Regd. NW/C )arpana ibobtrinnent ibagtte
EXTRAORDINARY
Published by Author i ty
©Govt, of Haryana
CHANDIGARH, FRIDAY, SEPTEMBER 30, 1983
(ASVINA 8, 1905 SAKA)
Part I
2.
Part II
LEGISLATIVE SUPPLEMENT
CONTENTS Pages
Acts
The Haryana Rural Development Fund Act, 1983 . . 163-164
(Haryana Act No. 12 of 1983) The Punjab Panchayat Samitis (Haryana Second Amendment) Act, 1983 165
(IL ry, na Act No. 13 of 1983) .
Ordinances
Nil
Part III Delegated Legislation 3;r1Or TT0 ITT 0 89J 0 sr 0 ojs siaT. 3/83, fq4i.t) 30 1983, erzavIT ar 4.1 fq•zr- ( 5PIPT #t"4.9.) R R * 198 3
(srTfTf,6 xt.+It• Frf-If f) 613--614 Part IV Correction Slips, Republications and Replacements. Nil
Price : 60 Parse. (xcix)
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C
HAR.YANA GOVT GAZ. (EXTRA.), SEPT. 30, 1983 163
(ASVN. 8, 1905 SAKA)
PART I
LEGISLATIVE DEPARTMENT
Notification
The 30th September, 1983 No. 15-Leg.183.--The following Act of the Legislature of the State of Haryana received the assent of the Governor of Haryana on the 28th September, 1983, and is hereby published for general information :— Haryana Aet No. 12 of 1983.
THE HARYANA RURAL DEVELOPMENT FUND ACT, 193.
AN
ACT
to provide for the establishment of the Haryana Rural Development Fund.
Be it enacted by the Legislature of the State of Haryana in the Thirty- fourth Year of Republic of India as follows : -
1. (1) This Act may be called the Haryana Rural Development Fund Act, 1983.
(2) It shall extend to the whole of the State of Haryana.
(3) It shall come into force at once.
2. In this Act unless there is anything repugnant to the context,—
(a) "Fund" means the Haryana Rural Development Fund ;
(b) "Prescribed" means prescribed by rules made under this Act ;
(c) the expression 'dealer' and 'market' shall have the meaning assigned to the same under the Punjab Agricultural Produce Markets Act, 1961.
3. (1) With effect from such date, as the State Government may, by notification, appoint in this behalf, there shall be levied, on the dealer, for the purposes of this Act, a cess, at the . rate of one per centum of the sale proceeds of agricultural produce brought in the markets for sale through him.
(2) The cess as hereinbefore provided shall fall due monthly on the 1st day of each calendar month and the cess collected during the month immediately preceding such date, shall be paid by the dealer, to such officer or person as may be appointed or designated by the State Government in this behalf.
(3) The dealer shall in turn be entitled to pass on the burden of the cess paid by him to the next • purchaser of the agricultural produce from him and may, therefore, add the same in the cost of agricultural produce or the goods processed or manufactured out of it.
(4) The arrears of cess shall be recoverable as arrears of land revenue.
4. (1) There shall be constituted a fund called the. Haryana Rural Development Fund and it shall vest in the State Government.
(2) It shall be administered by such officer or officers of the State Government as may be appointed by it in this behalf.
(3) The amount of cess paid to the officer or the person shall be credited to the Haryana Rural Development Fund within such period as may be prescribed.
Short title, extent
and commence-
ment.
Definitions.
2
Penalty. Power to make rules.
Protection of
action taken in good filth.
164 HARYANA GOVT GAZ. (EXTRA.), SEPT. 30, 1983
(ASVN. 8, 1905 SAKA)
(4) To the credit of the Fund shall be placed—
(a) all collections of cess under section 3 ; and
(b) grants from the State Government and local authorities.
(5) The Fund shall be applied by the State Government to meet the expenditure incurred, in the rural areas, in connection with the development of roads, hospitals, means of communication, water -supply, sanitation faci- lities and for the welfare of agricultural labour or for any other scheme approved by the State Government for the devetopment of rural areas. The Fund may also be utilised to meet the cost of administering the Fund.
(6) The State Government shall publish annually in the Gazette the report of the activities financed from the Vund, together 'Aith an estimate of receipts and expenditure of the Fund and a statement of accounts.
5. Any person who contravenes the provisions of this Act or the rules framed thereunder shall be punishable with fine which may extend to five hundred rupees or upto the amount of cess which the dealer is liable to pay, whichever is more.
6. (1) The State Government may make rules to carry into effect the purposes of this Act.
(2) Without prejudice to the generality of the foregoing power, such rules may provide for --
(a) the making of refunds and recoveries of the cess imposed under section 3 ;
(b) the form of estimate and statement referred to in sub -section
(6) of section 4 ;
(c) period within which the amount is to be deposited under sub- section (3) of section 4 ; and
(d) the conditions governing the grant of money from the Fund.
7. No suit, prosecution or other legal proceeding shall tit against the State Government or any officer of the State Government in respect of anything which is in good faith done or intended to 1-.e done in pursuance of this Act or of any rules or orders made thereunder. PoWer to remove 8. If any difficulty arises in giving effect to the provisions of this Act, dillcul ties. the State Government may by order do anything not inconsistent with such provisions which appears to it to be necessary o r
expedient for the purpose of removing the difficulty.
A. S. GARG,
Joint Secretary to Government, Haryana, Legislative Department.
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