PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 06, 2013 59
(MAGHA 17, 1934 SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
PART I
No. 10-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 29th January, 2013, is hereby published for general information :
The 6th February, 2013
THE PUNJAB AGRICULTURAL PRODUCE MARKETS
(AMENDMENT) ACT, 2012
(Punjab Act No. 10 of 2013)
AN
further to amend the Punjab Agricultural Produce Markets Act, 1961.
ACT
BE it enacted by the Legislature of the State of Punjab in the Sixty-third Year of the Republic of India as follows:
nominated
1. () This Act may be called the Punjab Agricultural Produce Markets (Amendment) Act, 2012.
Committees.
(2) It shall be deemed to have come into force on and with effect from the 2lst day of November, 2012.
2. In the Punjab Agricultural Produce Markets Act, 1961 (hereinafter referred to as the principal Act), after section 12-AAA, the following section shall be inserted, namely:
*12-B. On and from the commencement of the Punjab Agricultural Supersession of Produce Markets (Amendment) Act, 2012,
(a) all the Committees, constituted by way of nomination under section 12 as it existed immediately before such commencement, shall stand superseded;
(b) all the members including the Chairman and the Vice-Chairman of every Committee, shall cease to hold office;
(c) during the period of supersession of the Committees, all powers Short title and
commencement.
Insertion of
section 12-B in
Punjab Act 23
of 1961.
VT. Z. E A), ,
M A)
1
ENT I TI E FFAIRS,
ICATION
bruary, No. 10-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent the overnor of nj the 29th January, 3, is bl eneral n ati n :-
RKET
A MENT) CT,
nj ct No. 3) further to amend the Punjab Agricultural Produce Markets Act, 1961. BE it enacted by the Legislature of the State of Punjab in the Sixty-third ear f th epublic i l s:-
. I hi ct a l nj Agricultural Produce ortti e arkets endment) Act, 2012. commichcement. l all o i t
from the 21st day of November, 2012.
2. Inthe Punjab Agricultural ce Markets Act, 61 reinafter rt og . : : on
referr to h ci al ct), A A, h low Punjab Act 23 shall be inserted, namely:- 1961.
"12-B. rom h mencement h nj gricultural Supersession of ce arkets A endment) ct, 2012,- i ed
mmit
ll h ommitte s, nstit t d inati n er on 12 as it xisted mmediately before such mencement, shall stand superseded;
(b) all the embers n ing he hai an d he i hai an f ommitte , al o f e;
(¢) during the period of supersession of the Committees, all powers
1
PUNJAB GOVT. GAZ. (EXTRA), FEBRUARY 06, 2013
(MAGHA 17, 1934 SAKA)
and duties conferred and imposed upon the Committee, its Chairman, Vice-Chairman and other members by or under this Act, shall be exercised and performed by such officer, as the Government may appoint in that behalf; and
60
(d) all the properties vested in the Committees shall, until these are re constituted, vest in the Government:
Provided that the Committees shall be re-constituted in accordance with the provisions of section 12 within the period not exceeding one year from the date of supersession.".
3. () The Punjab Agricultural Produce Markets (Amendment) Ordinance, 2012 (Punjab Ordinance No. 15 of 2012), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinance referred to in sub section (1), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
H.P.S. MAHAL,
0149/2-2013/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and legislative Affairs. Repeal and
savings.
PUNJAB GOVT. GA (EXTR ) FEBRUARY 06, 2013 60
(MAGHA 17,1934 SAK
and duties conferred and imposed upon the Co mit its Ch rm V ce-C rm a other m by or unde this A , sha l be exe c sed and perform by such office as the G n e t m y appoint in that behalf; and
a the pro rt ve ted in the C mit sh un these are re- co st , ve in the G ent:
Provided that the Committees shall be re-constituted in accordance w h the p o o sec ion 12 w h n the p od n ex on y from the date of supersession.".
(1) P Agricultural P o Market A endment) Repeal and r i ance, (P O 15 o 12), is e l d. savings. otwithst nding u e al, o ak
h i al ct, h r i ce o n -
all o ak r h i al
Act, as amended by this Act.
.P. . AHAL,
ecretary overnment f unjab, epart ent f egal islative f airs. 0149/2-2013/Pb. Govt. Press, S.A.S. Nagar
2