âç×çÌ ·¤ô ©Uâ·¤æ Öé»ÌæÙ ·¤ÚU ¼ð»æ ÌÍæ Sßçßßð·¤æÙéâæÚU, ¥çÖØôÁÙ ·ð¤ ¹¿ôZ ·¤ô Öè ßâêÜ ·¤ÚÔU»æ ÌÍæ ׇÇUè âç×çÌ ·¤ô ©UÙ·¤æ Öé»ÌæÙ ·¤ÚU ¼ð»æÐ]

52. ¥ÂÚUæÏô´ ·¤æ ⢙ææÙ —U ´ ¢U ´ ¢U ´ ¢ (1) çmÌèØ ß»ü ·ð¤ ×çÁSÅðþUÅU âð çÙ•Ù ß»ü ·¤æ ·¤ô§ü Öè ‹ØæØæÜØ §â ¥çÏçÙØ× ·ð¤ Øæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð ç·¤‹ãUè çÙØ×ô´ Øæ ©UÂçßçÏØô´ ·ð¤ ¥ÏèÙ ç·¤âè ¥ÂÚUæÏ ·¤æ çß¿æÚU‡æ ÙãUè´ ·¤ÚÔU»æÐ

1 [(2) ·¤ô§ü Öè ‹ØæØæÜØ §â ¥çÏçÙØ× ·ð¤ Øæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð ç·¤âè çÙØ× Øæ ç·¤âè ©UÂçßçÏ ·ð¤ ¥ÏèÙ ¼‡ÇUÙèØ ç·¤âè ¥ÂÚUæÏ ·¤æ ·¤Üð€ÅUÚU mæÚUæ Øæ ׇÇUè âç×çÌ ·ð¤ ¥ŠØÿæ, ©UÂæŠØÿæ Øæ âç¿ß mæÚUæ ç·¤Øð »Øð Øæ ׇÇUè âç×çÌ mæÚUæ §â â¢Õ¢Ï ×ð́ â•Ø·¤÷M¤Â âð ÂýæçÏ·ë¤Ì ç·¤Øð »Øð ç·¤âè ÃØç€Ì mæÚUæ ç·¤Øð »Øð ÂçÚUßæ¼ ÂÚU ãUè ⢙ææÙ ·¤ÚÔU»æ ¥‹ØÍæ ÙãUè´Ð]

53. ¥ÂÚUæÏô´ ·¤æ Âýàæ×Ù â×ÛæõÌæ —U ´ ýU ´ ýU ´ ý (1)

•æ‡ÇUè âç×çÌ Øæ ©Uâ·¤è ©UÂ-âç×çÌ ç·¤âè °ðâð ÃØç€Ì âð, çÁâ·ð¤ ç·¤ â¢Õ¢Ï ×ð´ ØãU ¥çÏ·¤çÍÌ ãUô ç·¤ ©UâÙð §â ¥çÏçÙØ× ·ð¤ Øæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð çÙØ×ô´ Øæ ©UÂçßçÏØô´ ·ð¤ ¥ÏèÙ ¼‡ÇUÙèØ ¥ÂÚUæÏ ç·¤Øæ ãñU §â, Âý·¤æÚU ßâêÜè Øô‚Ø È¤èâ Øæ ¥‹Ø ÚU·¤× ·ð¤ ¥çÌçÚU€Ì, °ðâð ¥ÂÚUæÏ ·ð¤ Âýàæ×Ù ·ð¤ ×¼÷¼ð²[Âæ¡¿ ãUÁæÚ]U L¤ÂØð âð ¥ÙçÏ·¤ ÏÙÚUæçàæ ÂýçÌ»ëçãUÌ ·¤ÚU â·ð¤»èÐ

(2) ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ç·¤âè ¥ÂÚUæÏ ·¤æ Âýàæ×Ù ãUôÙð ÂÚU, â¢Õ¢çÏÌ ÃØç€Ì ·ð¤ çßM¤h °ðâð ¥ÂÚUæÏ ·ð¤ â¢Õ¢Ï ×ð́ ·¤ô§ü Öè ·¤æØüßæãUè Ù Ìô ·¤è ÁæØð»è ¥õÚU Ù ¿æÜê ÚU¹è ÁæØð»è ¥õÚU Øç¼ ©Uâ ¥ÂÚUæÏ ·ð¤ â¢Õ¢Ï ×ð´ ©Uâ·ð¤ çßL¤h ·¤ô§ü ·¤æØüßæãUè ç·¤âè ‹ØæØæÜØ ×ð´ ÂãUÜð

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂýçÌSÍæçÂÌÐ

2 . ÀU. ‚æ. ÚUæÁ˜æ ç¼Ù梷¤ 10-10-2 011 mUæÚUæ ÂýçÌSÍæçÂÌÐ Magistrate shall in addition to any fine which may be imposed, recover and pay over to

the market committee the amount of fees or any other amount due from him under this

Act or rules or byelaws made thereunder and may, in his discretion, also recover and pay over to the market committee costs of the prosecution.]

52. Cognizance of offences. (1) No court inferior, to that of a Magistrate of the second class shall try any offence under this Act or any rules or bye-laws made thereunder. 1 [(2) No court shall take cognizance of any offence punishable under this Act or any rule or any byelaws made thereunder except on the complaint made by the Collector or the Chairman, Vice-Chairman or Secretary of the market committee or of any person duly authorised by the market committee in this behalf]

53. Composition of offence. - (1) A mar- ket committee or its sub - committee may ac- cept from any person who is alleged to have committed an offence punishable under this Act or Rules or Byelaws made thereunder in addition to the fees or other amount so re- coverable, a sum of money not exceeding rupees²[five thousand] byway of composi- tion for such offence.

(2) On composition of any offence un- der sub- section (1), no proceedings shall be taken or continued against the person con- cerned in respect of such offence and if any proceedings if in respect of the offence have already been instituted against him in any

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 79

ãUè â¢çSÍÌ ·¤ÚU ¼è »§ü ãUô Ìô °ðâð Âýàæ×Ù ·¤æ ÂýÖæß Øã ãUô»æ ç·¤ ßãU ©Uââð ¼ôá×é€Ì ãUô ÁæØð»æÐ ¥ŠØæع⁰

çÙØ¢˜æ‡æ¢¢¢

54. ¹[ ×¢çÇUØô´ ·¤æ¢ U ´¢ U ´¢ U ´ ð çÙÎðüàæ ÎðÙð ÌÍæð ðü ð ðð ðü ð ðð ðü ð ð çÙÚUèÿæ‡æUUU ·¤ÚUÙð ·¤è àæçQ¤ °ß´U ð ´U ð ´U ð ´ ×¢ÇUè âç×çÌ ·ð¤ ·¤æØü·¤ÜæÂô´¢ U ð ü ´¢ U ð ü ´¢ U ð ü ´ ·¤è Áæ¡¿¡¡¡ ]¹— (1) ÂýÕ¢Ï â¢¿æÜ·¤ —

(·¤) ç·¤âè ׇÇUè âç×çÌ ·ð¤ Üð¹æ¥ô¢ ÌÍæ

·¤æØü·¤ÜæÂô´ ·¤æ çÙÚUèÿæ‡æ ·¤ÚU â·ð¤»æ Øæ ·¤ÚUßæ â·ð¤»æÐ

1 [(·¤·¤) ÂýÕ´Šæ â´¿æÜ·¤, ×´ÇUè âç×çÌØæð´ ·¤æð

çÙÎðüàæ Îð â·ð´¤»ð ÌÍæ ×´ÇUè âç×çÌØæ´ °ðâð çÙÎðüàæ ·¤æ

¥ÙéÂæÜÙ ·¤ÚUÙð ·ð¤ çÜ° ÕæŠØ ãUæð»èÐ]¹

(¹) ç·¤âè ׇÇUè âç×çÌ ·ð¤ ·¤æØü·¤ÜæÂô´ ·ð¤

â¢Õ¢Ï ×ð´ Áæ¡¿ ·¤ÚU â·ð¤»æÐ

(») ç·¤âè ×¢ÇUè âç×çÌ âð °ðâè çßßÚU‡æè, çßßÚU‡æ

Üð¹ð Øæ çÚUÂôÅüU, çÁâ·ð¤ ç·¤ ¼ðÙð ·¤è, °ðâè âç×çÌ âð

¥Âðÿææ ·¤ÚUÙæ ßãU ©Uç¿Ì â×Ûæð, ×¢»æ â·ð¤»æÐ

(ƒæ) ç·¤âè ׇÇUè âç×çÌ âð ØãU ¥Âðÿææ ·¤ÚU

â·ð¤»æ ç·¤ ßãU —

(°·¤) ç·¤âè Öè °ðâè ¥æÂç•æ ÂÚU, çÁâ·¤æ ç·¤

©Uâð ç·¤âè °ðâè ÕæÌ ·ð¤ ç·¤Øð ÁæÙð ×ð´, Áô ç·¤ °ðâè

âç×çÌ mæÚUæ Øæ ©Uâ·¤è ¥ôÚU âð ·¤è ÁæÙð ßæÜè ãUô Øæ ·¤è

Áæ ÚUãUè ãUô, çßl×æÙ ãUôÙæ ÂýÌèÌ ãUôÌæ ãñU, ¥ßñÏÌæ,

¥â×è¿èÙÌæ Øæ ¥Ùõç¿ˆØ ·ð¤ ¥æÏæÚU ÂÚU çß¿æÚU ·¤ÚU

Üð; Øæ

(¼ô) ç·¤âè °ðâè ÁæÙ·¤æÚUè ÂÚU çß¿æÚU ·¤ÚU Üð Áô

ç·¤ ßãU (ÂýÕ¢Ï â¢¿æÜ·¤) ¼ð â·¤Ìæ ãUô ¥õÚU çÁâ·ð¤

ç·¤ â¢Õ¢Ï ×ð´ ©Uâð (ÂýÕ¢Ï â¢¿æÜ·¤ ·¤ô) ØãU ÂýÌèÌ ãUô

ç·¤ ©Uââð ç·¤âè ÕæÌ ·¤æ °ðâè âç×çÌ mæÚUæ ç·¤Øæ ÁæÙæ

¥æßàØ·¤ ãUô ÁæØð»æ;

(¾¤) ØãU çÙ¼ðàæ ¼ð â·ð¤»æ ç·¤ ·¤ô§ü °ðâè ÕæÌ,

Áô ·¤è ÁæÙð ßæÜè ãUô Øæ Áô ·¤è Áæ ÚUãUè ãñU, ©U•æÚU ÂÚU

Court the composition shall have the effect

of his acquittal.]

CHAPTER X.

Control

54. ¹[Power to give instruction and in- spection of markets and inquiry in to af- fairs of market committee. ]¹- (l) The Man- aging Director may —

(a) inspect or cause to be inspected the accounts and offices of the market commit- tee ;

1 [(aa) the Managing Director may give Direction to the market committes and the market committee shall be bound to comply with such direction.]¹

(b) hold inquiry into the affairs of a mar- ket committee;

(c) call for from a market committee re- turn, statement, accounts or reports which he may think fit to require such committee to furnish ;

(d) require a market committee to take into consideration-

(i) any objection on the ground of ille- gality, inexpediency or impropriety which appears to him to exist to the doing of any- thing which is about to be done or is being done by or on behalf of such committee ; or

(ii) any information he is able to furnish and which appears to him to necessitate the doing of a certain thing by such committee.

(e) direct that anything which is about to be done or is being done should not be

1 . ÀU. ‚æ. ÚUæÁ˜æ ç¼Ù梷¤ 1 0-1 0-201 1 mUæÚUæ ÂýçÌSÍæçÂÌÐ

82

80

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

çß¿æÚU ·ð¤ Üç•ÕÌ ÚUãUÙð Ì·¤, ÙãUè´ ·¤è ÁæÙæ ¿æçãU° ¥õÚU °ðâè ÕæÌ, Áô ·¤è ÁæÙè ¿æçãUØð ç·¤‹Ìé ÙãUè´ ·¤è Áæ ÚUãUè ãñU, °ðâð â×Ø ·ð¤ ÖèÌÚU, çÁâ·ð¤ ç·¤ â¢Õ¢Ï ×ð´ ßãU çÙ¼ðàæ ¼ð, ·¤è ÁæÙè ¿æçãU°Ð

(2) ÁÕ ç·¤âè ׇÇUè âç×çÌ ·ð¤ ·¤æØü·¤ÜæÂô´ ·¤æ §â ÏæÚUæ ·ð¤ ¥ÏèÙ ¥‹ßðá‡æ ç·¤Øæ ÁæØ Øæ ç·¤âè ׇÇUè âç×çÌ ·¤è ·¤æØüßæãUè ·¤è ÂÚUèÿææ ÏæÚUæ 59 ·ð¤ ¥ÏèÙ ÚUæ'Ø âÚU·¤æÚU mæÚUæ ·¤è ÁæØ, ÌÕ °ðâè âç×çÌ ·ð¤ ¥ŠØÿæ, ©UÂæŠØÿæ, âç¿ß ÌÍæ â×SÌ ¥‹Ø ¥çÏ·¤æÚUè ÌÍæ âðß·¤ °ß¢ â¼SØ ×‡ÇUè âç×çÌ ·ð¤ ·¤æØü·¤ÜæÂô´ Øæ ·¤æØüßæãUè ·ð¤ ÕæÚÔU ×ð´ ¥ÂÙð ·¤•Áð ×ð´ ·¤è °ðâè ÁæÙ·¤æÚUè ¼ð́»ð Áô ç·¤ ØÍæçSÍçÌ ÚUæ'Ø âÚU·¤æÚU, ÂýÕ¢Ï â¢¿æÜ·¤ Øæ ÂýæçÏ·ë¤Ì ç·¤Øð »Øð ¥çÏ·¤æÚUè ·¤ô ¥ÂðçÿæÌ ãUôÐ

(3) ç·¤âè °ðâð ¥çÏ·¤æÚUè ·¤ô, Áô ©UÂÏæÚUæ, (1) ·ð¤ ¥ÏèÙ ç·¤âè ׇÇUè âç×çÌ ·ð¤ ·¤æØü·¤ÜæÂô´ ·¤æ ¥‹ßðá‡æ ·¤ÚU ÚUãUæ ãUô, Øæ ÚUæ'Ø âÚU·¤æÚU ·¤ô, Áô ÏæÚUæ 59 ·ð¤ ¥ÏèÙ ç·¤âè ׇÇUè âç×çÌ ·¤è ·¤æØüßæãUè ·¤è ÂÚUèÿææ ·¤ÚU ÚUãUè ãUô, ØãU àæç€Ì ÂýæŒÌ ãUô»è ç·¤ ßãU ׇÇUè âç×çÌ ·ð¤ ¥çÏ·¤æçÚUØô´ Øæ â¼SØô´ ·¤ô, ©U‹ãUè´ ©UÂæØô´ âð ÌÍæ ØÍæâ•Öß ©Uâè ÚUèçÌ ×ð́, Áñâè ç·¤ ç·¤âè çâçßÜ ‹ØæØæÜØ ·ð¤ ×æ×Üð ×ð́ çâçßÜ Âýç·ý¤Øæ â¢çãUÌæ, 1908 (·ý¤×梷¤ 5 âÙ÷ 1908) mæÚUæ ©UÂÕ¢çÏÌ ãñU, â×Ù ·¤ÚÔU ÌÍæ ãUæçÁÚU ·¤ÚUæØð ÌÍæ âæÿØ ¼ðÙð °ß¢ ¼SÌæßðÁ Âðàæ ·¤ÚUÙð ·ð¤ çÜ° ©U‹ãð´U çßßàæ ·¤ÚÔ´UÐ

(4) ÁãUæ¡ ÂýÕ¢Ï â¢¿æÜ·¤ ·¤ô ØãU çßàßæâ ·¤ÚUÙð ·¤æ ·¤æÚU‡æ ãUô ç·¤ ׇÇUè âç×çÌ ·¤è ÂéSÌ·¤ô´ ÌÍæ ¥çÖÜð¹ô´ ×𴠻ǸUÕǸU ·¤ÚU ¼è ÁæÙæ Øæ ©U‹ãð´U ÙcÅU ·¤ÚU ç¼Øæ ÁæÙæ â¢ÖæÃØ ãñU Øæ ç·¤âè ׇÇUè âç×çÌ ·¤è çÙçÏØô´ Øæ â•Âç•æ ·¤æ ¼éçßüçÙØô» Øæ ¼éL¤ÂØôÁÙ ç·¤Øæ ÁæÙæ â¢ÖæÃØ ãñU, ßãUæ¡ ÂýÕ¢Ï â¢¿æÜ·¤, ¥ÂÙð mæÚUæ çÜç¹Ì ×ð́ â•Ø·¤÷ M¤Â âð ÂýæçÏ·ë¤Ì ç·¤Øð »Øð ç·¤âè ÃØç€Ì ·¤ô ØãU çÙ¼ðàæ ¼ðÌð ãéU°, ¥æ¼ðàæ ÁæÚUè ·¤ÚU â·ð¤»æ ç·¤ ßãU done, pending consideration of the reply, and anything which should be done but is not being done should be done within such time as he may direct

(2) When the affairs of a market com- mittee are investigated under this section or the proceeding of any market committee are examined by the State Government under section 59, the Chairman, Vice-Chairman. Sec- retary and all other officers, and servants and members of such committee shall furnish such information in their possession in re- gard to the affairs or proceeding of the mar- ket committee as the State Government, the Managing Director, or the officer authorised, as the case may be, may require.

(3) An officer investigating the affairs of a market committee Under sub- section (1) or the State Government examining the pro- ceeding of any market committee under sec- tion 59 shall have the power to summon and enforce the attendance of officers or mem- bers of the market committee and to compel them to give evidence and to produce docu- ments by the same means and as far as pos- sible in the same manner as is provided in the case of a civil court by the Code of Civil Procedure, 1908 (No. 5 of 1908).

(4) Where the Managing Director has reason to believe that the books and records of a market committee are likely to be tam- pered with or destroyed or the funds or prop- erty of a market committee are likely to be misappropriated or misapplied, the Manag- ing Director may issue orders directing a person duly authorised by him in writing to seize and take possession of such books and

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 81

ׇÇUè âç×çÌ ·¤è °ðâè ÂéSÌ·¤ô´ ÌÍæ ¥çÖÜð¹ô´, çÙçÏØô´ ÌÍæ â•Âç•æ ·¤æ ¥çÖ»ýãU‡æ ·¤ÚU Ü𴠰ߢ ©UÙ·¤æ ·¤•Áæ ÂýæŒÌ ·¤ÚU Üð´ ¥õÚU ׇÇUè âç×çÌ ·¤æ °ðâæ ¥çÏ·¤æÚUè Øæ ©Uâ·ð¤ °ðâð ¥çÏ·¤æÚU軇æ, Áô °ðâè ÂéSÌ·¤ô´, ¥çÖÜð¹ô´, çÙçÏØô´ ÌÍæ â•Âç•æ ·¤è ¥çÖÚUÿææ ·ð¤ çÜ° ©U•æÚU¼æØè ãUô ©UÙ·¤æ ÂçÚU¼æÙ §â Âý·¤æÚU ÂýæçÏ·ë¤Ì ç·¤Øð »Øð ÃØç€Ì ·¤ô ·¤ÚÔ´U»ð / ·¤ÚÔU»æÐ

zz. ×¢ÇUè âç×çÌ ·ð¤ â¼SØ, ¥ŠØÿæ ÌÍæ¢ U ð¢ U ð¢ U ð ©UÂæŠØÿæ ·¤æ ãUÅUæØæ ÁæÙæ—U U UU U UU U U^l[(1) ÂýÕ¢Ï â¢¿æÜ·¤, SßÂýðÚU‡ææ âð Øæ ̈â×Ø ×‡ÇUè âç×çÌ ·¤æ »ÆUÙ ·¤ÚUÙð ßæÜð â¼SØô´ ·ð¤ ¼ô-çÌãUæ§ü ÕãéU×Ì mæÚUæ ÂæçÚUÌ ç·¤Øð »Øð ⢷¤Ë ÂÚU ׇÇUè âç×çÌ ·ð¤ ç·¤âè Öè â¼SØ ·¤ô ¥ß¿æÚU ·ð¤ ·¤æÚU‡æ Øæ ©Uâ·ð¤ ·¤ÌüÃØ ·ð¤ ÂæÜÙ ×ð´ ©UÂðÿææ Øæ ¥ÿæ×Ìæ ·ð¤ ·¤æÚU‡æ ãUÅUæ â·ð¤»æ ¥õÚU §â Âý·¤æÚU ãUÅUæØð ÁæÙð ÂÚU ©Uâð §â Âý·¤æÚU ãUÅUæØð ÁæÙð ·¤è ÌæÚUè¹ âð ÀUÑ ßáü ·¤è ·¤æÜæßçÏ ·ð¤ çÜ° ׇÇUè âç×çÌ ·ð¤ â¼SØ ·ð¤ M¤Â ×ð´ ÂéÙÑ çÙßæüç¿Ì Øæ ÂéÙÑ Ùæ×çÙç¼ücÅU ÙãUè´ ç·¤Øæ ÁæØð»æ Ñ

ÂÚU‹Ìé §â Âý·¤æÚU ãUÅUæØð ÁæÙð ·¤æ ·¤ô§ü Öè ¥æ¼ðàæ ÌÕ Ì·¤ ÂæçÚUÌ ÙãUè´ ç·¤Øæ ÁæØð»æ ÁÕ Ì·¤ °ðâð â¼SØ ·¤ô ØãU ·¤æÚU‡æ ¼àææüÙð ·¤æ Øéç€ÌØé€Ì ¥ßâÚU Ù ¼ð ç¼Øæ »Øæ ãUô ç·¤ °ðâæ ¥æ¼ðàæ €Øô´ Ù ÂæçÚUÌ ç·¤Øæ ÁæØÐ

(w) ÂýÕ¢Ï â¢¿æÜ·¤ ç·¤âè ׇÇUè âç×çÌ ·ð¤ ç·¤âè ¥ŠØÿæ Øæ ©UÂæŠØÿæ ·¤ô ¥ß¿æÚU ·ð¤ ·¤æÚU‡æ Øæ ©Uâ·ð¤ ·¤ÌüÃØ ·ð¤ ÂæÜÙ ×ð́ ©UÂðÿææ Øæ ¥ÿæ×Ìæ ·ð¤ ·¤æÚU‡æ Øæ ©Uâ·ð¤ ·¤ÌüÃØô´ ·ð¤ çÙßüãUÙ ×ð´ ÕæÚU-ÕæÚU ¥âæßÏæÙ ÚUãUÙð ·ð¤ ·¤æÚU‡æ ©Uâ·ð¤ ¼ âð ãUÅUæ â·ð¤»æ ¥õÚU §â Âý·¤æÚU ãUÅUæ ç¼Øð ÁæÙð ÂÚU ØÍæçSÍçÌ ¥ŠØÿæ, Øæ ©UÂæŠØÿæ, ׇÇUè âç×çÌ ·ð¤ â¼SØ ·ð¤ M¤Â ×ð´ ¥ÂÙè ¼æßçÏ ·ð¤ àæðá Öæ» ·ð¤ ¼õÚUæÙ, ¥ŠØÿæ Øæ ©UÂæŠØÿæ ·ð¤ M¤Â ×ð´ ÂéÙÑ çÙßæü¿Ù ·ð¤ çÜ° Âæ˜æ ÙãUè´ ãUô»æ Ñ records, funds and property of the market committee and the officer or officers of the market committee responsible for the cus- tody of such books, records, funds and prop- erty, shall give delivery thereof to the per- son so authorised.

55. Removal of member, Chairman and Vice-Chairman of market committee-^l[(1) The Managing Director may on his own motion or on a resolution passed by a major- ity of two- third of the members constituting the market committee for the time being re- move any member of the market committee for misconduct or neglect of or incapacity to perform his duty and on such removal he shall not be re-elected or re- nominated as a member of the market committee for a period of six years from the date of such removal :

Provided that no order of such removal shall be passed unless such member has been given a reasonable opportunity of showing cause why such order should not be passed.]

(2) The Managing Director may remove any Chairman or Vice-Chairman of a market committee from his office, for misconduct, or neglect of or incapacity to perform his duty or for being persistently remiss in the dis- charge of his duties and on such removal the Chairman or Vice-Chairman, as the case may be, shall not be eligible for re-election as Chairman or Vice-Chairman during the re- mainder of his term of office as member of market committee :

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂýçÌSÍæçÂÌÐ

84

82

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

ÂÚU‹Ìé ãUÅUæØð ÁæÙð ·¤æ ·¤ô§ü ¥æ¼ðàæ ÌÕ Ì·¤ ÂæçÚUÌ ÙãUè´ ç·¤Øæ ÁæØð»æ ÁÕ Ì·¤ ç·¤ ØÍæçSÍçÌ ¥ŠØÿæ Øæ ©UÂæŠØÿæ ·¤ô, ØãU ·¤æÚU‡æ ¼àææüÙð ·¤æ Øéç€ÌØé€Ì ¥ßâÚU Ù ¼ð ç¼Øæ »Øæ ãUô ç·¤ °ðâæ ¥æ¼ðàæ €Øô´ Ù ÂæçÚUÌ ç·¤Øæ ÁæØðÐ

1 [(3) ÚUæ'Ø âÚU·¤æÚU ç·¤âè ׇÇUè âç×çÌ ·ð¤ ç·¤âè °ðâð â¼SØ Øæ ¥ŠØÿæ Øæ ©UÂæŠØÿæ ·¤ô, çÁâ ÂÚU ØÍæçSÍçÌ ©UÂÏæÚUæ (1) Øæ ©UÂÏæÚUæ (2) ·ð¤ ¥ÏèÙ âê¿Ùæ ·¤è Ìæ×èÜ ·¤ÚU ¼è »§ü ãUô´ ¥æñÚU çÁâ·ð¤ çßM¤hU ·¤æð§üU çàæ·¤æØÌð́ Âýæ# ãéU§üU ãUæð́ Øæ Áô °ðâè âê¿Ùæ ·¤è Ìæ×èÜ ·ð¤ Âà¿æÌ÷ ¥çÙØç×ÌÌæ°¡ ·¤ÚUÌæ ãñU, çàæ·¤æØÌ ÂýæŒÌ ãUôÙð ·¤è ÌæÚUè¹ âð Øæ ¥çÙØç×ÌÌæ¥ô¢ ·ð¤ ÂýÕ¢Ï â¢¿æÜ·¤ ·¤è ÁæÙ·¤æÚUè ×ð´ ¥æÙð ·¤è ÌæÚUè¹ âð °ðâè ·¤æÜæßçÏ ·ð¤ çÜ° çÙÜç•ÕÌ ·¤ÚU â·ð¤»è, ÁÕ Ì·¤ ç·¤ ©Uâ·ð¤ ×æ×Üð ×ð´ ¥ç‹Ì× çßçÙà¿Ø ÙãUè´ ·¤ÚU çÜØæ ÁæÌæ ãñUÐ]

56. ×¢ÇUè âç×çÌ ·¤æ ¥çÌcÆUæÙ —¢ U U¢ U U¢ U U²[(1) Øç¼ ÂýÕ¢Ï â¢¿æÜ·¤ ·¤è ÚUæØ ×ð´, ·¤ô§ü ׇÇUè âç×çÌ §â ¥çÏçÙØ× mæÚUæ Øæ ©Uâ·ð¤ ¥ÏèÙ ©Uâ ÂÚU ¥çÏÚUôçÂÌ ç·¤Øð »Øð ·¤ÌüÃØô´ ·¤æ ÂæÜÙ ·¤ÚUÙð ×ð´ âÿæ× ÙãUè´ ãñU Øæ ©UÙ·¤æ ÂæÜÙ ·¤ÚUÙð ×ð´ ÕæÚU-ÕæÚU ÃØçÌ·ý¤× ·¤ÚUÌè ãñU Øæ ¥ÂÙè àæç€ÌØô´ ·¤æ ¼éL¤ÂØô» ·¤ÚUÌè ãñU, Ìô ÂýÕ¢Ï â¢¿æÜ·¤, çÜç¹Ì ¥æ¼ðàæ mæÚUæ, °ðâè âç×çÌ ·¤ô °·¤ ßáü âð ¥ÙçÏ·¤ ·¤æÜæßçÏ ·ð¤ çÜ° ¥çÌçcÆUÌ ·¤ÚU â·ð¤»æ ¥õÚU ¥çÌcÆUæÙ ·¤è ·¤æÜæßçÏ ·ð¤ ÂýÍ× ÀUãU ×æâ ·¤æ ¥ßâæÙ ãUô ÁæÙð ÂÚU, ׇÇUè âç×çÌ ·ð¤ »ÆUÙ ãðUÌé çÙßæü¿Ù ·¤ÚUæØð ÁæÙð ·¤è ·¤æÚüUßæãUè ÂýæÚU•Ö ·¤è ÁæØð»è ÌÍæ ¥çÌcÆUæÙ ·¤è ·¤æÜæßçÏ ·ð¤ â¢Õ¢Ï ×ð´ ØãU â×Ûææ ÁæØð»æ ç·¤ ©Uâ·¤æ ¥ßâæÙ §â Âý·¤æÚU »çÆUÌ ·¤è »§ü ׇÇUè âç×çÌ ·ð¤ ÂýÍ× âæÏæÚU‡æ âç•×ÜÙ ·¤è ÌæÚUè¹ ·¤ô ãUô »Øæ ãñU Ñ

Provided that no order of removal shall

be passed unless the Chairman or Vice-Chair- man, as the case may be, has been given a

reasonable opportunity of showing cause

why such order should not be passed.

1 (3) The State Government may sus-

pend any member or Chairman or Vice- Chair- man of a market committee, who has been

served with the notice under sub-section (1) or sub-section (2) as the case may be, and

against whom any complaints have been re-

ceived or who commits irregularities after the service of such notice, for period from the date of receipt of complaint or the date of noticing of irregularities by the Managing

Director till the final decision is taken in his case.]

56. Supersession of Market Commit- tee.-²[(1) If in the opinion of the Managing Director, a Market Committee is not compe- tent to perform or persistently makes default in performing the duties imposed on it by or under this Act or abuses its power the Man- aging Director may, by an order in writing supersede such Committee for a period not exceeding one year and on expiry of first six months of the period of supersession, ac- tion to hold the elections for the constitu- tion of Market Committee shall be started and the period of supersession shall be deemed to expire on the date of first general meeting of the Market Committee so consti- tuted :

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 27-7-1986 âð) ¥‹ÌÑSÍæçÂÌÐ

2 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 11 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 12 -6-1985 âð) ÂýçÌSÍæçÂÌÐ

3. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-7-1997 âð) ÂýçÌSÍæçÂÌÐ

4. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 83

ÂÚU‹Ìé §â ©UÂÏæÚUæ ·ð¤ ¥ÏèÙ ¥çÌcÆUæÙ ·¤æ ¥æ¼ðàæ ÂæçÚUÌ ·¤ÚUÙð ·ð¤ Âêßü, ÂýÕ¢Ï â¢¿æÜ·¤ ÂýSÌæß ·ð¤ çßM¤h ·¤æÚU‡æ ¼àææüÙð ·ð¤ çÜ° ׇÇUè âç×çÌ ·¤æð Øéç€ÌØéQ¤ ¥ßâÚU Îð»æ ¥æñÚU ׇÇUè âç×çÌ ·ð¤ SÂcÅUè·¤ÚU‡æô´ ÌÍæ ¥æÂç•æØô´ ÂÚU, Øç¼ ·¤ô§ü ãUô´, çß¿æÚU ·¤ÚÔU»æ Ñ ÂÚU‹Ìé ØãU ¥õÚU Öè ç·¤ ÁãUæ¡ Ù§ü ׇÇUè âç×çÌ ·¤æ »ÆUÙ ©Uâ·ð¤ ¥çÌcÆUæÙ ·ð¤ °·¤ ßáü ·ð¤ ÖèÌÚU ÙãUè´ ç·¤Øæ Áæ â·¤æ ãUô, ßãUæ¡ ÚUæ'Ø âÚU·¤æÚU, çßàæðá ÂçÚUçSÍçÌØô´ ×ð´, ¥çÌcÆUæÙ ·¤è ·¤æÜæßçÏ ·¤ô ÕɸUæ â·ð¤»è Áô ç·¤âè ¼àææ ×ð´ ׇÇUè âç×çÌ ·¤è ¥ßçÏ âð, Áô¹[ÏæÚUæ 13 ·¤è ©UÂÏæÚUæ (2)] ×ð´ çßçÙç¼ücÅU ãñU, ¥çÏ·¤ ÙãUè´ ãUô»èÐ] 2 [(2) ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ç·¤âè ׇÇUè âç×çÌ ·¤ô ¥çÌçcÆUÌ ·¤ÚUÙð ßæÜð ¥æ¼ðàæ ·ð¤ ÂæçÚUÌ ãUôÙð ÂÚU, çÙ•ÙçÜç¹Ì ÂçÚU‡ææ× ãUô´»ð, ¥ÍæüÌ÷ —

(·¤) ׇÇUè âç×çÌ ·ð¤ â×SÌ â¼SØô´ ÌÍæ

¥ŠØÿæ °ß¢ ©UÂæŠØÿæ ·ð¤ â¢Õ¢Ï ×ð́ °ðâð ¥æ¼ðàæ ·ð¤ ÂæçÚUÌ ãUôÙð ·¤è ÌæÚUè¹ âð ØãU â×Ûææ ÁæØð»æ ç·¤ ©U‹ãUô´Ùð ¥ÂÙð ¼ çÚU€Ì ·¤ÚU ç¼Øð ãñ´U;

(¹) ׇÇUè âç×çÌ ×ð´ çÙçãUÌ â×SÌ ¥æçSÌØæ¡ ©Uâ·ð¤ â×SÌ ¼æç؈ßô´ ·ð¤ ¥ŠØÏèÙ ÚUãUÌð ãéU°, ÚUæ'Ø âÚU·¤æÚU ×ð´ çÙçãUÌ ãUô ÁæØð´»èÐ

1 [(3) ÁãUæ¡ ·¤ô§ü ׇÇUè âç×çÌ ¥çÌçcÆUÌ ·¤ÚU ¼è »Øè ãñU, Ìô ÂýÕ¢Ï â¢¿æÜ·¤ ׇÇUè âç×çÌ ·ð¤ ·ë¤ˆØô´ ·¤ô ·¤æØæüç‹ßÌ ·¤ÚUÙð ·ð¤ çÜ° ÌÍæ ©Uâ·¤è àæç€ÌØô´ ·¤æ ÂýØô» ·¤ÚUÙð ·ð¤ çÜ° ¥æ¼ðàæ mæÚUæ ç·¤âè ÃØç€Ì ·¤ô çÙØé€Ì ·¤ÚU â·ð¤»æ Áô ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·ð¤ Ùæ× âð ÁæÙæ Áæ°»æ ¥õÚU ÂýÕ¢Ï â¢¿æÜ·¤ ¥çÌçcÆUÌ ·¤è »§ü ׇÇUè âç×çÌ ·¤è °ðâè ¥æçSÌØæ¡ ÌÍæ ¼æç؈ß, Áô ç·¤ °ðâ𠥋ÌÚU‡æ ·¤è ÌæÚUè¹ ·¤ô ãUô´, ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·¤ô ¥‹ÌçÚUÌ ·¤ÚU â·ð¤»æ Ñ

ÂÚU‹Ìé ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·¤è ×ëˆØé ãUô ÁæÙð Øæ ©Uâ·ð¤ ¼ ˆØæ» ·¤ÚU ¼ðÙð Øæ ©Uâ·ð¤ ÀéUÅ÷UÅUè ÂÚU ãUôÙð Øæ ©Uâ·ð¤ çÙÜ¢çÕÌ ãUôÙð ·¤è ¼àææ ×ð´ ØãU â×Ûææ Áæ°»æ ç·¤ °ðâð ¼ ×ð́ ¥æ·¤çS×·¤ çÚU€Ìè ãUô »§ü ãñU ¥õÚU °ðâè çÚU€Ìè Provided that before passing an order

of supersession under this sub-section the Managing Director shall give a reasonable opportunity to the Market Committee for

showing cause against the proposal and shall consider the explanations and objections, if any, of the Market Committee :

Provided further that where the new

Market Committee could not be constituted within one year of its supersession, the State Government may, in special circumstances, extend the period of supersession which shall not, in any case, exceed beyond the term of the Market Committee specified in¹[sub-sec- tion (2) of section 13].

2 [(2) Upon the passing of an order un- der sub-section (l) superseding a Market Committee, the following consequences shall ensue namely :-

(a) All the members as well as the Chair- man and Vice Chairman of the Market Com- mittee shall, as from the date of such order, be deemed to have vacated their offices;

(b) All the assets vested in the Market Committee shall, subject to all the liabilities, vest in the State Government.]

86

84

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

ÂýÕ¢Ï â¢¿æÜ·¤ mæÚUæ ØÍæàæ€Ø àæèƒæý ©Uâ ¼ ÂÚU ç·¤âè ÃØç€Ì ·¤è çÙØéç€Ì ·¤ÚU·ð¤ ÖÚUè Áæ°»è ¥õÚU ÁÕ Ì·¤ °ðâè çÙØéç€Ì ÙãUè´ ·¤ÚU ¼è ÁæÌè ãñU ÌÕ Ì·¤ ·¤Üð€ÅUÚU mæÚUæ Ùæ×çÙç¼ücÅU ÃØç€Ì ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·ð¤ M¤Â ×ð´ ·¤æØü ·¤ÚÔU»æÐ

(4) ©UÂÏæÚUæ (3) ·ð¤ ¥ÏèÙ çÙØé€Ì ç·¤° »Øð ç·¤âè Öè ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·¤ô ç·¤âè Öè â×Ø ÂýÕ¢Ï â¢¿æÜ·¤ mæÚUæ ãUÅUæØæ Áæ â·ð¤»æ çÁâð ©Uâ·ð¤ SÍæÙ ç·¤âè ¥‹Ø ÃØç€Ì ·¤ô çÙØé€Ì ·¤ÚUÙð ·¤è àæç€Ì ãUô»èÐ

(5) ©UÂÏæÚUæ (3) ·ð¤ ¥ÏèÙ ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·ð¤ M¤Â ×ð´ çÙØé€Ì ç·¤Øæ »Øæ ·¤ô§ü Öè ÃØç€Ì, ¥ÂÙè âðßæ¥ô¢ ·ð¤ çÜ° °ðâæ ßðÌÙ ÌÍæ Ö•æð, Áô ç·¤ ÂýÕ¢Ï â¢¿æÜ·¤ mæÚUæ çÙØÌ ç·¤Øð Áæ°¡, ׇÇUè âç×çÌ çÙçÏ âð ÂýæŒÌ ·¤ÚÔU»æÐ]

(6) ¥çÌcÆUæÙ ·¤è ·¤æÜæßçÏ ·¤æ ¥ßâæÙ ãUôÙð ·ð¤ Âêßü ç·¤âè Öè â×Ø ÚUæ'Ø âÚU·¤æÚU ÏæÚUæ 11 ·ð¤ ¥ÏèÙ ÙßèÙ âç×çÌ ·¤æ »ÆUÙ ·¤ÚU â·ð¤»è ÌÍæ ¥çÌçcÆUÌ ·¤è »§ü âç×çÌ ·¤è ßð ¥æçSÌØæ¡ ÌÍæ ¼æç؈ß, Áô ç·¤ °ðâ𠥋ÌÚU‡æ ·¤è ÌæÚUè¹ ·¤ô ãUô´, ©Uâ𠥋ÌçÚUÌ ·¤ÚU â·ð¤»èÐ 1 [(7) ØÍæ ÂéÙ»üçÆUÌ ×‡ÇUè âç×çÌ ·ð¤ ÂýÍ× âæÏæÚU‡æ âç•×ÜÙ ·ð¤ çÜ° çÙØÌ ·¤è »Øè ÌæÚUè¹ âð ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ¥ÂÙð ¼ ÂÚU ÙãUè´ ÚUãðU»æÐ]

1 [57. ÏæÚUæ UUU

2 [13] ·ð¤ ¥ÏèÙ ç߃æÅUÙ ·ð¤ð U ðð U ðð U ð ÂçÚU‡ææ× —UUU (1) ÁãUæ¡ ·¤ô§ü ׇÇUè âç×çÌ ÏæÚUæ^2[13 ·¤è ©UÂÏæÚUæ (2) ·ð¤ ÂÚU‹Ìé·¤] ·ð¤ ¥ÏèÙ ç߃æçÅUÌ ãUô ÁæÌè ãñU, ßãUæ¡ çÙ•ÙçÜç¹Ì ÂçÚU‡ææ× ãUô´»ð, ¥ÍæüÌ÷ — (·¤) ׇÇUè âç×çÌ ·ð¤ â×SÌ â¼SØô´ ¥õÚU ©Uâ·ð¤ ¥ŠØÿæ ÌÍæ ©UÂæŠØÿæ ·ð¤ ÕæÚÔU ×ð´ ØãU â×Ûææ Áæ°»æ ç·¤ ©U‹ãUô´Ùð ©U€Ì ©UÂÏæÚUæ ·ð¤ ¥ÏèÙ °ðâè ׇÇUè âç×çÌ ·¤æ ç߃æÅUÙ ãUô ÁæÙð ·¤è ÌæÚUè¹ âð ¥ÂÙæ ¼ çÚU€Ì ·¤ÚU ç¼Øæ ãñU;

maybe, by appointment of a person thereto by the Managing Director and until such appointment is made a person nominated by the Collector shall act as Officer-in-Charge.

(4) Any Officer-in-Charge appointed under sub- section (3) may at any time be removed by the Managing Director, who shall have power to appoint another person in his place.

(5) Any person appointed Officer-in- Charge under sub-section (3) shall receive from the Market Committee fund for his ser- vices such pay and allowances as may be fixed by the Managing Director.]

(6) At any time before the expiry of the period of supersession, the State Govern- ment may constitute a new committee under S. 11 and transfer thereto the assets and li- abilities of the superseded committee as on the date of such transfer.

1 [(7) The Officer-in-Charge shall cease to hold office on the date appointed for the first meeting of the Market Committee as re- constituted.]

1 [57. Consequences of dissolution un- der Section ²[13].- (1) Where a Market Com- mittee stands dissolved under²[proviso to sub- section (2) of Section 13], the following consequences shall ensue, namely ;—

(a) all the members as well as the Chair- man and Vice-Chairman of the Market Com- mittee shall, as from the date of dissolution of such Market Committee under the said sub-section, be deemed to have vacated their offices;

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 8 âÙ÷ 1994 mæÚUæ (ç¼Ù梷¤ 18-1-1994 âð) ÂýçÌSÍæçÂÌÐ

2 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 2 7 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 85

(¹) §â ¥çÏçÙØ× ·ð¤ ¥Ïè٠ׇÇUè âç×çÌ ·¤è â×SÌ àæç€ÌØô´ ·¤æ ÂýØô» ÌÍæ ©Uâ·ð¤ â×SÌ ·¤•æüÃØô´ ·¤æ ÂæÜÙ ÂýÕ¢Ï â¢¿æÜ·¤ ·ð¤ çÙØ¢˜æ‡æ ·ð¤ ¥ŠØÏèÙ ÚUãUÌð ãéU° ç·¤âè °ðâð ÃØç€Ì mæÚUæ ç·¤Øæ Áæ°»æ çÁâð ÂýÕ¢Ï â¢¿æÜ·¤, ¥æ¼ðàæ mæÚUæ, §â â¢Õ¢Ï ×ð´ çÙØé€Ì ·¤ÚÔU ¥õÚU Áô ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·ð¤ Ùæ× âð ÁæÙæ Áæ°»æ —

ÂÚU‹Ìé ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·¤è ×ëˆØé ãUô ÁæÙð, ©Uâ·ð¤ ¼ ˆØæ» ·¤ÚU ¼ðÙð, ÀéUÅ÷UÅUè ÂÚU ãUôÙð Øæ ©Uâ·ð¤ çÙÜ¢çÕÌ ãUôÙð ·¤è ¼àææ ×ð´ ØãU â×Ûææ Áæ°»æ ç·¤ °ðâð ¼ ×𴠥淤çS×·¤ çÚU€Ìè ãUô »§ü ãñU ¥õÚU °ðâè çÚU€Ìè ÂýÕ¢Ï â¢¿æÜ·¤ mæÚUæ ØÍæàæ€Ø àæèƒæý ©Uâ ¼ ÂÚU ç·¤âè ÃØç€Ì ·¤è çÙØéç€Ì ·¤ÚU·ð¤ ÖÚUè Áæ°»è ÁÕ Ì·¤ °ðâè çÙØéçQ¤ ÙãUè´ ·¤ÚU ¼è ÁæÌè ãñU ÌÕ Ì·¤ ·¤Üð€ÅUÚU Ùæ× Ùæ×çÙç¼ücÅU ÃØç€Ì ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·ð¤ M¤Â ×ð´ ·¤æØü ·¤ÚÔU»æ Ñ (») ׇÇUè âç×çÌ ×ð́ çÙçãUÌ â×SÌ â•Âç•æ §â ¥çÏçÙØ× ·ð¤ ÂýØôÁÙô´ ·ð¤ çÜ° ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ×ð´ ‹ØæâÌÑ çÙçãUÌ ãUô»èÐ

(2) ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ çÙØé€Ì ç·¤Øð »Øð ç·¤âè Öè ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·¤ô ç·¤âè Öè â×Ø, ÂýÕ¢Ï â¢¿æÜ·¤ mæÚUæ ãUÅUæØæ Áæ â·ð¤»æ çÁâð ©Uâ·ð¤ SÍæÙ ÂÚU ç·¤âè ¥‹Ø ÃØç€Ì ·¤ô çÙØé€Ì ·¤ÚUÙð ·¤è àæç€Ì ãUô»èÐ

(3) ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ·ð¤ M¤Â ×ð´ çÙØé€Ì ç·¤Øæ »Øæ ·¤ô§ü Öè ÃØç€Ì, ¥ÂÙè âðßæ¥ô¢ ·ð¤ çÜ° °ðâæ ßðÌÙ ÌÍæ Ö•æð, Áô ç·¤ ÂýÕ¢Ï â¢¿æÜ·¤ mæÚUæ çÙØÌ ç·¤° Áæ°¡, ׇÇUè âç×çÌ çÙçÏ âð ÂýæŒÌ ·¤ÚÔU»æÐ

(4) ØÍæ ÂéÙ»üçÆUÌ ×‡ÇUè âç×çÌ ·ð¤ ÂýÍ× âæÏæÚU‡æ âç•×ÜÙ ·ð¤ çÜ° çÙØÌ ·¤è »§ü ÌæÚUè¹ âð ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè ¥ÂÙð ¼ ÂÚU ÙãUè´ ÚUãðU»æÐ

(b) all powers and duties of the Market Committee under this Act, shall, subject to the control of the Managing Director, be ex- ercised and performed by a person to be called the Officer-in-Charge as the Manag- ing Director may, by order appoint in that behalf :

Provided that in the event of death, res- ignation, leave or suspension of the Officer- in-Charge a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled in as soon as may be, by appointment of a person thereto by the Managing Director and until such appoint- ment is made a person nominated by the Collector shall act as Officer-in-Charge;

(c) All property vested in the Market Committee shall vest in the Officer-in-Charge in trust for the purposes of this Act.

(2) Any Officer-in-Charge appointed under sub- section (1) may at any time be removed by the Managing Director who shall have power to appoint another person.

(3) Any person appointed Officer-in- Charge under sub-section (1) shall receive from the Market Committee Fund for his ser- vices such pay and allowances as may be fixed by the director.

(4) The Officer-in-Charge shall cease to hold office on the date appointed for the first general meeting of the Market Committee as reconstituted]

88

86

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972 1 [57. - ·¤. çÙßæü¿Ùô´ ·¤ô ×éËÌßè ·¤ÚUÙð ·¤èü ´ é U ðü ´ é U ðü ´ é U ð ÚUæ'Ø âÚU·¤æÚU ·¤è àæç€Ì - U U UU U UU U U ²[(1) Øç¼ ÚUæ'Ø âÚU·¤æÚU ·¤è ØãU ÚUæØ ãUô ç·¤ °ðâè ÂçÚUçSÍçÌØæ¡ çßl×æÙ ãñ́U çÁٷ𤠷¤æÚU‡æ °ðâæ ·¤ÚUÙæ ¥æßàØ·¤ ãUô »Øæ ãñU, Ìô ÚUæ'Ø âÚU·¤æÚU §â ¥çÏçÙØ× Øæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð çÙØ×ô´ ×ð´

¥‹ÌçßücÅU ç·¤âè ÕæÌ ·ð¤ ãUôÌð ãéU° Öè, â×Ø-â×Ø ÂÚU ¥çÏâê¿Ùæ mæÚUæ, ©Uâ×ð́ çßçÙç¼ücÅU ç·¤Øð ÁæÙð ßæÜð ·¤æÚU‡æô´ âð, ÏæÚUæ 11 ·¤è ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ç·¤âè ׇÇUè âç×çÌ ·ð¤ â¼SØô´ ·ð¤ çÙßæü¿Ù ·¤ô °·¤ â×Ø ×ð´ °·¤ ßáü âð ¥çÙçÏ·¤ °ðâè ·¤æÜæßçÏ ·ð¤ çÜ° Áô ç·¤

¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ·¤è ÁæØ, ×éËÌßè ·¤ÚU â·ð¤»è ÂÚU‹Ìé â•Âê‡æü ·¤æÜæßçÏ ·é¤Ü ç×Üæ·¤ÚU³[ÌèÙ ßáü ÀUÑ ×æâ] âð ¥çÏ·¤ ÙãUè´ ãUô»èÐ]

(2) ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ ·ð¤ ÁæÚUè ·¤ÚU ç¼Øð ÁæÙð ÂÚU, çÙ•ÙçÜç¹Ì ÂçÚU‡ææ× ãUô´»ð, ¥ÍæüÌ÷ - (·¤) ·¤ô§ü Öè çÙßæü¿Ù ¥çÏâê¿Ùæ ×ð́ çßçÙç¼ücÅU ·¤è »§ü ·¤æÜæßçÏ ·ð¤ ¼õÚUæÙ ÙãUè´ ç·¤Øæ ÁæØð»æ; (¹) çÙßæü¿Ù ·¤æØüßæçãUØæ¡, ¿æãðU ßð ç·¤âè Öè Âý·ý¤× ÂÚU ãUô´, çÙÚUæ·ë¤Ì ãUô ÁæØð»è; ¥õÚU (») â¼SØ ·ð¤ M¤Â ×ð´ çÙßæüç¿Ì ãUôÙð ·ð¤ çÜ° ¥•ØçÍüØô´ mæÚUæ ç·¤Øð »Øð çÙÿæð ©U‹ãð´U ßæÂâ ·¤ÚU ç¼Øð ÁæØð́»ðÐ

4 [ SÂcÅUè·¤ÚU‡æ. -U UU UU U §â ©UÂÏæÚUæ ·ð¤ ÂýØôÁÙô´ ·ð¤ çÜ° "çÙßæü¿Ù ·¤æØüßæçãUØæ¡" âð ¥çÖÂýðÌ ãñU ßãU Âýç·ý¤Øæ Áô ©Uâ ÌæÚUè¹ âð ÂýæÚU•Ö ãUôÌè ãUô çÁâ·¤ô ç·¤ çÙßæü¿Ù ÿæð˜æô´ âð çÙßæü¿Ù ·¤ÚUÙð ·ð¤ çÜ° ¥Âðÿææ ·¤è »§ü ãUô ÌÍæ ÌÕ â×æŒÌ ãUôÌè ãUô ÁÕç·¤ çÙßæü¿Ù ·ð¤ ÂçÚU‡ææ× ·¤è ƒæôá‡ææ ·¤ÚU ¼è ÁæØðÐ]

58. ãUæçÙ, ¼éÃØüØ Øæ ¼éL¤ÂØôÁÙ ¥æç¼ ·ð¤ çÜ°U é ü é ðU é ü é ðU é ü é 𠥊Øÿæ, ©UÂæŠØÿæ, â¼SØô´ ÌÍæ ·¤×ü¿æçÚUØô´ ·¤æU ´ ü U ´U ´ ü U ´U ´ ü U ´

l [57-A. Power of State Government to postpone elections. -²[(l) If the State Gov- ernment is of the opinion that circumstances exist which render it necessary, so to do, the State Government may, notwithstanding any- thing contained in this Act or the rules made thereunder, by notification , for reasons to be specified therein, postpone from time to time, the election of members of a Market Committee under sub-section (l) of section ll, for such period not exceeding one year at a time as may be specified in such notifica- tion provided that the total period shall not exceed³[three years and six months] in the aggregate.

(2) On issue of the notification under sub- section (1), following consequences shall ensue, namely :-

(a) no election shall be held during the period specified in the notification;

(b) the election proceedings at what- ever stage they may be shall stand abrogated; and

(c) the deposits made by the candidates for the election as member shall be refunded to them.]

4 [Explanation.- For the purposes of this sub-section "election proceedings" means the process commencing from the date call- ing, upon the constituencies to elect and ending with the declaration of the result of the election]

58. Liability of Chairman, Vice-Chair- man, members and employees for loss, waste

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 39 âÙ÷ 1974 mæÚUæ (ç¼Ù梷¤ 12-5-1974 âð) ¥‹ÌÑSÍæçÂÌÐ

2 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 43 âÙ÷ 1976 mæÚUæ (ç¼Ù梷¤ 12 -5-1974 âð) ÂýçÌSÍæçÂÌÐ

3 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 17 âÙ÷ 1977 mæÚUæ (ç¼Ù梷¤ 12-5-1974 âð) ÂýçÌSÍæçÂÌÐ

4. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 26 âÙ÷ 1975 mæÚUæ (ç¼Ù梷¤ 12-5-1974 âð) ¥‹ÌÑSÍæçÂÌÐ

5. ÀU.». ¥çÏçÙØ× ·ý¤. 1 âÙ÷ 2011 mæÚUæ (ç¼Ù梷¤ 07-1-2011) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 87

¼æç؈ß. - (1) Øç¼, ÏæÚUæ 54 ·ð¤ ¥ÏèÙ ·¤è »§ü Áæ¡¿ Øæ ç·¤Øð »Øð çÙÚUèÿæ‡æ ·ð¤ ¥Ùé·ý¤× ×ð́ Øæ §â ¥çÏçÙØ× ·ð¤ ¥ÏèÙ ·¤è »§ü â¢ÂÚUèÿææ ·ð¤ ¥Ùé·ý¤× ×ð´ ØãU ÂæØæ ÁæØ ç·¤ ç·¤âè °ðâð ÃØç€Ì Ùð, çÁâð ç·¤âè ׇÇUè âç×çÌ ·¤æ ÂýÕ¢Ï âõ´Âæ »Øæ ãñU Øæ âõ´Âæ »Øæ Íæ Øæ¹[ׇÇUè âç×çÌ ·ð¤ ç·¤âè ×ëÌ, ÖêÌÂêßü Øæ ßÌü×æÙ ¥ŠØÿæ, ©UÂæŠØÿæ, â¼SØ, ÖæÚUâæÏ·¤ ¥çÏ·¤æÚUè, ׇÇUè âç×çÌ ·ð¤ âç¿ß Øæ ©Uâ·ð¤ ç·¤âè ¥‹Ø ¥çÏ·¤æÚUè Øæ ·¤×ü¿æÚUè Øæ ÚUæ'Ø âÚU·¤æÚU ·ð¤ ç·¤âè ¥çÏ·¤æÚUè] Ùð °ðâè âç×çÌ ·ð¤ Øæ ©Uâ·ð¤ çÙØ¢˜æ‡ææÏèÙ ç·¤âè ÏÙ Øæ ¥‹Ø â¢Âç•æ ·¤æ ⢼æØ Øæ ©UÂØôÁÙ ç·¤âè Öè °ðâð ÂýØôÁÙ ·ð¤ çÜ°, Áô §â ¥çÏçÙØ× ·ð¤ Øæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð çÙØ×ô´ Øæ ©UÂçßçÏØô´ ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ÂýçÌ·ê¤Ü ãUô, ç·¤Øæ ãUô Øæ ©Uâ·ð¤ ·¤ÚUÙð ·¤æ, ©Uââð â¢Õ¢çÏÌ ç·¤âè â·¤æÚUæˆ×·¤ ×Ì Øæ ·¤æØüßæãUè ×ð´ ¥Ùé×çÌ ¼ð·¤ÚU Øæ âã×UçÌ ¼ð·¤ÚU Øæ ©Uâ×ð´ Öæ» Üð·¤ÚU, çÙ¼ðàæ ç¼Øæ ãUô Øæ ƒæôÚU ©UÂðÿææ Øæ ¥ß¿æÚU ·ð¤ mæÚUæ ·¤ô§ü ·¤×è Øæ ãæUçÙ ·¤æçÚUÌ ·¤è ãUô Øæ ׇÇUè âç×çÌ ·ð¤ ç·¤âè Öè ÏÙ ·¤æ Øæ ¥‹Ø â¢Âç•æ ·¤æ ¼éçßüçÙØô» ç·¤Øæ ãUô Øæ ©Uâð ·¤ÂÅUÂêßü·¤ ÂýçÌÏæçÚUÌ ç·¤Øæ ãUô, Ìô ÂýÕ¢Ï â¢¿æÜ·¤, SßÂýðÚU‡ææ âð Øæ ׇÇUè âç×çÌ ·¤æ ¥æßð¼Ù ÂýæŒÌ ãUôÙð ÂÚU, °ðâð ÃØç€Ì ·ð¤ ¥æ¿ÚU‡æ ·ð¤ â¢Õ¢Ï ×ð´¹[©Uâ ÌæÚUè¹ âð, çÁâ·¤ô ç·¤ ØÍæçSÍçÌ â¢ÂÚUèÿææ, Áæ¡¿ Øæ çÙÚUèÿæ‡æ ·¤è çÚUÂôüÅU ·¤è »§ü ãUô, ¼ô ßáü ·ð¤ ÖèÌÚU] SßØ¢ Á梿 ·¤ÚU â·ð¤»æ Øæ §â â¢Õ¢Ï ×ð´ çÜç¹Ì ¥æ¼ðàæ mæÚUæ ¥ÂÙð mæÚUæ â•Ø·¤÷ M¤Â âð ÂýæçÏ·ë¤Ì ç·¤Øð »Øð ¥ÂÙð ¥ÏèÙSÍ ç·¤âè Öè ¥çÏ·¤æÚUè ·¤ô ©Uâ Á梿 ·ð¤ ·¤ÚUÙð ·ð¤ çÜ° çÙ¼ðàæ ¼ð â·ð¤»æÐ

(2) Øç¼ ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ·¤è »§ü Á梿 ãUô ÁæÙð ÂÚU ÂýÕ¢Ï â¢¿æÜ·¤ ·¤æ ØãU â×æÏæÙ ãUô ÁæØ ç·¤ §â ©UÂÏæÚUæ ·ð¤ ¥ÏèÙ ¥æ¼ðàæ ¼ðÙð ·ð¤ çÜ° ¥'ÀðU ¥æÏæÚU ãñ´U, Ìô ßãU °ðâð ÃØç€Ì âð Øæ ×ëÌ ÃØç€Ì ·ð¤ ×æ×Üð ×ð´ ©Uâ·ð¤ çßçÏ·¤ ÂýçÌçÙçÏ âð çÁâ·¤ô ©Uâ·¤è â¢Â¼æ

or misapplication etc.- (l) If in the course of inquiry or inspection under section 54 or in the course of audit under this Act it is found that any person who is or was entrusted with the management of a market committee or l [any deceased, past or present Chairman, Vice-Chairman, member, Officer-in-Charge of market committee, Secretary or any other of- ficer or employee, of market committee or an officer of the State Government] has made or directed by assenting or concurring or par- ticipating in any affirmative vote or proceed- ing related thereto, any payment or applica- tion of any money or other property belong- ing to or under the control of, such commit- tee to any purpose contrary to the provi- sions of this Act or rule or bye-laws made thereunder or has caused any deficiency or loss by gross negligence or misconduct or has misappropriated or fraudulently retained any money or other property belonging to the Market Committee, the Managing Direc- tor may, on his own motion or on the appli- cation of the Market Committee, enquire him- self or direct any officer subordinate to him duly authorised by him by an order in writ- ing in this behalf to enquire into the conduct of such person¹[within two years of the date of report of audit, enquiry or inspection, as the case may be].

(2) If on enquiry made under sub-sec- tion (1) the Managing Director is satisfied that there are good grounds for an order un- der this sub-section, he may make an order requiring such person, or, in the case of a deceased person, his legal representative in-

1 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 1 8 âÙ÷ 1 979 mæÚUæ (ç¼Ù梷¤ 7-6-1 979 âð) ÂýçÌSÍæçÂÌÐ

90

88

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

çßÚUæâÌ ×ð´ ç×Üè ãUô, ØãU ¥Âðÿææ ·¤ÚUÌð ãéU° ¥æ¼ðàæ ¼ð â·ð¤»æ ç·¤ ßãU ©Uâ ÏÙ Øæ ©Uâ â¢Âç•æ ·¤æ Øæ ©Uâ·ð¤ ç·¤âè Öè Öæ» ·¤æ °ðâè ¼ÚU âð •ØæÁ âçãUÌ ÂýçÌ⢼æØ Øæ ßæÂâè ·¤ÚÔU Øæ ¥çÖ¼æØ ÌÍæ ¹¿ðü Øæ ÂýçÌ·¤ÚU ·¤æ °ðâè âè×æ Ì·¤ ⢼æØ ·¤ÚÔU çÁâð ç·¤ ÂýÕ¢Ï â¢¿æÜ·¤ ‹ØæØâ¢»Ì °ß¢ âæ•ØæÂê‡æü â×Ûæð Ñ

ÂÚU‹Ìé §â ©UÂÏæÚUæ ·ð¤ ¥ÏèÙ ·¤ô§ü Öè ¥æ¼ðàæ ÌÕ Ì·¤ ÙãUè´ ç·¤Øæ ÁæØð»æ ÁÕ Ì·¤ ç·¤ â¢Õ¢çÏÌ ÃØç€Ì ·¤ô ©Uâ çßáØ ×ð´ âéÙßæ§ü ·¤æ Øéç€ÌØé€Ì ¥ßâÚU Ù ¼ð ç¼Øæ »Øæ ãUô Ñ

ÂÚU‹Ìé ØãU ¥õÚU Öè ç·¤ ×ëÌ·¤ ·ð¤ çßçÏ·¤ ÂýçÌçÙçÏ ·¤æ ¼æçØˆß ×ëÌ·¤ ·¤è ©Uâ â•Âç•æ ·¤è âè×æ Ì·¤ ãUè ãUô»æ Áô ç·¤ °ðâð çßçÏ·¤ ÂýçÌçÙçÏ ·¤ô çßÚUæâÌ ×ð´ ÂýæŒÌ ãéU§ü ãUôÐ

(3) ©UÂÏæÚUæ (2) ·ð¤ ¥ÏèÙ ç·¤Øð »Øð ç·¤âè ¥æ¼ðàæ âð ÃØçÍÌ ·¤ô§ü Öè ÃØç€Ì,¹[©Uâ ÌæÚUè¹ âð çÁâ·¤ô ç·¤ ©Uâð ¥æ¼ðàæ â¢âêç¿Ì ç·¤Øæ »Øæ ãUô, Ìèâ ç¼Ù ·ð¤ ÖèÌÚU] ÚUæ'Ø âÚU·¤æÚU ·¤ô ¥ÂèÜ ·¤ÚU â·ð¤»æ ¥õÚU ÚUæ'Ø âÚU·¤æÚU ·ð¤ ¥æ¼ðàæ ·ð¤ ¥ŠØÏèÙ ÚUãUÌð ãéU° ÂýÕ¢Ï â¢¿æÜ·¤ ·¤æ ¥æ¼ðàæ ¥¢çÌ× °ß¢ çÙà¿æØ·¤ ãUô»æ Ñ

2 [ÂÚU‹Ìé ÂçÚUâè×æ ·¤æÜ ·¤è ⢻‡æÙæ ·¤ÚUÙð ×ð´ ßãU â×Ø ¥ÂßçÁüÌ ·¤ÚU ç¼Øæ ÁæØð»æ Áô ç·¤ ©Uâ ¥æ¼ðàæ ·¤è, çÁâ·ð¤ ç·¤ çßL¤h ¥ÂèÜ ·¤è »§ü ãUô, ÂýçÌçÜç ¥çÖÂýæŒÌ ·¤ÚUÙð ·ð¤ çÜ° ¥ÂðçÿæÌ ãUôÐ]

(4) ©UÂÏæÚUæ 2 Øæ ©UÂÏæÚUæ (3) ·ð¤ ¥ÏèÙ ÂæçÚUÌ ç·¤Øæ »Øæ ·¤ô§ü Öè ¥æ¼ðàæ ç·¤âè Öè çßçÏ-‹ØæØæÜØ ×ð´ ÂýàÙ»Ì ÙãUè´ ç·¤Øæ Áæ°»æÐ

(5) ©UÂÏæÚUæ (2) Øæ ©UÂÏæÚUæ (3) ·ð¤ ¥ÏèÙ ç·¤Øæ »Øæ ·¤ô§ü Öè ¥æ¼ðàæ ÂýÕ¢Ï â¢¿æÜ·¤ ·¤æ ¥æßð¼Ù ÂýæŒÌ ãUôÙð ÂÚU SÍæÙèØ ¥çÏ·¤æçÚUÌæ ÚU¹Ùð ßæÜð ç·¤âè Öè çâçßÜ ‹ØæØæÜØ mæÚUæ ©Uâè ÚUèçÌ ×ð́ ÂýßçÌüÌ ç·¤Øæ Áæ°»æ ×æÙô´ ç·¤ ßãU °ðâð ‹ØæØæÜØ ·¤è çÇU·ý¤è ãUô, Øæ ·¤ô§ü Öè °ðâè ÚU·¤×, çÁÙ·ð¤ ç·¤ â¢Õ¢Ï ×ð´ °ðâð ¥æ¼ðàæ mæÚUæ ØãU herits his estate, to repay or restore the money or property and any part thereof, with inter- est at such rate, or to pay contribution to such extent as the Managing Director may consider just and equitable :

Provided that no order Under this sub- section shall be made unless the person con- cerned has been given a reasonable oppor- tunity of being heard in the matter :

Provided further that the liability of a legal representative of the deceased shall be to the extent of the property of the deceased which inherited by such legal representative.

(3) Any person aggrieved by an order made under sub-section (2) may,¹[with in thirty days from the date of communication of the order to him] appeal to the State Gov- ernment and subject to the order of the State Government the order of the Managing Di- rector shall be final and conclusive :

2 [Provided that in computing the period of limitation, the time required for obtaining a copy of the order appealed against shall be excluded]

(4) No order passed under sub-section

(2) or sub-section (3) shall be called in ques- tion in any court of law.

(5) Any order made under sub-section

(2) or sub- section (3) shall, on the applica- tion of the Managing Director, be enforced by any Civil Court having local jurisdiction in the same manner as if it were a decree of such court, or any sum directed to be paid

1 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 1 8 âÙ÷ 1 979 mæÚUæ (ç¼Ù梷¤ 7-6-1 979 âð) ÂýçÌSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 89

çÙ¼ðçàæÌ ç·¤Øæ »Øæ ãUô ç·¤ ©Uâ·¤æ Öé»ÌæÙ ç·¤Øæ ÁæØ, Öê-ÚUæ'æSß ·ð¤ Õ·¤æØæ ·¤è Öæ¢çÌ ßâêÜ ·¤è Áæ â·ð¤»èÐ 1 [ (6) Øç¼ àæÂÍ - Â˜æ ·ð¤ ¥æÏæÚU ÂÚU, Á梿 ·¤ÚUÙð ÂÚU Øæ ¥‹ØÍæ, ÂýÕ¢Ï â¢¿æÜ·¤ ·¤æ ØãU â×æÏæÙ ãUô ÁæØ ç·¤ ·¤ô§ü ÃØç€Ì ç·¤âè °ðâð ¥æ¼ðàæ ·ð¤, Áô ç·¤ §â ÏæÚUæ ·ð¤ ¥ÏèÙ ©Uâ·ð¤ çßL¤h ÂæçÚUÌ ç·¤Øæ Áæ â·¤Ìæ ãñU, ÂýßÌüÙ ×ð´ çßÜ•Õ ·¤ÚUÙð Øæ ©Uâ×ð´ ÕæÏæ ÇUæÜÙð ·ð¤ ¥æàæØ âð -

(·¤) ¥ÂÙè â¢Âê‡æü â¢Âç•æ ·¤æ Øæ ©Uâ·ð¤ ç·¤âè Öæ» ·¤æ ÃØØÙ ·¤ÚUÙð ßæÜæ ãñU; Øæ

(¹) ¥ÂÙè â¢Âê‡æü â¢Âç•æ ·¤ô Øæ ©Uâ·ð¤ ç·¤âè Öæ» ·¤ô ÚUæ'Ø âð ãUÅUæÙð ßæÜæ ãñU,

Ìô ßãU (ÂýÕ¢Ï â¢¿æÜ·¤), Øç¼ ÂØæüŒÌ ÂýçÌÖêçÌ Ù ¼è »§ü ãUô, ØãU çÙ¼ðàæ ¼ð â·ð¤»æ ç·¤ ©U€Ì â¢Âç•æ ·¤è Øæ ©Uâ·ð¤ ç·¤âè °ðâð Öæ» ·¤è, çÁâð ç·¤ ßãU ¥æßàØ·¤ â×Ûæð, âàæÌü-·é¤·¤èü ·¤ÚU Üè ÁæØ ÌÍæ °ðâè ·é¤·¤èü ·¤æ ßãUè ÂýÖæß ãUô»æ ×æÙô´ ç·¤ ßãU âÿæ× çâçßÜ ‹ØæØæÜØ mæÚUæ ·¤è »§ü ãUôÐ

2 [59 ׇÇUè âç×çÌ ·ð¤ ·¤æØüßæçãUØô´ ·¤ô ס»æÙðU ð ü U ´ ¡ ðU ð ü U ´ ¡ ðU ð ü U ´ ¡ ð ·¤è àæç€Ì - (1) ÂýÕ¢Ï â¢¿æÜ·¤, SßÂýðÚU‡ææ âð, Øæ ©Uâð

ç·¤Øð »Øð ¥æßð¼Ù ÂÚU, ç·¤âè Öè ׇÇUè âç×çÌ ·¤è

·¤æØüßæçãUØô´ ·¤ô ÌÍæ ÚUæ'Ø âÚU·¤æÚU, SßÂýðÚU‡ææ âð, Øæ

©Uâð ç·¤Øð »Øð ¥æßð¼Ù ÂÚU, ÂýÕ¢Ï â¢¿æÜ·¤ ·¤è

·¤æØüßæçãUØô´ ·¤ô, Áñâè Öè ç·¤ ¼àææ ãUô, ç·¤Øð »Øð ç·¤âè

Öè çßçÙà¿Ø ·¤è Øæ ÂæçÚUÌ ç·¤Øð »Øð ç·¤âè Öè ¥æ¼ðàæ

·¤è ßñÏÌæ Øæ ¥õç¿ˆØ ·ð¤ ÕæÚÔU ×ð́ ÌÍæ ØÍæçSÍçÌ âç×çÌ

Øæ ÂýÕ¢Ï â¢¿æÜ·¤ ·¤è ·¤æØüßæçãUØô´ ·¤è çÙØç×ÌÌæ ·ð¤

ÕæÚÔU ×ð´ SßØ¢ ·¤æ â×æÏæÙ ·¤ÚUÙð ·ð¤ ÂýØôÁÙ ·ð¤ çÜ°

ס»æ â·ð¤»è / â·ð¤»æ ÌÍæ ©UÙ·¤è ÂÚUèÿææ ·¤ÚU â·ð¤»è /

â·ð¤»æÐ Øç¼ ç·¤âè Öè ×æ×Üð ×ð´ ÂýÕ¢Ï â¢¿æÜ·¤ Øæ

ÚUæ'Ø âÚU·¤æÚU ·¤ô ØãU ÂýÌèÌ ãUô ç·¤ ç·¤âè Öè °ðâð

çßçÙçà¿Ø Øæ ¥æ¼ðàæ Øæ §â Âý·¤æÚU ×¢»æ§ü »§ü ·¤æØüßæãUè

·¤ô ©UÂæ¢ÌçÚUÌ ç·¤Øæ ÁæÙæ ¿æçãU°, ÕæçÌÜ ç·¤Øæ ÁæÙæ

by such order may be recovered as an arrear

of land revenue.

l [(6) If the Managing Director is satis-

fied on a affidavit, enquiry or otherwise that

any person with intent to delay or obstruct

the enforcement of any order that may be

passed against him under this section.-

(a) is about to dispose of the whole or any part of his property; or

(b) is about to remove the whole or any part of his property from the State, he may, unless adequate security is furnished, direct the conditional attachment of the said prop- erty or such part thereof as he thinks neces- sary and such attachment shall have the same effect as if made by a competent civil Court.]

2 [59. Power to call for proceedings of market committee. - (I) The Managing Di- rector may, on his own motion, or on an ap- plication made to him, call for and examine the proceeding of any market committee and the State Government may of its own motion or on an application made to it, call for and examine the proceedings of the Managing Director, for the purpose of satisfying him- self or it self, as the case may be, as to the legality or propriety of any decision taken or order passed and as to the regularity of the proceedings of the committee or the, Man- aging Director, as the case may be. If in any case, it appears to the Managing Director or the State Government that any such deci- sion or order or proceeding so called for should be modified, annulled, reversed, or

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂýçÌSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

92

90

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

¿æçãU°, ©UÜÅU ç¼Øæ ÁæÙæ ¿æçãU°, Øæ ÂéÙçßü¿æÚU ·ð¤ çÜ° çßÂýðçáÌ ç·¤Øæ ÁæÙæ ¿æçãU°, Ìô ßãU ©Uâ ÂÚU °ðâæ ¥æ¼ðàæ ÂæçÚUÌ ·¤ÚU â·ð¤»è / â·ð¤»æ Áñâæ ç·¤ ßãU ©Uç¿Ì â×Ûæð Ñ

ÂÚU‹Ìé ÂýˆØð·¤ °ðâæ ¥æßð¼Ù, Áô ç·¤ ÂýÕ¢Ï â¢¿æÜ·¤ Øæ ÚUæ'Ø âÚU·¤æÚU ·¤ô §â ãðUÌé âð ç·¤Øæ ÁæÙæ ãUô ç·¤ ßãU §â ÏæÚUæ ·ð¤ ¥ÏèÙ ·¤è àæç€ÌØô´ ·¤æ ÂýØô» ·¤ÚÔU, ©Uâ ÌæÚUè¹ âð âæÆU ç¼Ù ·ð¤ ÖèÌÚU ç·¤Øæ ÁæØð»æ çÁâ·¤ô ç·¤ ßãU çßçÙà¿Ø Øæ ¥æ¼ðàæ, çÁââð ç·¤ °ðâæ ¥æßð¼Ù â¢Õ¢çÏÌ ãñU, ¥æßð¼·¤ ·¤ô â¢âêç¿Ì ç·¤Øæ »Øæ Íæ Ñ

ÂÚU‹Ìé ØãU ¥õÚU Öè ç·¤ ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ·¤ô§ü Öè °ðâæ ¥æ¼ðàæ, ©Uââð (¥æ¼ðàæ âð) ÂýÖæçßÌ Âÿæ·¤æÚUô´ ·¤ô âéÙßæ§ü ·¤æ Øéç€ÌØé€Ì ¥ßâÚU ç¼Øð çÕÙæ ÂæçÚUÌ ÙãUè´ ç·¤Øæ Áæ°»æÐ

(2) ׇÇUè âç×çÌ mæÚUæ ç·¤Øð »Øð çßçÙà¿Ø Øæ ÂæçÚUÌ ç·¤Øð »Øð ¥æ¼ðàæ ·ð¤ çÙcÂæ¼Ù ·¤ô ØÍæçSÍçÌ ÂýÕ¢Ï â¢¿æÜ·¤ Øæ ÚUæ'Ø âÚU·¤æÚU ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ·¤è ¥ÂÙè àæç€ÌØô´ ·¤æ ÂýØô» ·¤ÚUÙð ÂØü‹Ì çÙÜ¢çÕÌ ·¤ÚU â·ð¤»è / â·ð¤»æÐ

remitted for reconsideration he or it may pass such order thereon as he or it may deem fit :

Provided that every application to the Managing Director or the State Government for the exercise of the powers under this sec- tion shall be preferred within sixty days from the date on which the decision or order to which the application relates was communi- cated to the applicant :

Provided further that no such order

shall be passed under sub-section (1) with- out giving a reasonable opportunity of be- ing heard to the parties affected thereby.

(2) The [Managing Director or the State Government, as the case maybe, may sus- pend the execution] of the decision taken or order passed by the market committee, pend- ing the exercise of his or its powers under sub-section (1).]

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 91

¥ŠØæع¹

Âý·¤è‡æüý üý üý ü

60. ¥Ùéâê¿è ·¤ô â¢àæôçÏÌ ·¤ÚUÙð ·¤è ÚUæ'Øé ê ¢ U ð Ué ê ¢ U ð Ué ê ¢ U ð U âÚU·¤æÚU ·¤è àæç€Ì -U UU UU U ÚUæ'Ø âÚU·¤æÚU, ¥Ùéâê¿è ×ð´ çßçÙç¼ücÅU ·¤è »§ü ·ë¤çá - ©UÂÁ ·¤è ×¼ô´ ×ð́ âð ç·¤âè Öè ×¼ ×ð´, ¥çÏâê¿Ùæ mæÚUæ ÂçÚUßhüÙ Øæ â¢àæôÏÙ ·¤ÚU

â·ð¤»è Øæ ©Uâð çÙ·¤æÜ â·ð¤»è ¥õÚU ̼éÂÚUæ¢Ì ¥Ùéâê¿è

̼÷ÙéâæÚU â¢àæôçÏÌ ãéU§ü â×Ûæè Áæ°»è Ñ

ÂÚ¢UÌé §â ÏæÚUæ ·ð¤ ¥ÏèÙ ·¤ô§ü Öè ¥çÏâê¿Ùæ,

ÚUæ'Ø âÚU·¤æÚU ·ð¤ °ðâè ¥çÏâê¿Ùæ ÁæÚUè ·¤ÚUÙð ·ð¤ ¥æàæØ ·¤è ·¤× âð ·¤× ÀUÑ âŒÌæãU ·¤è, Áñâæ ç·¤ ÚUæ'Ø âÚU·¤æÚU Øéç€ÌØé€Ì â×Ûæð, Âêßü âê¿Ùæ ÚUæÁ˜æ ×ð́ ç¼Øð çÕÙæ ÁæÚUè ÙãUè´ ·¤è ÁæØ»èÐ

1 [61. ÚUæçàæØô´ ·¤è Öê-ÚUæÁSß ·¤è Õ·¤æØæ ·ð¤U ´ ê U ðU ´ ê U ðU ´ ê U ð ÌõÚU ÂÚU ßâêÜè -U U êU U êU U ê (1) ·¤ô§ü Öè °ðâè ÚUæçàæ, Áô §â ¥çÏçÙØ× ·¤ð¤ Øæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð ç·¤âè çÙØ×

Øæ ©UÂçßçÏ ·ð¤ ¥ÙéÕ¢Ïô´ ·ð¤ ¥ÏèÙ ç·¤âè ÂýÖæÚU, Üæ»Ì, ÃØØ, Ȥèâ, ÖæÅU·¤ Øæ ç·¤âè ¥‹Ø Üð¹ð ç·¤âè ׇÇUè

âç×çÌ Øæ ÕôÇüU²[Øæ ·ë¤çá ©UÂÁ ·ð¤ ç·¤âè çß·ýð¤Ìæ] ·¤ô àæôŠØ ãUô, ©Uâ ÚUèçÌ ×ð´ ßâêÜè Øô‚Ø ãUô»è çÁâ×ð´ ç·¤ Öê-ÚUæÁSß ·¤è Õ·¤æØæ ßâêÜ ·¤è ÁæÌè ãñUÐ

(2) ·¤ô§ü Öè °ðâè ÚUæçàæ, Áô ØÍæçSÍçÌ ÕôÇüU Øæ ÚUæ'Ø âÚU·¤æÚU ·¤ô ç·¤âè ׇÇUè âç×çÌ âð àæôŠØ ãUô, ©Uâè ÚUèçÌ ×ð´ ßâêÜè Øô‚Ø ãUô»è çÁâ×ð´ ç·¤ Öê-ÚUæÁSß ·¤è Õ·¤æØæ ßâêÜ ·¤è ÁæÌè ãñU Ñ

(3) ©UÂÏæÚUæ (1) ¥õÚU (2) ·ð¤ ¥ÏèÙ ·¤è »§ü ·¤æØüßæçãUØô´ âð ÃØçÍÌ ·¤ô§ü Öè ÃØç€Ì, ©Uâð âê¿Ùæ ¼è ÁæÙð ·¤è ÌæÚUè¹ âð Ìèâ ç¼Ù ·ð¤ ÖèÌÚU, ÂýÕ¢Ï â¢¿æÜ·¤ ·¤ô ¥ÂèÜ ·¤ÚU â·ð¤»æ çÁâ·¤æ ©Uâ ÂÚU ¥æ¼ðàæ ¥¢çÌ× ãUô»æ ¥õÚU ç·¤âè Öè ‹ØæØæÜØ ×ð´ ÂýàÙ»Ì ÙãUè´ ç·¤Øæ ÁæØð»æÐ

CHAPTER XI

Miscellaneous

60. Power of State Government to amend Schedule.- The State Government may, by notification add to amend or delete any of the items of agricultural produce specified in the Schedule and thereupon the Schedule shall be deemed to be amended ac- cordingly :

Provided that no notification shall be issued under this section without giving in the Gazette previous notice of not less than six weeks as the State Government may con- sider reasonable of its intention to issue such notification.

1 [61. Recovery of sums as an arrear of Land Revenue. - (1) Any sum due to a market committee or the Board [or to a seller of agri- cultural produce] on account of any charge, costs, expenses, fees, rent or any other ac- count under the provisions of this Act or any rule or bye law made, thereunder shall be recoverable in the same manner as an arrear of land revenue.

(2) Any sums due from a market com- mittee to the Board or to the State Govern- ment, as the case may be, shall be recover- able in the same manner as an arrear of land revenue :

(3) Any person aggrieved by the pro- ceedings made under sub-sections (1) and

(2) may, within thirty days from the date of communication of notice to him appeal to the Managing Director whose order thereon shall be final and shall not be called in ques- tion in any court of law.

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ÂýçÌSÍæçÂÌÐ

2 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 2 7 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ¥‹ÌÑSÍæçÂÌÐ

94

92

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(4) ÂýÕ¢Ï â¢¿æÜ·¤, Øç¼ ßãU °ðâæ ·¤ÚUÙæ ¥æßàØ·¤ â×Ûæð, ©UÙ ·¤æØüßæçãUØô´ ·¤ô, çÁÙ·ð¤ çßL¤h ¥ÂèÜ ·¤è »§ü ãñU, °ðâè ·¤æÜæßçÏ ·ð¤ çÜ° ÚUô·¤ â·ð¤»æ Áñâæ ç·¤ ßãU ©Uç¿Ì â×ÛæðÐ]

(4) The Managing Director may if he considers it necessary so to do, grant a stay of the proceedings appealed against, for such period as he may deem fit]

62. ÂéçÜâ ¥çÏ·¤æÚUè ·ð¤ ·¤•æüÃØ -é U ð üé U ð üé U ð ü ÂýˆØð·¤ ÂéçÜâ ¥çÏ·¤æÚUè ·¤æ ØãU ·¤•æüÃØ ãUô»æ ç·¤ ßãU ·¤ô§ü Öè °ðâè ÁæÙ·¤æÚUè, Áô ç·¤ §â ¥çÏçÙØ× ·ð¤ Øæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð ç·¤âè çÙØ× Øæ ©UÂçßçÏ ·ð¤ çßL¤h ·¤ô§ü ¥ÂÚUæÏ ·¤ÚUÙð ·ð¤ ç·¤âè Âý؈٠·ð¤ Øæ °ðâð ç·¤âè ¥ÂÚUæÏ ·ð¤ ç·¤Øð ÁæÙð ·ð¤ ÕæÚÔU ×ð́ ©Uâð ÂýæŒÌ ãUô, ØÍæàæ€Ø àæèƒæý ׇÇUè âç×çÌ ·¤ô â¢âêç¿Ì ·¤ÚÔU ÌÍæ ׇÇUè âç×çÌ ·ð¤ âç¿ß Øæ ç·¤âè ¥çÏ·¤æÚUè Øæ âðß·¤ ·¤è, Áô ç·¤ ¥ÂÙð çßçÏÂê‡æü ÂýæçÏ·¤æÚU ·ð¤ ÂýØô» ×ð´ ©Uâ·¤è (ÂéçÜâ ¥çÏ·¤æÚUè) âãUæØÌæ ×梻ð, âãUæØÌæ ·¤ÚÔUÐ

63. ãUæçÙ, ·¤×è ÌÍæ ßâêÜ Ù ãUôÙð Øô‚Ø È¤èâô´U ê U ð ´U ê U ð ´U ê U ð ´ ·¤ô ÕÅ÷UÅðU¹æÌð ÇUæÜÙð ·¤è àæç€Ì -÷U ðU ð U ð÷U ðU ð U ð÷U ðU ð U ð ÁÕ ·¤Öè ØãU ÂæØæ ÁæØ ç·¤ ç·¤âè ׇÇUè âç×çÌ ·¤ô àæôŠØ ·¤ô§ü

ÚU·¤× ßâêÜ Ù ãUôÙð Øô‚Ø ãñU Øæ ØãU ÂæØæ ÁæØ ç·¤

©Uâ·¤æ ÂçÚUãUæÚU ·¤ÚU ç¼Øæ ÁæÙæ ¿æçãU° Øæ ÁÕ ·¤Öè

ç·¤âè âç×çÌ ·ð¤ ÏÙ Øæ âæ×æÙ Øæ ¥‹Ø â¢Âç•æ ·¤è

·¤ô§ü ãUæçÙ ç·¤âè ÃØç€Ì ·ð¤ ·¤ÂÅU Øæ ©UÂðÿææ ·ð¤ ·¤æÚU‡æ Øæ ç·¤âè ¥‹Ø ·¤æÚU‡æ âð ãéU§ü ãUô ¥õÚU ØãU ÂæØæ ÁæØ ç·¤ ßãU â¢ÂçÌ Øæ ÏÙ ßâêÜ Ù ãUôÙð Øô‚Ø ãñU, ÌÕ¹[°·¤

ãUÁæÚ]¹L¤ÂØð âð ¥ÙçÏ·¤ ÚUæçàæ ãUôÙð ·¤è ¼àææ ×ð́ ¥ŠØÿæ ¥õÚU §ââð ¥çÏ·¤ ÚUæçàæ ãUôÙð ·¤è ¼àææ ×ð´ ׇÇUè âç×çÌ ØãU ¥æ¼ðàæ ¼ð â·ð¤»è ç·¤ ©UÙ âÕ·¤ô ØãU ¼àææü ·¤ÚU ÕÅ÷UÅðU¹æÌð ÇUæÜ ç¼Øæ ÁØ ç·¤ ßð ¹ô »Øð ãñ´U ¹ô »§ü ãñ´U, ßâêÜ Ù ãUôÙð Øô‚Ø ãñ´U Øæ ç·¤ ©UÙ·¤æ ÂçÚUãUæÚU ·¤ÚU ç¼Øæ »Øæ ãñU, Áñâè Öè ç·¤ ¼àææ ãUô Ñ

62. Duties of Police Officers. - It shall be the duty of every police officer to com- municate, as soon as may be, to the market committee any information which he receives regarding any attempt to commit or the com- mission of any offence against this Act or any rule or bye-law made thereunder and to assist the Secretary or any officer or servant of the market committee demanding his aid in the exercise of his lawful authority.

63. Power to write off loss, shortage and irrecoverable fees.- Whenever it is found that any amount due to a Market Committee is irrecoverable or should be remitted or whenever any loss of a committee's money or stores or other property occurs through the fraud or negligence of any person or for any other cause and the property or money is found to be irrecoverable, the Chairman shall in the case of sum not exceeding¹[one thousand]¹rupees and in the case of sum more than this the Market Committee may order to write-off as lost, irrecoverable or re- mitted, as the case may be :

v. ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 10 ¥€ÅêUÕÚU 2011 mUæÚUæ ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 93

ÂÚ¢UÌé Øç¼ ç·¤âè ×æ×Üð ×ð´ ÚU·¤×⁴[Âæ¡¿ ãUÁæÚU] L¤ÂØð âð ¥çÏ·¤ ãUô, Ìô °ðâæ ¥æ¼ðàæ ÂýÕ¢Ï â¢¿æÜ·¤ ·ð¤ Âêßü ¥Ùé×ô¼Ù ·ð¤ çÕÙæ ÂýÖæßè ÙãUè´ ãUô»æÐ

64. ׇÇUè âç×çÌ ·ð¤ ¥ŠØÿæ, ©UÂæŠØÿæ,U ð UU ð UU ð U â¼SØ, ¥çÏ·¤æÚUè ÌÍæ âðß·¤ Øæ ÕôÇüU ·ð¤ ¥ŠØÿæ,U ð üU ðU ð üU ðU ð üU ð ©UÂæŠØÿæ ¥æç¼ Üô·¤âðß·¤ ãUô´»ð -U ð U ´ ðU ð U ´ ðU ð U ´ ð ׇÇUè âç×çÌ ·ð¤ ¥ŠØÿæ, ©UÂæŠØÿæ, â¼SØ, âç¿ß, ¥‹Ø ¥çÏ·¤æÚUè

ÌÍæ âðß·¤ ¥õÚU ÕôÇüU ·ð¤ ¥ŠØÿæ, ©UÂæŠØÿæ, â¼SØ,

¥çÏ·¤æÚUè ÌÍæ ¥‹Ø âðß·¤ ÖæÚUÌèØ ¼‡ÇU â¢çãUÌæ,

1860 (·ý¤×梷¤ 45 âÙ÷ 1860) ·¤è ÏæÚUæ 21 ·ð¤

¥Íü ·ð¤ ¥¢Ì»üÌ Üô·¤âðß·¤ â×Ûæð ÁæØð´»ðÐ

65. àæç€ÌØô´ ·¤æ ÂýˆØæØôÁÙ -´ ý´ ý´ ý²[(1) ÚUæ'Ø âÚU·¤æÚU, §â ¥çÏçÙØ× mæÚUæ Øæ ©Uâ·ð¤ ¥ÏèÙ ©Uâ·¤è Âý¼•æ àæç€ÌØô´ ×ð́ âð ·¤ô§ü Öè àæç€Ì ÏæÚUæ 79 ·ð¤ ¥ÏèÙ çÙØ× ÕÙæÙð ·¤è àæç€Ì ·¤ô ÀUôǸU·¤ÚU, ÚUæ'Ø âÚU·¤æÚU ·ð¤ ç·¤âè °ðâð ¥çÏ·¤æÚUè ·¤ô, Áô ÂýÕ¢Ï â¢¿æÜ·¤ ·ð¤ ¼ âð çٕ٠¼ ·¤æ Ù ãUô, ÂýˆØæØôçÁÌ ·¤ÚU â·ð¤»èÐ] 3 [(2) ÂýÕ¢Ï â¢¿æÜ·¤, §â ¥çÏçÙØ× mæÚUæ Øæ ©Uâ·ð¤ ¥ÏèÙ ©Uâ·¤ô Âý¼•æ àæç€ÌØô´ ×ð´ âð ·¤ô§ü Öè àæç€Ì ÚUæ'Ø ×¢ÇUè ÕôÇüU âðßæ ·ð¤ ç·¤âè Öè ¥çÏ·¤æÚUè ·¤ô ÂýˆØæØôçÁÌ ·¤ÚU â·ð¤»æÐ]

1 [(3) ÂýÕ¢Ï â¢¿æÜ·¤ Øæ §â ÏæÚUæ ·ð¤ ¥ÏèÙ âàæ€Ì ç·¤Øð »Øð ç·¤âè ¥çÏ·¤æÚUè ·¤ô, ÁÕç·¤ ßãU ç·¤âè ׇÇUè âç×çÌ ¥õÚU ç·¤âè ÃØç€Ì ·ð¤ Õè¿ Øæ ç·¤‹ãUè´ ·¤æØüßæçãUØô´ ·ð¤ Âÿæ·¤æÚUô´ ·ð¤ Õè¿ ¥ßÏæÚU‡æ ·ð¤ çÜ° ©U¼÷ÖêÌ ãUôÙð ßæÜð ç·¤âè ÂýàÙ ·ð¤ ÕæÚÔU ×ð´ Á梿 ·¤ÚUÙð Øæ ©Uâð çßçÙçà¿Ì ·¤ÚUÙð ·ð¤ çÜ° §â ¥çÏçÙØ× Øæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæ° »Øð çÙØ×ô´ ·ð¤ ¥ÏèÙ ·¤è àæç€ÌØô´ ·¤æ ÂýØô» ·¤ÚU ÚUãUæ ãUô, ‹ØæØæÜØ â×Ûææ Áæ°»æÐ

66. çâçßÜ ßæ¼ ·¤æ ßÁüÙ -üüü ç·¤âè Öè °ðâè ÕæÌ ·ð¤ â¢Õ¢Ï ×ð´, Áô §â ¥çÏçÙØ× ·ð¤ Øæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð çÙØ×ô´ Øæ ©UÂçßçÏØô´ ·ð¤ ¥ÏèÙ â¼÷ÖæßÂêßü·¤ ·¤è »§ü ãUô Øæ çÁâ·¤æ â¼÷ÖæßÂêßü·¤ ç·¤Øæ ÁæÙæ ¥æàæçØÌ ÚUãUæ ãUô, ÂýÕ¢Ï â¢¿æÜ·¤ ·ð¤ çßL¤h Øæ ÚUæ'Ø âÚU·¤æÚU ·ð¤ ç·¤âè Öè ¥çÏ·¤æÚUè ·ð¤ çßL¤h Øæ ÕôÇüU Øæ ç·¤âè ׇÇUè âç×çÌ ·ð¤ çßL¤h Øæ ÕôÇüU Øæ ç·¤âè Provided that if in any case the amount is in excess of⁴[five thousand] rupees such order shall not take effect without the prior approval of the Managing Director.

64. Chairman, Vice-Chairman, mem- bers, officers and servants of market com- mittee or President, Vice-President etc. of Board to be public servants.- The Chairman, the Vice-Chairman, Members, Secretary, other officers and servants of a market com- mittee and the President, Vice-president, the members, the officers and other servants of the Board shall be deemed to be public ser- vants within the meaning of section 21 of the Indian Penal Code, 1860 (No. 45 of 1860).

65. Delegation of powers.-²[(1) The State Government may delegate to any of- ficer of the State Government not below the rank of Managing Director any of the pow- ers conferred on it by or under this Act other than powers to make rules under Section 79] 3 [(2) The Managing Director may del- egate to any officer of the State Mandi Board Service any of the powers conferred on him by or under this Act].

1 [(3) The Managing Director or the Of- ficer empowered under this section, while exercising powers under this Act or the rules made thereunder to enquire into or to decide any question arising for determination be- tween the market committee and any person or between parties to any proceedings, shall be deemed to be a court.)

66. Bar to Civil suit.- No suit in respect of anything in good faith done or intended to be done under this Act or rules or bye- laws made thereunder, shall lie against the Managing Director or any officer of the State Government or against the Board or any market committee, or against any officer or servant of the Board or any market commit-

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ¥‹ÌÑSÍæçÂÌÐ

2 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 2 4 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 2 1-7-1986 âð) ÂýçÌSÍæçÂÌÐ

3. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

4. ÀU.». ÚUæÁ˜æ ç¼Ù梷¤ 10-10-2011 mUæÚUæ ÂýçÌSÍæçÂÌÐ

96

94

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

ׇÇUè âç×çÌ ·ð¤ ç·¤âè ¥çÏ·¤æÚUè Øæ âðß·¤ ·ð¤ çßL¤h Øæ ç·¤âè °ðâð ÃØç€Ì ·ð¤, Áô ç·¤ ÂýÕ¢Ï â¢¿æÜ·¤, °ðâð ¥çÏ·¤æÚUè Øæ °ðâè âç×çÌ ·ð¤ çÙ¼ðàæô´ ·ð¤ ¥ÏèÙ ÌÍæ ¥ÙéâæÚU ·¤æØü ·¤ÚU ÚUãUæ ãUô, çßL¤h ·¤ô§ü Öè ßæ¼ ÙãUè´ ãUô»æÐ

2 [66 - ·¤. çÙßæü¿Ù Øæç¿·¤æ -üüü (1) §â ¥çÏçÙØ× ·ð¤ ¥ÏèÙ ·ð¤ ç·¤âè çÙßæü¿Ù ·¤ô ·ð¤ßÜ,³[ÚUæ'Ø âÚU·¤æÚU] ·¤æð çßçãUÌ ÚUèçÌ ×ð´ ÂýSÌéÌ Øæç¿·¤æ mæÚUæ ãUè ÂýàÙ»Ì ç·¤Øæ Áæ°»æÐ

(2) °ðâè ·¤æð§üU Øæç¿·¤æ ÌÕ Ì·¤ »ýãU‡æ ÙãUè´ ç·¤ Áæ°»è ÁÕ Ì·¤ ç·¤ ßãU ©Uâ ÌæÚUè¹ âð, çÁâ·¤ô ç·¤ ÂýàÙ»Ì çÙßæü¿Ù ¥çÏâêç¿Ì ç·¤Øæ »Øæ Íæ, Ìèâ ç¼Ù ·ð¤ ÖèÌÚU ÂýSÌéÌ Ù ·¤ÚU ¼è Áæ°Ð

(3) °ðâè Øæç¿·¤æ ·¤è Á梿 Øæ ©Uâ·¤æ çÙÂÅUæÚUæ °ðâè Âýç·ý¤Øæ ·ð¤ ¥ÙéâæÚU ç·¤Øæ Áæ°»æ Áô çßçãUÌ ·¤è Áæ°Ð]

67. âê¿Ùæ Ù ç¼° ÁæÙð ·¤è ¼àææ ×ð´ ßæ¼ ·¤æê ð ð´ê ð ð´ê ð ð´ ßÁüÙ -üüü ÕôÇüU Øæ ç·¤âè ׇÇUè âç×çÌ ·ð¤ çßL¤h ·¤ô§ü ßæ¼ ÌÕ Ì·¤ â¢çSÍÌ ÙãUè´ ç·¤Øæ Áæ°»æ ÁÕ Ì·¤ ç·¤ °ðâè çÜç¹Ì âê¿Ùæ ·ð¤, çÁâ×ð́ ç·¤ ßæ¼-ãðUÌé·¤, §'ÀéU·¤ ßæ¼è ·¤æ Ùæ× ÌÍæ çÙßæâ SÍæÙ ÌÍæ ßãU ¥ÙéÌôá, çÁâ·¤æ ç·¤ ßãU ¼æßæ ·¤ÚUÌæ ãUô, ·¤çÍÌ ãUô, ©Uâð ÂçÚU¼•æ ·¤ÚU ç¼° ÁæÙð Øæ ©Uâ·ð¤ ·¤æØæüÜØ ×ð´ ÀUôǸU ç¼Øð ÁæÙð ·ð¤ ÆUè·¤ Âà¿æÌ÷ ¼ô ×æâ ·¤æ ¥ßâæÙ Ù ãUô »Øæ ãUôÐ °ðâæ ÂýˆØð·¤ ßæ¼ ¹æçÚUÁ ·¤ÚU ç¼Øæ Áæ°»æ Øç¼ ßãU ¥çÖ·¤çÍÌ-ßæ¼ ãðUÌé·¤ ·ð¤ Âýô¼÷ÖêÌ ãUôÙð ·¤è ÌæÚUè¹ âð 6 ×æãU ·ð¤ ÖèÌÚU â¢çSÍÌ Ù ç·¤Øæ »Øæ ãUôÐ

68. ·¤ æØ üßæ çã UØæ ¡ ç Ú U€Ìè · ð ¤ ·¤ æ Ú U‡ æü U ¡ U ð Uü U ¡ U ð Uü U ¡ U ð U ¥çßçÏ×æ‹Ø ÙãUè´ ãUô´»è -U ´ U ´U ´ U ´U ´ U ´ ÕôÇüU Øæ ç·¤âè ׇÇUè âç×çÌ Øæ ©Uâ·¤è ©UÂ-âç×çÌØô´ ×ð´ âð ç·¤âè Öè ©UÂ-âç×çÌ

·¤æ ·¤ô§ü Öè ·¤æØü ·ð¤ßÜ §â ·¤æÚU‡æ âð ¥çßçÏ×æ‹Ø

ÙãUè´ ãUô»æ ç·¤ —

(·¤) ©Uâ×ð´ ·¤ô§ü çÚU€Ìè ãñU Øæ ©Uâ·ð¤ »ÆUÙ ×ð´

˜æéçÅU ãñU;

(¹) ©Uâ·ð¤ â¼SØ ·ð¤ M¤Â ×ð´ ·¤æØü ·¤ÚUÙð ßæÜð

ç·¤âè ÃØç€Ì ·ð¤ çÙßæü¿Ù, Ùæ× çÙ¼ðüàæÙ Øæ çÙØé€Ìè ×ð́

·¤ô§ü ̃ æéçÅU ãñU; Øæ

(») ©Uâ·¤è Âýç·ý¤Øæ ×ð´ ·¤ô§ü °ðâè ¥çÙØç×ÌÌæ

ãñU Áô ×æ×Üð ·ð¤ »é‡ææß»é‡æ ÂÚU ÂýÖæß ÙãUè´ ÇUæÜÌèÐ

tee or against any person acting under and

in accordance with the directions of the Man-

aging Director, such officer, or such commit-

tee.

2 [66-A. Election petition- (1) An elec- tion under this Act shall be called in ques- tion only by a petition presented in the pre- scribed manner to the³[State Government.]

(2) No such petition or shall be admit- ted unless it is presented within thirty days from the date on which the election in ques- tion was notified.

(3) Such petition shall be enquired into or disposed of according to such procedures as may be prescribed]

67. Bar of suit in absence of notice. -

No suit shall be instituted against the Board or any market committee, until the expiration of two months next after notice in writing stating the cause of action, name and place of abode of the intending plaintiff and the relief which he claims has been delivered or left at its office, Every such suit shall be dis- missed unless it is instituted within six months from the date of the accrual of the alleged cause of action.

68. Vacancy not to invalidate proceed- ings : No act of the Board or a market com- mittee or any of its sub-committees shall be in valid merely by reason of —

(a) any vacancy in, or defect in the con- stitution thereof; or

(b) any defect in the election, nomina- tion or appointment of a person acting as a member thereof; or

(c) any irregularity in its procedure not affecting the merits of the case.

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ¥‹ÌÑSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 14 âÙ÷ 1999 mæÚUæ (ç¼Ù梷¤ 6-5-1999 âð) ÂýçÌSÍæçÂÌÐ

3 . ÀU•æèâ»É¸U ·ë¤çá ©UÂÁ ×¢ÇUè (â¢àæôÏÙ) ¥çÏçÙØ×, 2004 (·ý¤. 6 âÙ÷ 2004) mæÚUæ ÂýçÌSÍæçÂÌÐ ÀU•æèâ»É¸U ÚUæÁ˜æ (¥âæÏæÚU‡æ) ç¼Ù梷¤ 13 ¥ÂýñÜ, 2004, ÂëcÆU 164(2) - 164 (4) ×ð´ Âý·¤æçàæÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 95

¥ŠØæع²

ׇÇUè ·¤è âè×æ¥ô¢ ×ð´ ÂçÚUßÌüÙU ¢ ð´ U üU ¢ ð´ U üU ¢ ð´ U ü

1 [69. ׇÇUè Ȥèâ âð ÀêUÅU ¼ðÙð ·¤è àæç€Ì-U ð êU U ð ðU ð êU U ð ðU ð êU U ð ð (1) ÚUæ'Ø âÚU·¤æÚU, ¥çÏâê¿Ùæ mæÚUæ ¥õÚU °ðâè àæÌôü ÌÍæ

çÙÕü‹ÏÙô´ ·ð¤, Øç¼ ·¤ô§ü ãUô´, Áô ç·¤ °ðâè ¥çÏâê¿Ùæ ×ð́

çßçÙç¼ücÅU ç·¤Øð ÁæØð´, ¥ŠØÏèÙ ÚUãUÌð ãéU°, ç·¤âè °ðâè

·ë¤çá-©UÂÁ ·¤ô, Áô °ðâè ¥çÏâê¿Ùæ ×ð́ çßçÙç¼ücÅU ç·¤Øð

»Øð ׇÇUè-ÿæð˜æ ×ð´ çß·ý¤Ø ·ð¤ ãðUÌé Üæ§ü »§ü ãUô Øæ ·ý¤Ø

·¤è »§ü ãUô Øæ Õð¿è »§ü ãUô, °ðâè ·¤æÜæßçÏ ·ð¤ çÜ°,

Áô ç·¤ ©Uâ ¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ·¤è ÁæØ, ׇÇUè

Ȥèâ ·ð¤ Öé»ÌæÙ âð Âê‡æüÌÑ Øæ Öæ»ÌÑ ÀêUÅU ¼ð â·ð¤»èÐ

(2) §â ÏæÚUæ ·ð¤ ¥ÏèÙ ÁæÚUè ·¤è »§ü ç·¤âè ¥çÏâê¿Ùæ ·¤ô ©Uâ ·¤æÜæßçÏ ·¤æ, çÁâ·ð¤ ·¤è çÜ° ©Uâð Âýßë•æ ÕÙð ÚUãUÙæ Íæ, ¥ßâæÙ ãUôÙð ·ð¤ Âêßü çß¹ç‡ÇUÌ ç·¤Øæ Áæ â·ð¤»æ ¥õÚU °ðâæ çß¹‡ÇUÙ ãUô ÁæÙð ÂÚU °ðâè ¥çÏâê¿Ùæ Âýßë•æ ÙãUè´ ÚUãU ÁæØð»èÐ

70. ׇÇUè - ÿæð˜æô´ ·¤è âè×æ¥ô¢ ×ð´ ÂçÚUßÌüÙU ð ´ ¢ ð´ U üU ð ´ ¢ ð´ U üU ð ´ ¢ ð´ U ü ·¤ÚUÙð Øæ ©U‹ãð´U â×æ×ðçÜÌ ·¤ÚUÙð Øæ ©UÙ·¤ô çßÂæçÅUÌU ð U ð´U ð U ð U UU ð U ð´U ð U ð U UU ð U ð´U ð U ð U U ·¤ÚUÙð ·ð¤ ¥æàæØ ·¤è ¥çÏâê¿Ùæ -U ð ð êU ð ð êU ð ð ê (1) ÚUæ'Ø âÚU·¤æÚU,

¥çÏâê¿Ùæ mæÚUæ —

(°·¤) ׇÇUè - ÿæð̃ æ ×ð́, ©Uâ·ð¤ â×èÂßÌèü ç·¤âè

¥‹Ø ÿæð˜æ ·¤ô âç•×çÜÌ ·¤ÚU·ð¤ Øæ ©Uâ×ð´ âð ç·¤âè °ðâð

ÿæð˜æ ·¤ô, Áô ©Uâ×ð´ â×æçßcÅU ãUô, ¥ÂßçÁüÌ ·¤ÚU·ð¤

ׇÇUè-ÿæð˜æ ·¤è âè×æ¥ô¢ ×ð´ ÂçÚUßÌüÙ ·¤ÚUÙð ·ð¤; Øæ

(¼ô) ¼ô Øæ ¥çÏ·¤ ׇÇUè-ÿæð˜æô´ ·¤ô â×æ×ðçÜÌ

·¤ÚUÙð ·ð¤ ÌÍæ ©UÙ·ð¤ çÜ° °·¤ ׇÇUè âç×çÌ »çÆUÌ

·¤ÚUÙð ·ð¤; Øæ

CHAPTER XII

Alteration of Limits of Market 1 [69. Power to grant exemption from market fee. - (1) The State Government may, by notification and subject to such condi- tions and restrictions, if any, as may be speci- fied therein exempt in whole or in part any agricultural produce brought for sale or brought or sold in the market area specified in such notification from the payment of market fees for such period as may be speci- fied therein.

(2) Any notification issued under this section may be rescinded before the expiry of the period for which it was to have re- mained in force and on such rescission such notification shall cease to be in force]

70. Notification of intention to alter limits of or to amalgamate or to split up market areas.- (l) The State Government may, by notification, signify its intention —

(i) to alter the limits of a market area by including within it any other area in the vi- cinity thereof or by excluding therefrom any area comprised therein; or

(ii) to amalgamate two or more market areas and constitute one market committee therefor; or

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 6 âÙ÷ 1987 mæÚUæ (ç¼Ù梷¤ 17-10-1986 âð) ÂýçÌSÍæçÂÌÐ

98

96

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(ÌèÙ) ç·¤âè ׇÇUè-ÿæð˜æ ·¤ô çßÂæçÅUÌ ·¤ÚUÙð ·ð¤ ÌÍæ ©Uâ·ð¤ çÜ° ¼ô Øæ ¥çÏ·¤ ׇÇUè âç×çÌØæ¢ »çÆUÌ ·¤ÚUÙð ·ð¤; Øæ

(¿æÚU) ç·¤âè ׇÇUè ·¤ô Õ¢¼ ·¤ÚUÙð ·ð¤ ¥ÂÙð ¥æàæØ ·¤ô ⢙ææçÂÌ ·¤ÚU â·ð¤»èÐ

(2) ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ÁæÚUè ·¤è »§ü ÂýˆØð·¤ ¥çÏâê¿Ùæ ×ð́ ØÍæçSÍçÌ ©Uâ ÿæð̃ æ ·¤è, çÁâð ç·¤ ç·¤âè ׇÇUè-ÿæð˜æ ×ð´ âç•×çÜÌ ç·¤Øæ ÁæÙæ Øæ çÁâð ç·¤âè ׇÇUè-ÿæð˜æ ×ð´ âð ¥ÂßçÁüÌ ç·¤Øæ ÁæÙæ ¥æàæçØÌ ãUô, Øæ ©U٠ׇÇUè-ÿæð˜æô´ ·¤è, çÁÙ·¤ô ç·¤ â×æ×ðçÜÌ ·¤ÚU·ð¤ °·¤ ׇÇUè-ÿæð˜æ ÕÙæØæ ÁæÙæ ¥æàæçØÌ ãUô, Øæ ç·¤âè çßl×æ٠ׇÇUè-ÿæð˜æ ·¤ô çßÂæçÅUÌ ·¤ÚUÙð ·ð¤ Âà¿æÌ÷ »çÆUÌ ·¤è ÁæÙð ·ð¤ çÜ° ¥æàæçØÌ ×ç‡ÇUØô´ ×ð́ âð Âý̂ Ø𷤠ׇÇUè ·ð¤ ÿæð˜æ ·¤è Øæ ©Uâ ׇÇUè ·ð¤, çÁâ·¤æ ç·¤ Õ¢¼ ç·¤Øæ ÁæÙæ ¥æàæçØÌ ãUô, ÿæð˜æ ·¤è âè×æØð´ ÂçÚUçÙçà¿Ì ·¤è ÁæØð´»è ¥õÚU ©UÂØéü€Ì ÂýˆØð·¤ ¥çÏâê¿Ùæ ×ð´ ÀUÑ âŒÌæãU âð ·¤× Ù ãUôÙð ßæÜè ßãU ·¤æÜæßçÏ Öè çßçÙç¼ücÅU ·¤è ÁæØ»è çÁâ·ð¤ ·¤è ÖèÌÚU ¥æÂç•æØæ¢, Øç¼ ·¤ô§ü ãUô´, ÚUæ'Ø âÚU·¤æÚU mæÚUæ ÂýæŒÌ ·¤è ÁæØð´»èÐ

71. ÏæÚUæ UUU 70 ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ ·ð¤ Âà¿æÌ÷ð ê ð ÷ð ê ð ÷ð ê ð ÷ ·¤è Âýç·ý¤Øæ -ý ýý ýý ý (1) ÏæÚUæ 70 ·¤è ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ÁæÚUè ·¤è »§ü ¥çÏâê¿Ùæ âð ÂýÖæçßÌ ×‡ÇUè-ÿæð˜æ Øæ ׇÇUè-ÿæð˜æô´ ·¤æ ·¤ô§ü Öè çÙßæâè, Øç¼ ©Uâð ©Uâ ¥çÏâê¿Ùæ ×ð´ ¥¢ÌçßücÅU ç·¤âè ÕæÌ ·ð¤ ÕæÚÔU ×ð´ ¥æÂç•æ ãUô, ¥ÂÙè çÜç¹Ì ¥æÂç•æØæ¢ ÚUæ'Ø âÚU·¤æÚU ·¤ô, °ðâè ·¤æÜæßçÏ ·ð¤ ÖèÌÚU ÂýSÌéÌ ·¤ÚU â·ð¤»æ, Áô ç·¤ ©U€Ì ¥çÏâê¿Ùæ ×ð´ §â ÂýØôÁÙ ·ð¤ çÜ° çßçÙç¼ücÅU ·¤è »§ü ãUô´Ð

(2) ÁÕ ©U€Ì ¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ·¤è »§ü ·¤æÜæßçÏ ·¤æ ¥ßâæÙ ãUô »Øæ ãUô, ¥õÚU ÁÕ ÚUæ'Ø âÚU·¤æÚU Ùð ©UÙ ¥æÂç•æØô´ ÂÚU, Áô ç·¤ ©U€Ì ·¤æÜæßçÏ ·ð¤ ÖèÌÚU ©Uâ·¤ô ÂýSÌéÌ ·¤è »§ü ãUô´, çß¿æÚU ·¤ÚU çÜØæ ãUô ÌÍæ ¥æ¼ðàæ ÂæçÚUÌ ·¤ÚU ç¼Øð ãUô´, ÌÕ ÚUæ'Ø âÚU·¤æÚU, ¥çÏâê¿Ùæ mæÚUæ —

(·¤) ©Uâ ÿæð˜æ ·¤ô Øæ ©Uâ·ð¤ ç·¤âè Öæ» ·¤ô ׇÇUè-ÿæð˜æ ×ð´ âç•×çÜÌ ·¤ÚU â·ð¤»è Øæ ©Uâ×ð´ âð ©Uâð ¥ÂßçÁüÌ ·¤ÚU â·ð¤»è; Øæ

(iii) to split up a market area and to con- stitute two or more market committees there- for; or

(iv) to disestablish a market.

(2) Every notification issued under sub- section (l) shall define the limits of the area which is intended to be included in or ex- cluded from a market area, or of the market area intended to be amalgamated into one, or of the area of each of the markets intended to be constituted after splitting up an exist- ing market area or of the area of the market intended to be disestablished, as the case may be, and shall also specify the period which shall not be less than six weeks within which objections, if any, shall be received by the State Government,

71. Procedure subsequent to notifica- tion under section 71.- (1) Any inhabitant of the market area or of the areas affected by the notification issued under sub-section (1) of section 70 may, if he objects to anything contained therein, submit his objections in writing to the State Government within the period specified for this purpose in the said notification.

(2) When the period specified in the said notification has expired and the State Government has considered and passed or- ders on such objection as may have been submitted to it within the said period, the State Government may, by notification, -

(a) include the area or any part there of in the market area or exclude in therefrom; or

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 97

(¹) â×æ×ðçÜÌ ç·¤Øð »Øð ׇÇUè ÿæð˜æô´ ·ð¤ çÜ° Ùßè٠ׇÇUè âç×çÌ ·¤æ »ÆUÙ ·¤ÚU â·ð´¤»è; Øæ (») ç·¤âè çßl×æ٠ׇÇUè-ÿæð˜æ ·¤ô çßÂæçÅUÌ ·¤ÚU â·ð¤»è ¥õÚU °ðâð ÿæð˜æô´ ·ð¤ çÜ° ØÍæçSÍçÌ ¼ô Øæ ¥çÏ·¤ ׇÇUè âç×çÌØô´ ·¤æ »ÆUÙ ·¤ÚU â·ð¤»è; Øæ (ƒæ) ׇÇUè ·¤ô Õ¢¼ ·¤ÚU â·ð¤»èÐ

(b) constitute a new market committee for the market area amalgamated; or

(c) split up an existing market area and constitute two or more market committees for such areas, as the case may be; or

(d) disestablish the market.

72. âè×æ¥ô¢ ·¤æ ÂçÚUßÌüÙ, â×æ×ðÜÙ Øæ¢ U ü ð¢ U ü ð¢ U ü ð çßÂæÅUÙ ãUôÙð ÂÚU ×¢ÇUè âç×çÌØô´ ·ð¤ »ÆUÙ ¥æç¼ ·ð¤U U ð U ¢ U ´ ð U ðU U ð U ¢ U ´ ð U ðU U ð U ¢ U ´ ð U ð â¢Õ¢Ï ×ð´ ÂæçÚU‡ææç×·¤ ¥æ¼ðàæ ¼ðÙð ·¤è ÚUæ'Ø âÚU·¤æÚU¢ ¢ ð´ U ð ð ð U U U¢ ¢ ð´ U ð ð ð U U U¢ ¢ ð´ U ð ð ð U U U ·¤è àæç€Ì — (1) ÁãUæ¡ ÏæÚUæ 71 ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ

ÁæÚUè ·¤è »§ü ãUô, ßãUæ¢ ÚUæ'Ø âÚU·¤æÚU çÙ•ÙçÜç¹Ì ·ð¤

â¢Õ¢Ï ×ð´ °ðâð ÂæçÚU‡ææç×·¤ ¥æ¼ðàæ ¼ð â·ð¤»è Áñâð ç·¤

ßãU ©Uç¿Ì â×Ûæð —

(·¤) ÂçÚUßçÌüÌ ÿæð˜æ ·ð¤ çÜ° ׇÇUè âç×çÌ ·¤æ

»ÆUÙ ÁÕ ç·¤ ·¤ô§ü SÍæÙèØ ÿæð˜æ ç·¤âè ׇÇUè-ÿæð˜æ ×ð´

âç•×çÜÌ ç·¤Øæ »Øæ ãUô Øæ ©Uâ×ð´ âð ¥ÂßçÁüÌ ç·¤Øæ

»Øæ ãñU;

(¹) ©UÙ çßlæ×æ٠ׇÇUè âç×çÌØô´ ·¤æ, Áô ç·¤

â×æ×ðçÜÌ ·¤è »§ü ãUô´, ç߃æÅUÙ ¥õÚU ̈Âà¿æÌ,

â×æ×ðçÜÌ ×‡ÇUè âç×çÌ ·¤æ »ÆUÙ ÁÕç·¤ ¼ô Øæ ¥çÏ·¤

ׇÇUè âç×çÌØæ¡ â×æ×ðçÜÌ ·¤è »§ü ãUô´;

(») çßÂæçÅUÌ ·¤è »§ü ׇÇUè âç×çÌ ·¤æ ç߃æÅUÙ

¥õÚU ̈Âà¿æÌ÷, ©Uâ·ð¤ SÍæÙ ÂÚU SÍæçÂÌ ·¤è »§ü ×¢ÇUè

âç×çÌØô´ ·¤æ »ÆUÙ ÌÍæ ©Uââð ¥æÙéá¢ç»·¤ ÕæÌð´Ð

(2) ÏæÚUæ 10 ·ð¤ ©UÂÕ¢Ï ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ç·¤âè ׇÇUè âç×çÌ ·ð¤ »ÆUÙ ·¤ô ©Uâè Âý·¤æÚU Üæ»ê ãUô´»ð çÁâ Âý·¤æÚU ç·¤ ßð ÂýÍ× ÕæÚU SÍæçÂÌ ·¤è »§ü ç·¤âè ×¢ÇUè ·ð¤ çÜ° ׇÇUè âç×çÌ ·ð¤ »ÆUÙ ·¤ô Üæ»ê ãUôÌð ãñ´UÐ

72. Powers of State Government to is- sue consequential order with respect to con- stitution, etc. of market committees on al- teration of limits, amalgamation or splitting up.- (l) Where a notification under section 71 has been issued the State Government may such consequential orders as it may deem tit in respect of —

(a) the constitution of the market com- mittee for the altered area where a local area has been included or excluded from market area;

(b) the dissolution of the existing mar- ket committees which have been amalgam- ated and the constitution of the amalgam- ated market committee thereafter where two or more market committees are amalgamated;

(c) the dissolution of the market com- mittee split up and the constitution of the market committees established in its place there after and matters ancillary there to.

(2) The provisions of section 10 shall apply to the constitution of a market com- mittee under sub-section (1) as they apply to constitution of a market committee for a market established for the first time.

100

98

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

73. âè×æ¥ô¢ ·ð¤ ÂçÚUßÌüÙ ·¤æ ÂçÚU‡ææ× -¢ ð U ü U¢ ð U ü U¢ ð U ü U ÁãUæ¡ ×‡ÇUè-ÿæð˜æ ×ð´ âð ·¤ô§ü ÿæð˜æ ¥ÂßçÁüÌ ·¤ÚUÌð ãéU° ÌÍæ ç·¤âè ÿæð˜æ ·¤ô ç·¤âè ¥‹Ø ׇÇUè ÿæð˜æ ×ð´ âç•×çÜÌ

·¤ÚUÌð ãéU°, ÏæÚUæ 71 ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ ÁæÚUè ·¤è »§ü ãUô, ßãUæ¢ ÚUæ'Ø âÚU·¤æÚU, ׇÇUè âç×çÌ âð ÂÚUæ×àæü ·¤ÚUÙð ·ð¤ Âà¿æÌ÷, ØãU ¥ßÏæçÚUÌ ·¤ÚUÙð ·ð¤ çÜ° S·¤è× ÕÙæØð»è ç·¤ °·¤ ׇÇUè âç×çÌ ×ð´ çÙçãUÌ ¥æçSÌØô´ ÌÍæ ¥‹Ø

â¢Âç•æØô´ ·¤æ ·¤õÙ-âæ Öæ» ¥‹Ø ׇÇUè âç×çÌ ×ð́ çÙçãUÌ ãUô»æ ¥õÚU ׇÇUè âç×çÌØô´ ·ð¤ ¼æç؈ßô´ ·¤ô ©UÙ ¼ô ׇÇUè âç×çÌØô´ ·ð¤ Õè¿ ç·¤âè ÚUèçÌ ×ð́ ÂýÖæçÁÌ ç·¤Øæ ÁæØð»æ ¥õÚU °ðâè S·¤è× ÚUæÁ˜æ ×ð´ Âý·¤æçàæÌ ·¤è ÁæÙð ·¤è

ÌæÚUè¹ âð Âýßë•æ ãUô»èÐ

74. â×æ×ðÜÙ ·¤æ ÂçÚU‡ææ× -ð Uð Uð U â×æ×ðçÜÌ ×‡ÇUè-ÿæð˜æô´ ·ð¤ çÜ° Ùßè٠ׇÇUè âç×çÌ ·¤æ »ÆUÙ ·¤ÚUÌð ãéU° ÏæÚUæ 71 ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ ÁæÚUè ãUôÙð ÂÚU çÙ•ÙçÜç¹Ì ÂçÚU‡ææ× ãUô´»ð, ¥ÍæüÌ÷ —

(·¤) ÏæÚUè 71 ·ð¤ ¥ÏèÙ â×æ×ðÜÙ ·¤è ÌæÚUè¹ ·ð¤ ÆUè·¤ Âêßü ç·¤âè ׇÇUè âç×çÌ ·ð¤ çÙØ¢̃ æ‡ææÏèÙ â×SÌ â•Âç•æ çÁâ×ð´ çÙçÏØæ¡ Öè âç•×çÜÌ ãñU Ùßè٠ׇÇUè âç×çÌ ·¤è â¢Âç•æ ÌÍæ çÙçÏ ãUô ÁæØð´»è; (¹) â×æ×ðçÜÌ ×‡ÇUè-ÿæð̃ æô´ ·¤è ׇÇUè âç×çÌØô´ ·ð¤ ·¤×ü¿æÚUè, ÁÕ Ì·¤ ç·¤ §â ¥çÏçÙØ× ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ÙéâæÚU ·¤Üð€ÅUÚU mæÚUæ ¥‹ØÍæ ¥æ¼ðàæ Ù ç¼Øæ ÁæØ, âðßæ ×ð´ ÕÙæØð ÚU¹ð ÁæØð´»ð ¥õÚU Ùßè٠ׇÇUè âç×çÌ mæÚUæ çÙØé€Ì ·¤×ü¿æÚUè â×Ûæð ÁæØð´»ð;

(») °ðâð â×SÌ çÙØ×, ©UÂçßçÏØæ¡, ¥æ¼ðàæ ÌÍæ ¥çÏâê¿ÙæØð´, Áô ÏæÚUæ 71 ·ð¤ ¥ÏèÙ â×æ×ðÜÙ ·¤è ÌæÚUè¹ âð ÆUè·¤ Âêßü â×æ×ðçÜÌ ×‡ÇUè âç×çÌØô´ ·ð¤

73. Effect of alteration of limits. - where a notification under section 71 has been is- sued excluding any area from the market area and including any such area in any other market area the State Government shall after consulting the market committee frame a scheme to determine what portion of the as- sets and other properties vested in one mar- ket committee shall vest in the other market committee and in what manner the liabilities of the market committees shall be apportioned between the two market committees and such scheme shall come into force on the date of publication in the Gazette.

74. Effect of amalgamation : On the is- sue of a notification under section 71 consti- tuting a new market committee for the market areas amalgamated the following conse- quences shall ensue, namely :

(a) all the property under the control of a market committee immediately before the date of amalgamation under section 71 in- cluding funds shall be property and fund of the new market committee;

(b) the staff of the market committees of the amalgamated market areas shall until oth- erwise ordered by the Collector in accordance with the provisions of this Act, be contin- ued and deemed to be the staff appointed by the new market committee;

(c) all rules, bye-laws, orders and notifi- cations in force in the area of the market com- mittees amalgamated immediately before the

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 99

ÿæð˜æ ×ð´ Âýßë•æ ãUô´, °ðâð çßáØô´ âð, Áô ç·¤ ÚUæ'Ø âÚU·¤æÚU mæÚUæ §â â¢Õ¢Ï ×ð́ ÁæÚUè ·¤è »§ü ¥çÏâê¿Ùæ mæÚUæ çßçÙç¼ücÅU ç·¤Øð ÁæØð´, â¢Õ¢çÏÌ çÙØ×ô´, ©UÂçßçÏØô´, ¥æ¼ðàæô´ ÌÍæ ¥çÏâê¿Ùæ¥ô¢ ·¤ô ÀUôǸU·¤ÚU, çÙÚUSÌ ãUô ÁæØð´»è ¥õÚU ©Uâ×ð´ çßçÙç¼ücÅU ç·¤Øð »Øð çßáØô´ âð â¢Õ¢çÏÌ çÙØ×, ©UÂçßçÏØæ¡ ¥æ¼ðàæ ÌÍæ ¥çÏâê¿ÙæØð´ Ùßè٠ׇÇUè âç×çÌ ·ð¤ ÿæð˜æ ×ð´ âßü˜æ ÌÕ Ì·¤ ÂýßçÌüÌ ÚUãð´U»è ÁÕ Ì·¤ ç·¤ ©U‹ãð´U §â ¥çÏçÙØ× ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ÙéâæÚU ÂçÚUßçÌüÌ, â¢àæôçÏÌ Øæ ÚU¼¼ Ù ·¤ÚU ç¼Øæ ÁæØ Ñ ÂÚU‹Ìé °ðâæ çÙÚUâÙ, ·¤è »§ü â×SÌ ·¤æØüßæçãUØô´ ÌÍæ ÕæÌô´ ·ð¤ â¢Õ¢Ï ×ð´ ÀU•æèâ»É¸U ÁÙÚUÜ €ÜæÁðÁ °€ÅU, 1957 (·ý¤×梷¤ 3 âÙ÷ 1958) ·¤è ÏæÚUæ 10 ·ð¤ ©UÂÕ¢Ïô´ mæÚUæ àææçâÌ ãUô»æ; ¥õÚU

(ƒæ) ·¤ô§ü Öè °ðâæ ¥çÏ·¤æÚU, çßàæðáæçÏ·¤æÚU, ÕæŠØÌæ Øæ ¼æç؈ß, Áô ç·¤ ÏæÚUæ 71 ·ð¤ ¥ÏèÙ â×æ×ðçÜÌ ×‡ÇUè âç×çÌØô´ mæÚUæ ¥çÁüÌ, Âýô¼÷ÖêÌ Øæ ©UÂ»Ì ç·¤Øæ »Øæ ãUô, Ùßè٠ׇÇUè âç×çÌ mæÚUæ ¥çÁüÌ, Âýô¼÷ÖêÌ Øæ ©UÂ»Ì ç·¤Øæ »Øæ ¥çÏ·¤æÚU, çßàæðáæçÏ·¤æÚU, ÕæŠØÌæ Øæ ¼æçØˆß â×Ûææ Áæ°»æÐ

75. çßÂæÅUÙ ·¤æ ÂçÚU‡ææ× -U UU UU U (1) ç·¤âè ׇÇUè- ÿæð˜æ ·¤ô ¼ô Øæ ¥çÏ·¤ ׇÇUè-ÿæð˜æ ×ð´ çßÂæçÅUÌ ·¤ÚUÌð ãéU° ÏæÚUæ 71 ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ ·ð¤ ÁæÚUè ãUôÙð ÂÚU, çÙ•ÙçÜç¹Ì ÂçÚU‡ææ× ãUô´»ð, ¥ÍæüÌ÷ —

(·¤) °ðâð â×SÌ çÙØ×, ©UÂçßçÏØæ¡ ÌÍæ ¥æ¼ðàæ, Áô ÏæÚUæ 71 ·ð¤ ¥ÏèÙ °ðâè ׇÇUè âç×çÌ ·ð¤ ׇÇUè- ÿæð˜æ ·¤æ çßÂæÅUÙ ç·¤Øæ ÁæÙð ·ð¤ ÆUè·¤ Âêßü ×êÜ ×‡ÇUè âç×çÌ ·ð¤ ÿæð˜æ ×ð´ Âýßë•æ Íð, Ùßè٠ׇÇUè âç×çÌØô´ ×ð´ â×æçßcÅU ÿæð˜æô´ ×ð´ ÌÕ Ì·¤ Âýßë•æ ÚUãð´U»ð ÁÕ Ì·¤ ©U‹ãð´U §â ¥çÏçÙØ× ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ÙéâæÚU ÂçÚUßçÌüÌ, â¢àæôçÏÌ Øæ ÚU¼÷¼ Ù ·¤ÚU ç¼Øæ ÁæØ;

date of amalgamation under section 71 shall, except the rules, bye-laws, orders and notifi- cations in respect of such matters, as may be specified by the State Government by notifi- cation issued in that behalf] stand repealed and the rules, bye-laws, order and notifica- tion in respect of matters specified therein shall operate throughout the area of new

market committee until altered, amended or cancelled in accordance with the provisions of this Act :

Provided that such repeal shall be gov-

erned by the provisions of section 10 of the Chhattisgarh General Clauses Act, 1957 (No. 3 of 1958), in respect of all actions taken and things done; and

(d) any right, privilege, obligation or li- ability acquired accrued or incurred by the market committees amalgamated under sec- tion 71 shall be deemed to be the right, privi- lege, obligation or liability acquired, accrued or incurred by the new market committee.

75. Effect or splitting up.- (1) On the issue of a notification under section 71 split- ting up a market area into two or more market areas the following consequences shall en- sue, namely :

(a) all rules, bye-laws and orders in force in the area of the original market committee immediately before the market; area of such market committee is spitted up under Sec- tion 71 shall continue until altered, amended or cancelled in accordance with the provi- sions of this Act;

102

100

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(¹) °ðâè â×SÌ àæç€ÌØô´ ÌÍæ ·¤•æüÃØô´ ·¤æ, çÁÙ·¤æ ç·¤ §â ¥çÏçÙØ× ·ð¤ ¥ÏèÙ çßçÖ‹Ù ÂýæçÏ·¤æçÚUØô´ mæÚUæ ÂýØô» ç·¤Øæ ÁæÙæ ãUô Øæ ÂæÜÙ ç·¤Øæ ÁæÙæ ãUô, ÁÕ Ì·¤ ç·¤ Ùßè٠ׇÇUè-ÿæð˜æô´ ×ð´ âð ÂýˆØ𷤠ׇÇUè-ÿæð˜æ ·ð¤ çÜ° ׇÇUè âç×çÌ ·¤æ »ÆUÙ Ù ãUô ÁæØ, ÂýØô» ÌÍæ ÂæÜÙ ·¤Üð€ÅUÚU Øæ °ðâð ¥‹Ø ¥çÏ·¤æÚUè mæÚUæ, çÁâ·ð¤ ç·¤ ÕæÚÔU ×ð´ ÚUæ'Ø âÚU·¤æÚU, ¥çÏâê¿Ùæ mæÚUæ, çÙ¼ðàæ ¼ð, ç·¤Øæ ÁæØð»æ; (») ×êÜ ×‡ÇUè âç×çÌ ×ð́ çÙçãUÌ â×SÌ â¢Âç•æ, ÚUæ'Ø âÚU·¤æÚU ·ð¤ ç·¤‹ãUè´ Öè ¥æ¼ðàæô´ ·ð¤ ¥ŠØÏèÙ ÚUãUÌð ãéU°, ÙßèÙÌÑ »çÆUÌ ×‡ÇUè âç×çÌ ·ð¤ ÿæð˜æô´ ·ð¤ ÂýØôÁÙ ·ð¤ çÜ°, ·¤Üð€ÅUÚU Øæ °ðâð ¥‹Ø ¥çÏ·¤æÚUè mæÚUæ ÏæÚU‡æ ·¤è ÁæØð»è ÌÍæ ÃØØ ·¤è ÁæØ»è; ¥õÚU

(ƒæ) ÁÕ Ì·¤ ç·¤ ×¢ÇUè âç×çÌØô´ ·¤æ »ÆUÙ Ù ãUô ÁæØ, ·¤Üð€ÅUÚU Øæ °ðâð ¥‹Ø ¥çÏ·¤æÚUè ·¤ô, ×êÜ ×¢ÇUè âç×çÌ mæÚUæ ßæ¼ ¿ÜæØð ÁæÙð Øæ ©Uâ·ð¤ çßL¤h ßæ¼ ¿ÜæØð ÁæÙð ·ð¤ ÂýØôÁÙô´ ·ð¤ çÜ° Øæ °ðâð Ü¢çÕÌ ßæ¼ô´ Øæ ·¤æØüßæçãUØô´ ·¤ô Áô ç·¤ ©U€Ì ×êÜ ×‡ÇUè âç×çÌ mæÚUæ Øæ ©Uâ·ð¤ çßL¤h ¿Üæ§ü »§ü ãUô´, ¿æÜê ÚU¹ð ÁæÙð ·ð¤ çÜ° ×êÜ ×¢ÇUè âç×çÌ ·¤æ ÂýçÌçÙçÏ â×Ûææ ÁæØ»æÐ

(2) ©Uâ ç¼Ù, çÁâ·¤ô ç·¤ ÙßèÙ ×¢ÇUè ÿæð˜æô´ ×ð´ ×¢ÇUè âç×çÌØô´ ·¤æ »ÆUÙ ãUô ÁæØ, ·¤Üð€ÅUÚU °ðâð Âý̂ Øð·¤ ×¢ÇUè-ÿæð˜æ ·¤è ×¢ÇUè âç×çÌ ·¤ô, ©Uâ·¤è ¥çÏ·¤æçÚUÌæ ·ð¤ ¥ÏèÙ ÿæð˜æ ·ð¤ â¢Õ¢Ï ×ð´ ÂýàææâÙ âõ´Â ¼ð»æÐ

76. çßÂæçÅUÌ ×¢ÇUè âç×çÌ ·¤è ¥æçSÌØæ¡ ÌÍæU ¢ U ¡U ¢ U ¡U ¢ U ¡ ¼æç؈ßô´ ·¤æ ÂýÖæÁÙ —´ ý´ ý´ ý (1) ×êÜ ×¢ÇUè-ÿæð˜æ ·¤è ç·¤âè ×¢ÇUè âç×çÌ ·¤è ¥æçSÌØæ¡ ÌÍæ ¼æç؈ß, §â ¥çÏçÙØ× ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ÙéâæÚU, ÙßèÙÌÑ »çÆUÌ ç·¤Øð »Øð ÙßèÙ ×¢ÇUè-ÿæð̃ æô´ ·¤è çßçÖ‹Ù ×¢ÇUè âç×çÌØô´ ×ð´ ÂýÖæçÁÌ ·¤ÚU ç¼Øð ÁæØð»ðÐ

(b) all powers and duties which are un- der this Act to be exercised or performed by the several authorities shall, until a market committee constituted for each of the new market areas be exercised and performed by the Collector or such other officer as the State Government may, by notification direct;

(c) all property vested in the original market committee shall subject to any orders of the State Government be held and ex- pended by the Collector or such other of- ficer for the purposes of the areas of the newly constituted market committee; and

(d) until the market committees are con- stituted the Collector or such other officer shall be deemed to be the representative of the original market committee for the pur- poses of suing or being used by or for con- tinuing pending suit or proceedings by or against the original market committee.

(2) On the day on which the market com- mittees are constituted in the new market ar- eas, Collector shall hand over the adminis- tration to the market committee of each such market area in respect of area under its juris- diction.

76. Apportionment of assets and liabili- ties of market committee split up. - (1) The assets and liabilities of a market committee of the original market area shall in accordance with the provisions of this Act be appor- tioned to the several market committees of the new market areas newly constituted.

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 101

(2) çÇUŒÅUè ·¤Üð€ÅUÚU âð ¥çٕ٠¼ ·¤æ °ðâæ ¥çÏ·¤æÚUè, çÁâð ÚUæ'Ø âÚU·¤æÚU ¥æ¼ðàæ mæÚUæ §â â¢Õ¢Ï ×ð́ çÙØé€Ì ·¤ÚÔU, çÙ•ÙçÜç¹Ì çßáØô´ ·ð¤ â¢Õ¢Ï ×ð́ ·¤Üð€ÅUÚU ·¤ô çÚUÂôüÅU ¼ð»æ, ¥ÍæüÌ÷ —

(·¤) ×êÜ ×¢ÇUè-ÿæð˜æ ·¤ô ×¢ÇUè âç×çÌ ·¤è

¥æçSÌØæ¡ ÌÍæ ¼æç؈ß;

(¹) ÙßèÙ ×¢ÇUè-ÿæð˜æ ·¤è ×¢ÇUè âç×çÌØô´ ·ð¤ Õè¿ ¥æçSÌØô´ ÌÍæ ¼æç؈ßô´ ·¤æ ÂýÖæÁÙ;

(») ßãU ÚUèçÌ, çÁâ×ð´ ×êÜ ×¢ÇUè-ÿæð˜æô´ ·¤è ×¢ÇUè âç×çÌ ·ð¤ çßl×æÙ ¥çÏ·¤æÚUè, âðß·¤ ÌÍæ ¥‹Ø SÍæØè ·¤×ü¿æÚUè ÙßèÙ ×¢ÇUè-ÿæð˜æô¢ ·¤è ×¢ÇUè âç×çÌØæ¢ mæÚUæ â¢çßÜèÙ ç·¤Øð ÁæÙð ¿æçãU°;

(ƒæ) âæÏæÚU‡æÌÑ ÙßèÙ ×¢ÇUè-ÿæð˜æô´ ·¤è ×¢ÇUè âç×çÌØô´ ·ð¤ »ÆUÙ âð ¥æÙéá¢ç»·¤, ¥ÙéÂêÚU·¤ ÌÍæ ÂçÚU‡ææç×·¤ â×SÌ çßáØô´ ·ð¤ â¢Õ¢Ï ×ð´Ð

(3) ©UÂÏæÚUæ (2) ×ð´ çÙç¼ücÅU ·¤è »§ü çÚUÂôüÅU ÚUæ'Ø âÚU·¤æÚU ·ð¤ Âæâ ÖðÁè Áæßð»è Áô ç·¤ ©Uâð °ðâè ÚUèçÌ ×ð´ Âý·¤æçàæÌ ·¤ÚÔU»è, Áñâè ç·¤ çßçãUÌ ·¤è ÁæØÐ

(4) çãUÌÕh ·¤ô§ü Öè ÃØç€Ì, çÚUÂôüÅU ×ð́ ç·¤Øð »Øð ÂýSÌæßô´ ·ð¤ çßL¤h ©Uâ·ð¤ Âý·¤æàæÙ ·¤è ÌæÚUè¹ âð °·¤ ×æâ ·ð¤ ÖèÌÚU, ÚUæ'Ø âÚU·¤æÚU ·¤ô çÜç¹Ì ¥•Øæßð¼Ù ·¤ÚU â·ð¤»æÐ

(5) ©UÂÏæÚUæ (4) ×ð´ çßçÙç¼ücÅU ·¤è »§ü ·¤æÜæßçÏ ·¤æ ¥ßâæÙ ãUô ÁæÙð ÂÚU ÚUæ'Ø âÚU·¤æÚU ©UÂÏæÚUæ (2) ·ð¤ ¥ÏèÙ çÙØé€Ì ç·¤Øð »Øð ¥çÏ·¤æÚUè ·¤è çÚUÂôÅüU ÂÚU ÌÍæ ÂýæŒÌ ãéU° ¥•Øæßð¼Ùô´ ÂÚU, Øç¼ ·¤ô§ü ãUô´, çß¿æÚU ·¤ÚU â·ð¤»è ¥õÚU ©UÙ·ð¤ â¢Õ¢Ï ×ð´ °ðâð ¥æ¼ðàæ ÂæçÚUÌ ·¤ÚU â·ð¤»è, Áñâð ç·¤ ßãU ©Uç¿Ì â×ÛæðÐ

(6) â×SÌ °ðâè ÕæÌô´ ÂÚU ç¼Øð »Øð ÚUæ'Ø âÚU·¤æÚU ·ð¤ ¥æ¼ðàæ ¥¢çÌ× ãUô´»ð ¥õÚU ç·¤âè Öè çßçÏ ‹ØæØæÜØ ×ð´ ÂýàÙ»Ì ÙãUè´ ç·¤Øð ÁæØð´»ðÐ

(2) Such officer not below the rank of a Deputy Collector as the State Government may be order appoint in this behalf shall re- port to the Collector on the following mat- ters, namely :

(a) the assets and liabilities of the mar- ket committee of the original market area;

(b) the apportionment of the assets and liabilities - between the market committees of the new market areas;

(c) the manner in which the existing of ficers, servants and other permanent employ- ees of the market committee of the original market area should be absorbed by the mar- ket committees of the new market areas;

(d) generally on all matters incidental, supplemental and consequential to the con- stitution of the market committees of the new market areas.

(3) The report referred to in sub-section

(2) shall be submitted to the State Govern- ment which shall publish it in such manner as may be prescribed.

(4) Any person interested may make a representation to the State Government in writing against the proposals made in the report within one month from the date of its publication.

(5) On the expiration of the period speci- fied in sub-section (4) the State Government may take into consideration the report of the officer appointed under sub-section (2) and the representations received, if any, and pass such orders in respect thereof as it deems fit.

(6) The orders of the State Government on all such points shall be final and shall not be questioned in any court of law.

104

102

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

77. Ùßè٠ׇÇUè âç×çÌ mæÚUæ Øæ ©Uâ·ð¤U U U ðU U U ðU U U ð çßL¤h ßæ¼— (1) °ðâð çßáØô´ ·ð¤ â¢Õ¢Ï ×ð´, Áô ç·¤ ÏæÚUæ 76 ·ð¤ ¥ÏèÙ ÚUæ'Ø âÚU·¤æÚU ·ð¤ çßçÙà¿Ø ·ð¤ ¥¢Ì»üÌ ¥æÌð ãUô´, Ùßè٠ׇÇUè-ÿæð˜æ ·¤è ׇÇUè-âç×çÌØæ¢, ÂëÍ·¤÷-ÂëÍ·¤÷ ×êÜ ×‡ÇUè-ÿæð˜æ ·¤è ׇÇUè âç×çÌ mæÚUæ ßæ¼ ¿ÜæØð ÁæÙð ÌÍæ ©Uâ·ð¤ çßM¤h ßæ¼ ¿ÜæØð ÁæÙð ·ð¤ ÂýØôÁÙô´ ·ð¤ çÜ° Øæ °ðâð Ü¢çÕÌ ßæ¼ô´ Øæ ·¤æØüßæçãUØô´ ·¤ô, Áô ç·¤ ©U€Ì ׇÇUè âç×çÌ mæÚUæ Øæ ©Uâ·ð¤ çßL¤h ¿Üæ§ü »§ü ãUô´, ¿æÜê ÚU¹æ ÁæÙð ·ð¤ çÜ° ×êÜ ×‡ÇUè âç×çÌ ·¤è ÂýçÌçÙçÏ â×Ûæè Áæ°»èÐ

(2) °ðâð çßáØô´ ·ð¤ â¢Õ¢Ï ×ð́, Áô ç·¤ ÏæÚUæ 7 6 ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ÏèÙ ÚUæ'Ø âÚU·¤æÚU ·ð¤ çßçÙà¿Ø ·ð¤ ¥¢Ì»üÌ Ù ¥æÌð ãUô´, ÙßèÙ ×¢ÇUè-ÿæð˜æô´ ·¤è ׇÇUè âç×çÌØæ¡, â¢Øé€Ì M¤Â âð, ×êÜ ×¢ÇUè-ÿæð˜æô´ ·¤è ׇÇUè âç×çÌ mæÚUæ ßæ¼ ¿ÜæØð ÁæÙð ÌÍæ ©Uâ·ð¤ çßL¤h ßæ¼ ¿ÜæØð ÁæÙð ·ð¤ ÂýØôÁÙô´ ·ð¤ çÜ° Øæ °ðâð Ü¢çÕÌ ßæ¼ô´ Øæ ·¤æØüßæçãUØô´ ·¤ô, Áô ç·¤ ©U€Ì ׇÇUè âç×çÌ mæÚUæ Øæ ©Uâ·ð¤ çßL¤h ¿Üæ§ü »§ü ãUô´, ¿æÜê ÚU¹ð ÁæÙð ·ð¤ çÜ° ×êÜ ×‡ÇUè ÿæð˜æ ·¤è ׇÇUè âç×çÌ ·¤è ÂýçÌçÙçÏ â×Ûæè ÁæØð´»èÐ

(3) Øç¼ Ùßè٠ׇÇUè-ÿæð˜æô´ ·¤è ׇÇUè âç×çÌØô´ ·ð¤ Õè¿, ç·¤âè çÇU·ý¤è Øæ ¥æ¼ðàæ ·ð¤ ¥ÏèÙ ©Uٷ𤠥ÂÙð- ¥ÂÙð ¼æçØˆß Øæ ¼æßð ·ð¤ â¢Õ¢Ï ×ð´ ·¤ô§ü çßßæ¼ ©UˆÂ‹Ù ãUô, Ìô ×æ×Üæ ÚUæ'Ø âÚU·¤æÚU ·¤ô çÙ¼ðçàæÌ ç·¤Øæ Áæ°»æ çÁâ·¤æ ç·¤ çßçÙà¿Ø ¥¢çÌ× ãUô»æÐ

78. â×æ×ðçÜÌ Øæ çßÂæçÅUÌ ×¢ÇUè âç×çÌ Øæð U ¢ Uð U ¢ Uð U ¢ U âç×çÌØô´ ·ð¤ çßl×æÙ ·¤×ü¿æçÚUØô´ ·ð¤ â¢Õ¢Ï ×ð´´ ð ü U ´ ð ¢ ¢ ð´´ ð ü U ´ ð ¢ ¢ ð´´ ð ü U ´ ð ¢ ¢ ð´ ÃØæßëç•æ —ëëë ÁÕ ÏæÚUæ 71 ·ð¤ ¥ÏèÙ ¼ô Øæ ¥çÏ·¤

ׇÇUè âç×çÌØô´ ·ð¤ â×æ×ðÜÙ mæÚUæ °·¤ Ùßè٠ׇÇUè

âç×çÌ »çÆUÌ ·¤è ÁæØ Øæ ÁãUæ¡ ç·¤âè çßl×æ٠ׇÇUè

âç×çÌ ·¤ô çßÂæçÅUÌ ·¤ÚU·ð¤ ¼ô Øæ ¥çÏ·¤ ׇÇUè âç×çÌØæ¢

»çÆUÌ ·¤è ÁæØð´, ßãUæ¡ â×æ×ðçÜÌ Øæ çßÂæçÅUÌ ×‡ÇUè

âç×çÌ Øæ âç×çÌØô´ ·ð¤ â×SÌ SÍæØè ¥çÏ·¤æçÚUØô´ ÌÍæ

âðß·¤ô´ Øæ ¥‹Ø ·¤×ü¿æçÚUØô´ ·ð¤ ßðÌÙ ÌÍæ Ö•æð, Âð´àæÙ

ÌÍæ çÙßëç•æ ÜæÖ, Øç¼ ·¤ô§ü ãUô, ßð ãUè ßðÌÙ ÌÍæ Ö•æð.,

77. Suits by or against new market committee.- (l) On matters covered by the decision of the State Government under sec- tion 76, the market committees of the new market areas shall severally be deemed to be the representative of the original market com- mittees for the purposes of suing and being sued or for continuing pending suits or pro- ceedings by or against the market committee of the original market area.

(2) In respect of matters not covered by the decision of the State Government under the provisions of section 76, the market com- mittees of new market areas shall jointly be deemed to be the representative of the mar- ket committees of the original market area for the purposes of suing or being sued or for continuing pending suits or proceedings by or against the market committee of the origi- nal market area.

(3) If any dispute arises between the market committees of the new market areas as regards their respective liability or claim under a decree or order the matter shall be referred to the State Government whose de- cision shall be final.

78. Savings as to existing employer of market committee or committees amalgam- ated or split up.- When Under section 71, a new market committee is constituted by amal- gamation of two or more market committees or where two or more new market commit- tees are constituted by splitting up of an ex- isting market committee, the pay and allow- ances, pension and retirement benefits, if any, of all permanent officers and servants or other employees of the market committee

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 103

Âð´àæÙ ÌÍæ çÙßëç•æ ÜæÖ ãUô´»ð Áô ç·¤ ØÍæçSÍçÌ â×æ×ðÜÙ Øæ çßÂæÅUÙ ·¤è ÌæÚUè¹ ·ð¤ ÆUè·¤ Âêßü ÂýßëÌ ÍðÐ

¥ŠØæع³

çÙØ× ÌÍæ ©UÂçßçÏØæ¡U ¡U ¡U ¡

79. çÙØ× ÕÙæÙð ·¤è àæç€Ì —ððð (1) ÚUæ'Ø âÚU·¤æÚU, §â ¥çÏçÙØ× ·ð¤ ÂýØôÁÙô´ ·¤ô ·¤æØæüç‹ßÌ ·¤ÚUÙð ·ð¤ çÜ°, Âêßü Âý·¤æàæÙ ·ð¤ Âà¿æÌ÷, çÙØ× ÕÙæ â·ð¤»èÐ

(2) çßçàæcÅUÌØæ ÌÍæ Âêßü»æ×è àæç€ÌØô´ ·¤è ÃØæ·¤Ìæ ÂÚU ÂýçÌ·ê¤Ü ÂýÖæß ÇUæÜð çÕÙæ °ðâð çÙØ×ô´ ×ð́ çÙ•ÙçÜç¹Ì ·ð¤ çÜ° ©UÂÕ¢Ï ãUô â·ð´¤»ð — (°·¤) 1[***]

2 [(°·¤-·¤)] ÏæÚUæ 3(1) ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ ·ð¤ Âý·¤æàæÙ ·¤è ¥‹Ø ÚUèçÌØæ¢;

(¼ô) (·¤) ¥ãüUÌæ°¡ Áô ·ë¤á·¤ô´ ·ð¤ ÂýçÌçÙçÏØô´ ×ð´ ÏæÚUæ 11(1)³[(¹)] ·ð¤ ¥ÏèÙ ãUô´»è; (¹) ¥ãüUÌæ°¡ Áô ÃØæÂæçÚUØô´ ·ð¤ ÂýçÌçÙçÏØô´ ×ð´ ÏæÚUæ 11 (1)³[»] ·ð¤ ¥ÏèÙ ãUô´»è; (») ÏæÚUæ 11 (3) ·ð¤ ¥ÏèÙ ÂýæçÏ·¤æÚUè Áô çÙßæü¿Ùô´ ·¤æ ⢿æÜÙ ·¤ÚÔU»æ, çÙßæü¿Ù ÿæð˜æô´ ·¤æ ¥ßÏæÚU‡æ, ×̼æÌæ¥ô¢ ·¤è âê¿è ÌñØæÚU ·¤ÚUÙæ ÌÍæ ©Uâð ÕÙæØð ÚU¹Ùæ, â¼SØ ·ð¤ M¤Â ×ð´ ¿éÙð ÁæÙð Øæ â¼SØ ãUôÙð â¢Õ¢Ïè çÙÚUãüUÌæ°¡, ×Ì ¼ðÙð ·¤æ ¥çÏ·¤æÚU, çÙÿæð ·¤æ Öé»ÌæÙ ÌÍæ ©Uâ·¤æ â×ÂãUÚU‡æ, çÙßæü¿Ù-¥ÂÚUæÏ, çÙßæü¿Ù â¢Õ¢Ïè çßßæ¼ô´ ·¤æ ¥ßÏæÚU‡æ ÌÍæ ©Uââð ¥æÙéá¢ç»·¤ â×SÌ çßáØ;

or committees amalgamated or spitted up shall be the pay and allowances, pension and retirement benefits as in force immediately before the date of amalgamation or splitting up as the case may be.

CHAPTER XIII

Rules and Bye-laws

79. Power to make rules.- (1) The State Government may, after previous publication, make rules for carrying out the purposes of this Act.

(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for —

(i)¹[***]

2 [(i-a)] other manners of publication of notification under section 3(1);

(ii) (a) qualifications which the repre- sentatives of agriculturists shall possess under section 11 (1)³[(b)];

(b) qualifications which the representa- tives of traders shall possess under section 11 (1)³[(c)];

(c) authority which shall conduct elec- tions, determination of constituencies, preparation and maintenance of list of vot- ers, disqualifications for being chosen as, or for being, a member, the right to vote, the payment of deposit and its forfeiture, the elec- tion affiances, the determination of election disputes and all matters ancillary thereto under section 11 (3);

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-6-1986 âð) ÂýçÌSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ÂéÙ·ýü¤×æ¢ç·¤Ì

3 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

106

104

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(ÌèÙ) ×¢ÇUè âç×çÌ °ß¢ ©Uâ·ð¤ ¥ŠØÿæ ÌÍæ ©UÂæŠØÿæ mæÚUæ ÂýØô» ×ð´ Üæ§ü ÁæÙè ßæÜè àæç€ÌØæ¡ ÌÍæ ÂæÜÙ ç·¤Øð ÁæÙð ßæÜð ·¤•æüÃØ;

(¿æÚU) ×¢ÇUè âç×çÌ ·ð¤ ¥ŠØÿæ ÌÍæ ©UÂæŠØÿæ ·¤æ çÙßæü¿Ù;

1 [(¿æÚU-·¤)] ÏæÚUæ 15 ·ð¤ ¥Ïè٠ׇÇUè âç×çÌ ·ð¤ âç•×ÜÙ ·¤è Âýç·ý¤Øæ ÌÍæ »‡æÂêçÌü;] (¿æÚU-¹) ßãU ÂýM¤Â çÁâ×ð́ ÏæÚUæ 19 ·¤è ©UÂÏæÚUæ

(3) ·ð¤ ¥ÏèÙ ƒæôá‡ææ ·¤è Áæ°»è; (Âæ¡¿) ×¢ÇUè ·¤æ ÂýÕ¢Ï, ×¢ÇUè-Ȥèâ ·¤è ßâêÜè ·ð¤ çÜ° Âýç·ý¤Øæ, ×¢ÇUè-Ȥè⠷𤠥Âߢ¿Ù ·ð¤ çÜ° Áé×æüÙæ ÌÍæ çßßÚUç‡æØæ¡ ¼ðÙð ×ð´ ÃØçÌ·ý¤× ãUôÙð ·¤è ¼àææ ×ð´ ×¢ÇUè-Ȥèâ ·ð¤ çÙÏæüÚU‡æ ·¤è ÚUèçÌ; (ÀUÑ) ¥Ùé™æçŒÌØô´ ·¤è ×¢ÁêÚUè ·ð¤ çÜ° ×¢ÇUè ·ë¤ˆØ·¤æçÚUØô´ ·¤æ ß»èü·¤ÚU‡æ, §â ¥çÏçÙØ× ·ð¤ ¥ÏèÙ ¥Ùé™ææçŒÌØô´ ·¤æ çßçÙØ×Ù, ßð ÃØç€Ì Áô ´ÁèØÙ ÜðÙð ·ð¤ çÜ° ¥ÂðçÿæÌ ãUñ´U, ßð ÂýM¤Â çÁÙ×ð´ ÌÍæ ßð çÙÕ¢ÏÙ ÌÍæ àæÌðZ çÁٷ𤠥ŠØÏèÙ ÚUãUÌð ãéU° ¥Ùé™æçŒÌØæ¡ ÁæÚUè ·¤è ÁæØð´»è Øæ Ùßè·ë¤Ì ·¤è ÁæØð´»è;

(âæÌ) °ðâð ÃØç€ÌØô´ ·ð¤ çÜ° ©UÂÕ¢Ï çÁÙ·ð¤ mæÚUæ ÌÍæ ÂýM¤Â çÁÙ×ð´ ¼SÌæßðÁô´ ·¤è ÂýçÌçÜçÂØæ¡ ÌÍæ ×¢ÇUè âç×çÌ ·¤è ÂéSÌ·¤ô´ ×ð́ ·¤è ÂýçßçcÅUØæ¡ Âý×æç‡æÌ ·¤è Áæ â·ð´¤»è ¥õÚU °ðâè ÂýçÌçÜçÂØô´ ·ð¤ Âý¼æØ ·ð¤ çÜ° ©U¼÷»ëãUèÌ ç·¤Øð ÁæÙð ßæÜð ÂýÖæÚU;

(¥æÆU) ©UÙ Õæ¢ÅUô´ ÌÍæ ×æÂô´ °ß¢ ÌõÜÙð ÌÍæ ×æÂÙð ·ð¤ ©U·¤ÚU‡æô´ ·¤æ Âý·¤æÚU ÌÍæ çßßÚU‡æ Áô ×¢ÇUè- Âý梻‡æ ×ð´, ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ â¢ÃØßãUæÚUô´ ×ð´ ©UÂØô» ×ð´ ÜæØð ÁæØð´»ð;

(Ùõ) ×¢ÇUè Âý梻‡æ ×ð´ ©UÂØô» ×ð´ ÜæØð Áæ ÚUãðU â×SÌ Õæ¢ÅUô´ ÌÍæ ×æÂô´ ·¤æ ¥õÚU ÌõÜÙð ÌÍæ ×æÂÙð ·ð¤ ©U·¤ÚU‡æô´ ·¤æ çÙØÌ·¤æçÜ·¤ çÙÚUèÿæ‡æ;

(iii) the powers to be -exercised and the duties to be performed by the market com- mittee and its Chairman and Vice- Chairman;

(iv) the election of Chairman and Vice Chairman of the market committee; 1 (iv-a) the procedure arid quorum at a meeting of market committee under section 15;]

(iv-b) the form in which declaration shall be furnished under sub-section (3) of sec- tion 19;

(v) the management of market, the pro- cedure for recovery of market fees, fine for evasion of market fees and manner for as- sessment of market fees in default of furnish- ing returns.

(vi) classification of market functionar- ies for grant of licences, regulation of li- cences under this Act, the persons required to take out licence, the forms in which and terms and conditions subject to which such licences shall be issued or renewed;

(vii) the provisions for the persons by whom and the forms in which copies of docu- ments and entries in the books of the market committee may be certified and the charges to be levied for the supply of such copies;

(viii) the kind and description of weights and measures and the weighing and measur- ing instruments which shall be used in the transactions in the notified agricultural pro- duce in a market yard;

(ix) the periodical inspection of all weights and measures and the weighing and measuring instruments in use in a market yard;

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 105

(¼â) ÃØæÂæçÚU·¤ ÀêUÅU, Áô ×¢ÇUè Âý梻‡æ ×ð´ ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ç·¤âè â¢ÃØßãUæÚU ×ð´ ç·¤âè ÃØç€Ì mæÚUæ ¼è Áæ â·ð¤»è Øæ ÂýæŒÌ ·¤è Áæ â·ð¤»è; (‚ØæÚUãU) ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ç·¤âè ·ýð¤Ìæ ÌÍæ çß·ýð¤Ìæ Øæ ©Uٷ𤠥çÖ·¤•ææü¥ô¢ ·ð¤ Õè¿ ãUôÙð ßæÜð ç·¤âè çßßæ¼ ·ð¤, çÁâ·ð¤ ¥¢Ì»üÌ ßSÌé¥ô¢ ·¤è €ßæçÜÅUè Øæ ÌõÜ, Õð¿ð »Øð ×æÜ ·¤è ·¤è×Ì ·ð¤ ÕæÚÔU ×ð´ ç·¤Øð »Øð Öé»ÌæÙ ÌÍæ ßðcÅU·¤ô´, Âæ˜æô´, ·¤¿ÚÔU Øæ ¥àæéhÌæ¥ô¢ ·ð¤ çÜ° ¼è »§ü ÀêUÅUô´ Øæ ç·¤âè Öè ·¤æÚU‡æ âð ·¤è »§ü ·¤ÅUõçÌØô´ âð â¢Õ¢çÏÌ çßßæ¼ ¥æÌð ãñ´U, ׊ØSÍÌæ mæÚUæ ×æŠØSÍ×÷ mæÚUæ Øæ ¥‹ØÍæ ÂçÚUçÙÏæüÚU‡æ ·ð¤ çÜ° âéçßÏæ°¡; (ÕæÚUãU) ×¢ÇUè ×ð´ Üæ§ü »§ü ç·¤âè ·ë¤çá-©UÂÁ ·¤æ ⢻ýãU ·¤ÚUÙð ·ð¤ çÜ° SÍæÙ ·¤è ÃØßSÍæ;

(ÌðÚUãU) ¥¢àæÌÑ Øæ Âê‡æüÌÑ ×¢ÇUè âç×çÌ ·ð¤ ÃØØ âð çÙç×üÌ ç·¤Øð ÁæÙð ·ð¤ çÜ° ÂýSÌæçßÌ çÙ×æü‡æ-·¤æØôZ ·ð¤ ÚÔU¹æ¢·¤ô´ ÌÍæ Âý怷¤ÜÙô´ ·¤æ ÌñØæÚU ç·¤Øæ ÁæÙæ ¥õÚU °ðâð ÚÔU¹æ¢·¤ô´ ÌÍæ Âý怷¤ÜÙô´ ·ð¤ çÜ° ×¢ÁêÚUè ¼è ÁæÙæ; (¿õ¼ãU) ßãU ÂýM¤Â çÁâ×ð́ ×¢ÇUè âç×çÌ ·ð¤ Üð¹ð ÚU¹ð ÁæØð´»ð, â¢ÂÚUèÿææ ÌÍæ °ðâè â¢ÂÚUèÿææ ·¤æ Âý·¤æàæÙ ¥õÚU Üð¹æ¥ô¢ ·ð¤ â¢ÂÚUèÿææ ™ææÂÙô´ ·¤æ çÙÚUèÿæ‡æ ¥õÚU °ðâð ™ææÂÙô´ ·¤æ Âý¼æØ;

(‹¼ýãU) ßæçáü·¤ ÕÁÅU ·¤æ ÌñØæÚU ç·¤Øæ ÁæÙæ ¥õÚU ©Uâð ×¢ÁêÚUè ·ð¤ çÜ° ÂýSÌéÌ ç·¤Øæ ÁæÙæ ÌÍæ ×¢ÇUè âç×çÌ mæÚUæ ¼è ÁæÙð ßæÜè çÚUÂôÅüU ÌÍæ çßßÚUç‡æØæ¢; 1 [(‹¼ýãU-·¤) ßãU ÂýM¤Â çÁâ×ð´ ׇÇUè âç×çÌ ÏæÚUæ 25-·¤ ·¤è ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ¥ÂÙè ¥æØ ÌÍæ ÃØØ ·¤æ ÕÁÅU ÌñØæÚU ·¤ÚÔ´U»è;]

(x) the trade allowance which may be made or received by any person in any trans- action in the notified agricultural produce in a market yard;

(xi) facilities for the settlement of any dispute between a buyer and seller of noti- fied agricultural produce or their agents in- cluding disputes regarding the quality or weight of the articles, payment in respect of the price of goods sold and the allowances for wrappings, containers, dirts or impurities or deductions for any cause by mediation, arbitration or otherwise;

(xii) the provisions of accommodation for storing any agricultural produce brought into the market;

(xiii) the preparation of plans and esti- mates for works proposed to be constructed partly or wholly at the expense of the market committee, and the grant of sanction to such plants and estimates;

(xiv) the from in which the accounts of a market committee shall be kept, the audit and publication of such audit and the inspec- tion of audit, memoranda of the account and supply of such memoranda;

(xv) the preparation and submission for sanction of the annual budget and the re- port and returns to be furnished by a market committee;

l [(xv-a) the form in which the market committee shall prepare budget of its income and expenditure under sub-section (1) of sec- tion 25-A;]

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

108

106

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(âôÜãU) â×Ø, çÁâ·ð¤ ¼õÚUæÙ ÌÍæ ßãU ÚUèçÌ çÁâ×ð́ ·¤ô§ü ÃØæÂæÚUè Øæ ¼ÜæÜ Øæ ¥æÉU̧çÌØæ ×¢ÇUè âç×çÌ ·¤ô °ðâè çßßÚUç‡æØæ¡, Áñâè ç·¤ ©Uâ·ð¤ mæÚUæ ¥ÂðçÿæÌ ·¤è ÁæØð´, ¼ð»æ;

(â˜æãU) ¼ÜæÜô´ Øæ ¥æÉU̧çÌØô´ Øæ ÃØæÂæçÚUØô´ mæÚUæ ·ë¤á·¤ô´ ·¤ô ç¼Øð »Øð ¥ç»ý×ô´ ·¤æ, Øç¼ ·¤ô§ü ãUô, çßçÙØ×Ù;

(¥ÆUæÚUãU) ·ë¤çá-©UÂÁ ·¤æ Ÿæð‡æè·¤ÚU‡æ ÌÍæ ×æÙ·¤è·¤ÚU‡æ;

(©U‹Ùèâ) ·ë¤çá-©UÂÁ ·¤è ¥æ×¼ ÌÍæ ©Uâ·ð¤ ¥õâÌ ×êËØô´ ·¤æ ¥çÖÜð¹ ÚU¹Ùæ;

(Õèâ) ÚUèçÌ, çÁâ×ð´ ·ë¤çá-©UÂÁ ·¤æ ×¢ÇUè ×ð´ ÙèÜæ× â¢¿æçÜÌ ç·¤Øæ ÁæØ»æ ¥õÚU ÕôÜè Ü»æ§ü ÁæØ»è ÌÍæ ÂýçÌ»ýçãÌU ·¤è ÁæØ»è;

(§€·¤èâ) §â ¥çÏçÙØ× mæÚUæ Øæ ©Uâ·ð¤ ¥ÏèÙ ©U¼÷»ýãU‡æèØ È¤èâ ·¤è ßâêÜè ÌÍæ ©Uâ·¤æ ÃØØÙ; (Õæ§üâ) §â ¥çÏçÙØ× ·ð¤ Øæ ©Uâ·ð¤ ¥ÏèÙ

ÕÙæØð »Øð çÙØ×ô´ Øæ ©UÂçßçÏØô´ ·ð¤ ¥ÏèÙ ¥ÂÚUæÏô´ ·¤æ àæ×Ù ç·¤Øæ ÁæÙæ ÌÍæ ©Uâ·ð¤ çÜ° ÂýçÌ·¤ÚU ·¤æ çÙØÌ ç·¤Øæ ÁæÙæ;

1 [(Ìð§Uâ) çßÜæðçÂÌ***

(¿æñÕèâ) çßÜæðçÂÌ***]¹ (Â"æèâ) ©Uâ ÃØØ ·¤è, Áô çßçàæcÅU ¥çÌçÍØô´ ·ð¤ Sßæ»Ì ×ð´ ©UÂ»Ì ç·¤Øæ Áæ â·ð¤»æ, âè×æ; (ÀU•Õèâ)¥ŠØÿæ ·ð¤ ×æÙ¼ðØ, â¼SØô´ ·ð¤ Øæ˜ææ- Ö•æô´ ÌÍæ âç•×çÜÙô´ ×ð´ ãUæçÁÚU ãUôÙð ·ð¤ çÜ° â¼SØô´ ·¤ô ¼ðØ ÕñÆU·¤ Ȥèâ ·¤è âè×æ°¡;

(â•ææ§üUâ)¹[×¢ÇUè âç×çÌ-çÙçÏ ÌÍæ ÀU•æèâ»ÉU̧ ÚUæ'Ø ç߇æÙ çß·¤æâ çÙçÏ] ×ð́ ·ð¤ ¥çÏàæðá ·ð¤ çßçÙÏæÙ ·¤è ÚUèçÌ;

(¥nUæ§Uüâ) ©UÂçßçÏØæ¡ çßÚUç¿Ì ·¤ÚUÙð, ©UÙ×ð´ â¢àæôÏÙ ·¤ÚUÙð Øæ ©U‹ãð´U ÚU¼÷¼ ·¤ÚUÙð ·ð¤ çÜ° ¥õÚU ©UÙ·ð¤ Âêßü °ß¢ ¥¢çÌ× Âý·¤æàæÙ ·ð¤ çÜ° Âýç·ý¤Øæ; (©UÙÌèâ)§â ¥çÏçÙØ× ·ð¤ â×SÌ ÂýØôÁÙô´

Øæ ©UÙ×ð´ âð ç·¤âè Öè ÂýØôÁÙ ·ð¤ çÜ° ×¢ÇUè âç×çÌØô´ ·¤æ ßæçáü·¤ ¥æØ ·ð¤ ¥æÏæÚU ÂÚU ß»èü·¤ÚU‡æ;

(xvi) the time during which and the man- ner in which a trader or broker or commis- sion agent shall furnish such returns to a market committee as may be required by it;

(xvii) the regulation of advances, if any, given to agriculturists by brokers or com- mission agents or traders;

(xviii) the grading and standardization of the agricultural produce;

(xix) the keeping of a record of arrivals and average prices of agricultural produce;

(xx) the manner in which auctions of agricultural produce shall be conducted and bids made and accepted in a market;

(xxi) the recovery and disposal of fees leviable by or under this Act;

(xxii) compounding of offences and fix- ing compensation therefor under this Act or rules or bye-laws made thereunder;

1 [(xxiii) Omitted***

(xxiv) Omitted***]¹

(xxv) limit of expenditure which may be incurred in reception of distinguished guests;

(xxvi) limits of honorarium to Chairman, travelling allowances to members and sitting fees payable to members for attending the meetings;

(xxvii) manner of investment of the sur- plus in the¹[market committee fund and the Chhattisgarh State Marketing Development Fund];

(xxviii) procedure for framing of bye- laws, their amendments or cancellation and for their previous and final publication;

(xxix) classification of market committees on the basis of annual income for all or any of the purposes of this Act;

1 . ÀU.». ÚUæÁ˜æ ç¼Ù梷¤ 1 0-1 0-201 1 mUæÚUæ çßÜæðçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 107

(Ìèâ) ÕôÇüU ·ð¤ ¥ŠØÿæ, ©UÂæŠØÿæ ÌÍæ â¼SØ ·¤è ¼æßçÏ;

(§U·¤Ìèâ) ÕôÇüU ·ð¤ ¥ŠØÿæ ÌÍæ ©UÂæŠØÿæ mæÚUæ ÂýØô» ×ð´ Üæ§ü ÁæÙð ßæÜè àæç€ÌØæ¡; (ÕˆÌèâ) ßð â×SÌ ÕæÌð´ çÁÙ·¤æ ç·¤ §â ¥çÏçÙØ× ·ð¤ ¥ÏèÙ çÙØ×ô´ mæÚUæ çßçãUÌ ç·¤Øæ ÁæÙæ ¥ÂðçÿæÌ ãUô;

2 [(ÕˆÌèâ-·¤) §â ¥çÏçÙØ× ·¤ð ¥ÏèÙ âê¿Ùæ ·¤è Ìæ×èÜ ·¤è ÚUèçÌ;]

(ÌñÌèâ) âæÏæÚU‡æÌÑ ×‡ÇUè âç×çÌ ·ð¤ ×æ»ü- ¼àæüÙ ·ð¤ çÜ°;

(3) ç·¤âè çÙØ× ·¤ô ÕÙæÙð ×ð´ ÚUæ'Ø âÚU·¤æÚU ØãU çÙ¼ðàæ ¼ð â·ð¤»è ç·¤ ©Uâ·¤æ Ö¢» Áé×æüÙð âð, Áô ¼ô âõ L¤ÂØð Ì·¤ ·¤æ ãUô â·ð¤»æ, ¼‡ÇUÙèØ ãUô»æÐ

(4) §Uâ ¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ ÕÙæØæ »Øæ Âý̂ Øð·¤ çÙØ× çߊææÙ âÖæ ·ð¤ ÂÅUÜ ÂÚU ÚU¹æ ÁæØ»æÐ

(xxx) term of office of the President, Vice- President and member of the Board;

(xxxi) the powers to be exercised by the President and Vice-President of the Board;

(xxxii) all matters required to be pre- scribed by rules under this Act; 2 [(xxxii-a) mode of service of notice un- der this Act;]

(xxxiii) generally for the guidance of mar- ket committees.

(3) In making any rule the State Govern- ment may direct that breach thereof shall be punishable with fine which may extend to two hundred rupees.

(4) Every rule made under this Act shall be laid on the table of the Legislative As- sembly.

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ÂýçÌSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

110

108

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

80. ©UÂçßçÏØæ¡ ÕÙæÙð ·¤è àæç€Ì —U ¡ ðU ¡ ðU ¡ ð (1) §â ¥çÏçÙØ× ·ð¤ ÌÍæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð çÙØ×ô´ ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ŠØÏèÙ ÚUãUÌð ãéU° ×¢ÇUè âç×çÌ ¥ÂÙð ÂýÕ¢ÏæÏèÙ ×¢ÇUè ÿæð̃ æ ·ð¤ â¢Õ¢Ï ×ð́ çÙ•ÙçÜç¹Ì ·ð¤ çÜ° ©UÂçßçÏØæ¢ ÕÙæ â·ð¤»è —

(°·¤) ©Uâ·ð¤ ·¤æÚUÕæÚU ·¤æ çßçÙØ×Ù;

(¼ô) ×¢ÇUè ×ð´ ÃØæÂæÚU ·¤ÚUÙð ·¤è àæÌðü; (ÌèÙ) ¥çÏ·¤æçÚUØô´ ÌÍæ âðß·¤ô´ ·¤ô àæç€ÌØô´, ·¤•æüÃØô´ ÌÍæ ·ë¤ˆØô´ ·¤æ ÂýˆØæØôÁÙ, ©UÙ·¤è çÙØéç€Ì, ßðÌÙ, ¼‡ÇU, Âð́àæÙ, ©U¼æÙ, ÀéUÅ÷UÅUè, ÀéUÅ÷UÅUè-Ö•æð, ©UÙ·ð¤ mæÚUæ ç·¤âè ÖçßcØ-çÙçÏ ·ð¤ ÂýçÌ, Áô °ðâð ¥çÏ·¤æçÚUØô´ ÌÍæ âðß·¤ô´ ·ð¤ Ȥæؼð ·ð¤ çÜ° SÍæçÂÌ ·¤è ÁæØ, ¥çÖ¼æØ ÌÍæ âðßæ ·¤è ¥‹Ø àæÌðZ;

(¿æÚU) ç·¤âè ©U âç×çÌ ·¤ô, Øç¼ ·¤ô§ü ãUô´, àæç€ÌØô´, ·¤•æüÃØô´ ÌÍæ ·ë¤ˆØô´ ·¤æ ÂýˆØæØôÁÙ; (Âæ¡¿) °ðâð ׇÇUè ·ë¤ˆØ·¤æÚUè Áô ¥Ùé™ææçŒÌ ÜðÙð ·ð¤ çÜ° ¥ÂðçÿæÌ ç·¤Øð ÁæØð´»ð;

(ÀUÑ) ·¤ô§ü ¥‹Ø çßáØ çÁâ·ð¤ ç·¤ çÜ° §â

¥çÏçÙØ× ·ð¤ ¥ÏèÙ ©UÂçßçÏØæ¡ ÕÙæ§ü ÁæÙè ãUô´ Øæ çÁÙ·ð¤ ç·¤ â¢Õ¢Ï ×ð´ ØãU ¥æßàØ·¤ ãUô´ ç·¤ ׇÇUè-ÿæð˜æ ×𴠧⠥çÏçÙØ× ·ð¤ ÌÍæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð´ »Øð çÙØ×ô´ ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ÂýÖæßè ·¤æØæü‹ßØÙ ·ð¤ çÜ° ©UÂçßçÏØæ¡ çßÚUç¿Ì ·¤è ÁæØð´Ð

(2) ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ÕÙæ§ü »§ü ·¤ô§ü Öè ©UÂçßçÏ Ì·¤ ÌÕ ÂýÖæßè ÙãUè´ ãUô»è ÁÕ Ì·¤ ç·¤ ©Uâ·¤è ÂéçcÅU ÂýÕ¢Ï â¢¿æÜ·¤ mæÚUæ Ù ·¤ÚU ¼è »§ü ãUôÐ

(3) ç·¤âè ©UÂçßçÏ ·¤ô ÕÙæÙð ×ð´ ׇÇUè âç×çÌ ØãU çÙ¼ðàæ ¼ð â·ð¤»è ç·¤ ©Uâ·¤æ (©UÂçßçÏ ·¤æ) Ö¢» Áé×æüÙð âð, Áô¹[°·¤ âõ L¤ÂØð] Ì·¤ ·¤æ ãUô â·ð¤»æ, ¼‡ÇUÙèØ ãUô»æ ÌÍæ ÁãUæ¡ Ö¢» ¿æÜê ÚUãUÙð ßæÜæ Ö¢» ãUô, ßãUæ¡ °ðâð ¥õÚU Áé×æüÙð â𠼇ÇUÙèØ ãUô»æ Áô ÂýÍ× Ö¢» ·ð¤ Âà¿æÌ÷ ÂýˆØð·¤ °ðâð ç¼Ù ·ð¤ çÜ°, çÁâ·ð¤ ç·¤ ¼õÚUæÙ Ö¢» ¿æÜê ÚUãUÙæ âæçÕÌ ãUô ÁæØ, Âæ¡¿ L¤ÂØð Ì·¤ ·¤æ ãUô â·ð¤»æÐ

80. Power to make bye-laws.- (1) Sub- ject to the provisions of this Act and the rules made thereunder, a market committee may, in respect of a market area under its management, make bye laws for

(i) the regulation of its business;

(ii) the conditions of trading in a mar- ket;

(iii) delegation of powers, duties and functions to the officers and servants, ap- pointment, pay, punishment, pensions, gra- tuities, leave, leave allowances, contributions by them to any provident fund which may be established for the benefit of such offic- ers and servants and other conditions of service;

(iv) the delegation of powers, duties and functions, to a subcommittee, if any;

(v) market functionaries who shall be required to take licence;

(vi) any other matter for which bye-laws are to be made under this Act or it may be necessary to frame bye-laws for effectively implementing the provisions of this Act and the rules made thereunder in the market area.

(2) No bye-law made under sub-section

(1) shall take effect until it has been con- firmed by the Managing Director.

(3) In making any bye-law the market committee may direct that a breach thereof shall be punishable with fine which may ex- tend to¹[one hundred rupees] and where the breach is a continuing one with further fine which may extend to five rupees for every day after first during which the breach is proved to have been persisted in.

1 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 1 8 âÙ÷ 1 979 mæÚUæ (ç¼Ù梷¤ 7-6-1 979 âð) ÂýçÌSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 109

81. Power of director to direct making or amendment of bye-laws. - (I) If it appears to the Managing Director that it is neces- sary or desirable he the interests of a market or market committee to make any bye-law or to amend any bye-law, he may, by order, re- quire the market committee concerned to make the bye- laws or the amendment of the bye-law within such time as he may specify in such order.

(2) If the market committee fails to make such bye-laws or such amendment of the bye-laws within the time specified, the op- portunity of being heard by an order make such bye-law or such amendment of the bye- law and thereupon subject to any order un- der sub-section (3), such bye-law or such amendment of the bye- law shall be deemed to have been made or amended by the mar- ket committee he accordance with the provi- sion of this Act or the rules made thereunder and thereupon such bye-law or amendment shall be binding on the market committee.

(3) An appeal shall lie to the State Gov- ernment from any order of the Managing Director under sub-section (2) within thirty days from the date of such order and the order of the State Government on such ap- peal shall be final.

1 [81 - A. Power of the Board to make regulations.- "Subject to the provisions of this Act and the rules made thereunder, the Board may make regulations for,-

81. ©UÂçßçÏØæ¡ ÕÙæÙð Øæ ©UÙ×ð´ â¢àæôÏÙ ·¤ÚUÙðU ¡ ð U ð´ ¢ U ðU ¡ ð U ð´ ¢ U ðU ¡ ð U ð´ ¢ U ð ·ð¤ çÜ° çÙ¼ðàæ ¼ðÙð ·¤è ÂýÕ¢Ï â¢¿æÜ·¤ ¤·¤èð ð ð ð ý ¢ ¢ð ð ð ð ý ¢ ¢ð ð ð ð ý ¢ ¢ àæçQ¤— (1) Øç¼ ÂýÕ¢Ï â¢¿æÜ·¤ ·¤ô ØãU ÂýÌèÌ ãUô

ç·¤ ç·¤âè ׇÇUè âç×çÌ ·ð¤ çãUÌ ×ð́ ·¤ô§ü ©UÂçßçÏ ÕÙæÙæ

Øæ ç·¤âè ©UÂçßçÏ ·¤ô â¢àæôçÏÌ ·¤ÚUÙæ ¥æßàØ·¤ Øæ

ßæ¢ÀUÙèØ ãñU Ìô ßãU, ¥æ¼ðàæ mæÚUæ â¢Õ¢çÏÌ ×‡ÇUè âç×çÌ

âð ØãU ¥Âðÿææ ·¤ÚU â·ð¤»æ ç·¤ ßãU (ׇÇUè âç×çÌ)

°ðâð â×Ø ·ð¤ ÖèÌÚU, Áñâæ ç·¤ ßãU °ðâð ¥æ¼ðàæ ×ð´

çßçÙç¼ücÅU ·¤ÚÔU, ©UÂçßçÏ ÕÙæØð Øæ ©UÂçßçÏ ·¤ô â¢àæôçÏÌ

·¤ÚỐUÐ

(2) Øç¼ ×‡ÇUè âç×çÌ çßçÙç¼ücÅU ç·¤Øð »Øð â×Ø ·ð¤ ÖèÌÚU °ðâè ©UÂçßçÏ ÕÙæÙð ×ð´ Øæ ©UÂçßçÏ ·¤ô §â Âý·¤æÚU â¢àæôçÏÌ ·¤ÚUÙð ×ð´ ¥âÈ¤Ü ÚUãðU, Ìô ÂýÕ¢Ï â¢¿æÜ·¤, ׇÇUè âç×çÌ ·¤ô âéÙßæ§ü ·¤æ Øéç€ÌØé€Ì ¥ßâÚU ¼ðÙð ·ð¤ Âà¿æÌ÷ ¥æ¼ðàæ mæÚUæ °ðâè ©UÂçßçÏ ÕÙæ â·ð¤»æ Øæ ©UÂçßçÏ ·¤ô §â Âý·¤æÚU â¢àæôçÏÌ ·¤ÚU â·ð¤»æ ¥õÚU ̼éÂçÚU ©UÂÏæÚUæ (3) ·ð¤ ¥ÏèÙ ç·¤âè ¥æ¼ðàæ ·ð¤ ¥ŠØÏèÙ ÚUãUÌð ãéU°, °ðâè ©UÂçßçÏ, Øæ ©UÂçßçÏ ·¤æ °ðâæ â¢àæôÏÙ, §â ¥çÏçÙØ× ·ð¤ Øæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð çÙØ×ô´ ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ÙéâæÚU ׇÇUè âç×çÌ mæÚUæ ÕÙæ§ü »§ü â¢àæôçÏÌ ·¤è »§ü â×Ûæè ÁæØ»è ¥õÚU ̼éÂçÚU °ðâè ©UÂçßçÏ Øæ â¢àæôÏ٠ׇÇUè âç×çÌ ÂÚU ¥æÕh·¤ÚU ãUô»æ / ãUô»èÐ

(3) ©UÂÏæÚUæ (2) ·ð¤ ¥ÏèÙ ÂýÕ¢Ï â¢¿æÜ·¤ ·ð¤ ç·¤âè ¥æ¼ðàæ ·ð¤ çßL¤h ¥ÂèÜ, °ðâð ¥æ¼ðàæ ·¤è ÌæÚUè¹ âð Ìèâ ç¼Ù ·ð¤ ÖèÌÚU, ÚUæ'Ø âÚU·¤æÚU ·¤ô ãUô»è ¥õÚU °ðâè ¥ÂèÜ ÂÚU ÚUæ'Ø âÚU·¤æÚU ·¤æ ¥æ¼ðàæ ¥¢çÌ× ãUô»æÐ

1 [81 - ·¤. çßçÙØ×Ù ÕÙæÙð ·¤è ÕôÇüU ·¤èð üUð ü Uð ü U àæç€Ì — §â ¥çÏçÙØ× ·ð¤ ÌÍæ §â·ð¤ ¥ÏèÙ

ÕÙæØð »Øð çÙØ×ô´ ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ŠØÏèÙ ÚUãUÌð ãéU°, ÕôÇüU —

112

110

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

(i) the transaction of its business;

(ii) delegation of powers duties and functions to the officers and servants, and matters relating to their service;

(iii) any other matter, for discharging the duties and responsibilities of the Board un- der this Act and the rules made thereunder.]

CHAPTER XIV

Repeal and Savings

82. Repeal and savings: (1) The Chhattisgarh Agricultural Produce Markets Act, 1960 (No. 19 of 1960), the Chhattisgarh Agricultural Produce Markets (Validation) Act, 1962 (No, 12 of 1962), the Chhattisgarh Krishi Upaj Mandi Samiti (Nirvachan Sthagan) Nirasan Adhiniyam, 1967 (No. 24 of 1967), the Chhattisgarh Agricultural Pro- duce Markets (Amendment) Act, 1968 (No. 17 of 1968), the Chhattisgarh Agricultural Produce Markets (Amendment and Valida- tion) Act, 1970 (No. 2 of 1970), the Chhattisgarh Agricultural Produce Markets (Amendment and Validation) Act, 1970 (No. 23 of 1970), the Chhattisgarh Agricultural Produce Markets (Amendment and Valida- tion) Act, 1971 (No. 22 of 1971). and the Chhattisgarh Agricultural Produce Markets (Amendment) Act 1972 (No. 30 of 1972) are hereby repealed.

(2) Notwithstanding such repeal-

(i) all market committees constituted or appointed, officer in charge or Committee in charge appointed, markets established, mar- (°·¤) ¥ÂÙð ·¤æÚUÕæÚU ·¤ô ·¤ÚUÙð ·ð¤ çÜ°; (¼ô) ¥çÏ·¤æçÚUØô´ ÌÍæ âðß·¤ô´ ·¤ô àæç€ÌØæ¡, ·¤•æüÃØô´ ÌÍæ ·ë¤ˆØô´ ·¤æ ÂýˆØæØôÁÙ ·¤ÚUÙð ·ð¤ çÜ° ¥õÚU ©UÙ·¤è âðßæ âð â¢Õ¢çÏÌ çßáØô´ ·ð¤ çÜ°; (ÌèÙ) §â ¥çÏçÙØ× ÌÍæ ©Uâ·ð¤ ¥ÏèÙ ÕÙæØð »Øð çÙØ×ô´ ·ð¤ ¥ÏèÙ ¥ÂÙð ·¤•æüÃØô´ ÌÍæ ©U•æÚU¼æç؈ßô´ ·¤æ çÙßüãUÙ ·¤ÚUÙð ãðUÌé ç·¤âè ¥‹Ø çßáØ ·ð¤ çÜ°; çßçÙØ× ÕÙæ â·ð¤»æÐ]

¥ŠØæع⁴

çÙÚUâÙ ÌÍæ ÃØæßëç•æØæ¡U ë ¡U ë ¡U ë ¡

82. çÙÚUâÙ ÌÍæ ÃØæßëç•æØæ¡ —U ë ¡U ë ¡U ë ¡ (1) ÀU•æèâ»É¸U °»ý跤˿ÚUÜ ÂýôÇ÷UØêâ ×æ·ðü¤Å÷Uâ °€ÅU. 1960 (·ý¤×梷¤ 19 âÙ÷ 1960), ÀU•æèâ»É¸U °»ý跤˿ÚUÜ ÂýôÇ÷UØêâ ×æ·ðü¤Å÷Uâ (ßðÜèÇðUàæÙ) °€ÅU , 1962 (·ý¤×梷¤ 12 âÙ÷ 1962), ÀU•æèâ»ÉU̧ ·ë¤çá-©UÂÁ ×¢ÇUè âç×çÌ (çÙßæü¿Ù SÍ»Ù) çÙÚUâÙ ¥çÏçÙØ×, 1967 (·ý¤×梷¤ 24 âÙ÷ 1967), ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ×¢ÇUè (â¢àæôÏÙ) ¥çÏçÙØ× 1968 (·ý¤×梷¤ 17 âÙ÷ 1968), ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè (â¢àæôÏÙ ÌÍæ çßçÏ ×æ‹ØÌæ·¤ÚU‡æ) ¥çÏçÙØ×, 1970 (·ý¤×梷¤ 2 âÙ÷ 1970), ÀU•æèâ»É¸U ·ë¤çá ©UÂÁ ×¢ÇUè (â¢àæôÏÙ ÌÍæ çßçÏ ×æ‹ØÌæ·¤ÚU‡æ) ¥çÏçÙØ×, 1970 (·ý¤×梷¤ 23 âÙ÷ 1970), ÀU•æèâ»É¸U ·ë¤çá ©UÂÁ ×¢ÇUè (â¢àæôÏÙ ÌÍæ çßçÏ ×æ‹ØÌæ·¤ÚU‡æ) ¥çÏçÙØ×, 1971 (·ý¤×梷¤ 22 âÙ÷ 1971) ÌÍæ

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ×¢ÇUè (â¢àæôÏÙ) ¥çÏçÙØ×, 1972 (·ý¤×梷¤ 30 âÙ÷ 1972) °Ì¼÷mæÚUæ çÙÚUSÌ ç·¤Øð ÁæÌð ãñ´UÐ

(2) °ðâð çÙÚUâÙ ·ð¤ ãUôÌð ãéU° Öè — (°·¤) ©U€Ì ¥çÏçÙØ×ô´ Øæ ©UÙ·ð¤ mæÚUæ çÙÚUSÌ ãéU§ü ç·¤âè ¥çÏçÙØ×ç×çÌ ·ð¤ ¥ÏèÙ »çÆUÌ Øæ çÙØéç€Ì ·¤è »§ü â×SÌ ×‡ÇUè âç×çÌØæ¡, çÙØé€Ì ç·¤Øæ »Øæ

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 111

ket areas declared, agricultural produce no- tified, rules or bye-laws made, notification issued, fees levied, contracts entered into, licences granted, suits instituted and pro- ceedings undertaken or any other things done or actions taken under the said Acts or any enactment thereby repealed shall in so far as they are not inconsistent with the pro- visions of this Act, shall be deemed to have been respectively constituted, appointed es- tablished, declared, notified, made, issued, levied, entered into, granted, instituted, un- dertaken, done or taken under this Act, until superseded anything done or any action taken under this Act.

(ii) unless the State Government other- wise directs, the market committees referred to in clause (i) and the Chairman, Vice- Chair- man and members thereof shall continue until the expiry of their term under the re- pealed Act or till a market committee is con- stituted in accordance with the provisions of this Act, whichever is earlier.

(3) On issue of a direction under clause

(ii) of sub-section (2), the provisions of sec- tion 57 shall apply as from the date specified in the direction as if the market committee stood dissolved on that date.

ÖæÚUâæÏ·¤ ¼æçÏ·¤æÚUè Øæ çÙØé€Ì ·¤è »§ü ÖæÚUâæÏ·¤ âç×çÌ SÍæçÂÌ ·¤è »§ü ×ç‡ÇUØæ¡, ƒæôçáÌ ç·¤Øð »Øð ׇÇUè-ÿæð˜æ, ¥çÏâêç¿Ì ·¤è »§ü ·ë¤çá-©UÂÁ, ÕÙæØð »Øð çÙØ× Øæ ÕÙæ§ü »§ü ©UÂçßçÏØæ¡, ÁæÚUè ·¤è »§ü ¥çÏâê¿Ùæ, ©U¼÷»ëãUèÌ ·¤è »§ü Ȥèâ, ·¤è »§ü â¢ç߼氡, ×¢ÁêÚU ·¤è »§ü ¥Ùé™ææçŒÌØæ¡, â¢çSÍÌ ç·¤Øð »Øð ßæ¼ ÌÍæ ·¤è »§ü ·¤æØüßæçãUØæ¡ Øæ ·¤è »§ü ·¤ô§ü ¥‹Ø ÕæÌð́ Øæ ç·¤Øð »Øð ·¤æØü, ÁãUæ¡ Ì·¤ ç·¤ ßð §â ¥çÏçÙØ× ·ð¤ ©UÂÕ¢Ïô´ âð ¥â¢»Ì Ù ãUô´, §â ¥çÏçÙØ× ·ð¤ ¥ÏèÙ ·ý¤×àæÑ »çÆUÌ ·¤è »§ü, çÙØéç€Ì ·¤è »§ü, çÙØé€Ì ç·¤Øæ »Øæ / çÙØé€Ì ·¤è »§ü SÍæçÂÌ ·¤è »§ü, ƒæôçáÌ ç·¤Øð »Øð, ¥çÏâêç¿Ì ·¤è »§ü, ÕÙæØð »Øð / ÕÙæ§ü »§ü, ÁæÚUè ·¤è »§ü, ©U¼÷»ëãUèÌ ·¤è »§ü, ×¢ÁêÚU ·¤è »§ü, â¢çSÍÌ ç·¤Øð »Øð, ·¤è »§ü Øæ ç·¤Øð »Øð â×Ûæð ÁæØð´»ð / ÁæØð´»è ÁÕ Ì·¤ ç·¤ ßð §â ¥çÏçÙØ× ·ð¤ ¥ÏèÙ ·¤è »§ü ç·¤âè ÕæÌ Øæ ç·¤Øð »Øð ç·¤âè ·¤æØü mæÚUæ ¥çÌçcÆUÌ Ù ·¤ÚU ç¼Øð ÁæØð´ Øæ ¥çÌçcÆUÌ Ù ·¤ÚU ¼è ÁæØð´Ð

(¼ô) ÁÕ Ì·¤ ç·¤ ÚUæ'Ø âÚU·¤æÚU ¥‹ØÍæ çÙ¼ðçàæÌ Ù ·¤ÚÔU, ¹‡ÇU (1) ×ð´ çÙç¼ücÅU ·¤è »§ü ׇÇUè âç×çÌØæ¡ ÌÍæ ©Uٷ𤠥ŠØÿæ, ©UÂæŠØÿæ ¥õÚU â¼SØ çÙÚUçâÌ ¥çÏçÙØ× ·ð¤ ¥ÏèÙ ¥ÂÙè ¥ßçÏ/¼æßçÏ ·¤æ

¥ßâæÙ Ù ãUôÙð Ì·¤ Øæ §â ¥çÏçÙØ× ·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ÙéâæÚU ׇÇUè âç×çÌ ·ð¤ »çÆUÌ ãUôÙð Ì·¤, §Ù×ð´ âð Áô Öè ÂêßüÌÚU ãUô, ¥ÂÙð ¼ ÂÚU ÕÙð ÚUãðU»ð / ÕÙè ÚUãð´U»èÐ

(3) ©UÂÏæÚUæ (2) ¹‡ÇU (¼ô) ·ð¤ ¥ÏèÙ çÙ¼ðàæ ÁæÚUè ç·¤Øð ÁæÙð ÂÚU ÏæÚUæ 57 ·ð¤ ©UÂÕ¢Ï °ðâè ÌæÚUè¹ âð, Áô ç·¤ çÙ¼ðàæ ×ð´ çßçÙç¼ücÅU ·¤è ÁæØ, §â Âý·¤æÚU Üæ»ê ãUôÙð ×æÙô´ ç·¤ ×¢ÇUè âç×çÌ ©Uâ ÌæÚUè¹ ·¤ô ç߃æçÅUÌ ÍèÐ

114

112

ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, U ¸U ë U UU ¸U ë U UU ¸U ë U U 1972

SCHEDULE

[See Section 2(1) (a)]

I- Fibres

5 [Omitted] 5

II - Cereals

1 [1. Paddy], 2. Wheat, 3. Barley, 4. Jowar,

5. Maize, Bhutta. 6. Bajra, 7. Codon, 8. Sanwa/ Sama, 9. Kutki, 10. Rala, 11. Ragi, 12. Rajglra, 13.³[***]

1 [III Pulses

l. Tur, 2. Gram, 3. Peas, 4. Masoor or Lentil, 5. Lakh/Teora, 6. Mung. 7. Urid/Urad,

8. Kulthl. 9. Kidney Bean or Moth, 10. Cow Pea or Barbati, 11. Val or Popat.]

IV- ¹[Oilseeds]

l. Sesamum or til-seed, 2. Linseed, 3. 2 [Ground nut (husked and unhusked)], 4. Mustard, 5. Soyabeen, 6. Rape seed or sarson, 7. Cas-torseed, 8. Safflower, 9. Niger seed, 10. Cotton Seed, 11.. Mohua, 12. Soha,

13. Laha, 14. 4[***], 15. Sunflower.

V- Narcotics

1. Tobacco, 2. Betel,¹[3 Poppy capsule.]

2 [VI- Sugarcane

1. Sugarcane]

VII- Fruits

1. Orange, 2. Lime sour, 3. Sweet lime, 4. Grape fruit/Chakotra, 5. Mango, 6. Plantain,

7. Guava, 8. Grapes, 9. Custard-apple, 10. Ramphal, 11. Papaya, 12. Seva, 13. Jamun,

14. Ber, 15. Chikoo, 16. Khimi, 17. Megranate/ Anar, 18. Water melon/Tarbuj, 19. Kharbuja.

20. Pear/Naspatl, 21. Musambi, 22. Cucum- ber/Kakadi.

¥Ùéâê¿èé êé êé ê

(ÏæÚUæ 2(1) (·¤) ¼ðç¹Øð)

°·¤-Ì¢Ìé¢ é¢ é¢ é

5 [ çßÜæðçÂÌ] 5

Îæð - Ïæ‹Øððð

1 [1.ÏæÙ] 2. »ðãê¡U 3. Áõ 4. 'ßæÚU 5. ×€·¤æ, ÖéÅ÷UÅUæ

6. ÕæÁÚUæ 7. ·¤ô¼ô´ 8. âæßæ¢ / â×æ 9. ·é¤ÅU·¤è 10. ÚUæÜæ

11. ÚUæ»è 12. ÚUæÁç»ÚUæ 13.³[***]

1 [ ÌèÙ - ¼ÜãUÙUUU

1. Ìé¥ÚU / ¥ÚUãUÚU 2. ¿Ùæ 3. ×ÅUÚU 4. ×âêÚU Øæ ×âêÚUè 5. Üæ¹ / çÌßǸUæ 6. ×ꢻ 7. ©UǸU¼ / ©UÚU¼æ 8. ·é¤ÜÍè 9. ÜôçÕØæ Øæ ×ôÆU 10. ¿ßÜè Øæ ÕÚUÕÅUè

11. âð× Øæ âð×è] ¿æÚU - UUU ^1[çÌÜãUÙUUU^]

1. çÌËÜè Øæ çÌÜ 2. ¥Üâè 3.²[×ꢻȤÜè (çÀUÜ·¤æ ÚUçãUÌ ÌÍæ çÀUÜ·¤æ âçãUÌ)] 4. ÚUæ§ü 5. âôØæÕèÙ 6. âÚUâô´ 7. ¥ÚU‡ÇUè 8. ·é¤âé× 9. ÚU×çÌËÜè

10. çÕÙõÜæ 11. ×ãéU¥æ 12. âô´ãUæ 13. ÜæãUæ 14.⁴[***]

15. âêÚUÁ×é¹èÐ Âæ¡¿-Sßæ·¤¡¡¡

1. Ì•Õæ·ê¤ 2. ÂæÙ¹[3. ¥È¤è× ·ð¤ ÇUô´ÇðU (ÂæÂè ·ð¤ÂâêÜ)]

2 [ ÀUÑ - »‹ÙæUUU

1. »‹Ùæ âæÌ-ȤÜ

1. â¢ÌÚUæ 2. Ùè´Õê 3. ×èÆUæ Ùè´Õê 4. ¿·¤ôÌÚUæ 5. ¥æ× 6. ·ð¤Üæ 7. ¥×M¤¼ 8. ¥¢»êÚU 9. âèÌæÈ¤Ü 10. ÚUæ×È¤Ü 11. ÂÂèÌæ 12. âðß 13. Áæ×éÙ 14. ÕðÚU 15. ¿è·ê¤ 16. ç¹ÚUÙè 17. ¥ÙæÚU 18. ÌÚUÕêÁ 19. ¹ÚUÕêÁ

1 . ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 5 âÙ÷ 1 990 mæÚUæ (ç¼Ù梷¤ 8-2-1 990 âð) ÂýçÌSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

3. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) çßÜôçÂÌÐ

4. ¥çÏâê¿Ùæ ç¼Ù梷¤ ·ý¤. 20 âÙ÷ 1989 mæÚUæ çßÜôçÂÌÐ z. ÀU. ». ÚUæÁ˜æ çÎÙæ´·¤ 10 ¥€ÅêUÕÚU 2011 mæÚUæ çßÜôçÂÌÐ

The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 113 VIII - Vegetable

1. Common bear or broad bean, 2. Kid- ney bean, 3. Indian bean, 4. Sem barbato, 5. Cluster bean/Gawrfalli, 6. Brinjal, 7. Cabbage,

8. Cauliflower, 9. Chowli pag or bagi/ Chowlai sag, 10. Chowli (Red), 11. Chukta/ khatta palak, 12. Sponge gourd/Turai, 13. Bitter gourd/Karela, 14. Bottle gourd/Laoki, 15. Pumkin/Kumda, 16. Kundroo, 17. Padval, 18. Knol-Khol, 19. Methi, 20. Spin-ach/Palak bhaji, 21. Purslame orghole ieaves Bhol bhaji,

22. Lady finger/Bhin-di, 23. Tomato. 24. Gar- den peas/Matar, 25. Jack 26. Ghuiane Arv,

27. Beet root / chukandar, 28. carrot / gajar,

29. On-ion. 30- Potatoes. 31. Sweet potato,

32. Raddish, 33. Turnip / Sal-gum 34. Tinda,

35. Sum 36. Other green md fresh vegetables.

3[IX - ***] X- Condiments, spices and others

1. Chillies (Wet and dry). 2. Coriander seed, 3. Turmaric, Curcuma, 4. Garlic (Wet and dry), 5. Ginger (Wet and dry), 6. Methi dana, 7. Aniseed, 8. Tamarind, 9. Sonf, 10. Cumi seed/Jira, 11. Rai, 12. Asgandh, 13. Poppy seed and Poppy husk.

1 [XI - ***] XII- Forest produce

1. Lac, 2. Harra, 3. Aola, 4. Beheda, 5. Chironji; 6. ......................., 7. Honey. 8. Wax,

9. Kareli. l0. Mahua flower. 11. Bamboo.

XIII-Other Articles

1. Hemp seed, 2. Gowar, 3. Water nut.

20. ÙæâÂæÌè 21. ×ôâ•Õè 22. ·¤·¤ÇU̧èÐ ¥æÆU-âç•ÁØæ¡U ¡U ¡U ¡

1. âð× Øæ âð×è 2. ÜõçÕØæ 3. ÖæÚUÌèØ âð× 4. âð× ÕÚUÕÅUè 5. »¢ßæÚU ȤÜè 6. Õñ´»Ù 7. •ææ »ôÖè 8. Èê¤Ü »ôÖè 9. ¿õÜæ§ü âæ» 10. ¿ßÜè (ÜæÜ) 11. ¹Å÷UÅUæ ÂæÜ·¤ 12. ÌéÚU§ü 13. ·¤ÚÔUÜæ 14. Üõ·¤è 15. ·é¤•ãUÇU̧æ 16. ·é¢¤¼M¤ 17. ÂÚUßÜ 18. »æ¢ÆU »ôÖè 19. ×ñÍè

20. ÂæÜ·¤ ÖæÁè 21. ƒæôÜ ÖæÁè 22. çÖ‡ÇUè 23. ÅU×æÅUÚU

24. ×ÅUÚU 25. ·¤ÅUãUÜ 26. ¥ÚUÕè 27. ¿é·¢¤¼ÚU 28. »æÁÚU

29. ŒØæÁ 30. ¥æÜê 31. àæ·¤ÚU·¢¤¼ 32. ×êÜè 33. âÜ»×

34. çÅU‡ÇUæ 35. âéÚUÙ 36. ¥‹Ø ãUÚUè °ß¢ ÌæÁè âç•ÁØæ¡Ð

3 [ Ùõ - ***]

¼â-¿ÅUÙè, ×âæÜð ¥‹Ø ßSˆæé°´U ð é ´U ð é ´U ð é ´

1. ç׿èü (»èÜè ÌÍæ âê¹è) 2. ÏçÙØæ 3. ãU˼è

4. ÜãUâéÙ (»èÜæ ÌÍæ âê¹æ) 5. ¥¼ÚU·¤ (»èÜæ ÌÍæ âê¹æ) 6. ×ñÍè ¼æÙæ 7. ¥ÁßæØÙ 8. §×Üè 9. âõ´È¤

10. ÁèÚUæ 11. ÚUæ§ü 12. ¥â»‹Ï 13. ÂôSÌ ÌÍæ ¹â¹âÐ

1 [ ‚ØæÚUãU - U UU UU U ***]

ÕæÚUãU - ßÙ ©UÂÁU U UU U UU U U

1. .......... 2. .........3. ¥æ¢ßÜæ 4. ÕãðUǸUæ 5. ç¿ÚUô´Áè 6. ...............7. àæãU¼ 8. ×ô× 9. ·¤ÚÔUÜè

10. ×ãéU° ·ð¤ Èê¤Ü 11. Õæ¢âÐ ÌðÚUãU-¥‹Ø ßSÌé°¡ð U U é ¡ð U U é ¡ð U U é ¡

1. âÙ ÕèÁ 2. »éßæÚU 3. ç⢃ææǸUæ

1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ

2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 5 âÙ÷ 1990 mæÚUæ (ç¼Ù梷¤ 8-2-1990 âð) ÂýçÌSÍæçÂÌÐ

3. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) çßÜôçÂÌÐ

116

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26 (4)

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