Tee, PUNJAB GOV'T, GAZ. (EXTRA), AUGUST 14, 2017 205
(SRVN 23, 1939 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 14th August, 2017 _ No.21-Leg./2017.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 22nd day of July, 2017, is hereby published for general information:-
THE PUNJAB AGRICULTURAL PRODUCE MARKETS
(SECOND AMENDMENT) ACT, 2017.
(Punjab Act No. 17 of 2017)
AN
ACT
further to amend the Punjab Agricultural Produce Markets Act, 1961. BE it enacted by the Legislature of the State of Punjab in the Sixty- eighth Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Agricultural Produce Markets Short title and (Second Amendment) Act, 2017. commencement.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Agricultural Produce Markets Act, 1961 (hereinafter Substitution of referred to as the principal Act), for section 2, the following section shall be section 2 of Punjab Act 23 of
substituted, namely:- 1961.
"2 In this Act, unless the context otherwise requires,- Definitions.
(1) "ad-hoc buyer" means a buyer who is registered under this Act as such,
(2) "agricultural produce" means all produce, whether processed or not, of agriculture, horticulture, medicinal plants, animal husbandry, livestock or forest as specified in the Schedule to this Act;
(3) "assaying lab" means laboratory set up as prescribed for testing of quality parameters as per the tradable parameters or grade-standards or any other parameters notified by the competent authority;
1
> in oa ~ -
PUNJAB GOVT, GAZ. (EXTRA), AUGUST 14. 2017
(6)
(7)
(8)
(9)
(10)
(11)
(12)
(13)
206
(SRVN 23, 1939 SAKA)
Board" means the Punjab State Agricultural Marketing Board established under this Act for the State of Punjab; broker" means a person, other (han a private servant or an auctioneer, usually emploYed on commission to enter into contracts on behalf of others for the purchase or sale of agricultural produce;
buyer" means a person, who himself or on behalfofany person or an agent who buys or agrees to buy agricultural produce in the market or notified market area, as the case may be;
"Committee" means a market committee established and constituted under sections |! and | 2;
"Competent Authority" means an authority as may be notified by the State Government ;
"contract farming" means an agreement between the contract farming sponsors who offers to purchase and the contract farming producer who agrees to produce under which the production and marketing of an agricultural produce is carried out as per the terms and conditions laid down in the agreement;
"Co-operative Society" means a Co-operative Society registered or deemed to be registered under the P unjab
Co-operative Societies Act, 1961, or any other corresponding law for the time being in force which deals in the pur chase, sale
processing or storage of agricultural produce, or is o therwise
engaged in the business of disposal of agricultural produce;
"dealer" means any person who within the notifie d market area
establishes or continues or allows to be continu ed any
le, storage or processing of agricultural -section (1) of section 6 or purchases, sets up,
place for the purchase, sa
produce notified under sub
sells, stores or processes such agr icultural produce;
' means the sale of agricultural produce by y to the buyer may be outside or inside yard or sub-market yard or any other
"direct marketing' the producer directl the principal market market yard notified under this Act;
"e-trading" means trading of agric ultural produce in which booking, contracting, auctioning, tendering, cord keeping and other connected tronically on computer network/ registration, billing,
information exchanging
, re
activities as are done e
lec
internet;
2
y ] . ' Pt NIAB GOVE GAZ. (| NITRA) AUGUST 4, 2017 207 ee (SRVN 23, 1939 SAKA)
1d) ose , / xii , . a (11) | ¢ trading Platlorm Means electronic plattorm setup either *Y State Government Or tS apencies or a person licenced under this Act for sale or purchase of agricultural produce through electronic media o1 by any means of communication
mn which registration, buying: and selling, billing, booking, contracting, auctioning and tendering are carried out online bade through computer network/ internet or any other such electronic device, where physical transaction takes place:
(15) "farmer producer company" means a company of farmer- producer members registered under sub-section (1) of section 465 of the Companies Act, 2013:
(16) "Godown Keeper" means a person, other than a producer, Who stores agricultural produce for himself for sale or stores agricultural produce of others in lieu of storage charges;
(17) "licensee" means a person to whoma licence is granted under section 10 and the rules made under this Act and includes any person who buys or sells agricultural produce and to whom a licénce is granted as Kacha Arhtia or commission agent or otherwise but does not include a person licensed under section 13;
(18) "livestock" means cattle, goat, sheep, poultry, fish and such other animals and products thereof as specified in the Schedule of this Act ;
"market" means a market established and regulated under this Act for the notified market area, and includes a market proper, a principal market yard, sub-market yard and private
(19)
market yard;
"marketing" means all agricultural activities involved in the flow of agricultural produce trom the production points commencing from the stage of harvest tll these reach the ultimate consumers such as purchase, sale, storage, processing, trading, transportation, cleaning, weighing, standardization, grading, packing for the value addition and other connected activities of agricultural produce and all other functions connected therewith including the marketing under contract
(20)
"y farming;
"market proper" means any area including all lands with the buildings thereon, within such distance of the principal market
(21)
PUNJAB GOVT. GAZ. (EX'TRA), AUGUST 14, 2017 208
(25)
(26)
(27)
(28)
(29)
(SRVN 23, 1939 SAKA)
or sub-market yard, as may be notified in the Official Gazette by the State Government, to be a market proper;
"member" includes the Chairman of the Board,
"notified market area" means any area notified under section 6;
"over trading" means the amount exceeding the value of the agricultural produce including livestock purchased at any point of time vis-a-vis to the amount of security deposited with or the bank guarantee furnished to the market committee as prescribed;
"person" means an individual, registered or unregistered firm, Hindu Undivided Family, Company, Co-operative Society, Government agency or Public Sector Undertaking or Corporation, as the case may be;
"prescribed" means prescribed by rules made under this Act;
"price stabilization fund" means any fund constituted for the purpose of curtailing extreme volatility in prices of specified agricultural produce;
"principal market yard" and "sub-market yard" mean an enclosure, building or locality declared to be a principal market yard and sub-market yard under section 7;
"private enterprises" means an economic activity undertaken by private individuals or organization under private ownership;
(30) "private market yard" means an enclosure, building or locality
(31) "processin other than the principal market yard or sub-market yard in notified market area, owned and operated by any person or company or co-operative society in accordance with the terms and conditions of a licence, granted by the State Government and where infrastructure has been developed by such person or company or co-operative society as the case may be; Explanation: - For the purpose of this clause, company shall mean a company incorporated under the Companies Act, 2013; g"' means any one or more of a Series of treatments relating to powdering, crushing, decorticating, de-huski ng,
parboiling, curing or any other manual, mechanical, chemi cal
or physical treatment to which raw
agricultural produce or its
product Is subjected to;
4
)
y ) } 1 % "y ' , Yas PUNJAB GOV : GAZ. (EXTRA), AUGUST: La. 2017 209
(SRVN 23, 1939 SAKA)
(32) "producer" means a person who in his normal course of avocation grows, manufactures, rears or produces, as the case may be, agricultural produce personally, through tenants or
otherwise, but does not include a person who works as a
dealer or a broker or who is a partner of a firm of dealers or
brokers or is otherwise engaged in the business of disposal of
agricultural produce other than that grown, manufactured,
reared, or produced by himself, through his tenants or
otherwise. If a question arises as to whether any person is a
producer or not for the purposes of this Act, the decision of
the Deputy Commissioner of the District in which the person
carries on his business or profession shall be final:
Provided that no person shall be disqualified from being
a producer merely on the ground that he is a member of a
Co-operative Society;
Explanation: - The term 'producer' shall also include tenant;
(33) "producer and consumer market yard" means an enclosure, building or locality in the notified market area, owned and operated by a person or by a group of producers or by the Market Committee in accordance with the terms and conditions of the license granted for this purpose and where the infrastructure has been developed, maintained and opcrated by such person under section 7-F ;
(34) "producer market yard (Kissan Mandi)" means a place where the sale of agricultural produce is made by the producer directly to the buyer/retailer whether inside or outside the principal market yard or sub-market yard in the notified market area. A Kissan Mandi yard may be set up with suitable infrastructure in accordance with the provisions of this Act, by a group of producers, Farmer Producer Organization, Farmer Agri. Business Consortium, Farmer Producer Company or by the Market Committee in any notified market area;
(35) "public private partnership" means providi ng of services by
the Board or the Committee or a group of committees or private enterprises which is funded and operated through a partnership of Board or Committee or a group of committees with one or more private sector entities including companies, private firms or co-operative societies or any other ent ity
5
3. In the principal Act, in sec and sell property", the words an immovable or movable property as ma, the transfer deed" shall be substitute d.
PUNJAB GOVT. GAZ. (EXTRA), AUGUST |
(SRVN 23, 1939 SAKA)
established under a |
4, 2017 210
salience aw in force in the State of Punjab by I ° B esources or man power for the set up and creation of a market yard, as the case may be;
36) "retail sale" means sale of agri ( ) all sale _ Mea s sale of agricultural produce not exceeding such quantity as may be prescribed;
5 "
37 5 é : é ildi
( ) | seasonal market yard" means an enclosure, buil ng or
ocality declared to be a seasonal market yard in the notified
market area under section 7-A;
(38) "secretary" means the Executive Officer of a committee and includes an Assistant Secretary or a person officiating or acting as Secretary;
. ' sas (39) "self help groups" means a small voluntary association of producers preferably from the same socio-economic background;
(40) "special market yard" means an enclosure, building, having specially designed infrastructure provided in the Notified Market Area notified under section 7-B and managed by the Board or Committee or Special Purpose Vehicle or company, as the case may be;
(41) "State Government" means the Government of the State of Punjab in the Department of Agriculture;
(42) "trade allowance" includes an allowance having the sanction of custom in the notified market area concerned and market
charges payable to various functionari
es,
(43) "trading" means the buying or selli ng of agricultural produce in 4 notified market area,
(44) "user charges" means charg es levied for the use of infrastructure or for services rendere d by the Board or the
Committee or by any other entity au thorised by the competent
authority in this behalf; and
(45) "value addition" includes cle aning, processing, standardization, grading, packing or other such activities which enhance the
.
W
value of agricultural produce
. ..
tion 3, in sub-section (3), for the words " hold
,
: :
d sign "hold, sell, lease or otherwis e transfer
y be prescribed fora period specified in Amendment in
section 3 of
Punjab Act 23 of
1961.
6
PUNJAB GOVT. GAZ (EXTRA), AUGUST 14. 2017 21
(SRVN 23, 1939 SAKA)
n the principa 'or secti ' ; 4, | Pp pal Act, for section 7, the following sections shall be Substitution of substituted, namely:-
exction 7 ot
Punjab Act 23 of
" an oye
(
7. (1) For each notified market area, there shall be one principal market va yard, one or more sub-market yards, one or more
seasonal market yards, one or more special market
yards, one or more producer and consumer market
yards, one or more producer market yards and one or more private Declaration of
market vards.
market yards as may be necessary.
(2) The State Government may, by notification, declare any enclosure, building or locality in any notified market area to be principal market yard for the area and other enclosures, buildings or localities to be one or more sub-market yards, one or more seasonal market yards, one or more special market yards, one or more producer and consumer market yards, one or more producer market yards and one or more
private market yards for the area.
7-A. (1) The Secretary of the Board may for a partic ular crop or crops
Establishment of notify any enclosure or building or locality in a notified
Seasonal Market market area to be a seas
onal market yard which
Yard. shall be established, maintain
ed and operated by
market committee concerned primarily
in the harvesting season of that
particular crop or crops, as the cas
e may be.
(2) In the notified market yard und er sub-section (1), the Market Committee concerned have to esta blish a market therein and provide such facilities for marketing of agri cultural produce and also for perso ns
visiting it in connection with the purchase, sale, storage, weighment and
processing of agricultural prod uce concerned as the Secretary of the
Board may direct from time to time.
a special market yard under s ection 7, the
t, apart from other things shal l also
turnover, serving area and ts of particular
7-B. (1) In order to notify Establishment of State Gover nmen
special market consider such aspe cts as
yard. spec
ial infrastructural re
quiremen
therein as may be pre
scribed.
s may be managed either
directly by
a co-operative
commodities to be marketed
(2) Such special market yard the Board or through Public Private or corporate body or
Special Purpose
notified from time to time
and shall not
Committee concerned.
Partnership or throu
gh
Vehicle or individuals a
s may be
be under the control of
the Market
7
PUNJAB GOVT, GAZ. (EXTRA), AUGUST 14, 2017
(SRVN 23, 1939 SAKA)
*B 7-C. (1) A private market yard May be set up b . . | ' »q ' . y an ers | Establishment of suitable Infrastructure in accorden " ot 'he ae nie uieing. p n
"lee with the private market Provisions of this Act and rules made the " yard, the sale or purchase of agricy| sl Wrodheane cn \
é 'gricultural produc
_ |
€ as mé be specified by the State Government, uy (2) The owner of the private market
(1) shall neither be permitted himself for produce in the private
yard, referred to in sub-section sale or purchase of agricultural market yard so developed and managed by him nor any other person shall do so on his behalf, as the case may be.
(3) Save as otherwise provided in this Act, the ow ner of the private market yard or its man agement committee, by whatever name called, referred to in sub-section (1) shall perform such functions and duties of the Market Committee as prescribed and under the overall supervision of the Competent Authority or any other officer authorised in this behalf.
(4) The private market yard referred to in sub-section (1) shall be established subject to the fulfillment of such terms and conditions in such manner as may be prescribed.
7- D. A producer and consumer market yard may be set up with suitable Listablishment of infrastructure in accordance with the provisions of producer and this Act and rules made thereunder, by any person or consumer market a group of producers or the Market Committee, as yard.
the case may be, in any notified market area, on
fulfillment of such terms and conditions in such manner as may be prescribed:
Provided that producer shall sell such quantity of agriculture produce : ribed.
directly to the consumer at a time as may be presc
j i tablished outside ¢ Kissan Mandi) may be es
!
eros 's ncipal market yard
or sub-market yard in the e > . . ze ' , set Establishment of d market area. Such market yard may be s 'ee 4 > notifie ' wpeoarde se Wi 2 PEUueer marae with suitable infrastructure In accordance with in vn a ane of this Act and the rules made thereunder,
at provisions r Organization or Farmer ' > e
by a group of producers or Farmer Produce
Agri. business Consortium or Farmer oa for sale to W
Committee in any notified market ey be prescribed.
institutional buyer or any other buyer as
ules » thereun
der,
isions of this Act
and the r made
there ,
7-F . Subject to the prov
arnime
ermission for the stale eeuing up a pli e-trading platform. person for setting r Company or the Market
holesellers or
nt may grant permission t
o any
itform for spot marketing of
8
5.
PUNJAB GOVT, GAZ. (EXTRA) A
, UGUST |. (SRVN 23, 1939 SAKA} Id. 2017 13 notified agricultural produce in the State . . . ' - %
and conditions in such manner
Provided that owner or service provide shall neither be permitted himself for the produce in the "e-trading pl
roof "e-trading platform" nae sale or purchase Of agricultural avorm" so develope ped and managed by hi — , Xe Aro
+
m
nor any other person shall do so on his behalf, as the case may be
7- G Subject to the provisions of this Act and the rules made thereunder Permission for the State Government may grant permission to any
direct marketing, person for purchase of the agricultural produce
directly from producers outside the principal market
yard or sub-market yard or at any place specified in the notified market area, on fulfillment of such terms and conditions in such manner as may
be prescribed.
7-H. The Board or with the permission of the Board, a Committee or
group of Committees may create, promote, manage
and maintain infrastructure for a market yard or for
value addition such as cleaning, standardization,
grading and post harvest handling of agricultural produce including cold storages, pre-cooling facilities and pack houses in notified market area Public private
partnership.
through public private partnership.".
In the principal Act, in section 10, for sub-section (1), the following sub- Sections shall be substituted, namely:-
"(1) Any person may apply to the authority specified in section 9 fora licence which may be granted for such period, in such on on such conditions and on payment of such f
ees as may be prescribed:
ission agent and other
i icens
ranted to commis
Provided that the l e
pra Aion
natket
j é é or all
the marke
market functionaries under
sub-section (1) shall be valid
é
yards notified under section 7:
s : rryin
Provided further that ifany ie en na
"eG ecli sec : nature specified in sub-section (3) oO der sub-section (1) 0! tha on the date of issue of notification
I he date specified therein
for
fails to apply for a licence on OF nen nay before a licence is issued, ih oo secribed authority Mey, obtaining licence, the prescribe sscribed. ' rescri impose on him such penalty as 7 'i competent authority for a ay apply to Me anted fi rson ma @PP » which may be granted Tor (1 A) Any pe the whole of the State, en " siiet of such licence applicable to on such conditions ant ol P okt yards
such period, in such on and shall be valid for all the
fees as may be prescr!
g onany business of the
notified market area
tsection,
Amendment in
section 10 of
Punjab Act 23 of
1961.
9
PUM OMT ACAZ, (XTRA AUGUST | 2 ST 14, 2019 (SRVN 23, 1939 SAKA) 214 notified under section 7,",
g, Inthe principal Act, after section 10-A, the follow; ; -yserted, namely:- N# Sections shal] be
"10-B. Any person who desires {o establish a privat o_o : sh ¢ ate spe , ye . ote or arantineol ) ar d, private market yard, private Licence w private Ptivate producer and ¢ person. producer marke
Cial market
¢-trading platform,
Onsumer market yard or private t yard (Kissan Mandi) in any notified market area under section 7, shall apply to the competent authority alongwith requisite fee for grant of license and the competent authority shall grant the licence for such period, in such form on such terms and conditions as may be prescribed. | 10-C. Any dispute concerning private yards licenced under section
Settlements of 10-B shall be referred to the competent authority or
dispute. any officer authorised by it and the decision thereon
shall be final.
10-D. Any person desirous of wholesale buying from the principal
market yard or sub-market yard for his own
consumption without obtaining licence under section
10 shall have to get himself registered with the
concerned Market Committee, in the form and in the manner, as may be
prescribed and he shall have to specify the day of purchase of agricultural
produce at the time of registration and shall be liable to pay market fee
at the prescribed rate to the said Committee before lifting the agricultural
produce:
Registration of
ad-hoc buyer.
Provided that the buyer shall not make such wholesale purchases
more than three times in a month across the State.
10-E. (1) No agricultural produce shall be
sold al any place other than
Sale of the markets
notified under section 7.
agricultural
Produce.
(2) Nothing in sub-section (1 ) shal produce made by the producer to any person up to such quantity as may be prescribed.
(3) The agricultural produ ce may be
ifie der
any place outside the market yards nae eke prescribe holder especially permitted in ls bens o prescribed:
Subject to such terms and conditions as may
i
- ale oO
lapply to the sale of agricultur
al
for his domestic consumption
sold by the producer at
section 7 to a license
d authority,
Insertion of
sections 10-1,
10-C, 10-D and
10-E in Punjab
Act 23 of 1961.
10
PUNJAB GOV I (1A/ (| XTRA) AUC yh S|
(SRVN 23, 1919 SAK AY
el
——— ee —
purchase of agricultural produce covered under he , . : Provisions of the
punjab Contract Farming Act, 2013", ~ Inthe principal Act, for section 23, the following section shall be qubstituted, namely:-
"23. (1)A committee shall subject to such rules as may be made by the State Government in this behalf, levy on ad-valorem vy of fees. : Le y of le bawio
(i) fees on the agricultural produce bought or sold by a licensee in the notified market area ata rate not exceeding two rupees for every one hundred rupees; and
(ii) also additional fees on the agricultural produce when sold by a producer to a licensee in the notified market area at a rate not exceeding one rupee for every one hundred rupees:
Provided that-
(a) no fee shall be leviable in respect of any transaction in which delivery of the agricultural produce bought or sold is not actually made; and
(b) a fee shall be leviable only on the parties to a transaction in
which delivery is actually made.
(2) Subject to the presentation of requisite documents as prescribed,
tural produce bought or sold in re spect
no fee shall be levied on the agricu ;
or any other nouiticd
of which such fee has already been paid in the same
market area within the State.
under sub-section (la)
ol
(3) Any licensee obtaining a license h the Board "ional fee, if t th the Hoare section 10, can deposit fee and additional
fee, tt ally, Wt
ction irrespective of t
he transactions carried
Within seven days of transa
out in different notified market
areas.
ale produces and
Colinusiet
ate Produsst M
arket
fice aad at thie
(4) In the private market yard, pry : ot . ris market yard, private e-trading platform tt P fe
. ; ve charges shall be levice b, Yard (Kissan Mandi), the user char > hall be ercinpted Hoe the p rate of market fee, however, producersellet sha
User Charges:
Provided that the State Government,
to time, by notification, pul ceiling on!
j . "Lyi
) "Theowngra privat
e lfoo and private
producer
i »e-trading pls
7
consumer market yard, privale © ry, Prout trite
mn
J public interest
ms
he rate of collectio
n e fuser charge
rd, private producer
and
vty hy Cileptperes cof ection 25 of
ony Ww Ned FS
19 |
f
yy
11
ta
PUNJAB GOVT. GAZ, (EXTRA
market yard (Kissan Mandi) shal! be responsible f | Or the college; ton and deposit of any additional fee Or cess levied 5 tl from time to time, in the Marketing Developmen i vate Government "und ae
), AUGUST 14.2017
3 Inthe principal Act, after section 23 -A, the fi 1
qserted, namely:- Ollowir 18 Section shall be
"23-B The Board shall levy user charges for the use of infrastruct ructure provided in the Principal market yard or sub- market ' ser
1
Levy of use yard or special market yard, seasonal market yard charges. as the case may be, at the rate as may be prescribed.".
9, _ Inthe principal Act, after section 25, the following section shall be inserted
namely:-
"25- A. The State Government may direct the Board to set up a separate rice stabilization fund i Price Stabilization a f nd n the manner, as may be Fund. prescribed and the account of the said fund shall be maintained separately and the same cannot be utilized for the purpose other than it is made for.".
10. Inthe principal Act, in section 26, -
(1) clauses (x) and (xi) shall be omitted; and
(ii) forclause (xvii) except the proviso, the following clauses shall be substituted, namely:-
"(xvii) with the previous sanction of the State Government, any
other purpose which is calculated to p romote the general
interests of the Board and the Co mmittees;
ulatory system and to create
infrastructure
t marketing, e-trading,
producer marketing ;
(xviii) establishment of reg em an for e-trading platform, e-marketi ng, direc
producer and consumer m
arketing and
| :
' 'adi ardiz
ation al
(xix) providing infras tructure for grad ng, standé
: sos oduce;
yof agricultural pr packaging 0°28 ructure on its own OF through
(xx) to create and promote an ae market yard of a notified * . z hip or a ; . ning
ublic private partnersn'p © ring, ripe!
cakes rea and value addition aHe
A vk ing al
standardization, grading, packaging ¢
of agricultural produ
ce:
repair, maintena
h as clear
id post harvest h
andling
5
nce of link roads and passage
(xxi) construction, to market yard.".
Insertion of
Section 23-B in Punjab Act 23 of
1961,
Insertion of section 25-A of Punjab Act 23 of
1961.
Amendment in section 26 of Punjab Act 23 of
1961.
12
PUNJAB GOVT. GAZ. (EXTRA), AUGUST |
A, 2017
(SRVN 23,1939 SAKA) O17 217
gO » i Wahl
es 1 In the principal Act, afler section 27, the following section shall be ine all be inserted namely:-
"27-A, The private market yard, producer and consumer market y; Contribution to c-trading platform and private producer market om Board. (Kissan Mandi) licensee shall contribute, the he charges at the prescribed rate to the Marketing Development Fund.".
12. Inthe principal Act, in section 28, -
(i) clauses (x), (x1) and (xvi) shall be omitted:
(ii) for clause (xvii), the following clauses shall be substituted, namely:-
"(xvil) with the previous sanction of the Board, any other purpose which is calculated to promote the general interests of the Committee or the notified market area ;
(xviii) to establish regulatory system and to create infrastructure for e-trading platform, e-marketing, direct marketing, e-trading, producer and consumer marketing and producer marketing ;
(xix) to provide infrastructure for cleaning, grading, standardization and packaging of agricultural produce;
(xx) to create and promote an infrastructure on its own or t hrough
public private partnership for a_ market yard of a_ notif ied
market area and value addition such as
cleaning,
standardization, grading, packaging and post harvest handling
of agricultural produce; and
; ne sieesecfae
soon
(xxi) construction, repair, maintenan ce of link roads and passag market yard.".
| inet . action
(2), -
3. In the Principal Act, in section 43, in sub-section (2),
e 2
» . > . ' |
(1) in clause (xxxiii) , the word" and " sha ll be omitted; anc
(i) in clause (xxxiv), for sign ".", the sign thereafter, the foll
owing clauses shall
be
or otherwise
shall be substit
uted and
'
added, namely:-
transfer Moy a
ble and
rr
(Xxxv) to acquire, hold, sell, lease immovable property, 'on of market
(xxxvi) for all other activities related en specialized infrastructure, regulatory areal
ane s
' .
. . 'ket yard, management of a particular — Ifill the purposes , vr ulfill the
(xxvii) for any other matter which 1s require' emi thereunder; > ¢ . and objectives under this
, In ertion of
chon 27-A of
Punjab Act 23 of
194]
Amendment in section 28 of Punjab Act 23 of
196).
Amendiment ut section 43 of Punjab Act 24 of IYol
13
PUNJAB GOVT, GAZ. (EXTRA) AUGUSP 14, 39
(SRVN 23, 1939 SAKA) UIT og (xxxvill) for granting the license 50 Special m yard, e-trading p! atform, dire consumer market yard, Produce
and establishing regul
sharing of market fee
charges realized and
arket Yard, private Cl marke
"Market yard atory System, creatin Or additional fee
any other activitie (xxxix) for all other activities rel |
Market ting, Producer and
(Kissan Mandi)
g infrastructure,
Jif any, and user
S related thereto;
ated to establish regulatory system and create infrastructure for the better marke ting of agricultural produce:
(x!) for establishing of regulatory system and Creating infrastructure for e- Kissan Mandi, e-marketing and e-trading:
(xl) for the manner for establishment , functioning and funds for market extension and training cell; (xl) for the grades and standards to be set up and certification,
the establishment, finances and functioning for Agricultural
Produce Marketing Standards Bureau:
(xliit) forthe areas for development and procedure for public private
partnership; and
i i i rural (xliv) to define policy for construction, repair, maintenance of
link roads and passages.".
VIVEK PURI, "
t of Punjab, Secretary to Governmen of P
Department of Legal and Legislative Affai
rs.
13 8-201 7/pp, Govt. Press, S.A.S. Nagar
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