PUNJAB AGRICULTURAL PRODUCE MARKETS (AMENDMENT) ACT, 1983

Preamble - PUNJAB AGRICULTURAL PRODUCE MARKETS (AMENDMENT) ACT, 1983

 

THE PUNJAB AGRICULTURAL PRODUCE MARKETS (AMENDMENT) ACT, 1983

[ Act No. 03 of 1983]

[15th April, 1983]

PREAMBLE

An Act to amend the Punjab Agricultural Produce Markets Act, 1961. Be it enacted by the Legislature of the State of Punjab in the Thirty-fourth Year of the Republic of India as follows:--

 

Section 1 - Short title and commencement

(1)     This Act may be called the Punjab Agricultural Produce Markets (Amendment) Act, 1983.

 

(2)     This section and section 5 shall come into force at once.

 

 

(3)     Sections 2 and 4 shall be deemed to have come into force on the 17th day of November, 1982.

 

(4)     Section 3 shall be deemed to have come into force on the 6th day of January, 1983.

 

Section 2 - Amendment of section 23 of Punjab Act 23 of 1961

In the Punjab Agricultural Produce Markets Act, 1961 (hereinafter referred to as the principal Act), for section 23 excepting the proviso, the following section shall be substituted, namely:--

"23. Levy of fees.

A Committee shall, subject to such rules as may be made by the State Government in this behalf, levy on ad valorem basis--

(i)       fees on the agricultural produce bought or sold by a licensee in the notified market area at a rate not exceeding two rupees for every one hundred rupees; and

 

(ii)      also additional fees on the agricultural produce when sold by a producer to a licensee in the notified market area at a rate not exceeding one rupee for every one hundred rupees;".

 

Section 3 - Amendment of section 28 of Punjab Act 23 of 1961

In the principal Act, in section 28, in clause (viii) between the words "of" and "approach roads", the words "link roads", shall be inserted.

 

Section 4 - Amendment of section 43 of Punjab Act 23 of 1961

In the principal Act, in section 43, in sub-section (2), in clause (vii), for the words 'sold licensees', the words 'sold by a licensee or sold by a producer' shall be substituted.

 

Section 5 - Repeal and saving

(1)     The Punjab Agricultural Produce Markets (Second Amendment) Ordinance, 1982 (Punjab Ordinance No. 5 of 1982) and the Punjab Agricultural Produce Markets (Amendment) Ordinance, 1983 (Punjab Ordinance No. 2 of 1983), are hereby repealed.

 

(2)     Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the Ordinances referred to in sub-section (1), shall be deemed to have been done or taken under the principal Act, as amended by this Act.