PUNJAB GOVT. GAZ. (EXTRA), JULY 18, 2022
(ASAR 27, 1944 SAKA)
EXTRAORDINARY
Published by Authority
CHANDIGARH, MONDAY, JULY 18, 2022
(ASADHA 27, 1944 SAKA)
( lxvi )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Punjab Rural Development (Amendment) Act, 2022. (Punjab Act No. 14 of 2022)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil _____ .. 55-56
1
55
Short title and commencement. Substitution of section 7 of Punjab Act 6 of
1987.
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 18th July, 2022
No.14-Leg./2022.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 14th day of July, 2022, is hereby published for general information:-
THE PUNJAB RURAL DEVELOPMENT (AMENDMENT) ACT, 2022
(Punjab Act No. 14 of 2022)
AN
ACT
further to amend the Punjab Rural Development Act, 1987. BE it enacted by the Legislature of the State of Punjab in the Seventy- third Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Rural Development (Amendment) Act, 2022.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Rural Development Act, 1987, for section 7, the following section shall be substituted, namely:-
"7. The Fund shall be applied for the following purposes, namely:-
(i) for construction or repair of approach roads to mandis or procurement centres and street lights thereon enabling farmers in transportation of their produce;
(ii) for construction or development of new mandis or procurement centres and development of old or katcha mandis or procurement centres;
(iii) for making arrangements for supply of drinking water and for improving sanitation in the mandis or procurement centres;
Purposes
for which
the Fund
may be
applied.
56
(iv) for providing well equipped rest houses or night shelters or sheds for farmers and labour engaged in procurement operations;
(v) for augmenting storage facilities in mandis to store procured stocks so as to strengthen the procurement and marketing systems in the State;
(vi) to provide relief to debt stressed farmers of the State to eliminate any possibility of distress sale;
(vii) for development of hardware or software related to procurement or linking of land records, crop survey, bio- authentication of farmers at the mandi or State level which may improve transparency and facilitate the procurement activities;
(viii) for installation or purchase of computerized electronic weighbridge or weighment facilities or quality testing equipment's or sieving facilities in the mandis or procurement centres and its integration with e- procurement module;
(ix) for automation and mechanization of mandis with facility of cleaning, sorting, drying, analyzing quality of grains, small shipping silo, bag sacking and stitching; and
(x) for carrying out such purposes which may lead to strengthening of mandis or procurement operations.
S.K. AGGARWAL,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 2616/7-2022/Pb. Govt. Press, S.A.S. Nagar