136
mÙkj izns"k nw/k vf/kfu;e] 1976 ¿mÙkj izns"k vf/kfu;e la[;k 7] 1976À
THE UTTAR PRADESH MILK ACT, 1976
[U. P. ACT NO. 7 OF 1976]
137
mÙkj izns"k nw/k vf/kfu;e] 1976
1
¿mÙkj izns"k vf/kfu;e la[;k 7] 1976À ¿mÙkj izns"k fo/kku lHkk us fnukad 8 vizSy] 1976 rFkk mÙkj izns"k fo/kku ifj"kn~ us fnukad 6 vizSy] 1976 dh cSBd esa Lohdr̀ fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 200 ds vUrxZr jkT;iky us fnukad 16 vizSy] 1976 dks vuqefr iznku dh rFkk mÙkj izns"kh; ljdkjh vlk/kkj.k xtV esa fnukad 17 vizSy] 1976 dks izdkf"kr gqvkAÀ
jkT; esa nqX/k"kkyk m|ksx dk fodkl djus dh nf̀"V ls nw/k ds mRiknu] lEHkj.k vkSj forj.k vkSj mls nqX/k mRikn esa ifjofrZr djus dk fofu;eu vkSj fu;a=.k djus vkSj mlls lEc) fo"k;ksa dh O;oLFkk djus ds fy,
vf/kfu;e
Hkkjr x.kjkT; ds lÙkkblosa o"kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& v/;k;&1
1&& ¼1½ ;g vf/kfu;e mÙkj izns"k nw/k vf/kfu;e] 1976 dgk tk;xkA laf{kIr uke] foLrkj vkSj izkjEHk
¼2½ bldk foLrkj lEiw.kZ mÙkj izns"k esa gksxkA
¼3½ ;g ,sls fnukad
2
ls izoÙ̀k gksxk] ftls jkT; ljdkj] vf/klwpuk }kjk bl fufeÙk fu;r djs] vkSj mÙkj izns"k ds fHkUu&fHkUu {ks=ksa ds fy, vkSj bl vf/kfu;e ds fHkUu&fHkUu micU/kksa ds fy,] fHkUUk&fHkUu fnukad fu;r fd;s tk ldrs gSaA
2&& bl vf/kfu;e esa %& ifjHkk"kk,a
¼d½ ^^izkf/kdr̀ O;fDr** vkSj ^^izkf/kdr̀ ,tsalh** dk rkRi;Z Øe"k% ,sls O;fDr vkSj ,slh ,tsUlh ls gS] ftls ifj"kn~ bl vf/kfu;e ds fdlh iz;kstu ds fy;s vf/klwpuk }kjk izkf/kdr̀ djs(
¼[k½ ^^ifj"kn~** dk rkRi;Z /kkjk 3 ds v/khu jkT; ljdkj }kjk vf/klwpuk }kjk xfBr] mÙkj izns"k jkT; nqX/k ifj"kn~ ls gS(
¼x½ ^^nqX/k"kkyk** dk rkRi;Z fdlh ,sls Hkw&xg̀kfn ls gS] tgka ij nw/k dks BaMk djus] xeZ djus ;k dksbZ vU; mipkj djus ds fy, ;k nw/k dks nqX/k mRikn esa ifjofrZr djus ds fy, ;k nw/k ;k nqX/k mRikn dks iSd djus ds fy, e"khu dk mi;ksx fd;k tk;(
¼?k½ ^^fuf/k** dk rkRi;Z /kkjk 9 ds v/khu l̀ftr mÙkj izns"k nqX/k fodkl fuf/k ls gS(
¼³½ ^^ykblsal ** dk rkRi;Z bl vf/kfu;e ds v/khu ykblsal izkf/kdkjh }kjk fuxZr ykblsal ls gS(
1- mÌs";ks vkSj dkj.kksa ds fooj.k ds fy, mÙkj izns"kh; ljdkjh vlk/kkj.k xtV fnukad 8 vizSy] 1976 nsf[k;sA
2- foKfIr la0 1494 ¼lh½ ¼3½@ lh0 oh0&8 &73] fnukad 11 ebZ] 1973 ds }kjk jkT;iky ,rn~}kjk 11 ebZ] 1976 dks ,slk fnuakd fu;qfDRk djrs gS] tc ls bl vf/kfu;e ds miyC/k] /kkjk 11]12]13]14]16 vkSj 17 djks NksM+dj izòÙk gksaxsA
3- foKfIr la0 646] ckgj&bZ&4&8&73] fnaukad 10 vxLr] 1976 }kjk mi;qZDr foKfIr ds Øe esa jkT;iky ,rn~}kjk 15 vxLr]1976 dks ,slk fnukad fu;r djrs gS] tc ls mDr vf/kfu;e dh /kkjk 11]12]13]14]16] vkSj 17 ds micU/k izoÙ̀k gksaxsA
138
¿mÙkj izns"k nw/k vf/kfu;e] 1976À ¿/kkjk 3&4À ¼p½ ^^ykblsal izkf/kdkjh** dk rkRi;Z nqX/k vk;qDr }kjk bl fufeÙk izkf/kdr̀ vf/kdkjh ls gS (
¼N½ ^^fuekZrk** dk rkRi;Z nqX/k mRikn dk fuekZ.k ;k nqX/k lkUnz oLrqvkas dks rS;kj djus esa O;Lr O;fDr ;k izfr"Bku ls gS(
¼t½ ^^fo/kkdkj** dk rkRi;Z rjy nw/k ds laxzg ;k mipkj esa] tSls BaMk djus ;k xeZ djus ;k nw/k dh i.; vof/k esa of̀) djus ds fy;s fdlh vU; mipkj esa O;Lr fdlh O;fDr ;k izfr"Bku ls gS(
¼>½ ^^nw/k** dk rkRi;Z xk; ;k HkSal ds LrU; lzko ls gS( ¼´½^^nw/k** dk rkRi;Z /kkjk 7 ds v/khu fu;qDr nqX/k vk;qDr ls gS( ¼V½ ^^nqX/k mRikn** dk rkRi;Z nw/k] LiszVk] eV~Bk ;k iuhj] ty ls fufeZr fdlh oLrq ls gS vkSj blds vUrxZr nqX/k pw.kZ] la?kfur ;k okf"ir nw/k] Øhe] iuhj] ?kh] [kks;k] ngh] Nsuk] dslhu] vkbZlØhe ;k ,slk dksbZ vU; mRikn Hkh gS] tks ifj"kn~ }kjk nqX/k mRikn vf/klwfpr fd;k tk;(
¼B½ ^^vkjf{kr {ks=** dk rkRi;Z /kkjk 12 ds v/khu fn;s x;s fdlh vkns"k esa fofufnZ"V {ks= ls gSA
v/;k; & 2
ifj"kn~ dk xBu vkSj dR̀;
3&& jkT; ljdkj] vf/klwpuk }kjk vkSj mles fofufnZ"V fd;s tkus okys fnukad ls] mÙkj izns"k jkT; nqX/k ifj"kn~ uked ,d ifj"kn~ xfBr djsxh] tks ,d fuxfer fudk; gksxh] tks bl vf/kfu;e vkSj blds v/khu cuk;s x;s fu;ekasa ds micU/kksa ds v/khu jgrs gq,] lEifÙk dk vtZu] /kkj.k vkSj fuLrkj.k djus dh "kfDr j[ksxhA
ifj"kn~ dk xBu
4&& ifj"kn~ esa fuEufyf[kr gksaxs & ifj"kn~ ds lnL;
¼d½ df̀"k mRiknu rFkk xzkeh.k fodkl dk izHkkjh vk;qDr ,oa lfpo] mÙkj izns"k ljdkj] tks ifj'kn~ dk insu v/;{k gksxk(
¼[k½ v/;{k] izknsf"kd dks&vkijsfVo Ms;jh QsMjs"ku fyfeVsM] tks ifj"kn~ dk insu mik/;{k gksxk(
¼x½ lfpo] mÙkj izns"k ljdkj] foÙk foHkkx] insu(
¼?k½ ;FkkfLFkfr] fo"ks"k lfpo ;k la;qDr lfpo] mÙkj izns"k ljdkj] Ik"kq/ku foHkkx] insu(
¼³½ Ik"kqikyu funs"kd] mÙkj izns"k] insu(
¼p½ df̀"k funs"kd] mÙkj izns"k] insu(
¼N½ fucU/kd] lgdkjh lfefr;ka] mÙkj izns"k] insu(
¼t½ LokLF; lsok funs"kd] mÙkj izns"k] insu(
¼>½ nqX/k mRiknd la?kksa ds pkj izfrfuf/k] tks jkT; ljdkj }kjk uke&fufnZ"V fd;s tk;saxs(
139
¿mÙkj izns"k nw/k vf/kfu;e] 1976À ¿/kkjk 5&8À ¼´½ mÙkj izns"k esa] m|ksx ¼fodkl vkSj fofu;eu½ vf/kfu;e] 1951 ds v/khu jftLVªhdr̀ nqX/k"kkykvksa ds nks izfrfuf/k] tks jkT; ljdkj }kjk uke&fufnZ"V fd;s tk;saxs(
¼V½ miHkksDrkvksa ds fgrksa dk izfrfuf/kRo djus okys nks O;fDr] tks jkT; ljdkj }kjk uke&fufn"V fd;s tk;saxs( vkSj
¼B½ nqX/k vk;qDr] insu] tks ifj"kn~ dk lnL;&lfpo gksxkA
5&& xSj ljdkjh lnL;ksa dh inkfof/k mudh fu;qfDr dh vf/klwpuk] ds fnukad ls rhu o"kZ gksxhA
xSj ljdkjh lnL;ksa dh
inkof/k
6&& ¼1½ bl vf/kfu;e ds micU/kksa ds v/khu jgrs gq,] ifj"kn~ dk d`R; lkekU;r;k jkT; esa nw/k mRiknu vkSj nqX/k"kkyk m|ksx dh vk;kstuk] fu;a=.k] fodkl vkSj fofu;eu djuk gksxkA
ifj"kn~ ds d`R;
¼2½ fo"ks"kr% vkSj mi/kkjk ¼1½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ifj"kn~ fuEufyf[kr ds lEcU/k esa ,slh dk;Zokfg;ka djsxk] ftUgas og mfpr le>s %& ¼d½ jkT; esa nqX/k"kkyk m|ksx ds fodkl ds fy;s vk;kstuk vkSj ;kstuk dh rS;kjh(
¼[k½ nqX/k mRikn ds fuekZ.k vkSj foØ; ds fy;s nqX/k"kkykvksa ds vkSj nw/k ;k fo/kkf;r nw/k ds fo/kkdkjksa vkSj fuekZrkvkass dks nw/k ds lEHkj.k dk fofu;eu vkSj O;oLFkk(
¼x½ ubZ nqX/k"kkyk;sa LFkkfir djus ds fy;s ifj;kstuk rS;kj djus esa m|edÙkkZvksa dh lgk;rk vkSj mldk vuqeksnu(
¼?k½ Ik"kq/ku ds iztuu] mRikndksa ds fy;s larqfyr Ik"kq vkgkj vkSj pkjk dh O;oLFkk vkSj Ik"kq jksx ds fu;a=.k vkSj mipkj ls lEcfU/kr dk;Zdyki dk lw=ikr] iFk&izn"kZu vkSj leUo; (
¼³½ nw/k vkSj nqX/k mRikn ds ewY; dk fofu;eu (
¼p½ ifj"kn }kjk vius ftEesa fy;s x;s dR̀; ds fuogZu ds lEcU/k esa fuf/k dh izkfIr vkSj O;;( vkSj
¼N½ ,sls vU; mik; djuk] tks fofgr fd;s tk;saA
7&& jkT; ljdkj] bl vf/kfu;e ds iz;kstuksa ds fy, nqX/k vk;qDr fu;qDRk djsxh] tks bl vf/kfu;e ds }kjk ;k v/khu iznÙk ;k vkjksfir dÙkZO; dk ikyu vkSj lHkh "kfDr dk iz;ksx djsxkA
nqX/k vk;qDr dh fu;qfDr
8&& ¼1½ nqX/k vk;qDr ifj"kn~ dk eq[; dk;Zikyd vf/kdkjh gksxkA ifj"kn~ ds deZpkjh ¼2½ jkT; ljdkj ds lkekU; ;k fo"ks"k vkns"k ds v/khu jgrs gq,] ifj"kn~ bl vf/kfu;e ds v/khu vius dR̀;ksa dk n{krk ls ikyu djus ds fy, ,sls vf/kdfkj;ksa vkSj deZpkkfj;ksa dks] ftUgsa og vko";d le>sa vkSj ,slh "krksZa vkSj fucU/kuksa ij] ftUgsa og mfpr le>sa] fu;qDr dj ldrh gSA
¼3½ mi/kkjk ¼2½ esa fufnZ"V leLr vf/kdkfj;ksa vkSj deZpkfj;kasa dk lkekU; fu;a=.k vkSj funs"ku] ifj"kn~ ds v/kh{k.k ds v/khu jgrs gq, nqX/k vk;qDr esa fufgr gksxkA
140
¿mÙkj izns"k nw/k vf/kfu;e] 1976À ¿/kkjk 9&11À 9&& ¼1½ mÙkj izns"k nqX/k fodkl fuf/k uked ,d fuf/k LFkkfir dh tk;sxh] ftldk iz"kklu vkSj fu;a=.k ifj"kn~ djsxh vkSj ftlesa ifj"kn~ dh vksj ls izkIr lHkh /ku tek fd;k tk;xkA
nqX/k fodkl fuf/k
¼2½ fo"ks'kr% vkSj mi/kkjk ¼1½ ds micU/kksa dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ifj"kn~ dks fuEufyf[kr óksr ls gqbZ vk; dks fuf/k esa tek fd;k tk;xk %& ¼d½ /kkjk 16 ds v/khu midj dh vk; esa ls ljdkj }kjk fuf/k eas tek dh tkus okyh jkf"k (
¼[k½ bl vf/kfu;e ds micU/kksa ds v/khu izkIr ykblsal Qhl ( vkSj ¼x½ jkT; ;k dsUnzh; ljdkj ;k fdlh vU; laxBu ;k fudk; ls izkIr vuqnku vkSj foÙkh; lgk;rkA
10&& ¼1½ ifj"kn~] jkT; ljdkj dks ,sls le; vkSj ,sls izi= esa vkSsj ,slh jhfr l]s ftls jkT; ljdkj lkekU; ;k fo"ks"k vkns"k nsdj funsf"kr djs] ,slh fooj.kh] vk[;k vkSj fooj.k&i= izLrqr djsxh] ftldh vis{kk jkT; ljdkj le;≤ ij djsA okg; fu;a=.k
¼2½ mi/kkjk ¼1½ ds micU/kksa ij izfrdwy izHkko Mkys fcuk] ifj"kn~ izR;sd foÙkh; o"kZ dh lekfIr ds i"pkr~ nks ekl ds Hkhrj] jkT; ljdkj dks xr foÙkh; o"kZ ds nkSjku viuh xfrfof/k;kas] uhfr vkSj dk;ZØe dk Bhd vkSj iw.kZ or̀kUr izLrqr djsxhA ¼3½ ifj"kn~ dk ys[kk LFkkuh; fuf/k le>k tk;xk vkSj LFkkuh; fuf/k ys[kk ijh{kd] mÙkj izns"k mldh ys[kk ijh{kk djsxkA
¼4½ vius dR̀;ksa dk fuoZgu djus esa] ifj"kn~ uhfr fo"k;d iz"uksa ij ,sls funs"kksa }kjk iFk&iznf"kZr gksxh] tks mls jkT; ljdkj }kjk fn;s tk;asA
¼5½ ;fn ,slk dksbZ iz"u mBs fd dksbZ fo"k; ,slk fo"k; gS ;k ugha] ftlds lEcU/k esa jkT; ljdkj mi/kkjk ¼4½ ds v/khu funs"k tkjh dj ldrh gS rks jkT; ljdkj dk ml ij fofu"p; vfUre gksxkA
v/;k; & 3
jftLVªhdj.k] ykblsal] midj vkSj fucZU/ku
11&& ¼1½ bl vf/kfu;e ds izkjEHk ds Ik"pkr~ dksbZ O;fDr nqX/k"kkyk ;k nqX/k fo/kk ;wfuV bl fufeÙk ykblsal ds fcuk LFkkfir ugha djsxk] ftlesa ifj"kn~ }kjk bl fufeÙk fofufnZ"V lhek ls vf/kd ek=k eas] nw/k ;k nqX/k mRikn dk mi;ksx fd;k tkrk gS ;k mi;ksx djus dh vf/k"Bkfir {kerk gSA
nqX/k"kkyk fo/kkdÙkkZ ;k
fuekZrk dks ykblsal
¼2½ jkT; ljdkj }kjk vf/klwpuk ls bl fufeÙk fu;qDr fnukad ij ¼tks fnukad bl vf/kfu;e ds izkjEHk ds i"pkr~ rhu ekl ds iwoZ ugha gksxk½ ;k mlds i"pkr~ dksbZ O;fDr bl fufeÙk ykblasl ds fcuk dkjckj nqX/k"kkyk dk ;k fo/kkdkj ;k fuekZrk ds :i esa ugha djsxk] tks ifj"kn~ }kjk vf/klwpuk ls bl fufeÙk fofufnZ"V lhek ls vf/kd ek=k esa nw/k ;k nqX/k mRikn dk mi;ksx djrk gS ;k mi;ksx djus dh vf/k"Bkfir {kerk j[krk gSA ¼3½ mi/kkjk ¼1½ vkSj ¼2½ esa fdlh ckr ds gksrs gq, Hkh] m|ksx ¼fodkl vkSj fofu;eu½ vf/kfu;e] 1951 ds v/khu ykblsal izkIr fdlh nqX/k fo/kk ;wfuV dks bl vf/kfu;e ds v/khu ykblsal nsus ls badkj ugha fd;k tk;xk] ;fn og fofgr jhfr ls vkosnu&i= ns vkSj fofgr "krksZa dk vuqikyu djs vkSj ,slh izfrHkwfr vkSj ,slh Qhl ns] tks fofgr dh tk;A
141
¿mÙkj izns"k nw/k vf/kfu;e] 1976À ¿/kkjk 12&14À Li"Vhdj.k & 1 & jkT; ljdkj fHkUu&fHkUu {ks=ksa ds fy, ;k fHkUu&fHkUu Jsf.k;kasa vFkkZr~ nqX/k"kkyk] fo/kkdkj ;k fuekZrk ds fy, fHkUu&fHkUu fnukad fu;r dj ldrh gSA Li"Vhdj.k & 2& Li"Vhdj.k 1 esa mfYyf[kr Jsf.k;ksa ;k mlds ;k fHkUu&fHkUu oxksZa ds fy, fHkUu&fHkUu nj ;k Qhl fu;r dh tk ldrh gSA
12&& ¼1½ ifj"kn~] mfpr ewY; ij i;kZIr nw/k dh miyC/krk lqfuf"pr djus ds fy,] vf/klwpuk }kjk fdlh {ks= dks vkjf{kr {ks= ?kksf"kr dj ldrh gSA vkjf{kr {ks=
¼2½ tc dksbZ {ks= vkjf{kr {ks= ?kksf"kr dj fn;k tk; rc ml {ks= dh nqX/k"kkyk ;k nqX/k"kkyk;as] ;fn ifj"kn~ }kjk ,slk funs"k fn;k tk;] ml {ks= ds mRikndksa }kjk izLrqr lc nw/k ,sls ewY; ij [kjhnsxh] ftlss ifj"kn~ lqlaxr rF;kssa dks] tSls iwoZorhZ o"kZ eas ml {ks= esa nw/k dh miyC/krk vkSj xq.k vkSj nw/k ds ewY; dks] /;ku esa j[krs gq, vf/klwfpr djsA 13&& fdlh izkf/kdr̀ O;fDr ;k ,tsUlh ls fHkUu dksbZ O;fDr bl lEcU/k esa ykblsal izkf/kdkjh ls ykblsal izkIr fd;s fcuk] fdlh vkjf{kr {ks= ds Hkhrj fdlh LFkku ls ,sls {ks= ds ckgj fdlh LFkku esa nw/k ;k nqX/k mRikn dk laxzg ugha djsxk] mls ys ugha tk;sxk vkSj mldk ifjogu ugha djsxk %
ifjogudÙkkZ dks ykblsal
nsuk
ijUrq bl /kkjk dh dksbZ ckr 20 fdyksxzke ls vuf/kd ?kh ;k 20 yhVj ls vuf/kd nw/k vkSj 10 fdyksxzke ls vuf/kd fdlh nqX/k mRikn dk ifjogu djus ij ;k mls ys tkus ij ykxw ugha gksxhA
14&& ¼1½ bl vf/kfu;e ds v/khu ykblsal] fofgr "krksZa ds v/khu jgrs gq, vkSj ,slh izfrHkwfr nsus vkSj ,slh Qhl dk Hkqxrku djus ij] tks fofgr dh tk;] ykblsal izkf/kdkjh }kjk fofgr jhfr ls fn;k tk;xk ;k uohdr̀ fd;k tk;xkA
ykblsal dk iznku]
fuyEcu ;k fujlu
izfrHkwfr dk leigj.k vkSj
izfrdj ds nkos ij jksd
¼2½ ;fn dksbZ ykblsal/kkjh bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ds micU/kksa dk ;k ykblsal dh fdlh "krZ dk mYya?ku djrk gS] rks /kkjk 20 ds v/khu n.M fo"k;d mlds nkf;Ro ij izfrdwy izHkko Mkys fcuk] ykblsal izkf/kdkjh mldks Li"Vhdj.k dk volj nsus ds i"pkr~ mldk ykblsal jÌ dj ldrk gS %
ijUrq ykblsal izkf/kdkjh bl mi/kkjk ds v/khu ykblsal dks jÌ djus dk uksfVl nsrs le; ykblsal dks fuyfEcr dj ldrk gSA
¼3½ tgka dksbZ ykblas al/kkjh nw/k ;k nqX/k mRikn dh "kq)rk ;k xq.k ds ekud ls lEcfU/kr rRle; izoÙ̀k fdlh fof/k ds v/khu fdlh vijk/k ds fy, nks"kfl) Bgjk;k x;k gks] ogka ykblsal izkf/kdkjh n.M dh izdf̀r vkSj xq:rk vkSj ,slh ifjfLFkfr dks] ftlesa vijk/k fd;k x;k Fkk] /;ku esa j[krs gq,] mldk ykblsal mikUrfjr ;k jÌ dk ldrk gSA ¼4½ /kkjk 20 ;k mi/kkjk ¼1½ ds micU/kksa ij izfrdwy izHkko Mkys fcuk] ;fn ykblsal izkf/kdkjh dk ;g lek/kku gks tk; fd ykblsal/kkjh us ykblsal dh fdlh "krZ dk mYya?ku fd;k gS vkSj ;g fd mldh izfrHkwfr fu{ksi dk leigj.k vko";d gS] rks og mls Li"Vhdj.k dk volj nsus ds i"pkr~] vkns"k }kjk mldh lEiw.kZ ;k vkaf"kd izfrHkwfr fu{ksi dk leigj.k dj ldrk gSA
¼5½ mi/kkjk ¼2½ ;k mi/kkjk ¼3½ ds v/khu ykblsal dks fuyfEcr ;k jÌ ;k mikUrfjr djus ds izR;sd vkns"k ;k mi/kkjk ¼4½ ds v/khu izfrHkwfr fu{ksi ds leigj.k ds vkns"k dh ,d izfr ykblsal/kkjh dks izsf"kr dh tk;xh A
142
¿mÙkj izns"k nw/k vf/kfu;e] 1976À ¿/kkjk 15&18À ¼6½ mi/kkjk ¼2½] mi/kkjk ¼3½ ;k mi/kkjk ¼4½ ds v/khu ykblsal/kkjh ds fdlh vkns"k ls O;fFkr dksbZ O;fDr vkns"k dh lalwpuk ds fnukad ls lkB fnu ds Hkhrj ifj"kn~ ds v/;{k dks fofgr jhfr ls vihy dj ldrk gSA
¼7½ ykblsal/kkjh vius ykblsal ds jÌ ;k fuyfEcr fd;s tkus ij izfrdj dk ;k ykblsal Qhl dh okilh dk gdnkj ugh gksxkA
15&& jkT; ljdkj yksdfgr esa] vkSj bl vf/kfu;e vkSj blds v/khu cuk;s x;s fu;eksa esa micU/kksa ds v/khu jgrs gq, &
¼d½ fdlh fof"k"V {ks= esa nw/k ds foØ; ;k lEHkj.k] ;k fdlh nqX/k mRikn ds fuekZ.k] fodz; ;k lEHkj.k dks(
nw/k vkSj nqX/k mRikn ds
foØ; vkSj ifjogu vkSj
fu;kZr dk izfr"ks/k ;k
fofu;eu
¼[k½ jkT; ds fdlh ,d {ks= ls jkT; ds fdlh vU; {ks= esa nw/k ;k nqX/k mRikn ds ifjogu dks] ;k jkT; ds ckgj fdlh LFkku esa mlds fu;kZr dks] vf/klwpuk }kjk fofu;fer dj ldrh gS ;k mlds lEcU/k esa ewY; fu/kkZfjr dj ldrh gSA
16&& ¼1½ jkT; ljdkj] nw/k ;k nqX/k mRikn ds foØ; ;k Ø; ;k lM+d }kjk ykus ij vf/klwpuk }kjk] ,slh jhfr ls vkSj ,slh nj ;k njksa ij tSlh fofgr dh tk;] ;FkkfLFkfr] nw/k ;k nqX/k mRikn ds ewY; ds nl izfr"kr ls vuf/kd dj vkjksfir] mn~xg̀hr vkSj izHkkfjr dj ldrh gS vkSj ,slk dj nqX/k"kkyk }kjk ;k fo/kkdrkZ] fuekZrk ;k jkT; ds ckgj nw/k ;k nqX/k mRikn ds ifjogudrkZ }kjk ns; gksxkA
nw/k ds Ø; ij midj
¼2½ mi/kkjk ¼1½ ds v/khu vkjksfir dksbZ dj dsoy ,d LFky ij mn~x̀ghr fd;k tk;xk vkSj ,slh jhfr ls fn;k tk;xk] tSlh fofgr dh tk;A
¼3½ bl /kkjk ds v/khu vkjksfir dj ^^nw/k midj** dgyk,xkA
¼4½ midj dk laxzg djus ds fy;s vf/kdr̀ izkf/kdkjh dysDVj dks vius gLrk{kj ls ,d izek.k&i= vxzlkfjr dj ldrs gaS] ftlesa lEc) O;fDr ls ns; cdk;s dh jkf"k mfYyf[kr dh tk;xh vkSj dysDVj ,slk izek.k&i= izkIr djus ds i"pkr~ ,sls O;fDr ls mlesa fofufnZ"V jkf"k dks olwy djus dh dk;Zokgh djsxk] ekuks og Hkw&jktLo dk cdk;k gksA 17&& izR;sd foÙkh; o"kZ ds izkjEHk esa] fof/k }kjk lE;d~ fofu;kstu fd;s tkus ds i"pkr~ jkT; ljdkj midj ds vkxe dh iwjh jkf"k dks] tks /kkjk 16 ds v/khu vkjksfir fd;k tk; vkSj iwoZorhZs foÙkh; o"kZ esa mlds }kjk olwy fd;k tk;] laxzg&O;; dh dVkSrh djus ds i"pkr~ jkT; dh lafpr fuf/k ls vkSj muds ckgj fudkysxh vkSj mls mÙkj izn s"k nqX/k fodkl fuf/k esa tek djsxh vkSj ,slh jkf"k dk mDr fuf/k esa tek fd;k tkuk jkT; dh lafpr fuf/k ij izHkkj gksxkA
midj dh vk; nqX/k
fodkl fuf/k esa j[kh
tk;sxh
v/;k; &4
"kkfLr vkSj izfØ;k 18&& dksbZ U;k;ky; bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk laKku iqfyl vf/kdkjh dh fjiksVZ ij] u fd mlds flok; djsxk] tks ifj"kn~ ;k ifj"kn~ }kjk bl iz;kstukFkZ izkf/kdr̀ fdlh O;fDr dh iwoZ Lohdf̀r ls vijk/k fd;s tkus ds i"pkr~ fudVre N% ekl ds Hkhrj dh tk;A
vijk/k dk laKku
143
¿mÙkj izns"k nw/k vf/kfu;e] 1976À ¿/kkjk 19&22À 19&& izFke oxZ eSftLVªsV ds U;k;ky; ls fuEu dksbZ U;k;ky; bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k ij fopkj ugh djsxkA
U;k;ky; dh vf/kdkfjrk
20&& dksbZ O;fDr] tks bl vf/kfu;e ;k blds v/khu cuk;s x;s fdlh fu;e ;k fofu;e ds micU/kksa dk mYya?ku djrk gS ;k bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ;k fofu;eksa ds v/khu tkjh fd;s x;s fdlh vkns"k dk vuqikyu ugha djrk gSA og tqekZus ls] tks ikap gtkj :i;s rd gks ldrk gS] n.Muh; gksxk vkSj ;fn vijk/k fujUrj tkjh jgs rks ,sls izFke vijk/k ds fy;s nks"k flf) ds i"pkr~ izR;sd fnu ds fy;s] ftlesa vijk/k tkjh jgs] ikap lkS :i;s rd ds vfrfjDr tqekZus ls n.Muh; gksxkA 'kkfLr
21&& ¼1½ ;fn bl vf/kfu;e ds v/khu fdlh vijk/k dks djus okyk O;fDr dksbZ dEiuh gks rks og dEiuh vkSj vijk/k dks djus ds le; ml dEiuh dk izHkkjh vkSj mlds dk;Z&lapkyu ds fy;s mÙkjnk;h izR;sd O;fDr ds fo:) dk;Zokgh dh tk ldsxh vkSj og n.M dk Hkkxh gksxk ekuksa ;g vijk/k mlds }kjk Loa; fd;k x;k Fkk % dEifu;ksa }kjk vijk/k
ijUrq bl mi/kkjk dh fdlh ckr ls dksbZ O;fDr fdlh n.M dk Hkkxh ugha gksxk] ;fn og lkfcr dj ns fd vijk/k mldh tkudkjh ds fcuk fd;k x;k Fkk ;k mlus ml vijk/k dks fd;s tkus ls jksdus dk lHkh lE;d~ iz;kl fd;k FkkA ¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] tc bl vf/kfu;e ds v/khu dksbZ vijk/k fdlh dEiuh us fd;k gks vkSj ;g lkfcr gks tk; fd og vijk/k ml dEiuh ds fdlh funs"kd] izcU/kd] lfpo ;k vU; vf/kdkjh dh lEefr ;k ekSukuqefr ls fd;k x;k gS ;k mudh fdlh mis{kk djus ds dkj.k gqvk gS rks dEiuh dk ,sls funs"kd] izcU/kd] lfpo ;k vU; vf/kdkjh ds fo:) Hkh dk;Zokgh dh tk ldsxh vkSj og n.M dk Hkkxh gksxkA Li"Vhdj.k% & bl /kkjk ds iz;kstuksa ds fy;s&
¼d½ ^^dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS vkSj blds vUrxZr dksbZ QeZ ;k O;fDr;ksa dk leqnk; Hkh gS] vkSj
¼[k½ fdlh QeZ ds lEcU/k esa] ^^funs"kd** dk rkRi;Z ml QeZ ds Hkkxhnkj ls gSA
22&& ¼1½ nqX/k vk;qDr ;k ifj"kn~ }kjk bl fufeÙk lkekU; ;k fo"ks"k }kjk izkf/kdr̀ mldk dksbZ vU; vf/kdkjh ;k rks dk;Zokfg;k a lafLFkr fd;s tkus ds iwoZ ;k mlds i"pkr~ bl vf/kfu;e ds v/khu n.Muh; fdlh vijk/k dk "keu ,sls fucU/kuksa ij] ftlds vUrxZr
"keu Qhl dk Hkqxrku fd;k tkuk Hkh gS] ftUgsa og mfpr le>sa] dj ldrk gS % vijk/k dk "keu
ijUrq fdlh vijk/k dk] ftlds vUrxZr ifj"kn~ }kjk ;k mldh vksj ls tkjh fd;s x;s fdlh vkns"k dk vuqikyu u fd;k tkuk Hkh gS] rc rd "keu ugha fd;k tk;sxk] tc rd fd ,sls vkns"k dk ;FkkO;ogk;Z vuqikyu u fd;k x;k gksA ¼2½ tgka fdlh vijk/k dk "keu fd;k x;k gks] ogka vijk/kh] ;fn vfHkj{kk esa gks] mUeqDr dj fn;k tk;sxk vkSj bl izdkj "keu fd;s x;s vijk/k ds lEcU/k esa mlds fo:) dksbZ vxzsrj dk;Zokgh ugha dh tk;xhA
144
¿mÙkj izns"k nw/k vf/kfu;e] 1976À ¿/kkjk 23&27À v/;k; & 5
izdh.kZ
23&& ifj"kn~ dh leLr vuqKk] vkns"k] fofu"p; vkSj vU; nLrkost eq[; dk;Zikyd vf/kdkjh ;k bl fufeÙk ifj"kn~ }kjk izkf/kdr̀ fdlh vf/kdkjh ds gLrk{kj ls vf/kizekf.kr fd;s tk;saxsA
ifj"kn~ ds vkns"k vkSj
nLrkost dk vf/kizek.ku
24&& ykblsal izkf/kdkjh ;k nqX/k vk;qDr }kjk izkf/kdr̀ dkssbZ O;fDr viuk ;g lek/kku djus ds fy;s fd bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksasa ;k fofu;eksa dk dksbZ mYya?ku rks ugha fd;k x;k gS u fd;k tk jgk gS vkSj u fd;s tkus dh lEHkkouk gS] fdlh nqX/k"kkyk ;k fdlh fo/kkdrkZ ;k fuekZrk ds fdlh miØe ds Hkw&x̀gkfn] miLdj ;k vfHkys[k vkSj nw/k ;k nqX/k mRikn dk fujh{k.k ;k tkap dj ldrk gS ;k djk ldrk gSA miØe vkfn dk fujh{k.k
25&& dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh fdlh O;fDr ds fo:) ,sls dk;Z ds fy;s ugha dh tk ldsxh] tks bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa vkSj fofu;eksa ds v/khu ln~Hkkouk ls fd;k x;k gks ;k fd;s tkus d s fy;s vk"kf;r gksA ln~Hkkouk ls fd; x;s
dk;Z dk laj{k.k
26&& ifj"kn~ dk dksbZ dk;Z mldh lnL;rk esa fdlh fjfDr ;k mlds xBu ;k vf/k"Bku esa fdlh +=qfV ds dkj.k ek= ls vfof/kekU; ugha le>k tk;xkA dk;Z] tks vfof/kekU; ugh
gksaxs
27&& ¼1½ jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s fu;e cuk ldrh gSA
¼2½ fo"ks'kr% vkSj iwoZxkeh "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls fu;eksa esa fuEufyf[kr lHkh ;k fdlh fo"k; dh O;oLFkk dh tk ldrh gS] vFkkZr~%& fu;e cukus dh "kfDr
¼d½ ifj"kn~ }kjk dk;Z lapkyu(
¼[k½ nqX/k vk;qDr ds dÙkZO;] "kfDr vkSj dR̀;(
¼x½ ifj"kn~ es vkdfLed fjfDr;ksa esa lnL;ksa dh fu;qfDr(
¼?k½ foÙkh; fooj.k&i= rS;kj djuk vkSj izLrqr djuk(
¼³½ jhfr] ftlds vuqlkj vkSj izi= ftlesa nqX/k fodkl fuf/k dk iz"kklu vkSj mlls Hkqxrku fd;k tk;sxk(
¼p½ ykblsUl nsus dh jhfr vkSj ykblsaUl Qhl dh nj(
¼N½ nw/k midj dh nj vkSj mUgsa vkjksfir vkSj laxzg djus dh jhfr( ¼t½ ifj"kn~ }kjk jkT; ljdkj dks izLrqr fd;s tkus okys fooj.k&i= vkSj fooj.kh vkSj ifj"kn~ ;k nqX/k"kkyk] fuekZrk vkSj fo/kkdrkZ }kjk j[ks tkus okys jftLVj vkSj vU; izi=(
¼>½ nqX/k la?k] nqX/k"kkyk] fo/kkdÙkkZ ;k fuekZrk ds chp fookn dk nqX/k vk;qDr dks funsZ"k vkSj bl lEcU/k esa nqX/k vk;qDr }kjk vuqlj.k dh tkus okyh izfØ;k ( vkSj
¼´½ dksbZ vU; fo"k;] ftls ifj"kn~ }kjk fofgr fd;k tkuk gks vkSj fd;k tk;A
145
¿mÙkj izns"k nw/k vf/kfu;e] 1976À ¿/kkjk 28À 28&& ¼1½ ifj"kn~ jkT; ljdkj dh iwoZ Lohdf̀r ls] bl vf/kfu;e vkSj blds v/khu cuk;s x;s fu;eksa ls laxr fofu;e cuk ldrh gSA
fofu;e
¼2½ fo"ks'kr% vkSj iwoZxkeh "kfDr dh O;kidrk ij izfrdwy izHkko Mkys fcuk] fuEufyf[kr dh O;oLFkk djus ds fy;s ifj"kn~ fofu;e cuk ldrh gS%& ¼d½ ifj"kn~ ;k mldh lfefr;ks ds dk;Z lEiknu ds lEcU/k esa izfØ;k( ¼[k½ ifj"kn~ ds deZpkfj;ksa ds dR̀; vkSj dÙkZO; (
¼x½ ifj"kn~ dh lfefr;ksa dk xBu] "kfDr] dÙkZO; vkSj dR̀;( vkSj ¼?k½ dksbZ vU; fo"k;] ftlds fy;s fofu;eksa esa O;oLFkk dh tkuh gks ;k dh tk;A
146
THE UTTAR PRADESH MILK ACT, 19761
[U. P. ACT NO. 7 OF 1976]
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on April 8, 1976 and by the Uttar Pradesh Legislative Council on April 6, 1976. Received the assent of the Governor on April 16, 1976, under Article 200 of 'the Constitution of India', and was published in the Uttar Pradesh Gazette, Extraordinary, dated April 17, 1976.]
AN
ACT
to provide for the regulation and control of production, supply and distribution of milk and its conversion into milk products with a view to development of dairy industry in the State, and for matters connected therewith.
IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India as follows ;-
CHAPTER 1
Short title, extent and commencement
1. (1) This Act may be called the Uttar Pradesh Milk Act, 1976.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall come into force on such date2as the State Government may by notification appoint in this behalf, and different dated may be appointed for different areas of Uttar Pradesh and for different provisions of this Act. Definitions 2. In this Act-
(a) "authorized person" and "authorized agency" respectively, mean a person and "agency authorized by the Board by notification for any purpose under this Act ;
(b) Board" means the Uttar Pradesh Rajya Dugdh Parshad, constituted by the State Government by notification under section 3;
(c) "dairy" means any premises where machinery is used for cooling, heating or any other treatment of milk or for converting milk into milk products or packaging of milk or milk products ;
(d) "Fund" means the Uttar Pradesh Milk Development Fund created under section 9;
(e) "licence" means a licence issued by the Licensing Authority under this Act;
1 . For Statement of Objects and Reasons, see Uttar Pradesh. Gazette, Extraordinary, dated April 8, 1976.
2 . Under notification no. 1494-C (3) xII·C B-8-73, dated May 11, 1976. The Governor is hereby appoint; May 11, 1976 as a date on which al: the sections except 11,12, 13,14, 16 and 17 of the said Act wall come into force, 3. Under notification no. 646 xII-E-4·8-73, dated August 10, 1976, Governor hereby appoint August 15, 1976 as a date on which actions 11, 12, 13, 14:, 16, and 17 or the said Act shall Come into force.
147
[The Uttar Pradesh Milk Act, 1976] [Section 3-4]
(f) "Licensing Authority" means an officer authorized by the Milk Commissioner in this behalf;
(g) "manufacturer" means a person or establishment engaged in the manufacture of milk products or in the preparation of items containing milk solids ;
(h) "processor''' means a person or establishment engaged in the collection or treatment of liquid milk, such as chilling, heating or any other treatment for augmenting the marketable life of milk ;
(i) "milk" means lacteal secretion from cow Or buffalo;
(j) "Milk Commissioner" means the Milk Commissioner appointed under section 7 ;
(k) "milk, product" means any commodity manufactured from milk, separated milk, butter milk or whey, and includes powders, condensed or evaporated milk, Creem, cheese, ghee, khoa, dahi, chhena, casein, ice-cream or any other product as may be notified by the Board to be milk products
(l) "reserved area" means the area specified in an order made under section 12.
CHAPTER II
CONSTITUTION AND FUNCTIONS OF THE BOARD
Constitution of the Board
3. The State Government shall, by notification and with effect from a date to be specified therein, constitute a Board to be known as the Uttar Pradesh Rajya Dugdh Parishad which shall be a body corporate with power, subject to the provisions of this Act and the rules made thereunder, to acquire, hold and dispose of property.
Member of the
Board
4. The Board shall consist of the following :
(a) Commissioner and the Secretary to the State Government, incharge of Agriculture Production and Rural Development, who shall be the Chairman of the Board, ex-officio;
(b) The Chairman, Pradeshik Co-operative Dairy Federation Ltd., ex- officio, who shall be the Vice-Chairman of the Board, ex -officio;
(c) the Secretary to the State Government, Finance Department, Uttar Pradesh, ex -officio ;
(d) Special Secretary or Joint Secretary, as the case may be, to the State Government in the Pashudhan Department Uttar Pradesh, ex officio;
(e) the Director of Animal Husbandry, Uttar Pradesh, ex officio ;
(f) the Director of Agriculture, Uttar Pradesh, ex officio;
(g) the Registrar, Co-operative Societies, Uttar Pradesh, ex officio ;
(h) the Director of Medical and Health Services, Uttar Pradesh, ex officio;
(i) four representatives of milk producers, unions, to be nominated by the State Government ;
148
[The Uttar Pradesh Milk Act, 1976] [Section 5-8]
(j) two representatives of dairies registered under the Industries (Development and Regulation) Act, 1951, in Uttar Pradesh, to be nominated by the State Government ;
(k) two persons representing the consumers' interests, to be nominated by the State Government ; and
(l) the Milk Commissioner, ex-officio, who shall be the Member- Secretary of the Board.
Term or non-
official
members
5. The term of office of non-official members shall be three years from the date of notification of their appointment.
Functions of
the Board
6. (1) Subject to the provisions of this Act, the functions of the Board shall generally be to plan, control, develop and regulate milk production and dairy industry in the State.
(2) In particular and without prejudice to the generality of the provisions of sub- section (1), the Board may take such steps as it may think fit --
(a) to prepare plans and schemes for the development of dairy industry in the State;
(b) to regulate and provide for the supply of milk to dairies and processors and manufacturers of milk or processed milk, for manufacture and sale of milk products;
(c) to assist entrepreneurs in preparing projects for setting up new dairies and to accord approval for the same ;
(d) to initiate, guide and co-ordinate activities concerning breeding of livestock, provision of balanced cattle feed and fodder to producers and control and treatment of cattle diseases ;
(e) to regulate the price of milk and milk products ;
(f) to secure funds for and to incur expenditure in connexion with the discharge of functions undertaken by the board; and
(g) to take such other measures as may be prescribed. Appointment
of Milk
Commissioner
7. The State Government shall for purposes of this Act appoint a Milk Commissioner who shall perform the duties and exercise all powers conferred or imposed upon him by or under this Act. Employees of
the Board
8. (1) The Milk Commissioner shall be the Chief Executive Officer of the Board.
(2) Subject to any general or special orders of the State Government the Board may, appoint such officers and employees as it considers necessary for the efficient performance of its functions under this Act and on such terms and conditions as it thinks fit.
(3) Subject to the superintendence of the Board, the general control and direction over all the officers and employees referred to in sub-section (2) shall be vested in the Milk Commissioner.
149
[The Uttar Pradesh Milk Act, 1976] [Section 9-11] Milk
Development
Fund
9. (1) There shall be established a fund to be called the Uttar Pradesh Milk Development Fund, which shall be administered and controlled by the Board and to which all moneys received en behalf of the Board shall be credited.
(2) In particular, and without prejudice to the generality of the provisions of sub- section (1), the income of the Board from the following sources, shall be credited to the fund:-
(a) amount to be credited to the fund by Government out of the proceeds of cess to be imposed under section 16 ;
(b) licensing fees received under the provisions of this Act ;
(c) grants and subventions received from the State or Central Government or from any other organization or body. External
Control
10. (1) The Board shall furnish to the State Government, at such times and in such form and manner as the State Government may by general or special order direct, such returns, reports and statements as the State Government may from time to time require.
(2) Without prejudice to the provisions of sub-section (1), the Board shall, within two months after the end of each financial year, submit to the State Government giving a true and full account of its activities, policies and programmes during the previous financial year.
(3) The accounts of the Board shall be deemed to be a local fund and be audited by the Examiner, Local Fund Accounts, Uttar Pradesh.
(4) In the discharge of its functions, the Board shall be guided by such directions on questions of policy all may be given to it by the State Government.
(5) If any question arises whether any matter is or is not a matter as respects which the State Government may issue a direction under sub-section (4), the decision of the State Government shall be final.
CHAPTER III
REGISTRATION, LICENCE, CESS AND RESTRICTIONS
Licensing of Dairy
Processor or manufacturer
11. (1) No person shall after the commencement of this Act set up a dairy or milk processing unit handling or having installed capacity for handling milk or milk products in quantities exceeding the limit specified by the Board in this behalf except under a licence in that behalf.
(2) No person shall on or after the date to be appointed in this behalf by the State Government by notification (such date being not earlier than three months after the commencement of this Act), carry on business of dairy or as processor or manufacturer, handling or having installed capacity for handling milk or milk products in quantities exceeding the limits specified by the Board by notification in this behalf, except under a licence in that behalf.
(3) Notwithstanding anything contained in sub-sections (1) and (2), a milk processing unit licensed under the Industries (Development and Regulation) Act, 1951 shall not be refused licence under this Act, if it makes an application in the prescribed manner and complies with the prescribed conditions and furnishes such security and pays such fee as may be prescribed.
150
[The Uttar Pradesh Milk Act, 1976] [Section 12-14] Explanation I-- Different dates may be appointed by the State Government in such notification for different areas or for different categories, namely, dairies, processors or manufacturers.
Explanation II-- Different rates or fees may be prescribed for the categories mentioned in Explanation I or for different classes thereof. Reserved Area
12. (1) The Board may, by notification, declare an area to be a reserved area to ensure the availability of sufficient milk at fair prices.
(2) When an area has been declared a reserved area, the dairy or dairies in such area shall, if so directed by the Board, purchase all the milk offered by the producers in the area at such price as may be notified by the Board having regard to relevant factors such as availability and quality of milk and price of milk in that area during the preceding year.
Licensing of
Transporter
13. No person other than an authorised person or agency shall collect, carry or transport milk or milk products from any place within a reserved area to any place outside such area without obtaining licence in this regard from the licensing authority :
Provided that nothing in this section shall apply to transport or carriage of ghee, or milk any milk product in quantities not exceeding prescribed limits by any person for personal consumption.
Grant of
licence
Suspension or
Cancellation
Forfeiture of
security and
ban on claim
for
compensation
14. (1) A licence under the provision of this Act shall be granted or renewed by the licensing authority in the prescribed manner, subject to prescribed conditions and on furnishing of such security and payment of such fees as may be prescribed.
(2) If any licensee contravenes any of the provisions of this Act or the rules made thereunder or any condition of the licence, then without prejudice to his liability for punishment under section 20, the licensing authority may, after giving him an opportunity of explanation, cancel his licence :
Provided that the licensing authority may, while issuing notice for cancellation of licence under this sub-section, suspend the licence.
(3) Where any licensee has been convicted of an offence under any law relating to purity or quality standards of milk or milk products for the time being in force, the licensing authority may, having regard to the nature and gravity of the offence and the circumstances, in which it was committed, modify or cancel his licence.
(4) Without prejudice to the provisions of section 20 or of sub- section (1), if the licensing authority is satisfied that a licensee has contravened any of the conditions of the licence and that a forfeiture of his security deposit is called for, it may, after giving him an opportunity of explanation, by order forfeit the whole or part of his security deposit.
(5) A copy of every order suspending or cancelling or modifying the licence under sub-section (2) or sub-section (3) or an order forfeiting security deposit under sub-section (4) shall be communicated to the licensee.
151
[The Uttar Pradesh Milk Act, 1976] [Section 15-18]
(6) Any person aggrieved by an order of the licensing authority under sub-section (2), sub-section (3) or sub-section (4) may, within sixty days of the communication of the order to him, appeal to the Chairman of the Board in the prescribed manner.
(7) The licensee shall not be entitled to compensation or refund of licence fee on cancellation or suspension of this licence.
Prohibition or
regulation of
sale and
transport and
export
of milk and
milk products
15. The State Government may, in the public interest and subject to the provisions of this Act and the rules made thereunder, by notification regulate or fix prices in respect of --
(a) the sale or supply of milk, or the manufacture, sale or supply of any milk product in a particular area; and
(b) the transport of milk or any milk product from one area in the State to another area in the State or its export to any place outside the State. Cess on
purchase of
milk
16. (1) The State Government may by notification impose, levy and charge tax on the sale or purchase or of carriage by road of milk or milk products in such manner and at such rate or rates as may be prescribed not exceeding 10 per cent of the price of the milk or milk products, as the case may be, and such tax shall be payable by the dairy or by a processor, manufacturer or transporter of milk or milk product outside the State.
(2) Any tax imposed under sub-section (1) shall be levied at only one point and in such manner as may be prescribed.
(3) A tax imposed under this section shall be called "Milk Cess".
(4) The authority empowered to collect the cess may forward to the Collector, a certificate under his signature specifying the amount of arrears due from the person concerned, and the Collector, on receipt of such certificate, shall proceed to recover from such person the amount specified therein as if it were an arrear of land revenue.
Proceeds of
cess to go to
Milk
Development,
Fund
17. At the beginning of each financial year, after due appropriation has been made by law, the State Government shall withdraw from and out of the Consolidated Fund of the State the full amount of the proceeds of the cess imposed under section 16, and recovered by it during the preceding financial year after deduction of collection charges, arid place it to the credit of the Uttar Pradesh Milk Development Fund, and the crediting of such monies to the said Fund shall be a charge on the Consolidated Fund of the State.
CHAPTER IV
PENALTIES AND PROCEDURE
Cognizance of offence
18. No court shall take cognizance of any offence punishable under this Act except on the report of a police officer with the previous sanction of the Board or any person authorized by the Board for the purpose, made within six months next after the commission of the offence.
152
[The Uttar Pradesh Milk Act,1976] [Section 19-22] Jurisdiction of
Court
19. No court inferior to that of a magistrate of the first class shall try an offence punishable under this Act.
Penalty
20. Whoever contravenes any of the provisions of this Act or of any rule or regulation made thereunder or fails to comply with any order issued under this Act or the rules or regulations made thereunder shall be punishable with fine which may extend to five thousand rupees and in the case of a continuing offence, with a further fine which may extend to five hundred rupees for every day during which such offence continues, after conviction for the first commission of offence.
Offence by
companies
21. (1) If the person committing an offence under this Act is a company the company as well as every person incharge of, and responsible to, the company for the conduct of its business at the time of the commission of the offence, shall be liable to be proceeded against and punished as if this offence was committed by himself :
Provided that nothing contained in this sub-section shall render any such person liable to any punishment if he proves that the offence was committed without his knowledge or, that the exercised all due diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where any offence under this Act has been committed by a company and it is proved that the offence has been committed with the consent or connivance of, or that the commission of the offence is attributable to any neglect on the part of any director, manager, secretary or other officer of the company, such director, manager, secretary or other officer shall also be liable to be proceeded against and punished for the offence.
Explanation-- For the purposes of this section --
(a) 'Company' means any body corporate and includes a firm or association of individuals, and
(b) 'Director' in relation to a firm, means a partner in the firm. Composition
of offence
22. (1) The Milk Commissioner or any other officer of the Board authorized by it by general or special order in that behalf may, either before or after the institution of the proceedings, compound an offence punishable under this Act on such terms, including payment of composition fee, as he may think fit;
Provided that no offence consisting of a failure to comply with an order issued by or on behalf of the Board shall be compounded until such order has, so far as practicable, been complied with.
(2) Where an offence has been compounded, the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence so compounded.
153
[The Uttar Pradesh Milk Act,1976] [Section 23-27]
CHAPTER V
MISCELLANEOUS
Authentication of orders and documents or the Board
23. All permissions, orders, decisions and other documents of the Board shall be authenticated by the signature of the Chief Executive Officer or any officer author used by the Board in this behalf.
Inspection of
under
taking,etc
24. The licensing authority or any person authorized by the Milk Commissioner may inspect or examine or cause to be inspected or examined any premises, equipment or record and milk or milk products of any dairy, or any undertaking of a processor or manufacturer to satisfy itself or himself that no contravention of this Act or rules or regulations made thereunder has been, is being, or is likely to be committed.
Protection for
acts done in
good faith
25. No suit, prosecution or other legal proceeding shall lie against any person for anything which is done or intended to be done in good faith under this Act or the rules and regulations made thereunder.
Acts not to be
invalid.
26. No act of the Board shall be deemed to be invalid only because of any vacancy in its membership or any defect in its constitution or establishment. Power to make
rules
27. (1) The State Government may, by notification, make rules for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters; namely --
(a) the conduct of business by the Board ;
(b) the duties, powers and functions of the Milk Commissioner ;
(c) the appointment of members in casual vacancies in the Board ;
(d) the preparation and submission of financial statements ;
(e) the manner and form in which the Uttar Pradesh Dairy Development Fund shall be administered and payments from such fund;
(f) the manner of licensing and rates of licensing fees ;
(g) the rates of milk cess and the manner of its imposition and collection;
(h) the statements and returns to be submitted by the Board to the State Government and the registers and other forms to be maintained by it or by dairies, manufacturers and processors;
(i) the reference to the Milk Commissioner of the disputes between a Milk Union, dairy, processor or manufacturer and the procedure to be followed by the Milk Commissioner in this regard ; and
(j) any other matter which has to be and may be prescribed by the Board.
154
[The Uttar Pradesh Milk Act,1976] [Section 28] Regulation 28. (1) The Board may, with the previous sanction of the State Government, make regulations consistent with this Act and the rules made thereunder.
(2) In particular, and without prejudice to the generality of the foregoing power, the Board may make regulations providing for -
(a) the procedure in regard to the transaction of business of the Board or its committees ;
(b) the functions and duties of the employees of the Board;
(c) the constitution, powers, duties and functions of Committees of the Board ; and
(d) any other matter for which provision is to be or may be made in the regulations.
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