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At4T STMITTen 1ME: 2 2 Sr 1978

No.• 982 (2)1XVII-V-1-13-1978

Dated Lucknow, April 22, 1978

IN pursuance of the provisions of clause (3) of Article 348 of the Coma- tion of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Krishi Utpadan Mandl. Vidhi ,(Sanshodhan) Adhiniyam, 1978 (Uttar Pradesh Adhiniyam Sankhya 7 of 1978)1, as passed by the Uttar Pradesh Legislature and assented to by the Governor on April 22, 1978 :

THE UTTAR PRADESH KRISHI UTPADAN MANDI LAWS (AMENDMENT) ACT, 1978 ,

[U. P. Acr No. 7 OF 1978]

(As passed by the Uttar Pradesh Legislature);

AN

ACT

further to amend the Uttar Pradesh Krishi Utpadan Mandl &mitts (Alpakalik Vyawastha) Adhiniyam, 1972 and the Uttar Pradesh ,Krishi Utpadan Mandl Adhiniyam, 1964. It is hereby enacted in the Twenty-ninth Year of the Republic of India as

follows :—

Short title and commencement.

Amendment of section 2 of.U. P. Act 7 of 1972.

CHAPTER I Preliminary

1. (1) This Act may be called the Uttar Pradesh Krishi Utpadan Mandl Laws (Amendment) Act, 1978.

(2) It shall be deemed to have come into force on December 29, 1977.

CHAPTER II Amendment of the Uttar Pradesh Krishi Utpadan Mandl Samitis (Alpakalik

Vyawastha) Adhiniyam, 1972 2. In section 2 of the Uttar Pradesh Krishi Utpadan Mandl! Samitis

(Alpakalik Vyawastha) Adhiniyam, 1972— (1) for sub-section (1), the following:sub-section shallibeisubstItuted,

namely:— (1) with effect from the date of commencement of the Otter

Pradesh Krishi Utpadan Mandl Laws (Amendment) Act, 1978, the provisions of the Uttar Pradesh Krishi Utpadan Mandi Adhini- yam, 1964 (hereinafter in this Chapter referred to as the said Adhi- niyam), shall for a period of one year or until the constitution of an elected Mandi Samiti under section 13 of the said Adhiniyam, which- ever is earlier, have effect in relation to every market area existing on the date of such commencement or declared to be so during the said period, subject to the following provisions, namely:—

Except as 'provided in clause (e), all powers functions , and duties of a Market Committee shall be exercised, and discharged by an ad hoc committee to be nominated by the State Government ;

The ad hoc committee referred to in clause (a) shall consist of seven members one of whom shall be designated as the Chair- man;

The State Government may at any time replace any member of the ad hoc committee by making a fresh nomination in his place;

Subject to the provisions of this section the ad hoc committee shall be deemed for all purposes to be the Market Committee;

The ad hoc committee shall not transfer or acquire any immovable property without prior permission of the Director of Mandis Uttar Pradesh, Lucknow ;

If there is a difference of opinion amongst the members of the ad hoc committee the decision of the majority shall prevail;:

mmmmm, 225376531978 ‘Not 982 (2)f/XVII-V—l-13-19’78 Dated Lucknow, ’Ajm'l'zz. 1978 _ 1N pnrsganoe of the provisions of clause (-3): of Article 348_o£ the Consti- tio‘n lof‘Ivndia, the Governor is pleased to order the publication: of the following English flanslation of the vUttar Pradesh Krishi Utpadan Mandi Vidhi ;(Sa_nshod.han)! ‘Adhiniyam. 1978 (U ttar Pradesli Adhiniyam Sankhya 7 of 1978)‘, as passed by the Uttar Pradesh Legislature and assented to by the Govemor' 911 April 22, 1978: ‘ ‘ l \ THE UTTAR PRADESH KRISHI UTPADAN MANDI LAWS (AMENDMENT) 'ACT, 1978! '[U) P'. "Ac'vr No. 7 011.1978] ’_ (As passed by the Uttar Pradesh Legislature): Acr' further to amend the" Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha) Adhiniyam, 1972 and the Uttar Pradesli Krishi Utpadan Mandi Adhiniyam, 1964. It is hereby enacted in the-Twenty-ninth Year of the Republic of India as follows :— - CHAPTER 1 Preliminary 511014 title and - - '1. . (1) This Act may be called the Uttar Pradesh Krishi Utpadan Mandi- ”mmmmt' Laws (Amendment) A69: 1978. " " (2)“ shall be deemed to have come into force-on December 29, 1977. ‘ . » ' CHAPTER II T _ Am dnient of the Uttar Pradesh Krishl Utpadan Mandi Samltis (Alpakali'h en ' ' ' Vya‘wastlia) Adhiniyam; 1972 ‘ ' i ‘ ' ' Utpadan Mandi?'Samitis~ A d on! o! _ 2. In section 2 of the'Uttar Pradesh Knshi ; p mag: film-P- (Alpak‘alik Vyawasthag Adhiniyam, 1972— p _ ‘ Act'l 011972. ‘ , ' 7 (i) for siib-sectiou (l), the followinnguh-section shallfibegsubsfiruted, namelyz—p V >_ .. , ' “ 1 with effect from the date“ of [commencement of the Uttaiv ‘ 'Pradegh) Kfishi Utpadan Mandi Laws _(Amendment) Act, 1975;, the provisions of the Uttar Pradesh Krishi Utpadan Mandi Adhini- yam 1964 (hereinafler in this Chapter referred to as the said Adhi- ni'yain) shall for a period of one year or until the constitution of: an elected’Mandi Saniiti under section 13 of the said Adhiniyam, whieh. - . .ever is earlier, have efi'ect: in relation to every market area existing ' ‘ - -- on the date of such commencement pr declared to be so during the said period, subject to the followmg provrsions, namely:— E ce t as' ovided in clause (2) all powers; functions , angliiuties gr 3 Mirrket Committee shall ’be exercised, performed and discharged by an ad hoc committee to be nominated by the State Government; ; . c1 ( ) 1131] sis. Th ad hoc committee referred tom ause a 5 con . of(sbe)ven :nembers one of whom shall be desxgnated as the Chair- man i I ' 'ti' r place any member H ' Th State Governmentmay atany me e . _, ., . ‘ . of(tclie adGlioc committee by making a fresh nomination in his place;.,. ' ' ' ' ' the ad hoc Sub ect to the‘prowsmns of this section > _ coixifiifltteé1 shall be deemed for allpnrposes to be the. Market Committee; hall t transfer or acquire any mmittee 5 no . . _ imgoglligdpi‘gger‘i; without prior permissmn of the Dll'ector of Mandis Uttar Pradesh, Lucknow; , tth members of l ' 'fi‘ ence ofopinionnmongs e V -, ~ the adlihiilzezgiiin‘iigieeeihe decision of the majority shall prevail ;: V

‘icit tratif ..11N1t, I W, 22.14m, 1978 5

The State Government may from time to time by noti- fication make such incidental and consequential provisions, in- cluding provisions for adapting, modifying or suspending, in whole or in part, the operatibn of any provisions of the said Adhiniyam, but not affecting the substance, as may appear to it to be necessary or desirable for any of the foregoing or con- nected purposes;

Until the nomination of ad hoc committee under clauses (a) and (b), the arrangement in force - immediately before the commencement of the Uttar Pradesh Krishi Utpadan Mandi Laws (Amendment) Act, 1978 for the exercise, performance and discharge of the powers, functions and duties of a market committee shall continue."

(ii) in sub-section (2), for the word "clause (d)", the word "clause (g)" shall be substituted..

CHAPTER III

Amendment of the Uttar Pradesh ffrishi Utpadan Mandl Adhiniyam, 1964

In section 2 of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964, hereinafter in this Chapter referred to as the principal Act, for clause (x), the following clause shall be substituted,-andte deemed always to have been substituted, namely—,

"(x) 'trade-charge' means any charge, by whatevegiame called, which is realised or may be realised by, or may be payable to, a trader in respect of any transaction of sale or purchase of any specified agricultural produce under or purporting to be under any 'custom or usage of trade, or other- wise;

Explanation—Every deduction other than a deduction made on account of deviation from sample when the purchase is made by sample, or on account of deviation from standard when the purchase is made by refe- rence to a known standard, or on account of difference between actual and the standard weight or measure shall be deemed as a trade charge".

In Section 9 of the principal Act, after sub-section (2), the following sub-section shall be inserted, and be deemed always to have been inserted, namely—

"(3) The provisions of sub-sections (1) and (2) shall not-apply in relation to any specified agricultural produce pledged or hypothecated in favour of a bank as security for any amount advanced by such bank.

Explanation—For the purposes of This sub-section, the word "bank" shall have the meaning assigned to it in the Uttar Pradesh Regulation of Money Lending Act, 1976."

In section 17 of the principal Act; in clause (iii), for sub-clause (b), the following sub-clause shall be substituted and be deemed to have been substituted with effect from the 12th day of June, 1973 namely—

"(b) market fee, which shall be payable on transactions of sale of spe- cified agricultural produce in the market area at such rates, being not less than one percentum and not more than one and half percentum of the price of the agricultural produce so sold, as the State Government may specify by notification, and such fee shall be realised in the following manner:—

if the produce is sold through a commission agent, the commis- sion agent may realise the market fee from the purchaser and shall be liable to pay the same to the Committee;

if the produce is purchased directly by a trader from a producer, the trader shall be liable to pay the market fee to the Committee;

if the produce is purchased by a trader from another trader, the trader selling the produce may realise it from the purchaser and shall be liable to pay the market fee to the Committee ; and

in any other case of sale of such produce, the purchaser shall be liable to pay the market fee to the Committee."

Amen dment of section 2o1 U.P. Act 25 of 1964.

Amendment of Section. 9.

Amendment of section 17.

' 1m" ’ mfflm W 22.1511“ 197,8 (g) The State Government may from time to time _by noti- fication make such incidental and consequential provisions, 11-1? cluding._provisions for adapting, modifying or suspending, in ' whole or in .part, the operation of any provisions of the said ’ Adhiniyam, but not affecting the substance, as may appear to itto be necessary or desirable for any o'fthe foregoing ‘or con- 3 nected purposes; v _ > , (h) Until the nomination of ad hoc committee under clauses ' (a) and (b), the arrangement in force‘immediately before the commencement of the Uttar Pradesh Krishi Utpadan Mandi V Laws (Amendment) Act, 1978 for the exercise, performance and discharge of the powers,rfunctions and duties of a market committee shall continue.” , A ' V . (ii) in sub-section (2),far the word f‘clause (01)”, the word “clause (g)’_’ . ,zshall be;substityted.- CHAPTER III Amendment of the Uttar Pradesh Krishi Utpadan Mandi Adhlniyam, 1964 - 3. In section 2 of the Uttar Pradesh’Kr‘ishi Utpadan Mandi Adhiniyam, .~ 1964, hereinafter in this Chapter referred to _as_ the principal Act, for clause (2:), the following clause shall be substitutedand be deemed always to have been substituted, namely— “(x) ‘trade-charge' means any charge, by whatever‘name called, which is realised or may be realised by, or may be payable to, a trader in respect of any transaction of sale or purchase of any specified agricultural produce 'under or purporting to be under‘ any icustom or usage of trade, or other- Wise ; ' = , '- Explanatibn—Every deduction other than a deduction made on account :of ’deyiation from sample when the purchase is made by sample, or on account of deviation from standard when the purchase is made by refe- rence to a known standard, or on account of difference between actual and the standard weight or measure shall be deemed as a trade charge”. 4; In section 9 of the principal Act, after sub-section (2), the following subsection shall be inserted, and be deemed always to have been inserted, namely— “(3) The provisions of sub-sections (l) and (2) shall not'apply in relation to any specified agricultural produce pledged or hypothecated in favour of a bank as security for any amount advanced by such bank. Explanation—For the purposes of {his sub-section, the word “bank” shall have the meaning assigned to it in the Uttar Pradesh Regulation of ‘Money Lending Act, 1976.” ' t 5. In section 17 of the principal Act; in clause (iii), for sub-clause (b), the - following sub-clause shall be substituted and be deemed to have been substituted with effect from the 12th day of June, 1973 namely— “(b) market fee, which shall be payable on transactions of sale of spe- cified agricultural produce in themarket area at such rates, being not less than one percentum and not more than one and half percentum of the price of the agricultural produce so sold, as the State Government may specify by notification, and such fee shall be realised in the following manner:— (l) if the produce is sold through a commission agent, the commis- sion agent may realise the market fee from the purchaser and shall be liable to pay the same to the Committee; (2) if the produce is purchased directly by a trader from a producer, the trader shall be liable to pay the market fee to the Committee; (3) if the produce is purchased by a trader from another trader, the trader selling the produce may realise it from the purchaser and shall be liable to pay the market fee to the Committee ; and > (4) inany other case of sale of \such produce; the purchaser I shall be liable to pay the market fee to the Committee." Amen dment of section 201' UJ’. Act 25 011964. Amendment of Section. 9» Amendment 0! section 17.

':Vrt Sit* CrE1T1T7r; 'Mg , 2 Zen; 1978

Insertion of section 19-B.

6., -Aliergection 19,A of therprincipal Act, the following section shall b e ihJetredpitathely:

19-13. (1) There shall be 'Sashed' for each committee, a fund to MatkerdeVelop- fie Calle MarIcetiDelelOphient Pond' fo' Which the following

—meatfund. -anionnts 'shall- be treditod;—

(a) sixty five per cent of the amountstanding' to, the credit of the Market, Committee tfund immediately' before the commencement of thegittar-Pradesh Krishi Utpadan Mandi Laws(Amendment) Act,

- 1978 ;

; (b)such otheEarnOunts as may from tithe to tithe be directed by the Board to be credited to:this fund.

(2) The Market 'DeVelbpnient- Fund Shall .beripplied .for the purposes of the development of the market area, and•barathotihrshalltither be spent from the fund or betnvested except in accordance with the direc- tions issued by the Board from time to time.

Repeal and savings.

.01APTER IV

Miscellaneous

7. (1) The Uttar Pradesh Krishi Utpadan Mandi Laws (Athendment) Ordifiance,' 1977 is'IdiebY repealed.

(2).NotWithstanding such-repeal, anything done or ahy • adtionTaken under the said Ordinance shall ba deemed to havelieen dohe oetaken under this Act, as if this Act were in force at all material times.

By order, R. CDEOSHARMA,

Sachiv,

qt:f 9 50 cha-10 ao. 21 Fro famo -^gaa I978--100 (k49)

a lnsmion of - 6.5 section 19-3. ir'fserté'd, feat fin’mwwz; mania; ’1 9 78 ely:'— g ., “l9-B. (1) There’s - Mai-ketdeveiop- be bane Dev 0P ~'mentfund . amounts shall be credited— ,- (a) sixty five per cent of the amounvstanding'to the credit of the Market Committee Fund immediately before the commencement of the ‘Uttar Pradesh Krishi Utpadan Mandi Laws (Amendment) Act, “1978; ; (b)'1su'chr-other'amounts las-may from time to’time be directed by the Board to be creditedvtolhis fund.» (2) The Market Dev’ebpment Fund shall be applied for the purposes of the development of the market area, and ‘no amount- shall either be spent from the fund or be‘ invested except in accordance with the direc- tions issued by the Board from time to time. CHAPTER IV "Miscellaneous Ira”! “a 7. (l) The Uttar Pradesh Krishi Utpadan Mandi Laws (Amendment) 3" Ordinance, 1977 is- Hereby ré‘pe‘al'ed. , (2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall- be deemed to have fljeen done or taken under this Act, as if this Act were in force at all material times. ---By1 order, R. C'. DEOSHA-RMA, Sachiy, fiomngoflM—qo in), 27310 Fame 2241»7vf-»(§96)—197a-—1oo_(§ro) a r section 19- A of :therprincipal Act, the- following section shall be 11 be éStabiished‘fdrfeach‘tio'mmittee, a fund to em Fund‘tb‘Which the following