PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 26,2018 97
(ASVN 4, 1940 SAKA)
} PART I |
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 26th September, 2018 No.21-Leg./2018.- The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 12th day of September, 2018, is hereby published for general information:-
THE PUNJAB AGRICULTURAL PRODUCE MARKETS
(AMENMDENT) ACT, 2018
(Punjab Act No. 20 of 2018)
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-ninth year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Agricultural Prod uce Markets Short uve and
1encement.
(Amendment) Act, 2018.
comm
(2) Itshall 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 ] section 25-A of
referred to as the principal Act), for section 25-A, the following se ction shal Punjab Act 23 of
be substituted, namely:-
196].
"2o-Aa «: (1) The State Government, may b y notification Jevy
_ Agricultural Produce Price Stabilization Fee on Price Stabilization the commission paid to a licensed commission a gent
Fund. - :
< on sale, purchase or both, of agricultural
produce in
the market yards declared under sections 7 to 7-F of this Act, at such
rate, as may be notified by the Government from t ime to time.
(2) Allreceipts under sub-section (1) shall b e credited into a fund to be
called the Price Stabilization Fund and the account of said Fund shall be
maintained separately, which shall not be utilize d for the purpose other than it
is made for.".
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PUNJAB GOVT. GAZ. (EXTRA), SEPTEMBER 26, 2018 98
(ASVN 4, 1940 SAKA)
3. Inthe principabAct, in section 26, at the end of clause (xxi), for the sign Amendment in
"." the sign and word "; and" shall be substituted and thereafter, the following section 26 of Punjab Act 23 of
clause shall be added, namely:- 1961.
"(xxii) contribution for Price Stabilization Fund.".
Amendment in 4. In the principal Act, in section 28,- section 28 of
(i) the word "and" occurring at the end of clause (xx) shall be omitted; p,__ jab Act 23 of and | : 1961.
(ii) atthe end of clause (xxi), for the sign "" the sign and wor d °: and'
shall be substituted and thereafter, the following clause shal l be
added, namely:-
"(xxii) contribution for Price Stabilization Fund.".
VIVEK PURI,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs.
1607/9-2018/Pb. Govt. Press, S.A.S. Nagar °
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