Uttar Pradesh act 25 of 1979 : The UTTAR PRADESH AGRICULTURAL CREDIT (AMENDMENZ ACT, 1979

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No. 1665/XVII-V-1-52-78

Dated Lucknow, July 3, 1979

IN pursuance of the provisions of clause (3) of Article 348 of the Consti- tution di India, the Governor is pleased to order the publication of the follow- ing English translation of. the Uttar Pradesh Krishi Udhar (Sanshodhan) Adhiniyam, 1979 (Uttar Pradesh Adhiniyam Sankhya 25 of 1979) as passed by the Uttar Pradesh Legislature and assented to by the Governor on •

June 29, 1979:

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Amendment o section 3.

Amendment the Schedule.

of

fl1 .'437airKur qvi/T, 3%r1(, J979 3

THE UTTAR PRADESH AGRICULTURAL CREDIT (AMENDMENZ

ACT, 1979 [U. P. Act No. 25 oil 1979]

(As passed by the Uttar Pradesh Legislature) AN

ACT

further to amend the Uttar Pradesh Agricultural Credit Act, 1973.

T. Is HEREBY enacted in the Thirtieth Year of the Republic of India as follows :-

This AL Flay b ealiellthe Uttar Pradesh Agricultural Credit (Amend- ment) Act, 1979.

In section 2 of the Uttar Pradesh Agricultural Credit Act, 1973, herein- after referred to as the principal Act,—

(i) for clause (a), the following clause shall be substituted, namely : "(a) 'agriculture' and 'agricultural purpose' includes making land fit for cultivation, cultivation of land, improvement of land (including development of sources of irrigation), raising and har-vesting of crops, horticulture, forestry, cattle breeding, animal hus-bandry, dairy farming, piggery, poultry farming, seed farming, pis- ciculture, apiculture, sericulture and such other activities as are gene- rally carried on by persons engaged in any of the aforementioned ac-

tivities and also includes--

(i) marketing of agricultural products; their storage and transport ;

(ii) the acquisition of implements and machinery in connec- tion with any such activity ;

the acquisition of gobar-gas plants ; and (iv) th? establishment and maintenance of agro-service centres;

Explanation : For the purposes of his clause, the expression

"agro-service centre" means a place or a shop where the entreprenures, trained by the U. P. State Agro-Industrial Corporation Limited, carry on the sale of seeds, fertilizers, insectisides, pesticides, or other goods of agricultural use or agricultural operations in respect or land held by others by tractors or other znechanished process on hire or repair of the agricultural implements;" ;

(ii) in clause (c) after sub-clause (viii), the following sub-clause shall be Inserted, namely —

"(viii-a) a regional rural bank established under sub-section (1) of section 3 of the Regional Rural Banks Act, 1976."

In section 3 of the principal Act, the word "sirdar", wherever occurr-ing, shall be omitted.

In the Schedule to the principal Act, in sub-para (2) of the third para-graph, the word "sirdar" shall be omitted.

By order,

R. C. DEO SHARMA, Sachiv.

Short title.

Amendment of section 2 of U.P. Act 19 of 1973.

07iT05,091. 0--7 0 ET't0 97 MO (fq1110 )--3— 7— 79-- ( 1 085 )--1 979--70 0 (kW()) I

eat sen swarm we, 3 time, is 79 3 THE U‘I‘TAR PRADESH AGRICULTURAL CREDIT (AMENDMENT) ACT. .1979 m. P. Aor No. 25 01‘ 1979] (A: passed by the Uttar Pradesh legislature) AN . . ACT further to amend the Uttar Prades/t Agricultural Credit Act, 1973. Iris HEREBY enacted in the Thirtieth Year of the Republic of India as follows :— 1. This Act may be cslieilthe Uttar Pradesh Agricultural Credit (Amend- ' Short ting, meat) Act, 1979. 2. In section 2 of the Uttar Pradosh Agricultural Credit Act, 1973, herein~ Amendment or after- referred to as the principal Act,— section 2 or up. (i) for clause (a), the. following clause shall be substituted, namely : A“ 19 “1973' “((2) ‘agriculture’ and ‘agricultural purpose’ includes making land fit for cultivation, cultivation of land, improvement of land (including development of sources of irrigation), raising and har- vesting of crops, horticulture, forestry, cattle breeding, animal hus- bandry, dairy farming, piggery, poultry farming, seed farming, pis- ciculture, apiculture, sericultnre and such other activities as are gene- ' rally mrried on by persons engaged in any of the aforementioned ac- tivilies and also includes— ‘ (i) marketing of agricultural products,- their storage and transport ; (ii). the acquisition of implements and machinery in connec~ tion with any such activity ; ' (iii) the acquisition of gobar-"gas plants ' and 2 (iv) the establishment and maintenance of aggro-service centres; Explanation : For the purposes of his clause, the expression “ago-service centre” means a place or a shop where the entreprenures, trained by the U. P. State Agro-Industrial Corporation Limited, carry on the sale of seeds, fertilizers, insectisides, pesticides, or other goods of agricultural use or agricultural operations in respect or land held by others by tractors or other m‘echauished process on hire or repair of the agricultural implements”; (ii) in clause (c), afier sub—clause (viii), the following sub-Clause shall be Inserted, namely —- - “(viii-a) a regional rural banl: established under sub-section (1) of section 3 of the Regional Rural Banks Act, 1976.” 3. In section 3 of the principal Act, the word “sirdar”, wherever coo-1.1m ing, shall bearm'tted. 4. In the Schedule to the principal Act, in sub-para (2) of the third para- graph, the word “sirdar” shall be omitted. ' Amendment‘ of section 3. Amendment of the Schedule. By order, ' R. c. DEO SHARMA, Sachiv. ’e’toqrroioiro—qo Cr‘ro 97 are (fa'ell0}——3«7—.79——{1085)—1979~700 (fire) I