PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013
(CHTR 26, 1935 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
Thel6th April, 2013 No. 30-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 10th Day of April, 2013, is hereby published for general information:
THE PUNJAB CONTRACT FARMING ACT, 2013
(Punjab Act No. 30 of 2013)
2.
AN
ACT
169
to provide for improved marketing of agricultural produce through Contract farming and to regulate the development of efficient Contract farming system by putting in place effective infrastructure for Contract farming and lay down procedures and systems and the matters connected therewith and incidental thereto.
BE it enacted by the Legislature of the State of Punjab in the Sixty-fourth year of the Republic of India as follows:
1. () This Act may be called the Punjab Contract Farming Act,
2013.
(2) It shall come into force at once. In this Act, unless the context otherwise requires,
(a) "Act" means the Punjab Contract Farming Act;
(b) "agreement" means the 'contract farming agreement' between the buyer, who offers to purchase the produce and the Producer, who agrees to produce the crop, under which the production and marketing of an agricultural produce is carried out as per the conditions laid down in the agreement. The buyer has to purchase the produce as per pre-determined price in the agreement carried out prior to sowing of the crop. The buyer shall support the production through supply of inputs, land use, technical advice or any other activity related thereto, as may be mentioned in the agreement;
Short title and
Commencement.
Definitions.
x a
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16,2013 169
C 26, 1935 )
1
E T OF LEGISLATIVE AFFAIRS,
ICATION
Thel 6th April, 2013 No. 30-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 10th Day of April, 2013, is hereby published for general information:-
CT I T,
j ct o. ) to provide for improved marketing of agricultural produce through Contract farming and to regulate the development of efficient Contract Jarming system by putting in place effective infrastructure for Contract Jarming and lay down procedures and systems and the matters connected h ew th n de al
BE it enacted by the Legislature of the State of Punjab in the Sixty- fourth year of the Republic of India as follows:-
. 1) hi ct a l nj ontract i ct,
13.
(2) lt shall e into force at once.
.
. In this Act, unless the context otherwise requires,-
(a) "Act" eans the Punjab Contract Farming Act; ) r ent" eans 'c ntract i g r ement' een buyer, who offers to purchase the produce and the Producer, ho agrees to produce the crop, under which the production and marketing of an agricultural produce is carried out as per nditi ns r ment. yer r hase
the produce as per pre-determined price r ent arri d out prior to sowing of the crop. The buyer shall pport production through supply f puts, se, nical vi e r any other activity related thereto, a entioned agreement;
ort e
c menc e .
efinitions.
1
170
(c) "Agricultural produce" means all produce, whether processed or
not, of agriculture, apiculture, sericulture, horticulture, animal
husbandry or forest as specified in the Schedule appended to this Act;
(d) "bye-laws" means the bye-laws notified by the Commission;
(e) "Commission" means the Commission constituted under section
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013
(CHTR 26, 1935 SAKA)
(&) "Collector" means the Collector of the District or any Officer appointed by the State Government, by notification, for carrying out the purposes of this Act;
(h) "Committee' means a market committee established and constituted under the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act No.23 of 1961 ):;
(k)
"Chief Commissioner" means a Chief Commissioner ofthe Commission;
(i) "Company" means a public limited company registered under the
Companies Act, 1956 (Central Act No. l of 1956);
()
(n)
"Co-operative Society" means a society as defined in the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act No. 23 of
1961);
"market'" means a market established and regulated under the
Punjab Agricultural Produce Markets Act, 1961, notified as market
"notification" means a notification published inthe Official Gazette;
(m) "prescribed" means prescribed by rules made under this Act; area;
"Registering Authority" means an Authority to register an agreement
between the producer and the buyeras
prescribed;
(o) "registration" means the registration of an agreement under section 4 of this Act;
(p) "rules" means the rules made under this Act:
(g) "State Government" means the Government of the State of Punjab
in the Department ofAgriculture;and
(r) "Schedule" means the Schedule appended to this Act. 15 of this Act;
PUNJAB GOVT. GAZ. (EXTRA),APRIL 16,2013
—
170
(CHTR 26, 1935 SAKA)
(c) "Agricultural produce" means all produce, whether processed or not, of agriculture, apiculture sericulture, horticulture, anima} husbandry or forest a specified in the Schedule appended to this Act;
(d) "bye-laws" means the bye-laws notified by the Commission;
(e) "Com is m ans the Commission constituted under section 15 t s A ;
( "Chief C mis i ner m a Chief Commissioner of the Commission;
(g "Collector" means the Collector of the District or any Officer ap by the S a e G er ent, by notification, for carrying o the p o th s A t
(h) "Committee" a ar et co mit established and constituted h j Agricultural Produce Markets Act, 1961 (Punjab ct o. 61);
(i) "Company" means a bli imi pany registered under the Companies ct, C ntralA t o. 1 of 1956); () "Co-operative ociety" eans ciety defined in the Punjab Agricultural r duce arkets ct, 1961 (Punjab Act No. 23 of 1961);
(k) "market" means a market established and regulated under the Punjab Agricultural Produce Markets Act, 1961, notified as market area;
(1) "notification" means a notification published in the Official Gazette;
(m) "prescribed" means prescribed by rules made under this Act;
(n) "Registering uthority" means an Authority to register an agreement between the producer and the buyer as prescribed;
(0) "registration" means the registration of an agreement under section 4 of this Act;
(p) "rules" means the rules made under this Act;
(q) "State Government" means the Government of the State of Punjab r)
in the Department of Agricult re; and
"Schedule" means the Schedule appended to this Act.
3.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013
(CHTR 26, 1935 SAKA)
171
The State Government shall, by notification, declare the control over the purchase, sale, storage and processing of such agricultural produce, which are to be covered under the Contract farming in the Schedule.
4. Contract farming agreement shall be governed in the manner as laid down hereinafter:
(2) The registration, for a period, can be made after paying the requisite fee as specified in the bye-laws.
(3) The buyer shall get the agreement registered with the Registering Authority authorized in this behalf. The agreement shall be in such Form, containing such particulars and terms and conditions, as may be specified in the bye-laws.
(4) Dispute arising out of an agreement may be referred to the Collector for settlement. The Collector shall resolve the dispute in a summary manner within a period of thirty days after giving the parties a reasonable opportunity of being heard.
5. (4) The produce under the agreement can be sold in the market yard, notified under section 7 of the Punjab Agricultural Produce Markets Act, 1961, as provided therein or it may be directly sold from farmer's field or
(2) The net weight of agriculural produce to be filled in a packing unit, may be a bag or palli, should be the same as specified in the Punjab Agricultural Produce Markets (General) Rules, 1962.
Notification of
(3) The buyer shall have to make all the arrangements and provide material required for filling and weighing of the agricultural produce in advance when the produce is to be taken by the producer for delivery to the buyer at the agreed place. The buyer shall also be responsible to make the weighment xercising control over
purchase, sale,
storage and
(4) The buyer shall register himself with the Registering Authority of farming the area where the produce is to be grown, in such a manner, as may be specified in the bye-laws.
processing of
agricultural
produce to be
covered under
the Contract
farming.
Procedure and
form of
Contract
agreement.
Sale of
agricultural
produce.
at a place mentioned in the agreement. \ q
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16,2013
C 26, 1935 A)
. The State Government shall, by notification, declare the control over the purchase, sale, storage and processing of such agricultural produce, which are to be covered under the Contract farming in the Schedule. ont arm ng eem t ned h a
hereinafter:-
(1)
)
3)
(4)
.
The buyer shall register himself with the Registering Authority of the area where the produce is to be grown, in such a manner, as may be specified in the bye-laws.
The registration, for a period, can be made after paying the requisite fee as specified in the bye-laws.
The buyer shall get the agreement registered with the Registering Authority authorized in this behalf. The agreement shall be in such Form, containing such particulars and terms and conditions, as may be specified in the bye-laws.
Dispute arising out of an agreement may be referred to the Collector for settlement. The Collector shall resolve the dispute in a ar anner within a period thirty days after giving the parties a able portunity r .
(1) ce er ent arket rd, oti er section 7 of the Punjab Agricultural Produce Markets ct, 961, i d i it a directly sold from farmer's field or enti n h ent.
(2) Thenet weight of agricultural produce to be filled in a packing unit, a a or palli, should be the m as specified in the Punjab Agricultural Produce Markets (General) ules, .
er all o a all h an ents i
aterial i filling ei hi g o ricultural ce in ce
the produce is to be taken by the producer for delivery to the buyer at e. er all nsible a h ei ent
Notification of
exercising
t
rchase, l ,
o ag
essi g
ricultural
o
d
ont
farming.
dure
m
Contract
farming
agreement.
ri ultural
uce.
3
Recovery of dues from any party to the agreement. Seizure of agricultural produce.
Support to the production.
172 PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013
(CHTR26, 1935 SAKA)
immediatelyand after the weighment is over shall take the delivery of the produce forthwith by issuing a receipt slip with the details of sale proceeds, as specified in the bye-laws.
(4) The buyer shall be considered to have thoroughly inspected the produce at the time of delivery and have no right to retract it. The buyer shall have to take the delivery of the entire lot of the produce brought for delivery.
(5) The buyer shall have to make the payment to the producer of the value of the agricultural produce delivered by him by the producer as agreed in the agreement and shall be made through account payee cheque or bank draft or electronic clearance on the spot when the delivery is taken:
Provided that if the payment is not made on the spot, then it will be made
with interest as prescribed for the late payment upto thirty days. If the said
paymentis not made within thirty days, it will be recovered as arrear of land
revenue with interest as prescribed, till it is recovered and paid to the producer.
(6) The sale, purchase, storage or processing is to be regulated and trade allowances will be applicable as provided under the Punjab Agricultural Produce Markets Act, 1961.
6. If there is any due from any party to the agreement, it will be recovered as arrears of land revenue.
7. If there are sufficient reasons to believe that the buyer is attempting to evade the payment to the producer under sub-section (5) of section 5 of this Act, the agricultural produce purchased by the buyer can be seized in the
8. The producer shall get support to the production through supply of inputs, land use, technical advice and any other activity related thereto as specified in the agreement:
Provided that the buyer shall supply all the material and technical advice as per recommended practices by the authorities as may be specified in the bye-laws:
Provided further that the buyer shall be responsible for all such activities undertaken for the best of production and in case of failure or any loss, he shall be responsible to the extent as decided by the Commission keeping in view the circumstances and local conditions over there. manner and procedure as prescribed.
Recovery of
dues from any
party to the
agreement.
Seizure of
agricultural
produce.
Support to the
production.
172 PUNJAB GOVT. GAZ. (EXTRA), APRIL 16,2013
(CHTR 26, 1935 SAKA)
immediately and after the weighment is over shall take the delivery of the produce forthwith by issuing a receipt slip with the details of sale proceeds as specif ed in the bye-laws.
(4) The buyer shall be considered to have thoroughly inspected the produce at he time of delivery and have no right to retract it. The buyer shall have to take the delivery of the entire lot of the produce brought for delivery
(5) The buyer shall have to make the payment to the producer of the value of the agricultural produce delivered by him by the producer as agreed in the agreement and shall be made through account payee cheque or bank draft or electronic clearance on the spot when the delivery is taken:
Provided t at if the payment is not made on the spot, then it will be made with i terest as prescribed for the late payment upto thirty days. If the said payment i not ade within thirty days, it will be recovered as arrear of land ue it interest prescribed, till it is recovered and paid to the producer. ) le, purchase, storage or processing is to be regulated and a ow nces will applicable as provided under the Punjab Agricultural arkets Act, 1961.
6. h s due from any party to the agreement, it will be recovered as arrears of land rev .
7. Ifthere are sufficient reasons to believe that the buyer is attempting to evad the paym to the prod un sub o (5) of section 5 of this A the ag c l ral produ purch e by the buyer can be seized in the m and procedure as prescribed.
8. The produc shall get support to the production through supply of inpu land use, technical advice and any other activity related thereto as
specified in the agr em
Provided that the buyer shall supply all the materia l and technical
advice as per recommended practices by t
he authorities as may be
specified in the bye-laws:
Provided further that the buyer shall be re
sponsible for all such
activities undertaken for the best of produc
tion and in case of failure or
any loss, he shall be responsible to the e
xtent as dec ided by the Commission
keeping in view the circumstances and l
ocal conditions over there.
4
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013
(CHTR 26, 1935 SAKA)
9.
173
Notwithstanding anything contained in the agreement, no title, rights, ownershipor possession shall be transferred or alienated or vest in the buyer or his successor or his agent as the case may, as a consequence arising out of the agreement.
10. Notwithstanding anything contained in the agreement, the buyer is prohibited from raising any permanent structure or creating any kind of leasehold rights or any kind of charge of whatever nature on the Land of the producer:
Provided that any kind of temporary structure can be raised as agreed upon in the agreement which is related to production process of agricultural produce or its marketing and will be removed before the expiry of the agreement, if not removed then its ownership shall vest in the producer after the expiry of the agreement.
12. The minimum period of agreement shall be for one crop season and the maximum period shall be three years.
13. Recovery of loans and advances given by the buyer to the Producer can be recovered from sale proceed of the agricultural produce in the procedure and manner as prescribed and in no case, be realised by way of sale or mortgage or lease of the larnd regarding which the agreement has been entered into.
14. The buyer shall have to submit reports of accounts in relation to agreement entered into and executed for contract farming to the Registering Authority as well as the commission, as prescribed.. No title, rights,
ownership or
possession shall
be transferred
or alienated or
vest in the
11. The agreement shall be made by the buyer exclusively for the Objective of purchase of the agricultural produce and providing inputs, Land use, the advice or any other activity related thereto as specified in the agreement.
15. (1) The State Government shall, by notification, constitute a Commission to be called the Punjab Contract Farming Commission for the purposes of this Act:
buyer etc.
Buyer
prohibited from
raising
permanent
structure on
Producers' land.
Provided that till such time the Commission is not constituted by the State Government, it may, by notification, nominate an officer of the State Government, not below the rank of a Financial Commissioner to perform the functions and exercise the powers of the Commission under this Act.
agreement.
Period of
agreement.
Recovery of
loans and
advances given
by the buyer to
the producer.
Submission of
annual or
periodical
reports of
accounts.
Constitution
of the
Commission.
P
UNJAB GOVT. GAZ. ( TRA), APRIL 16,2013
( R 26, 1935 KA)
swnerch Notwithstanding anything contained in the agreement, no title, rights, Ip Or possession shall be t nsfer ed or alienated or vest in the buyer or his succes i
sor or his agent as the case may, as a consequence arising out of t e agreement,
173
9.
hi bo Notwithstanding anything contained i t greement, uyer i prohibited from raising any permanent structure or creati g i leasehold rights or any kind of ar e f hatever ature a f roducer:
Provided that any kind of temporary structure can be raised as r in ent hic is r duction r ces
agricultural produce or its marketing and will be removed before the expiry of the agreement, if not removed then its ownership shall vest in ucer after the expiry of the agreement.
11. e agreement shall be made by the buyer exclusively for the purchase of the agricultural produce and providing inputs, Land use, the advice er activity related thereto as specified in the agreement.
. i m riod of agreement shall be for one crop season h a m r shall be three years.
13. ecovery o advances given by the buyer to the Producer can be recovered from sale proceed h a r ultural n h r anner r d n e, be realised by way of sale or mort gage
or lease of the land regarding i h e ent tered into.
14. The buyer shall have to su it e r a nt in re ation to
agreement entered into and executed for contract f arm n o the Regist r
Authori as wel as the co mis ion, as p d.
15. (1) The State Government shall, by n t t n, c st a
Commission to be called the Punja b Contract F m C mis i
for the
pur o th s Act
Provided that till such tim the C mis i is n co stituted by the State Government, it may, by notification, nomin an o ic o the
State Government, not below the rank of a Financial C mis ioner to
perform the functions and exercise the pow of the C mis i un this Act.
No title, rights,
ownership or
possession shall
be transferred
or al ed or
vest i t
buyer etc.
Buyer
prohibited from
raising
permanent
u ure
r ducer '
Objective of
agreement.
iod
agreement.
Recovery of
loans and
advances given
by the buyer to
the producer.
Submission of
annual or
periodical
reports of
accounts.
Constitution
of the
Commission.
5
Composition of the
Commission. Powers of the Chief
Commissioner.
174 PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013
(CHTR 26, 1935 SAKA)
(2) The Commission shall be a body corporate, known by the aforesaid name having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable and to contract and shall, by the said name, sue or be sued.
(3) The Head Office of the Commission shall be at Chandigarh or at such place, as the State Government may notify from time to time.
16. (1) The Commission shall consist of a Chief Commissioner and three Commissioners and their appointment shall be made by the State Government.
(2) The Chief Commissioner shall be a retired officer in the rank and status of the Chief Secretary of the State of Punjab or Secretary to the Government of India.
(3) The Commissioners shall be eminent experts with at least twenty years of experience in the field of agriculture, agriculture marketing and/or retired officers of the Government of Punjab in the rank and status of Grade-A or its equal rank and status in any of the services of the State of Punjab including officers of the All India Services from Punjab cadre.
(4) There shall be a Member Secretary from amongst the officers of the Government of Punjab in the rank and status of Grade-A or its equal rank and status in any of the services of the State of Punjab.
17. () The Chief Commissioner shall have powers of general superintendence and direction in the conduct ofthe affairs of the Commission. The Chief Commissioner shall preside over the meetings of the Commission as well as exercise and discharge the powers and functions of the Commission vested in him in accordance with the rules framed under this Act.
(2) In case of absence of the Chief Commissioner or vacancy in the officeof the ChiefCommissioner, the State Government may nominate one of the Commissioners to perform the functions and exercise the powers vested in the Chief Commissioner as long as the vacancy or absence continues.
(3) A Commissioner nominated to discharge the functions and powers " of the Chief Commissioner under sub-section (2) shall not be entitled to any compensation, allowance or facility in addition to what he would be entitled to
as a Commissioner.
(4) The Chief Commissioner shall also be responsible for: - e uay-t0-ay auninisration of ne Connission; Composition of
the
Commission.
Powers of the
Chief
Commissioner.
174 PUNJAB GOVT. GAZ. (EXTRA), APRIL 16,2013
(CHTR 26, 1935 SAKA)
(2) The Commission shall be a body corporate, known by the aforesaid name having perpetual succession and a common seal with power, subject tq the provis ons of this Act, to acquire, hold and dispose of property, both movable and immovable and to contract and shall, by the said name, sue or be sued.
(3) The Head Office of the Commission shall be at Chandigarh or at such place, as the State Government may notify from time to time.
16. (1) The Commission shall consist of a Chief Commissioner and thre Commissioners and their appointment shall be made by the State Government.
(2) The Chief Commissioner shall be a retired officer in the rank and status of t e Chief Secretary of the State of Punjab or Secretary to the overnment of India.
(3) he Commissioners shall be eminent experts with at least twenty ears f experience the field of agriculture, agriculture marketing and/or t ffi ers Government of Punjab in the rank and status of r or its al status in any of the services of the State of nj n officers of the All India Services from Punjab cadre.
(4) er s ll a Member Secretary from amongst the officers of the ver ent in the rank and status of Grade-A or its equal rank and sta u in any o the services of the State of Punjab.
17. (1) T C i Commissioner shall have powers of general sup n en ce and direction in the conduct of the affairs of the Commission. T C Commissioner shall preside over the meetings of the Commission as well as exe se and discharge the powers and functions of the Commission vested in him in a cordan w th the rules framed under this Act.
(2) In case of absence of the Chief Commissioner or vacancy in the o fice of the Chief Commissioner, the State Government may nominate one of the Com issi to perform the functions and exercise the powers vested in the Chief Commissioner as long as the vacancy or absence continues.
(3) A Commissioner nominated to discharge the functions and powers + of the Chief Commissioner under sub-section (2) shall not be entitled to any compensation, allowance or facility in addition to what he would be entitled to as a Commissioner.
(4) The Chief Commissioner shall also be responsible for: -
(d) Ue ddy-10-aay administration or te COMINIssIoi, f
4
2
f
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16,2013
(CHTR 26, 1935 SAKA)
175
(b) drawing up of proposal for the Commission's work programmes in the State;
(c) implementing the work programmes and the decisions adopted by the Commission;
(d) ensuring that the Commission carries out its tasksin accordance with the requirements of its users, in particular with regard to the adequacy of the services provided and the time taken;
(e) the preparation of the Statement of revenue and expenditure and the execution of the budget of the Commission; and
(t) developing and maintaining contact with the State Government,
and for ensuring a regular dialogue with all concerned.
18. () The Chief Commissioner and the Commissioners shall hold
office for a term of five years from the date on which they enter upon their respective offices, or until they attain the age of sixty five years, whichever is
(3) The Chief Commissioner or a Commissioner shall, before he enters upon his office, make and subscribe, before the Governor or some other person
appointed by him in that behalf, an oath or affirmation according to the form
set out for this purpose in
this Schedule.
(2) If a person already holding an office is appointed as the Chief Commissioners. Commissioner or Commissioner, he shall have to resign or seek retirement
from that office before joining the Commission.
(4) The Chief Commissioner or a Commissioner may, at any time, by writing under his hand addressedto the Governor, resign fromhis office. They
would also be liable for removal from the office in the manner provided under
section 19.
Term of office
(5) The salaries and allowances payable to and other terms and
conditions of service of the ChiefCommissioner and the Commissioners hall
be the same as those
of the State Chief
Information Commissionerand the
State Information
Commissioners respectively as laid down in sub-section (5)
of section 16 of the
Right to Information Act,
2005. All provisions of the and conditions
of service of the
Chief
Commissioner
and the earlier and they will not be entitled for re-appointment.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013 175
(CHTR 26, 1935 SAKA)
b) d i ( ) rawing up of proposal for the Commission's work programmes in the State;
(¢) implementing the work progra m and the decisions adopted by the Commission;
(d) ensuring that the Com i on ca ries out its tasks in accordance with the requirements of its users, in particular with regard to the adequacy of the services provided and the time taken;
(e) the preparation of the Statement of revenue and exp i and the execution of the bud of the C mis i n; and
(f) developing and maintaining contact with the S a e G er ent, and for ensuring a regular dialogue w h a co ed.
18. (1) The Chief Commissioner and h missioners s ll office for a term of five years from the hi h enter upon their respective offices, or until they attain the age of v ars, hichever is earlier and they will not be entitled for ointment.
(2) If a person already holding an ffi e is pointed Chief Commissioner or Commissioner, he shall ve n r retirement from that office before joining the Commission.
(3) The Chief Commiss oner or a Com issioner shall, before he enters upon his office, make and subscribe, before t e Governor or s e other person appointed by him in that behalf, an oath or af i ation according to the form set out for this purpose in this Schedule.
(4) The Chief Com iss oner or a Com iss oner may, at any tim e, by
writing under his hand addressed to the Governor, r esign fr his office. They
would also be liable for removal fr m the office in the m anner provided under
section 19.
(5) The salaries and al owances payable to and other terms and
conditions of service of the Chief Commissioner and the Commissioners shall
be the same as those of the Sta e Chief Information Commissioner and the
State Information Commissioners respectively as laid own in sub-section (3)
. Right to Information Act, 2005. All provisions of the of section 16 of the Rig Fo tn lon FL BFS it
. | Fp PR J ed
p TNT
nfrennnid mh anntens ska l appt SPPPPIHOTERY FEE LATELASD WW L
IL IVE CUI ILETIDDIIVILIC
)
Cea J GALA wireise eels Term of office and conditions of service of the Chief
Commissioner and the
Commissioners.
7
Removal and suspension of the Chief Commissioner or the
Commissioner from the office in certain
circumstances.
176 PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013
(CHTR 26, 1935 SAKA)
and thé Commissioners appointed under this Act.
(6) The State Government shall provide the Commission with such officers and employees as may be necessary for the efficient performance of the Commission under this Act. The salaries, allowances and conditions of service of the officers and other employees so appointed shall be such as may be prescribed.
19. (1) The State Government may remove the Chief Commissioner
or any Commissioner from the office after complying with the provisions of
sub-section (2), if he has,
(i) been adjudged insolvent; or
(ii) been convicted of an offence which, in the opinion of the State Government, involves moral turpitude; or
(ii) become physically or mentally incapable; or
(iv) acquired such financial or other interest as is likely to affect prejudicially his functions in any of the said capacities;or
(v) so abused his position as to render his continuance in office prejudicial to public interest.
(2) Notwithstanding anything contained in sub-section (1), the Chief Commissioner or any Commissioner, shall not be removed from his office, unless;
a reference is made by the State Government to the Chief Justice of the High Court of Punjab and Haryana seeking an enquiry and recommendation on the proposed removal of the Chief Commissioner or the Commissioner alongwith the grounds for the removal and material supporting such proposal;
(i) the reference is duly enquired into by an inquiry committee headed by a sitting or retired Judge of the High Court or any other person appointed by the Chief Justice of the High Courtof Punjab and Haryana; and
(ii) the inquiry committee makes recommendation that the Chief Commissioner or the Commissioner ought to be removed on such ground or grounds.
(3) The State Government may suspend the Chief Commissioner or for
the
176 PUNJAB GOVT. GAZ. (EXTRA), APRIL 16,2013
(CH 26, 19 SA )
and the Commissioners appointed under this Act. (6 T S a e G ent sh p o d the C mis i w h such o c and em l as be n for the e c e t p form o the mis i u th s A t T sa , a low and co i o se h o c and o h empl ees so ap sh be such as be prescribed.
Removal and 19. (1) The State ent em the Chie Com issioner suspension of
the ef
or any ommissioner rom the o c a e o pl i i h the p i s o Commissioner Sub-section (2), if he has,- or the
Commissioner
from the office
in certain
circumstances.
u n ent;
(ii) i t e hi h, in h th State overnment, n s oral u i de;
(iii) become physically or entally n able;
(iv) acquired n cial n st s ik o affect prejudicially his functions in of th pacities;
(v) so sit o er t ce in office prejudic al blic rest. otwithstanding t i g nt i d in -secti n (1), hief ommissioner ommissioner, shall t ved om his office, unless;
i)
(ii)
(i )
(3)
a reference is ade tat overnment hief Justice of the High Court of Punjab and Haryana seeking an enquiry and mendati oval hi
om issioner r om issioner with nds
removal and material supporting such proposal; ce i ul quired t uiry mmitte eaded
i g r ti d ge f i h ourt r t er
person appointed by the hief ustice f i h ourt f Punjab and Haryana; and
t e i quiry mmitte akes mendation t at t e hief Commissioner or the Commissioner ought to be removed on such ground or grounds.
The State Government may suspend the Chief Commissioner or
8
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013
(CHTR 26, 1935 SAKA)
177
the Commissioner in respect of whom a reference has been made to the Chief Justice under sub-section (2).
20. (1) It shall be the duty of the Commission to ensure proper implementation of this Act and to make suggestions to the State Government for promotion and better performance of contract farming. For this purpose, the Commission may,
(a) entertain and dispose of appeal under section 24;
(b) take suo-moto notice of failure to perform as per agreement and refer such cases for decision to the Collector concerned or pass such order itself, as may be appropriate;
(c) carry out inspections of offices entrusted with the task of contract farming and also the office of the Collector;
(d) recommend Departmental action against any officer or employee of the State Government who has failed in due discharge of functions cast upon him under this Act;
(e) recommend changes in procedures for contract farming which will make the subject more transparent, casier and successful:
Provided that before making such a recommendation, the Commission shall consult the Administrative Secretary in-charge of the department concerned to whom the matter relates;
() recommend additional crops to be notified for contract farming under section-23 and may also suggest modifications in the notifications already issued for better implementation of this Act; and
(g) issue general instructions, not inconsistent with the provisions of this Act for the guidance of officers and the Collector related to it.
(2) Where the Commission is satisfied that there are reasonable grounds to inquire into a matter arising out of the provisions of thisAct, it may, suo-moto, initiate an inquiry in respect thereof.
(3) The Commission shall, while inquiring into any matter under this Section, have the same powers as are vested in a Civil Court while tryinga suit under the Code of Civil Procedure, 1908, in respect of the following matters, Powers and
functions of the
Commission.
—
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16,2013 177
(CHTR 26, 1935 SAKA)
the Com issioner in respect of who a reference has been made to the Chief Justice under sub-section (2).
{ 20. ( i It shall be t e duty of t e Commission to ensure proper i plementa ion of t is Act a d t make suggestions to the State Government for pr motion d bet er performance f contract farming. For this purpose, t e om ission may,-
(a)
(b)
)
)
ntertain dispose fappeal under section 24; e - oto notice f failure to perform as per agreement and fer ases r ecisi n the Collector concerned or pass r er itself, a be appropriate;
carry out inspections of offices entrusted with the task of contract mi ff ol ector;
recommend Departmental action against any officer or employee f the State Government who has failed in due discharge of ctions cast m der this ct;
recommend changes in procedures for contract farming which will a subject more transparent, easier and successful:
i that before making such a recommendation, the mis ion all sult the Administrative Secretary in-charge of the r ent o the matter relates;
1
(g)
(2)
ecom e d it al o o notified for contract farming se ion 23 d also suggest modifications in the n t ns a read i sue for better implementation of this Act; and
i su g r l in ctions, not inconsistent with the provisions of th s A fo the g d o officers and the Collector related to it.
Whe the C mis i is satisfied that there are r easonable
grou to inquire into a matter arising out of the provisions of this Act, it may, suo mot , initia e an inq iry in respect thereof.
(3) The Commission shall w e inqu ring into any m ter under this
section, have the same pow as are vested in a C v l C w e trying a suit und the C of Civil Procedure, 1908, in respect of the following matters,
PB
Powers and funct of t Commission.
9
Action taken by the State
Government on the
recommendations of the
Commission.
178
namely:
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013
(CHTR 26, 1935 SAKA)
(a) summoning and enforcing the attendance of persons, compelline them to give oral or written evidence on oath and prod1ucine documents or things;
(6) requiring the discovery and inspection of documents;
(c) receiving evidence on affidavits;
(d) requisitioning any public records or copies thereof from any Court or office;
(e) issuing summons for examination of witnesses or documents and ) any other matter which may be prescribed.
(4) Every year, the Commission shall also prepare:
(a) a general report covering all the activities of the Commission in the previous year;
(b) programmes of work;
(c) the annual accounts for the previous year; and
(d) the budget for the coming year;
(5) The Commission shall forward the general report and the programmes to the State Government and shall publish it.
(6) The Commission shall approve its financial expenditure for the contract farming in the State as well as day to day activities of the Commission and report to the State Government.
(7) The Member Secretary under the control of Chief Commissioner shall have administrative control over the officers and other employees of the Commission.
21. (1) The State Government shall consider the recommendations made by the Commission under clauses (d), (e) and () of sub-section (1) oI section 20 and send information to the Commission of action taken within thirty days or such longer time as may be decided in consultation with the Commission. In case the Government decides not to implement any of tne recommendations of the Commission, it shall communicate its decision to the Commission with reasons thereof.
Action taken by
the State
Government on
the
recommendations
of the
Commission.
178 PUNJAB GO GA (EXTR ) APR L 16,2013
(CHTR 26, 1935 SAK
—
namely:-
(a summ n and enforcing the a tendance of person com el p 2 them to give oral or written evidence on oath and Producing docum t or things;
(b) requiring the discov and inspe ion documents;
(c) receiving eviden on affid its;
(d) req ioning any public records or copies thereof from any court or office
(e) issuing summons for examination of witnesses or documents; ang (/ any other matter w p d.
(4) Every year, the mis i n s l a so prepare:-
eneral e rt r g all the activities of the Commission in the previous year;
(b) programmes ork;
(c) the annual accounts for the previous ear;
(d) the budget for the coming year;
(3) The Commission shal ard eneral port the programmes to the State Government and shall ublish it.
(6) The Commission shall approve its fi ancial expenditure f r t e contract farming in the State as well as day to day activities of t e Com ission and report to the State Government.
(7) The Member Secretary under the control of Chief Com issioner shall have administrative control over the officers and other employees of t e Commission.
21. (1) The State Government shall consider the recommendations made by the Commission under clauses (d), (e) and (#) of sub-section (1) of section 20 and send information to the Com ission of action taken within thirty days or such longer time as may be decided in consulta ion with the Commission. In case the Government decides not o implement any of the recommendations of the Commission, it shall communicate its decis on to the Commission with reasons thereof.
k,
53
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013
(CHTR 26, 1935 SAKA)
179
(2) The Commission shall prepare an annual report of the recommendations made by it under section 20 alongwith the action taken and coasons for not taking action, if any. The State Government shall cause a copy of this report to be laid on the table of the Legislative Assembly of the State.
22. (1) Any officer empowered by the Commission in this behalf for the purposes of this Act, require any buyer to produce before him the may, accounts and other documents and to furnish any information relating to the stock of agricultural produce or purchase, sale, storage and processing of agricultural produce through contract farming by such person and also to furmish any other information relating to the payment to the producer under the Act by such person.
(2) All accounts and registers maintained by any buyer and documents relating to the stock of agricultural produce or purchase, sale, storage and processing of such agricultural produce under contract farming in his possession and the office, establishment, godown or vehicle of such person shall be open to inspection at all reasonable times, by such officer.
(3) Ifsuch an officer has reason to believe that any buyer is attempting to evade the payment to the producer due from him or he has purchased any agricultural produce in contravention of any provision of this Act or the rules or bye-laws in force, he may, for reasons to be recorded in writing, seize such
accounts, registers or documents of such person, as may be necessary, and shall grant a receipt for the same and shall retain the same only so longas may be necessary for examination thereof or the prosecution of the person
concerned, but not in any case exceeding the period of sixty days.
(4) For the purpose of sub-section (2) or sub-section (3), such officer
may enter and search any place of business, warehouse, office, establishment,
godown or vehicle where he has reason to believe that such person keeps,or is for the time being keeping, any accounts, registers, documents or stock of
agricultural produce relating to his business.
(5) The provisions of section 100 of the Code of Criminal Procedure
1973, shall, so far as may be, apply to a search under sub-section (4).
(6) Where any books of account or other documents are seized from
any place and there are entries therein making reference to quantity, quotation, rates, receipt or payment of money or sale or purchase of goods, such books of account or other documents shall be admitted in evidence without witness Power to order
production of
accounts and
powers of
entry.
inspection and
seizure.
GOVT. Z. (EX A), I 1 20 179
(CHTR 26, 1 )
ci . . (2) The Commission shall prepare annual report h recommendations made by it under section 20 alongwith the a o ak re o ak n , f ver ent shall cause a copy
of this report to be laid on the table of the Legislative s bl h t t
22. (1) Any officer empowered by the Co mis ion in alf may, for the purposes of this Act, require any buyer to produce before him the nts r ents to f n ati n rel to th
stock of agricultural produce or purchase, sale, storage and processing of ri ultural h ou tr ct arm so o u ni
any other information relating to the payment to the producer under the Act by such person.
(2) Allaccounts and registers maintained by any buyer and documents relating to the stock of agricultural produce or purchase, sale, storage and essi g ri ultural er ntract a m in his possession
h e, ent, hicl all
to n ct at all able mes, ffi er.
r o l t er is attempting
to evade the ent to the ucer due rom m or as r as d
agricultural produce in ntr ention visi n ct h
or e- s in orce, ay, s o n riti g,
accounts, registers or ents r n, a ces ary,
shall grant ipt for the all l o
a be cessary for ination f secuti n
concerned, but not in any, edi g r ys.
(4) r r ose -secti n b-secti n ), ff er a t r usines , arehouse, ffi e, l ent,
n ehicle her el e t e
ps,
is m eping, ounts, gisters, ents gricultural oduce elating to his usines . ) r visions t ode ri in
al r cedure
1973, shall, so far as a e, pl r h nder b-section ).
(6) here oks ount r t er ments d om
any lace nd re re ntries rei aking ce uantity, uotation,
rates, receipt or payment of money or sale or urchas e f ods, oks
of ac ount r t er ments hal admit ed in evidence without witness er o r
ct
accounts and
powers of
entry,
inspection and
zu e.
11
Power of State Government to amend the
Schedule.
Appeai.
Penalities.
180 PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013
(CHTR 26, 1935 SAKA)
naving to appear to prove the same, and such entries shall be prima facie evidence of the matters, transactions and accounts purported to be recorded therein.
23. The State Government, by notification, amend the Schedule, to add or omit any other item of agricultural produce specified therein.
24. () Any persons aggrieved by the order passed under the provisions of this Act or rules or bye laws made thereunder, may appeal to the Commission in a manner as prescribed. The Commission shall dispose off the appeal within thirty days after giving the parties a reasonable opportunity of being heard and the decision of the Commission shall be final:
Provided that the person filing the appeal shall have to deposit amount equal to fifty percent of the amount due against him, as decided by the Collector under sub-section (4) of Section 4 of this Act, with the commission through the bank draft. If the Commission dismisses the amount is to be paid by the petitioner within fifteen days to the beneficiary, otherwise it will be recovered as arrears of land revenue.
(2) The decision of the Commission in the appeal shall have force of the decree as of the civil court and shall be enforceable as such and decrial amount shall be recovered as arrears of land revenue.
25. If the buyer contravenes the provisions of this Act shall, on conviction, the punishable with simple imprisonment which may extend to one monthor with fine which shall not be less than one lac rupees, but may extend to ten lac rupees or with both, and in the case of a continuing contravention with a fine which in addition to such fine as aforesaid, may extend to five hundered rupees for every day after the date of first conviction during which the contravention is continued.
Ifthe Producer contravenes the provisions of this Act shall, on conviction, be punishable, with simple imprisonment which may extend to one month or with fine which shall not be less than five thousand rupees, but may extend to five lac rupees or with both, and in the case of a continuing contravention witha fine which in addition to such fine as aforesaid, may extend to one hundred rupees for every day after the date of first conviction during which Power of State
Government to
a en the
Schedule.
Ap eal.
Penalities.
180 PUNJABGOVT. GAZ. (EXTRA),APRIL 16,2013
(CHTR 26, 1935 SAKA)
having to appear to prove the same, and such entries shall be prima facie evidence of the matters, transactions and accounts purported to be recorded therein.
23. The State overnment, by notification, end the Schedule, to add or omit a y other e of agricultural pr duce specified t erein.
24. (1) ny ers ns gri ved rder assed under the rovisions f this Act or rules or bye laws made thereunder, may appeal om ission in a manner as prescribed. The Commission shall dispose ff appeal within thirty days after giving the parties a rea sonable
opportunity ei ar ecisi n the ommission
shall
l
r vi ed hat the person filing the appeal shall have to deposit ount equal to fifty percent of the amount due against him, as ided by the Collector under sub-section (4) of Section 4 of this Act, with the commission through the bank draft. If the Commission dismisses the amount is to be paid by the petitioner within fifteen o h neficiary, ise will
an e e.
2 i h mis i n in h l l o c
the decree as of the civil court and shall be enforceable as such and decrial m shall be recovered as arrears land revenue.
2 If the c es the i s o th s ll c victi n, the p i l w h sim im so ent w e en to o month o w h fine w al n b less than one lac rupees, but may extend to ten lac rup o w h b and in the case o a continuing contravention w h a fine w in ad o to such fine as aforesaid, may extend to five h rup for ev y day after the d e o first co i o d ng w h the contravention is continued.
Ifthe Prod contravenes the provisions of this Act shall, on conviction, be p ble, w h sim imprisonment which may extend to one month or w th fine w ch sha not be less than five thousand rupees, but may extend to five lac rupee or w th both, and in the case of a continuing contravention w th a fine w ch in addition to such fine as aforesaid, may extend to one hund ed rupee for every day after the date of fir victi n during w ch
12
SlOn of
ial PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013 (CHTR 26, 1935 SAKA) contravention is continued.
181
6. No civil court shall have jurisdiction to entertain any suit or proceedings in respect of any matter, the cognizance of which can be taken jurisdiction of d disposed of by any authority empowered by this Act or the rules or bye laws made thereunder. Bar of
27. (1) The State Government may, by notification, in the Official Powers to make Gazette, make rules to carry out the purposes of this Act.
(2) Every rule made by the State Government under this Act, shall be laid. as soon as may be after it is made, before the House of the State Legislature, while it is in session, for a total period of ten days, which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid,the House agrees in making any modification in the rule, or the
House agrees that the rule should not be made, the rule shall thereafter have
effect only in such modified form or be of no effect, as the case may be,
however, any such modification or annulment shall be without prejudice to the
validity of anything previously done under that rule.
28. The Commission may frame bye-laws for the conduct of its business and regulation of contract farming in the State or any such matter to fulfil the purposes under this Act, as the Commission may deem fit:
Courts.
Provided that the bye-laws shall be issued by the notification and published in the Oficial Gazette of the State Government. rules.
29. (1) No suitshall be instituted against the Commission, the Chief Commissioner or any Commissioner or employee thereof or any person acting under direction of the Commission, the Chief Commissioner, any Commissioner or employee for anything done or the purporting to be done under this Act, until the-expiration of two months next after a notice in writing, stating the Cause of action, the name and place of abode of the intending plaintiff and the relief which he claims, has been, in the case of the Commission, delivered to him or left at its office, and in the case of any such Chief Commissioner, Commissioner, employee or person as aforesaid, delivered to him or left at his Oftice or usual place of abode, and the plaint shall contain a statement that Such notice has been so delivered or left.
Powers to make
bye-laws.
(2) Every such suit shall be dismissed unless, it is instituted within six nonths from the date of accrual of cause of action.
Bar of suit in
absence of
notice.
PUNJAB GOVT. GAZ (EXTRA), APRIL 16.2013
contravention is continue
d.
181
a
2% Na civil court shall have jurisdiction to entertain any suit or Bar of § proceedings in respect of any matter, the cognizance of which can be taken Jurisdiction of + and disposed of by any authority empowered by this Act or the rules or b Bousts. laws made thereunder.
ye-
17. (1) The Sta e Go . Im tb 2 (1D vernment may, by notification, in the Official Powers to make | Gazette, make rules to carry out the purposes of thi s Act. rules.
0 (2) Every rule made by the State Government under this Act, shall be laid, as soon as may be after it is made, before the House of the State Legislature, hi while it is in session, for a total period of t n days, which may be comprised in one session or in two or more suc es ive ses ions, and if, before the expiry of the session immediately l ing t ssi n r successive sessions aforesaid, the House rees aking any modification in
the rule, or the
) House agrees that the rule should not be ade, l shall thereafter have bi effect only in such modified o m effect, as the case may be,
o however, any such odification ent all without prejudice t o the
1 validity of anything previously done u h
of om
28. The mis i fram b laws for the conduct of its business Power s to make
and regulation of contract farming in the State o any such mat to fu the bye-laws.
of purpose u th s A t as the C mis i may deem
fit:
Provided that the by law sha l be issued by the notifi cation
and pu ishe in the Official Gazette of the State Gover nment.
29. (I) Nosuit shall be instituted against the C ommis i n, the Chief Bar of suit in Com issi or any Commis i or employee thereof or any person acting ag ot
d under direction of the Commissio the Chi ef Com issi er any Commissioner
1 or employee for anything done
or the purporting to be done under this Ac t,
3 until the-expiration of two months next aft er a notice in writing, stating the
cause of action, the name and place of abode of the inten ding plaintiff and the
relief whic he claims, has been, in the case of the C ommission, delivered to
him or left at its office, and in the case of any such Chief Commissioner,
Com i o employ e or person as aforesa
id, delivered to him or left at his
office or sual place of abode, and the plain t shall contain a statement that
such notice has been so delivered or left.
(2) Every such suit shall be d ismissed unless, it is instituted within six
months from the date of accrual of cause of act ion.
13
Power of the State
Government to give direction. The Chief
Commissioner and the
Commissioners or employees of the Commission to be public servants.
Protection of action taken in good faith. Power to
remove
difficulties.
182
30. The State Government may give such directions to the Commission as in its opinion are necessary or expedient for carrying out the purposes of this Act.
31. The Chief Commissioner, The Commissioners and the employees of the Commission shall be deemed to be public Servants within the meaning of section 21 of the Indian Penal Code.
32. (1) No suit, prosecution or other legal proceeding shall lie against any person for anything which is done in good faith or intended to be done in pursuance of this Act or any rule or bye-laws made thereunder.
(2) No act done or proceedings taken under this Act by the Commission shall be invalid merely on the ground of existence ofany vacancy or by reason of defect or irregularity in its constitution or absence of any Commissioner in its meeting.
33. Ifany difficulty arises in giving effect to the provisions of this Act, the State Government may, by order, not inconsistent with the provisions of this Act, remove the same:
1.
2.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16,2013
(CHTR 26, 1935 SAKA)
3.
4.
6.
7.
5.
Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act. Wheat (Kanak).
Barley (Jau).
Maize (Makki).
[See Section 2(b) and Section 3]
Great Millet (Jowar).
Spiked Millet (Bajra).
SCHEDULE I
Paddy and Rice (Dhan and Chawal). Gram and Kabli Gram (Chana Kala and Safaid).
8 Green Gram (Mung).
9. Black Gram (Mash).
10. Phaseolus aconitifolius (Moth). er he
t t
overnment
i e irection.
hi
Commissioner
om issioners
ploye s
the mis
bli
s.
ion
on
.
o em ve lti s.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16,2013
(CHTR 26, 1935 SAKA)
30. The State Government may give such directions to the Commission as in its opinion are necessary or expedient for carrying out the purposes of ct.
31. The Chief Commissioner, The Commissioners and the employees of the Commission shall be deemed to be public Servants within the meaning of section 21 of the Indian Penal Code.
32. (1) No suit, prosecution or other legal proceeding shall lie against any person for t i hi n e in
pursua ce ct e- s a nder.
(2) act done or proceedings taken under this Act by the Commission all invalid merely on the ground of existence of any vacancy or by reason defect or irregularity in its constitution or absence of any Commissioner in e ting.
. Ifany difficulty arises in giving effect to the provisions of this Act, he State over ment ay, order, t inconsistent it he visions ct, em h e:
Provided that no such order shall be made after the expiry of a period of two years from the commencement of this Act.
DU E 1
[See Section 2(b) and Section 3] heat Kanak).
Barley (Jau).
ai (Makki).
r at il t Jo ar).
Spiked Millet (Bajra).
Paddy and Rice (Dhan and Chawal). m Kabli m C a Safaid).
am (Mung).
B am (Mash).
. Phaseolus aconitifolius (Moth). a
)
A
d
I
=
E
Y
I
N
V
C
S
S
14
1. Lentil (Massur).
12. Indian Colza (Sarson).
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013
(CHTR 26, 1935 SAKA)
13. Indian Rale (Toria).
14. Rochet (Tara Mira).
15. Cotton Seed (Banaula).
16. Ground -nut (Shelled and unshelled) (Mung Phalli).
17. Cotton (Ginned and unginned) (Kapas and Rui).
18. Gluster Bean (Guara).
19. Dry and Green Fooder (Suka and Subaz Chara).
20. Potato (Alu).
21. Sweet Potato (Shakarkandi).
22. Onion Dry (Piaz Khushak).
23. Arum (Arvi).
24. Cauli Flower (Phul Gobi).
25. Cabbage (Band Gobi).
26. Carrot (Gajjar).
27. Radish (Muli).
28. Turnip (Salgam). .
29. Tomato (Tamatar).
30. Brinjal (Baingan).
32.
31. Lady Finger (Bhindi). Peas Green (Matar Hara).
33. Garlic Dry (Lashan Khushak).
34. Orange (Malta).
35. Chillies (Dry and Green) (Mirach Khushak and Hari).
36. Gur.
38.
37. Shakkar. Khandsari.
39. Dry Peas (Mattar Khushak).
40. Water Melon (Tarbuz).
41. Wool (Oon).
42. Tinda Gourd (Tinda).
183 J OVT. GAZ. (EXTRA), APRIL 16,2013
6, 5 A)
11. Lentil as ur).
12.
3.
14.
6.
3
18.
.
20.
21.
,
2 .
.
s.
2 .
217.
28.
29.
30.
.
,
34.
5
36.
37
3
3
4
41.
4
Indian olza arson). i al oria).
Rochet ar ira). ot n Se d (Banaula). r und — n t Shelled and unshelled) (Mung Phalli). ot i gi ned) apas and Rui).
luster e uara).
r r oder a hara).
ot t lu).
e t ot t akarkandi).
ni r hushak).
rvi).
Cauli er ul obi).
bage B obi).
arrot aj ar).
adi uli).
r i S ). .
at matar).
Bri jal Bai gan).
Fi hindi).
r Mat ara)
arli L hushak).
Orange (Malta).
Chil s D n Gre n)
Mi s n Hari).
ur
Shakkar.
Khandsari.
(Mat ar K ushak).
ater el (T uz).
ool (O n).
Ti G (T a).
15
184
43. Bottle Gourd (Lauki).
44. Pampkin round (Ghia Kadu).
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16, 2013
(CHTR 26, 1935 SAKA)
45. Squash or Red Gourd (Halwa Kadu).
46. Bitter Gourd (Karela).
47. Cow peas (Lobia)
48. French Beans, Rajmaha and Soya beans.
49. Long Melon (Tarr)
50. Elephant Foot (Zimikand). S1. Cucumber (Khira).
52. Chappan Kadu.
53. Turmeric (Haldi).
54. Musk Melon (Kharbooza)
55. Mango (Am).
56. Mandarin (Sangtra). S7. Lime (Nimboo).
58. Lemon (Galgal and Khatta).
59. Apple (Saib).
60. Guava (Amrud).
61. Pear (Nashpati).
62. Anar.
63. Sweet Lime (Mitha).
64. Apricot (Khurmani).
65. Plum (Alu Bukhara and Alucha).
66. Peach (Aru).
67. Litchi.
68. Sapota (Chikoo).
69. Loquat.
70. Castaud Apple (Sharifa).
71. Sag (Palak and Saron)
72. Ginger (Adrak).
73. Heena (Mehndi).
PUNJAB GOVT. GAZ. TRA), I
CH )
ot ur L uki).
44. Pampkin round (Ghia Kadu).
45. Squash or Red Gourd (Halwa Kadu). it ur Karela).
47. peas (Lobia)
48. French Beans, Rajmaha and Soya beans.
49. Long Melon (Tarr)
50. Elephant Foot (Zimikand).
51. Cucumber (Khira).
52. Chappan Kadu.
53. Turmeric (Haldi).
54. Musk Melon (Kharbooza)
55. Mango (Am).
56. andarin (Sangtra).
57. Lime (Nimboo).
58. Lemon (Galgal and Khatta).
59. Apple (Saib).
60. Guava (Amrud).
61. Pear (Nashpati). na
63. e t e (Mitha).
. pricot hurmani).
65. (Alu ukhara and Alucha).
. ru).
. it hi.
8. apota hiko ).
69. Loquat.
0. ast d pple harifa).
1. l ar n)
2. inger drak).
73. eena ehndi).
74. Goat Hair.
75.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16,2013 185
(CHTR 26, 1935 SAKA)
Camel Hair.
76. Sesamum (Til)
77. Banana (Kela)
78. Kinnow.
79. Sweet Orange (Mousmbi).
80. Amla
81. Grapes (Angoor)
82. Papaya (Papita).
83. Musk Melon (Khakri)
84. Ber.
85. Jaman.
86. Spong Gourd (Ghia Tori).
87. Rat-Tail-Radish (Moongre).
88. Fenu Green (Mathi).
89. Colocasia (Kachalu).
90. Bhean.
91. Beet-Root (Chakander).
92. Onion Green (Hara Piaz).
93. Coriander Green (Hara Dhania).
94. Gram Raw (Chhoia).
95. Mint (Pondina).
97
96. Sweet Peper (Simla Mirch). Pigenopea (Arhar).
98. Linseed (Alsi)
99. Maize Cob (Makki di Chhali).
100. Egyptian Clover (Barseem).
101. Indian clover (Serji).
102. Indian Mustard (Raya).
103. Cress/Gardencress (Hallon).
104. Oats (Javi)
PUNJAB GOVT. GAZ. (EXTRA), APRIL 16,2013
( TR 26, 1935 S KA)
185
74.
75.
76.
17.
78.
79.
80.
81.
2.
83.
84.
85S.
86.
.
88.
89.
90.
91.
92.
23.
94.
9s.
96.
97
98
99,
10
10
102.
103.
104.
Goat Hair. Camel Hair. Ses um (Til) Banana ( ela) Kinnow.
we t range ousmbi). mla
rapes ngo r)
apaya (Papita). usk elon hakri) Ber.
an.
our hi ori).
at-Tail- adish o ngre). r athi).
olocasia achalu). Bhean.
Beet-Root C akander). Onion H )
Coriander Green H hania). Gram w (C hotia).
Mi (P dina).
Sweet Peper (Sim Mir ) Pigenopea (A ar).
L n (A
Maize C b (M di C hali E a C o (Ba seem). Indian clov (Serji). Indian Mustard (Ra Cress/Gardencress (H o Oats (Javi)
17
186 PUNJAB GOVT. GAZ. (EXTRA), APRIL
16, 2013
(CHTR 26, 1935 SAKA)
105. Sunflower Seed.
106. Timber and Fire wood.
107. All Flowers.
108. Sugarcane.
SCHEDULE II
[See Section 18(3)]
FORM OF OATH OR AFFIRMATION TO BE MADE BY THE
CHIEF COMMISSIONER/COMMISSIONER
having been appointed ChiefCommissioner/ Commissioner swear in the name of GOD that I will solenmnly affirm bear true faith and allegiance to the Constitution of India as by law established, that I will uphold the sovereignty and integrity of India, that I will duly and faithfully and to the best of my ability, knowledge and judgment perform the duties of my office without fear or favour, affection or ill-will and that I will uphold the Constitutionof India and the laws made thereunder".
H.P.S. MAHAL,
Secretaryto Government of Punjab, Departmentof Legal and Legislative Afairs. 0203/4-2013/Pb. Govt. Press, S.A.S. Nagar
T. Z. EX A), 2
CH )
105. Sun lower
106. Timb e
. l ers
108. Sugarcane.
LE II
[See Section 18(3)]
FORM OF R TI N
I MIS I NER/ MMIS IONER
"I, ha appoi t Chief Commissioner/ Commissioner ear n h o t I will solemnly affirm bear true faith and allegiance o the Constitution i aw established, t | will uphold the sovereignty and integrity of India, that I will duly and faithfully and to the best of my ability, knowledge and judgment perform th duties my office without fear o favour, affection ill-will h I il l hConstitution i h aw a thereunder".
H.P.S. AHAL,
Secretary to Government Punjab, Department of Legal and Legislative A fairs, 0203/4-2013/Pp, Govt. Press, SA.S. Nagar
18