PUNJAB GOVT. GAZ. (EXTRA), JANUARY 6, 2022
(PAUSA 16, 1943 SAKA)
8
EXTRAORDINARY
Published by Authority
CHANDIGARH, THURSDAY, JANUARY 6, 2022
(PAUSA 16, 1943 SAKA)
( iii )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
1. The Punjab Learning of Punjabi and other Languages (Amendment) Act, 2021. (Punjab Act No. 4 of 2022)
2. The Punjab Contract Farming (Repeal) Act,
2021.
(Punjab Act No. 5 of 2022)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil ______ .. 9-10
.. 11
1
9
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 6th January, 2022
No.4-Leg./2022.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 27th day of December, 2021, is hereby published for general information:-
THE PUNJAB LEARNING OF PUNJABI AND OTHER
LANGUAGES (AMENDMENT) ACT, 2021
(Punjab Act No. 4 of 2022)
AN
ACT
further to amend the Punjab Learning of Punjabi and other Languages Act, 2008.
BE it enacted by the Legislature of the State of Punjab in the Seventy- second Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Learning of Punjabi and other Languages (Amendment) Act, 2021.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Learning of Punjabi and other Languages Act, 2008, in section 8,-
(i) in sub-section (1), for the words "rupees twenty five thousand", the words "rupees fifty thousand" shall be substituted;
(ii) in the first proviso to sub-section (1), for the words "rupees fifty thousand", the words "rupees one lac" shall be substituted;
(iii) in the second proviso to sub-section (1), for the words "rupees one lac", the words "rupees two lac" shall be substituted; and Short title and
Commencement.
Amendment in
section 8 of
Punjab Act 25
of 2008.
10
2484/1-2022/Pb. Govt. Press, S.A.S. Nagar
(iv) after sub-section (1), the following sub-section shall be added, namely:-
"(1A) Where the State Government is of the opinion that it is necessary or expedient to do so, it may, for reasons to be recorded in writing, suitably enhance or reduce any of the penalty as specified in sub-section (1).".
S.K. AGGARWAL,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
11
2484/1-2022/Pb. Govt. Press, S.A.S. Nagar
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 6th January, 2022
No.5-Leg./2022.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 29th day of December, 2021, is hereby published for general information:-
THE PUNJAB CONTRACT FARMING (REPEAL) ACT, 2021
(Punjab Act No. 5 of 2022)
AN
ACT
to repeal the Punjab Contract Farming Act, 2013. BE it enacted by the Legislature of the State of Punjab in the Seventy- second Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Contract Farming (Repeal) Act,
2021.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. The Punjab Contract Farming Act, 2013 (Punjab Act No. 30 of 2013), is hereby repealed.
S.K. AGGARWAL,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. Short title and
Commencement.
Repealing of
Punjab Act
No. 30 of
2013.