Uttar Pradesh act 19 of 1979 : The UTTAR PRADESH KRISHI TJTPADAN MANDI (SANSHODHAN)' ADHINIYAM, 1979

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No. 1545 (2) /XVII-V-1-42-1979

Dated Luchnow, June 13, 1979

lit pursuance of the provisions of clause (5) of Article 348, of the Consti- 1 to 'tfon of India, the Governor is pleased to order the publication of the follow-

English ranslation at the Uttar Pradesh Krishi Utpadan Mandl (Sansho- ion) Adhiniyam, 1979 (Uttar Pradesh Adhiniyam Sankhya 19, of 1979), as

;

ssed by the Uttar Pradesh Legislature and assented to by the Governor on le 12, 1979.

igE UTTAR PRADESH KRISHI TJTPADAN MANDI (SANSHODHAN)' ADHINIYAM, 1979

[U. P. Acr No. 19 OF 1979]

(As passed by the Uttar Pradesh Legislature)'

AN ACT

further to amend the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

, IT rs HEREBY enacted in the Thirtieth Year of the Republic of India as follows :-

(1) This Act may be called the Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 1979.

(2) It shall be deemed to have come into force on April 17, 1979.

In section 2 of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, Amendment a .1964, hereinafter referred to as the principal Act,— section 2 of

U.P. Act no. XXV after clause (q-1), the following clause shall be inserted, namely— of 1964.

"(q-2) 'retail sale' in relation to any specified agricultural pro- duce means sale of that produce, not exceeding such quantity, as a market committee may specify in its bye-laws to be the limit of retail sale;";

after clause (dd), the following clause shall be inserted, namely—

"(ee) 'whole-sale transaction' in relation to any specified agri- cultural produce means sale and purchase of that produce exceeding such quantity as a market committee may specify in its bye-laws to be the limit of retail sale."

3. In section 7 of the principal Act, for sub-section (2)', the following Amendment of tub .section shall be substituted, namely :— section 7.

"(2) The State Government, where it considers necessary or expedient in the public interest so to do, may, by notification—

include any area in or exclude any area from the area of a principal market yard or sub-market yard or abolish the existing principal market yard or sub-market yards and declare a new principal market yard or sub-market yards;

declare that -the whole-sale transactions of all or any of the specified agricultural produce in respect of a market area shall be carried on only at a specified place or places within its principal market yard or sub-market yards."

Short title and commencement.

4. In section 17 of the principal Act, in clause (iii) in sub-clause (b), the following proviso shall be inserted at the end, namely :—

"Provided that no market fee shall be levied or collected on the retail sale of any specified agricultural produce where such sale is made to the consumer."

Amendment of section 17.

'2 . No. 1545 (2)',van.v—142-1979 Dated Lucknow, June 18, 1979 ‘1} IN' pursuance of the provisions of clause (5) of Article 548, of the Consti- {fifion of India, 'the Governor is pleased to order the publication of the follow- fi‘g‘l‘inglish "ranslation of the ULtar l’radcsh Krishi Utpadan Mandi (Sansho- 3113”) Adhiniyam, 1979 (Uttar Pradesh Adhiniyam Sankhya 19. of 1979)‘, as ssedvby the Uttar Pradesh Legislature and assented to by the Governor on fine 12, 1979. THE UTTAR PRADESH KRISHI UTPADAN MANDI (SANSHODHAM' :'_ ADHINIYAM, 1979 [U. P. Act No. 19 or 1979] (As passed by the Uttar Pradesh Legislature)’ 'AN ACT 71% z“ sr'a‘srasnm u.-,1351\=r,1979 P" ; gather to amend the Uttar Praclcsh Krishi Utpadan Mandi Adhiniyam, 1964 , , Ir xs HEREBY enacted in the Thirtieth Year of the Republic of India as ' follows :— , ‘ > . 3.21:, ll. (1) This Act may be called the Uttar Pradesh Krishi Utpadan Mandi Short title. and :(Sanshodhan) Adhiniyam, 1979. ' commencement. (2) It shall be deemed to have come into force on April 17, 1979. 2. Insection 2 of the Uttar Pradesh Krishi Utpadan Mandi thixfiyam, Amendment of i964, hereinafter referred to as the principal Act,—- v section 2 of UP. Act no. XXV , (t) after clause (q-l) , the following clause shall be inserted, namely— of 1964. "(q-2) 'retail sale' in relation to any specified agricultural pro- duce means sale of that produce, not exceeding suchquantity, as a market committee may specify in its bye—laws to be the limit of retail sale :"; (ii) after clause (dd), the following clause shall be inserted, namely— "(ee) 'whole—sale transaction' in relation to any specified agri- cultural produce means sale and purchase 'of that produce exceeding such quantity as a market committee may specify in its bye-laws to be the limit of retail sale.” 3. In section 7 of the principal Act, for sub-section '(2); the following Amendment of 'th.section shall be substituted, namely 1-— section 7. " (2) The State Government, where it considers necessary or expedient in the public interest so to do, may, by notification— (a) include any area in or exclude any area from the area of a principal market yard or sub-market yard or abolish the existing principal market yard or sub‘market yards and declare a new principal market yard or sub—market yards; V (b) declare that'the whole—sale transactions of all or any of the specified agricultural produce in respect of a market area shall be carried on only at a specified place or places within its principal market yard or sub-market yards." ,_ 4. In section 17 of the principal Act, in clause (iii) in subvclause (b)‘, A d t f "file following proviso shall be inserted at the end, namely :— 5601321; 2175.11 0 “Provided that no market fee shall be levied or collected on the retail , sale of any specified agriculturalproduce where such sale is made to the consumer."

Amendment section 39.

4 39'T Yr hr wErrartor 7TMe's 13 !..3, 1979

Repeal and savins.

:-

In section 39 of the principal Act, after sub-section oj the sub-section shall be inserted, namely fo!lowit - 0

(3) The power under this section to make bye-laws shall be exercise( subject to any general or special directions issued?), the State Covert ment in that behalf."

desh, 1979, is hereby repealed. (1) The Uttar Pradesh Krishi Utpadan Mandi (Sarishodhan) Adhya. .. -.

(2) Notwithstanding such repeal anything done or any action taken under the principal Act as amended by the said Adhyadesh shall be deemed to have been done or taken urscler the corresponding provisions of the principal Act as amended by this Act as if this Act were in force at all material times.

By order, R. C DEO SHARMA,'

Sachiti.

tOcTi0I0t0---Orft0ff10(frati0)-14-6-i9---(955)--1979-700 (4e7t3o)

_ Ga? sréxr warmzw we, R‘- {i‘ Amendment of ' section 39. 6. (I) The Uttar Pradesh Krish 1' Utpadan Mandi (Smhodfian) Adhya_ desh, 1979. is hereby repealed. = -"" (2) Notwithstanding such re the principal A I. been done or t fioqvoiofio—40fio 33 mo( f‘EmG)——i4—s-79-—(955)«~1999~7oo(#150)!