Uttar Pradesh act 6 of 1977 : The UTTAR PRADESH KRISHI UTPADAN MANDI (AMENDMENT)' ACT, 1977

Date: 23 Jul 1977

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

Enforcement Date

4 Sep 2016

PDF

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•

S r 1,/te, 24 Tell, 1977

No. 2204(2)/X VI I-V-1 -55-1977

Dated Lucknow, July 24, 1977

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Krishi Utpadan Mandl (Sanshodhan) Adhiniyam, 1977 (Uttar Pradesh Adhi- niyam Sankhya 6 of 1977), as passed by the Uttar Pradesh Legislature and assented to by the Governor on July 24, 1977.

THE UTTAR PRADESH KRISHI UTPADAN MANDI (AMENDMENT)' ACT, 1977

[U. P. Acr No. 6 or 1977]

(As passed by the Uttar Pradesh Legislature)

Arc

ACT

further to amend the Uttar Pradesh Krishi Utpadan Mandl Adhiniyam, 1964 and the Uttar Pradesh Krishi Utpadan Mandl Samitis (illpakalik Vyawastha)) Adhiniyam, 1972.

IT IS HEREBY enacted in the Twenty-eight Year of the Republic of India as follows :—

CHAPTER I

PRELLNIINARY

Short title and 1. (I) This Act may be called the Uttar Pradesh 1Crishi Utpadan Mandi commencement. (Amendment) Act, 1977.

(2) It shall be deemed to have come into force on December 20, 1976.

CHAPTER II

AMENDMENT OF THE UTTAR PRADESH KRISHI UTPADAN MANDI ADHINIYAM, 1964

Amendment of 2. In section 2 of the Uttar Pradesh Krishi Utpadan Mandl Adhiniyam, section 2 of 1964 (hereinafter in this Chapter referred to as the principal Act) — -U:13: Act 25 of 1964.

(a) in clause (g), for the words "registered under the provisions of U.P. Co-operative Societies Act, 1912", the words "registered or deemed to 11 of I be registered under the Uttar Pradesh Co-operative Societies Act, 1965" shall be substituted;

after clause (h) the following clause shall be inserted, namely :— "(h-1) 'Director of Elections' means an officer appointed by the

State Government in this behalf by general or special order, and includes any other officer authorised by the Director of Elections to perform all or any of his functions under this Act";

for clause (aa)', occurring after clause .(y)', the following clause shall be substituted, namely

" (aa) 'village' shall have the same meaning as in the Uttar of On Pradesh Zamindari Abolition and Land Reforms Act, 1950."

Amendment section 5.

of 3. In section 5 of the principal Act, the words "wherein such transactions are usually carried on," shall be omitted.

Amendment of 4. Section 7 of the principal Act shall be re-numbered as sub-section (1)1 section 7. thereof and after sub-section .(1)'. as so re-numbered, the following sub-section

shall be inserted, namely :—

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

main warm W, 24 stars, 1977 I 'm—.—_—. No. 2204(2)/XVII—V——I-55-1977 Datchz/cknow, July 24, 1977 IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Krishi Utpadan Mandi (Saushodhan) Adhiniyam, 1977 (Uttar Pradesh Adhi- uiyam Sankhya 6 of 1977), as passed by the Uttar Pradesh Legislature and assented to by the Governor on July 24, 1977. THE UTTAR PRADESH KRISHI UTPADAN MANDI (AMENDMENT): ACT. 19,77 1 [U. P. Acr No. 6 or 1977] (As passed by the Uttar Pradesh Legislature)‘ ' AN » ACT further to amend the Uttar Praderh Krirhi Utpadan Mandi Adhiniyam, 1964 and the Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawarthaﬂ Adhiniyam, 1972. IT IS HEREBY enacted in the Twenty~eight Year of the Republic of India as follows :— ' CHAPTER 1 PRELIMINARY Short title and' l. (I) This Act may be called the Uttar Pradesh Kirishi Utpadan Mandi commencement. (Amendment) Act, 1977, (2) It shall be deemed to have come into force on December 20, 1976. " CHAPTER II . Airwoman-r or THE U'I'I‘AR Pawns}! Knst-u UTPADAN MANDI ADHINIYAM, 1964 Amendment of 2. In section 2 of the Uttar Pradesh Kn'shi Utpadan Mandi Adhiniyam, section , 2 of 1964 (hereinafter in this Chapter referred to as the principal Act)— ‘U’f'PI Act 25 of 1964. A mendma no section 5. Amendment section 7. (a) in clause (g); for the words "registered under the provisions of Cooperative Societies A'ct, 1912", the words "registered or deemed to 110“ » 'I be registered under the Uttar Pradesh Cooperative Societies 'Act, 1965" shall be substituted; (b) after clause ()1). the following clause shall be inserted, namely :— "(h-l) ‘Director of Elections’ means an ofﬁcer appointed by the State Government in this behalf by general or special order, and includes any other ofﬁcer authorised by the Director of Elections , . to perform all or any of his functions under this Act"; (c) for clause (aa)", occurring after clause ‘(y)‘, the following clause shall be substituted, namely:— "(aa) ‘village' shall have the same meaning as in the Uttar Pradesh Zamindnri Abolition and Land Reforms Act, 1950." of 3. In section 5 of the principal Act, the words "wherein such transactions are usually carried on," shall be omitted. of 4. Section 7 of the principal Act shall be renumbered as subsection (1)] thereof and after sub-section '0)“. as 80. renumbered, the following subsection shall be inserted, namely :— " (2) The State Government where it considers necessary or expedient L in the public interest so to do. may, by notiﬁcation in the Gazette. '“i' Ur. ‘ U.P.Ad ‘ of 1951'

71.,•WT 9*.feTTaTIWI Wilt, 24 qc:91t, 1977 9

include any area in or exclude any alma from the' area of a Principal Market Yard or Sub-Market Yard or abolish the existing Principal Market Yard or Sub-fYlarket Yards and declare a new Principal Market Yard OT Sub-Market Yards."

5. For section 1.5 of the principal Act, the following section shall be substituted, namely

"13. (1) A Committee, other than the First Committee constituted Constitution o.f under section 14, shall consist of the following

the Committee,

members possessing such qualifications as may be prescribed—

(i) one representative of the local bodies, other than the Zila Parishad, Kshettra Samitis and Gram Sabhas, exercising jurisdiction over the Principal Market Yard or Sub-Market Yard, or part of either

one representative of the Co-operative Marketing Societies holding licence for transacting business in the Market Area;

one nominee of the Food Corporation of India, if he is holding a licence for transacting business in the Market Area ;

one nominee of the Central Warehousing Corporation if it runs a warehouse in the Market Area;

one nominee of the State Warehousing Corporation if it runs a warehouse in the Market Area;

one representative of commission agents carrying on business in the Market Area and holding licence therefor under this Act;

following number of representatives of traders carrying on business in the Market Area and holding licence therefor- under this Act, : ;.:,.:'c.,,

if,the Market Area covers not more than 20 Nyaya Panchayats;

(b) TWO, if the Market Area covers more than 20 Nyaya Panchayats ;

following number of producers of the Market Area

if the Market Area covers not more than 20 Nyaya Panchayats, five, out of which one shall be of Scheduled Castes:

if the Market Area covers more than 20 but not more than 30 Nyaya Panchayats, seven out of which one shall be of Scheduled Castes ;

if the Market Area covers more than 30 but not more than 40 Nyaya Panchayats. nine, out of which two shall be of Scheduled Castes ; and

if the Market Area covers more than 40 Nyaya Panchayats. eleven, out of which two shal be of Scheduled Castes ,

to be elected by— "

(w) Pradhans of the Gaon Sabitas having jurisdiction over any part .of the Market Area ; •

(x), such members of the House of the I'eople and of the State Legislative Assembly as are elected from a constituency comprising the market area or part thereof ;

(y) the members of the Zila Parishad exercising jurisdiction over the market area or part thereof;

Substitution of section 13.

errr sin aerator were, 24 Elena“, 1 977 include any ;area in or exclude any atrea 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." 5. For section‘ 15 of the principal Act, the following section shall be substituted, namely :— "13. (l) A Committee, other than the First Committee constituted Constitution 0T under section 14, shall consist of the following the Committee. members possessing such qualiﬁcations as may be prescribed— (i) one representative of the local bodies, other than the Zila Parishad. Kshettra Samitis and Gram Sabhas. exercising jurisdiction over the Principal Market Yard or Sub-Market Yard, or part of either: '(ii) one representative of the Cooperative Marketing Societies holding licence for transacting business in the Market Area: (iii) one nominee of the Food Corporation of India. if he is holding a licence for transacting business in the Market Area; . (iv) one nominee of the Central Warehousing Corporation if it runs a warehouse in the Market Area; ' (v) one nominee of the State Warehousing Corporation if it runs a warehouse in the Market Area; . (vi) one representative of commission agents carrying on business in the Market Area and holding licence therefor under this Act: (vii) following number of representatives of traders carrying on business in the Market Area and holding licence therefor- under this Act: “if“ NE,uif..t_he Market Area covers not more than 20 Nyaya' 'Panchayats ; , ((2) TWO, if the Market Area covers more than 20 Nyaya Panchayats ; (viii) following number of producers: of the Market Area :— (a) if the Market Area covers not more than 20 Nyaya l’anchayats, ﬁve, out of which one shall be of Scheduled Castes: (b) if the Market Area covers more than 20 but not more than 30 Nyaya Panchayats, seven out of which one shall be of Scheduled Castes; (c) if the Market Area covers more than 30 but not more than 40 Nyaya Panchayats, nine. out of which two shall be of Scheduled Castes ; and (d) if the Market Area covers more than 40 Nyaya Panchayuts‘ eleven, out of which two sha‘l be of Scheduled Castes , . to be elected by— (m) Prnllhzms ol' the Gaon Sabnas having jurisdiction over any part .of the Market Area; (x) such members of the House of the People and of the State Legislative Assembly as are elected from a constituency comgrising the market area or part thereof; (y) the members of the Zila Parishad exercising jurisdiction over the market area or part thereof; Substitution section 13‘ 0f

24 ‘TiriTt, 1 9 7 7 10

(z) such members of the Rajya Sabha and of the Viclhan Perished and Adhyakshas of Zila Parishads and such Pramukhs of the Kshettra Samitis as are residents of a place within the Market Area.

Explanation—The place of residence shall be deemed to be the same as mentioned in the notification of their election as such member, Adhyaksha or Pramukh, as the case may be:

Provided that in cases referred to in clause (x) or clause (y), where the constituency comprises, or as the case may be, the Zila Perished exercises jurisdiction over more than one market areas, the right of vote shall be exercised in relation to such market area as is indicated by such member within such time and in such manner as may be prescribed;

(ix) two Government officials nominated by the State Govern- ment of whom one shall be a representative of the Agriculture Marketing Department and the other of the Food and Civil Supplies Department :

(i) The qualifications of persons eligible for election under clauses (i), (ii), (vi), (vii) and (viii) of sub-section (I) and the manner of their election and the delimitation of the constituencies therefor, shall be such as may be prescribed.

(ii) The Director of Elections shall have general superintendence and control over the elections under this Act.

The nomination of the members under clauses (iii), (iv), (v) and (ix) of sub-section (1) shall be made in such manner and within such period as may be prescribed.

The name of every member elected or nominated under sub- section (1) shall be registered with the Director within twenty-one days of the election or nomination, as the case may be.

A member elected under clauses (i), (ii), (vi), (vii) or (viii) of sub-section (I) shall .fease to be member on his ceasing to be eligible for election as such :

Provided that a member elected under clause (iii) or clause (vi) or clause (vii) of sub-section (1) shall not cease to be a member for the reason merely of his ceasine to hold a licence, if he has moved an application for renewal of the licence within the time prescribed therefor and the same has not been rejected.

The Director shall, as soon as may be, publish by notification in the Gazette, the names and addresses of the persons elected or nominated, and also notify the date on which the Committee has been duly constituted which shall not be earlier than the date on which the names of at least three-fourths of its members have been so published.

The Committee constituted under sub-section (6) shall elect its Chairman and Vice-Chairman from amongst its producer members in the manner prescribed.

The term of office of the members of the Committee shall com- mence from the respective dates of publication of their names under sub-section (6) and shall. save as otherwise provided, expire on the expiration of a period of five years from, the date of the constitution of the Committee notified under sub-section (6):

Provided that the State Government, where it considers necessary Or expedient so to do, in public interest, may, by notification, extend the term of the Committee for a total period of two years but at a time the period of extension shall not exceed one year. -

The term of office of the Chairman or the Vice-Chairman shall commence from the date of his having taken oath administered by the Collector or his nominee and shall, save as otherwise provided for in this Act, expire with the term of their membership of the Committee.

10 e—wﬁse‘aammw., 24 clans, 1977 (2) such members of the Rajya Sabha and of the Vidhan Parishad and Adhyakshas of Zila Parishads and such Pramukhs of the Kshettra Samitis as are residents of a place within the Market Area. Explanation—The place of residence shall be deemed to be the same as mentioned in the notiﬁcation of their election as such member, Adhyaksha or Pramukh, as the case may be: Provided that in cases referred to in clause (at) or clause (y). where the constituency comprises. or as the case may be, the Zila Parishad exercises jurisdiction over more than one market areas, the right of vote shall be exercised in relation to such market area as is indicated by such member within such time and in such manner as may be prescribed; (ix) two Government ofﬁcials nominated by the State Govem- merit of whom one shall be a representative of the Agriculture Marketing Department and the other of the Food and Civil Supplies Department ; (2) (i)_The qualiﬁcations of persons eligible for election under clauses (i), (ii), (vi), (vii) and (viii) oi sub-section (1) and the manner of their elecrion and the delimitation of the constituencies therefor, shall be such as may be prescribed. (ii) The Director of Elections shall have general superintendence and control over the elections under this Act. (3) The nomination of the members under clauses (iii), (iv), (v) and (ix) of sub-section (1) shall be made in such manner and within such period as may be prescribed. ‘ (4) The name of every member elected or nominated under sub- section (1) shall be registered with the Director within twenty—one (lays of the election or nomination, as the case may be. , (5) A member elected unde‘r clauses (i), (ii), (vi), (vii) or (viii) of sub-section (1) 'shall‘t’ea‘se to be member on his ceasing to be eligible for election as such: Provided that a member elected under clause (iii) or clause (id) or clause (vii) of subsection (1) shall not cease to be a member for the reason merely of his ceasing to hold a licence. if he has moved an application {or renewal of the licence within the time prescribed therefor and the same has not been rejected. (6) The Director shall, as soon as may be, publish by notiﬁcation in the Gazette, the names and addresses of the persons eleCted or nominated. and also notify the date on which the Committee has been duly constituted which shall not be earlier than the date on which the names of at least three-fourths of its members have been so published. ('7) The Committee constituted under sub-section (6) shall elect its Chairman and Vice-Chairman from amongst its producer members in the manner prescribed. (8) The term of ofﬁce of the members of the Committee shall com- mence from the respective dates of publication of their names under sub-section (6) and shall. save as otherwise provided, expire on the expiration of a period of ﬁve years from, the date of the constitution of the Committee notiﬁed under subsection (6): ‘ Provided that the State Government, where it considers necessary or expedient so to do, in public interest, may, by notiﬁcation, extend the term of the Committee for a total period of two years but at a time the period of extension shall not exceed one year. ‘ (9) The term of ofﬁce of the Chairman or the Vice-Chairman shall commence item the date of his having taken oath administered by the Collector or his nominee and shall, save as otherwise provided for in this Act, expire with the term of their membership of the Committee.

sqpT 7aFritratr Trqz, 2 4 7:ffit, 1977 ii

No proceeding, or act done by or on behalf of the Committee shall be questioned on the ground of want of any qualifications, or defect in the election or nomination, of any person as Chairman, Vice- Chairman or Member of the Committee, or on the ground of any vacancy, or any other defect in the constitution of the Committee.

Notwithstanding anything contained in sub-section (1) or sub- section (2), where a member is not duly elected within the prescribed period, the State Government may appoint any suitable person falling in that class as member of the Committee."

6. After section 13 of the principal Act, the following section shall be inserted, namely :—

."13-A. (I) No election under this Act shall be called in question Election except by a petition presented to such authority within

Petitions, such time as may be prescribed.

Any party aggrieved by an order of the prescribed authority upon a petition under sub-section (1), may within thirty days from the date of such order prefer a revision to the District judge.

The provisions of section 12-C of the Uttar Pradesh Panchayat Raj Act, 1947, shall nzutatis tnutandis apply to election petitions under

Act sub-section (1) and where anything is requiTed to be prescribed under if 1947. section 12-C of that Act similar thing may be prescribed in the rules framed under this Act.

The decision of the prescribed authority, subject to any order passed by the revising authority under this section, and every decision of the revising authority passed under this section shall be final."

7. In section 17 of the principal Act—

in clause (iii), in sub-clause (b), for the words "in the principal Market Yard or a Sub-Market Yard" the sVords "in the market area" shall be substituted ;

for clause (v), the following clause shall be substituted, namely :—

"(v) raise from the State Government or the Board or, subject to previous sanction by the Board, from any other Committee or a recognised -financial Institution, moneys required for discharging its *functions under this Act

after clause (v), the following clause shall be inserted, namely:— "(v-a) advance loans to the Board on such terms and conditions

as may be mutnally agreed upon between the Board and the Committee ;

(v-6) advance loans to any other Committee subject to previous sanction of the Director on such terms and conditions as the Board may determine ;"

8. In section 19 of the principal Act—

sub-section (4), shall be omitted;

for sub-section (5), the following sub-section shall be substituted, namely

"(5) Every Committee shall, out of its total receipts [excluding moneys raised under clause (v) of section 17 and grants made by the State or Central Government] in the financial year, pay to the Board as contribution such amount not exceeding 10 per cent of such receipts as the Board may fix from time to time."

9. In- section 24 of the principal Act, in sub-section (2) , for clause (b), the following clause be substituted, namely—

"(b) report cases of neglect, misconduct or dereliction of duty by an employee of the Committee to the appointing authority for necessary action, and where so empowered, take disciplinary action against any of the employees of the Committee,"

Amendment of section 17.

trsertion of new section 13-A.

Amendment of Section 19.

Amendment of section

an? ne‘er new W2, 24 351%, 1977 11 (10) No proceeding, ‘or act done by or on behalf of the Committee shall be questioned on the ground of want of any qualiﬁcations, or defect in the election or nomination, of any person as Chairman, Vice- Chairman or Member of the Committee, or on the ground of any vacancy, or any other defect in the constitution of the Committee. (11) Notwithstanding anything contained in subsection (1) or sub- section (2), where a member is not duly elected within the prescribed period, the State Government may appoint any suitable person falling in that class as member of the Committee." 6. After section 13 of the principal Act, the following section shall be inserted, namely :— _”13-A. (1) No election under this Act shall be called in question Election except by a petition presented to such authority within Petitions, such time as may be prescribed. (2) Any party aggrieved by an order of the prescribed authority upon a petition under sub-section (1), may within thirty days from the date of such order prefer a revision to the District Judge. ‘5, (3) The provisions of section l2-C of the Uttar Pradesh Panchayat v Raj Act, 1947, shall] mutatis mutandis apply to election petitions under sub-section (1) and where anything is required to be prescribed under section l2-C of that Act similar thing may be prescribed in the rules framed under this Act. - (4) The decision of the prescribed authority, subject to any order passed by the revising authority under this section, and every decision of the revising authority passed under this section shall be ﬁnal." 7. In section 17 of the principal Act— (a) in clause (iii), in sub-clause ([7), {01 the words “in the principal Market Yard or a Sub-Market Yard" the words “in the market area" shall be substitttted ,‘ (b) for clause (v), the following clause shall be substituted, namely:— “(v) raise from the State Government or the Board or, subject to previous sanction by the Board, from any other Committee or a recognisedrﬁnancial"institution, moneys required for discharging its functions under this Act ;" (c) after clause (v). the following clause shallvbe inserted, namely :— "(v-a) advance loans -to the Board on such terms and conditions i‘ ,1; . as may be mutually agreed upon between the Board and the J Committee; (v-b) advance loans to any other Committee subject to previous sanction of the Director on such terms and conditions as the Board may determine ;” 8. In section 19 of the principal Act— (a) sub-section (4), shall be omitted; (11) for subsection (5), the following sub-section shall be substituted, namely :— "(5) Every Committee shall, out of its total receipts [excluding moneys raised under clause (v) of section 17 and grants made by the State or Centiral Government] in the ﬁnancial year, pay to the Board as contribution such amount not exceeding 10 per cent of such receipts as the Board may ﬁx from time to time." 9. In~ section 24 of the principal Act, in sub-section (2), for clause ((7), the following clause shall be substtluled, namely~ " (b) report cases of neglect, misconduct or dereliction of duty by an employee of the Committee to the appointing authority for necessary action, and where so empowered. take disciplinary action against any of the employees of the Committee," trsertion of new section 13-h Amendment of section 171 Amendment of 5 action 19. Amendment of section ‘34.

'URsrlTmurupIl4 24 rlt, 1977

Amendment of 10. In section 26 of the principal Act, for the words "a Committee" the

section 26. words "the Board or a Committee" shall be substituted.

In section 26-B of the principal Act—

(a) in sub-section (1)—

(I) for clause (a), the following clause shall be substituted,

namely— (a) the Agriculture Production Commissioner, Uttar

Pradesh if he is not die Chairman;";

(ii) - for c' a use (d), the folloWing clause shall be substituted,

namely—

(d) the Secretary to the State Government in the Agricul- ture Department or where there is no separate Secretary for the said Department, then the Special Secretary or Joint Secretary. as the case may be. in that Department

(iii) after clause (f), the following clause shall be inserted,

namely—

" (f-I) the Agricultural Marketing Adviser to the Govern- ment of India ;

(1-2) the Director, Horticulture and Fruit Utilization, Uttar Pradesh ;

(f-5) the State Agricultural Marketing Officer, Uttar Pradesh ;

(f-4) the Vice-Chancellor of any of the Universities established under the Uttar Pradesh Krishi Evem Prodyogic Vishwa Vidya- laya Adhiniyam, 1958 to be nominated by the State Govern- ment ;" ; ,

in clause (g) for the word "three" wherever occurring, the

word "six" shall be substituted;

in clause (h), for the words "one person" the words "two

persons" shall be substituted, and for the words "any trader or com- mission agent" the words "any two traders or commission agents" shall be substituted ;

(b) in sub-section (3) , after the words "Additional Director of Agri-

culture", the words "and the member referred to in clause (f-1) may depute an officer not below the rank of joint Agricultural Marketing Adviser to the Government of India, and the member referred to in clause (f-2) may depute an officer not below the rank of Additional Director, Horticulture and Fruit Utilization", shall be inserted.

Amendment or 12. In section 26-D, of the principal Act, for sub-section (2), the following

section 26-D. sub-section shall be substituted, namely "(2) A member appointed under clause (f-4) or clause (g) or clause

(h ) of sub-section (i) of section 26-B shall cease to be a member of the Board as soon as he ceases to be such Vice-Chancellor or elected member of the Market Committee, as the case may be."

Amendment of 13. In section 26-1 of the principal Act, after the words "Sub -Committee

section 26-1. appointed by it or to" the words "the Director or" shall be inserted.

Amendment of 14. In section 26-L of the principal Act:—

section 26-L. (a) in sub-section (1), in clause (i) . for the words "development

of the Markets and Market Areas", the words "construction of new market yards and development of existing markets and market areas"

shall be substituted,

(b) in sub-section (2), in clause (ix) , after the word "subventions"

the words "and loans' shall be inserted.

Amendment of 15. In section 83 of the principal Act, for the words "to the Board or

section 33. to any of its officers", the words "to the Board or to the Director" shall be

substituted.

Amendment c f section 26-B.

12 m: sa‘atimttrcvr we, 24 Gla'lé, 1977 Amendment of 10. In section 26 of the principal Act. for the words “a Committee" the 5mm 25‘ words "the Board or a Committee” shall be substituted. Amendment of ' ' ' - section 26-13. H. In section 26~B of the prxncrpal Act‘- (a) in subsection (1)— (i) for clause (a), the following clause shall be substituted, namely— , ‘ “(0) the Agriculture Production Commissioner, Uttar Pradesh i[ he is not the Chairman;"; (ii)' for c‘ause (d), the following clause shall be substituted, namely— ”(d) the Secretary to the State Government in the Agricul- ture Department or where there is no separate Secretary for the said Department, then the Special Secretary or joint Secretary. as the case may be. in that Department ;“; (iii) after clause (f). the following clause shall be inserted. namely- “ (1.1) the Agricultural Marketing Adviser to the Govern» ment of India: " (f-2) the Director, l-lorticui-ture and Fruit Utilization. Uttar Pradesh ; (f-fl) the State Agricultural Marketing Ofﬁcer, Uttar Pradesh; ([4) the Vice-Chancellor of any of the Universities established under the Uttar Pradesh Krishi Evem Prodyogic Vishwa Vidya- laya Adhiniyam, 1958 to be nominated by the State Govern- ment ;” ; (iv) in clause (g) for the word “three" wherever occurring, the word "six" shall be substitute'cl; (v) in clause (h), for the words "one person" the words "two persons" shall be substituted, and for the words “any trader or com- mission agent" the words “any two traders or commission agents" shall be substimwd ; . (b) in sub-section (3), after the words "Additional Director of Agri- culture", the words "and the member referred to in clause(f-l) may deputc an oﬂicer not below the rank of Joint Agricultural Marketing Adviser to the Government of India, and the member referred to in clause ([2) may depute an ofﬁcer not below the rank of Additional Director, Horticulture and Fruit Utilization“. shall be inse1led. Amendment or 12. In section 26-D, of the principal Act, for subsection (2), the following section 26-D. sub-section shall be substituted, namely:- ” (2) A member appointed under clause (M) or clause (g) or clause (11) of sub-section (i) 'of section 26-13 shall‘ cease to be a member of the Board as soon as he ceases to be such Vice-Chancellor or elected member of the Market Committee. as the case may be.” Amendment of 13. In section 26-1 of the principal 'Act, after the words “Sub-Committee 5mm" 26‘1' appointed by it or to" the words “the Director or" shall be inserted. Amendment 0; 14. In section 26-L of the principal Act:— secuonZé—L, (a) in sub-section (1), in clause (i). for the words “development ot the Markets and Market Areas", the words “construction of_new market yards and development of existing markets and market areas" shall be substituted, (b) in sub-section (2), in clause (ix). after the word “subventions” the words “and loans" shall be inserted. Amendment of 1:1 In section 33 of the principal Act, [or the words “to the Board 01' ”cm“ 33‘ to any of its oﬁicers", the words “to the Board or to the Director" shall be substituMd. -

Ziff 4K .'k'QT MwwI Cat ibao, 24 7;i:it 1 9 7 7 13

For section 35 of the principal Act, the following substituted, namely

Any sum due to the State Government from Recover) of dues Committee, or to the Board from a

as Land Revenue. a Committee front another Committee as an-ears of land revenue."

For section 36 of the principal Act, the following section shall be substituted, namely :—

"36. ( I ) The Secretary of the market Committee or any officer Powers of entry, authorised by the State Government or the Board in search and seiztne, this behalf, may :—

(a) for carrying out any of the duties imposed on the Market Committee under this Act, inspect at all reasonable time, all accounts, registers and other documents pertaining to the purchase and sale of agricultural produce and enter any shop, godown, factory or other place where such account books or registers or other documents or such goods are kept and take or cause to be taken such copies or extracts from such account books, registers and other . documents as may be considered necessary ;

section shall be

the Board or a Committee, or to may be recovered

Substit utter et setion 3$,

• Substitution of

section 36.

seize any account books, registers or other documents for reasons to be recorded in writing and prepare an inventory of such account books, registers and other documents, provided that a copy of such inventory shall he furnished to the person in charge of such account books, registers or other documents;

seize any agricultural produce in respect of which he has reason to believe that an offence under this Act has been or is being or is about to be committed;

seize any vehiele or animal which he has reason to believe to be in use or to have been used for carrying such agricultural produce and detain the same for so long as may be necessary in connection with any proceeding or prosecution under this Act:

Provided that a report of the seizure shall forthwith be made. by the person seizing the agricultural produce, vehicle or animal to the Magistrate having jurisdiction to try offences under this Act, and the provisions of sections 457, 458 and 459 of the Code of Criminal Procedure, 1973, shall, as far as may be, apply in relation to the agricultural produce, vehicle or animal seized as aforesaid, as they apply to property seized by a police officer:

Provided further that the grounds for seizing any such agri- cultural produce, vehicle or animal shall be communicated in writing within twenty-four hours of the seizure to the person from whose possession the same was seized, and to the Magistrate having jurisdiction to try offences under this Act

(2) The provisions of section 100 of the Code of Criminal Procedure, 1973, relating to search and seizure shall, so far as may be, apply to searches and seizures made under this section." •

18. For section 37 of the principal Act, the following section shall be section 37. of

substituted, namely

"37. (1) Any person who contravenes any of the provisions of section 9 or section 10 or the rules or bye-laws made

penalty. thereunder shall, on conviction, be punished :—

(a) for the ,first offence, with fine which may extend to five hundred rupees; •

for a second and any subsequent offence of the same nature with imprisonment which may extend to .90 days, or with fine which may extend to one thousand rupees or with both and in case of continuing contravention, with a further fine up to rupees one

'cilt

entaa‘amm m ,24Qﬁ?§,1977 16. For section 35 of the principal Act, the following section shall be substituted, namely :— 7‘35. Any sum due to the State Government from the Board or a Recover) of dues Committee, or to the Board from a Committee, or to as Land ReVenue. a Committee from another Committee may be recovered as arrears of land revenue," 17. For section 86 of the principal Act, the following section shall be substituted, namely :— “36. (l) The Secretary of the market Committee or any ofﬁcer Powers of mm authorised by the State Government or the Board in semchandseiznre. this behalf, may :— (a) for carrying out any of the duties imposed on the Market Committee under this Act, inspect at all reasonable time, all accounts. registers and other documents pertaining to the purchase and sale of agricultural produce and enter any shop, godown, factory or other place where such account books or registers or other documents or such goods are kept and take or cause to be taken such comes or extracts from such account books, registers and other documents as may be considered necessary; (b) seize any account books, registers or other documents for reasons to be recorded in writing and prepare an inventory of such account books, registers and other documents, provided that a copy of such inventory shall be furnished to the person in charge of such account books, registers or other documents; (6) seize any agricultural produce in respect of which he has reason to believe that an olfence under this Act has been or is being or is about to be committed; (d) seize any vehicle or animal which he has reason to believe to be in use or to have been used (or carrying such agricultural produce and detain the same for so long as may be necessary in connection with any proceeding or prosecution under this Act: Provided that a report of the seizure shall forthwith be made by the person seizing the agricultural produce, vehicle or animal to' the Magistrate having jurisdiction to try offences under this Act, and the provisions of sections 457, 458 and 459 of the Code of Criminal Procedure, 1973, shall, as far as may be, apply in relation to the agricultural produce, vehicle or animal seized as aforesaid. as they apply to property seized by a police ofﬁcer: ' Provided further that the grounds for seizing any such agri- culltural produce, vehicle or animal shall be communicated in writing within twenty-four hours of the seizure to the person from whose possession the same was seized, and to the Magistrate having jurisdiction to try offences under this Act. (2) The provisions of section 100 of the Code of Criminal Procedure, 1973. relating to search and seizure shall, so far as may be, apply to searches and seizures made under this section." ' 18. For section 37 of the principal Act, the followmg section shall be substituted, namely :— "37. (1) Any person who contravenes any of the provisions of ' section 9 or section 10 or the rules or bye-laws made Penmy' thereunder shall. on conviction, be punished :— (a) [or the ﬁrst offence, with ﬁne which may extend to ﬁve hundred rupees; with imprisonment which may extend to .90 days, or with ﬁne which may extend to one thousand rupees or with both and in case of continuing contravention, with a further ﬁne up to rupees one Substit uti on at setion 35. Substitution of section 36. Substituthn of section 37. (b) for a second and any subsequent offence of the same nature 4 ' l3

14 ,ds-itAillf927,1111117.1. i•mt, 24 vilt, 1977

hundred for every day subsequent to the date ot second conviction • or any subsequent conviction for which the contravention has continued:

Provided that in the absence of special and adequate reasons to the contrary mentioned in the judgment of the court the fine for the first offence shall not be less than two hundred and fifty rupees and for the second or subsequent - offence shall not be less than five hundred rupees.

Any person who contravenes any of the provisions of this Act Or the rules or bye-laws made thereunder, except the provisions of sections 9 and 10 and the rules and bye-laws made thereunder, shall be punishable with fine which may extend to two hundred rupees and in die case of continuing contravention with a further fine of twenty rupees for every day subsequent to the date of the first conviction for which the . contravention has continued.

Whenever any person is convicted of an offence punishable under this Act, the Magistrate shall in addition to any fine which may be imposed, recover summarily and pay to the Market Committee, the amount of fee or any other amount, due from him under this Act or the rules or bye-laws made thereunder and may, in his discretion also recover summarily and, pay to the Market Committee costs of the prosecution."

After section 37 of the principal Act, the following section shall be inserted, namely :— •

"37-A. (I) A market committee or its sub-committee or with the

C viipOsition authorisation by a resolution of a committee, its Chair-

of offences. man, may accept from any person who has committed or is reasonably suspected of having committed an

offence punishable under this Act in addition to the fee or other amount recoverable from him, a sum of money not exceeding rupees five hundred by way of composition fee and compound the offence.

(2) On the composition of any offence under sub-section (1) no proceeding shall be taken or continued against the person concerned in respect of such offence, and if any proceedings in respect of that offence have already been instituted against him in any Court, the composition shall have the effect of his acquittal."

CHAPTER III

AMENDMENT OF THE UTTAR PRADESH KRISHI UTPADAN MAND1 SAMMS (ALPARALIR VYANVASTHA) ADHINIYAM, 1972

In section 2 of the Uttar Pradesh Krishi Utpadan Mandi Samitis (Alpakalik Vyawastha) Adhiniyam, 1972, for the figures "1976" the figuats "1977" shall be substituted.

Insertion of new section 37-A.

Amendment of section 2 on?. P. Act 7 of 1972.

Repeal and sav- ings

CHAPTER IV

MISCELLANEOUS

21. (1) The Uttar Pradesh Krishi Utpadan Manch (Amendment) Ordi- nance, 1977 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the aforesaid Acts (referred to in section 2 and section 20), as amended by the Ordinance referred to in sub-section (1), shall be deemed to have been done or taken under the conresponding provisions of the aforesaid Acts, as amended by this Act, as if the provisions of this Act were in foree at all material times..

WTIT

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mwémrarmm, 24 aar‘,1977 hundred for every day subsequent to the date or second conviction‘ or any subsequent conviction for which the contravention has continued: Provided that in the absence of special and adequate reasons to the contrary mentioned in the judgment of the court the ﬁne for the ﬁrst oﬂence shall not be less than two hundred and ﬁfty rupees and for the second or subsequent offence shall not be less than ﬁve hundred rupees. ' ' (2) Any person who contravenes any of the provisions of this Act or the rules or bye-laws made thereunder, except the provisions of sections 9 and 10 and the rules and bye-laws made thereunder, shall be punishable with fine which may extend to two hundred rupees and in the case of continuing contravention with a further ﬁne of twenty rupees for every day subsequent to the tlate of the ﬁrst conviction for which the contravention has continued. ‘ (3) Whenever any person is convicted of an offence punishable under this Act, the Magistrate shall in addition to any ﬁne which may be imposed, recover summarily and pay to the Market. Committee, the amount of fee or any other amount, due from him under this Act or the rules or bye-laws made thereunder and may, in his discretion also recover summarily and pay to the Market Committee costs of the prosecution." In enlon 0! es ~ ~ - . . action 37-A. " 19. After section 37 of the prinapal Act. the followmg section shall be inserted, namely .— . “37-A. (1) A market committee or its sub-committee or with the Camposition authorisation by a resolution of a committee, its Chair- oforrenocs, man, may accept from any person who has committed or is reasonably suspected of having committed an offence punishable under this Act in addition to the fee or other amount recoverable from him, a sum of money not exceeding rupees ﬁve hundred by way of composition fee and compound the offence. (2) On the composition of any offence under sub-section (l) no proceeding shall be taken or continued against the person concerned in respect of such offence, and it any proceedings in respect of that offence have already been instituted against him in any Court, the composition shall have the effect of his acquittal." CHAPTER III AMENDMENT or THE UTTAR PRADESH KRISHI UTPADAN MAM)! Smms (ALPAKALIR VYAWASTHA) ADHINIYAM, 1972 ‘aﬁggdﬂefé g! 20. In section 2 of the Uttar Pradesh Krishi Utpadan Mandi Samitis Actiof1972: ' (Alpakalik Vyawastha) Adhiniyam, 1972. for the ﬁgures “1976" the ﬁgutres “1977" shall be substituted. CHAPTER IV ~ Mtsczttmu-zous ,ge'mnm- 21. (1)'I'he Uttar Pradesh Krishi Utpadan Mandi (Amendment) Ordi- nance. 1977 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the aforesaid Acts (referred to in_ section 2 and section 20). as amended by the Ordinance referred to in subsection (1), shall be deemed to have been done or taken under the contesponding provisions of the aforesaid Acts, as amended by this Act, as if the provisions of this Act were in force at all material times. WT?) Zircon an: ultra, «feat ﬁoqg'oio q‘ton‘q’otﬁo 94 a'o (fame) ‘23—7 -77 (1340) 1977-650 (1‘1“) I H II N 3?? lift a ﬁlm '197

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Uttar Pradesh act 6 of 1977 : The UTTAR PRADESH KRISHI UTPADAN MANDI (AMENDMENT)' ACT, 1977

SECTIONS