PUNJAB GOVT. GAZ. (EXTRA), MAY 7, 2015
(VYSK 17, 1937 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL, AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 6th May, 2015
No. 17-Leg./2015.-The following Act of the Legislature of the State of
Tunjab received the assent of the Governor of Punjab on the 28th Day of
April, 2015, is hereby published for general information: THE PUNJAB AGRICULTURAL PRODUCE MARKETS
(AMENDMENT) ACT, 2015
(Punjab Act No. 17 of 2015)
AN
AcT
95
further to amend the Pumjab Agriculwal Produce Markets Act, 1961. BE it enacted by the Legislature of the State of Punjab in the Sixty-sixth
Year of the Republic of India as follows: 1. (1) This Act may be called the Punjab Agricultural Produce Short title and
(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, in section
12-B, in the proviso, for the words and sign "two years from the date of supersession.", the words and sign "three years from the date of supersession:"
shall be substituted and thereafter the following proviso shall be added, namely:
"Provided that in case a Market Committee is not re-constituted within
the specified period, the officer appointed to exercise its powers and perform its duties shall continue to do so till the time such Market Committee is re-constituted and the Government issues an order in writing to this effect.".
H.P.S. MAHAL,
765/05-2015/Pb. Govt. Press, S.A.S. Nagar
Secretary to Governmment of Punjab,
Department of Legal and Legislative Affairs.
commencement.
Amendment in section 12-B of Punjab Act 23 of
1961.
Markets (Amendment) Act, 2015.
PUNJAB GOVT. GAZ. (EXTRA), MAY 7, 2015 95
(VYSK 17,1937 SAKA)
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 6th May, 2015
No. 17-Leg./2015.-The following Act of the Legislature of the State of
Punjab received the assent of the Governor of Punjab on the 28th Day of
April, 2015, is hereby published for general information:-
THE PUNJAB AGRICULTURAL PRODUCE MARKETS
(AMENDMENT) ACT, 2015
(Punjab Act No. 17 of 2015)
AN
Act
Surther to amend the Punjab Agricultural Produce Markets Act, 1961.
BE it enacted by the Legislature of the State of Punjab in the Sixty-sixth
Year of the Republic of India as follows:-
1. (1) This Act may be called the Punjab Agricultural Produce Short title and
Markets (Amendment) Act, 2015. commencement.
(2) lt shall come into force on and with effect from the date of
its publication in the Official Gazette.
2. Inthe Punjab Agricultural Produce Markets Act, 1961, in section Amendment in
12-B, in the proviso, for the words and sign "two years from the date of section 12-B of _ cw . _, PunjabAct23 of
supersession.", the words and sign “three years from the date of supersession:" 94,
shall be substituted and thereafter the following proviso shall be added, namely:-
"Provided that in case a Market Committee is not re-constituted within
the specified period, the officer appointed to exercise its powers and
perform its duties shall continue to do so till the time such Market
Committee is re-constituted and the Government issues an order in writing
to this effect.”.
H.P.S. MAHAL,
Secretary to Government of Punjab,
Department of Legal and Legislative Affairs.
765/05-2015/Pb. Govt. Press, S.A.S. Nagar