Whereas,
the draft of the rules further to amend the Karnataka Agricultural Produce
Marketing (Regulation) Rules, 1968 was published as required by sub-section (1)
of Section 146 of the Karnataka Agricultural Produce Marketing (Regulation)
Act, 1966 (Karnataka Act 27 of 1966) in Notification No. Co-Op/10/MRE/2001
(Part), dated 11-6-2001, published in Part IV-A, Section 2-C(i) of the
Karnataka Gazette, Extraordinary, dated 16-6-2001 inviting objections and
suggestions from the persons likely to be affected thereby within fifteen days
from the date of publication of the draft in the Official Gazette; And
whereas, the said Gazette was made available to the public on 16th June, 2001. And
whereas, the objections and suggestions received in respect of the said draft
have been considered. Now,
therefore, in exercise of the powers conferred by Section 146 of the Karnataka
Agricultural Produce Marketing (Regulation) Act, 1966 (Karnataka Act 27 of
1966), the Government of Karnataka hereby makes the following rules, namely. (1)
These rules may be called the
Karnataka Agricultural Produce Marketing (Regulation) (Amendment) Rules, 2001. (2)
They shall come into force at once. After
Rule 74 of the Karnataka Agricultural Produce Marketing (Regulation) Rules,
1968 (hereinafter referred to as the said 'Rules'), the following rule shall be
inserted, namely. "74-A. Certification under sub-section (3) of Section
65. For
the purpose of sub-section (3) of Section 65, there shall be issued a
certificate in the Form 35-A for having collected market fee". After
Form 35 of the said rules, the following form shall be inserted, namely "FORM 35-A (See Rule 74-A) The Agricultural Produce Market Committee of............. Certificate (Under Section 65 of the Karnataka Agricultural Produce
Marketing (Regulation) Act, 1966 for having collected Market Fee) Book
No. Serial
No. Date: Time: (1) (2) (3) (4) (5) Name and address of the trader/exporter Registration No. of the vehicle/lorry/van etc. Purchased from whom with address To whom transported with address Description of the agricultural produce under transit : : : : : (a) Name of the commodity (b) Quantity/Weight (c) Value (in Rupees) (d) : : : (6) (7) (8) Whether market fee paid. Details (Receipt No. and date etc.) Purchase/Sale Bill No. and date Period in force from : : : Hours
of the.........day of 2001.........to......Hours of......... day of......... Note.- The Certificate is valid only for the period specified
above. This is not transferable. (Name..................) Secretary, A.P.M.C.
..................".KARNATAKA AGRICULTURAL PRODUCE MARKETING
(REGULATION) (AMENDMENT) RULES, 2001
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