[U.P.
Ordinance no. 9 of 2020] AN ORDINANCE Further
to amend the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964. WHEREAS the State
legislature is not in session and the Governor is satisfied that circumstances
exist which render it necessary for him to take immediate action; Now, THEREFORE, in
exercise of the powers conferred by clause (1) of Article 213 of the Constitution,
the Governor is pleased to promulgate the following Ordinance. This Ordinance may be
called the Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhyadesh, 2020. In section 2 of the
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964, hereinafter called as the
principal Act, afer clause (ee), the following new clause (ff) shall be
inserted, namely: (ff)
"User Charges" means the amount paid in consideration of material or
service. In the principal Act,
for the proviso to clause (b) of sub-section (2), section 7 the following
proviso shall be substituted, namely: Provided that the
provisions of this clause shall have no effect on the following: 1.
Market sub yard; 2.
Direct Marketing: 3.
Private Mandi Yard; 4.
Trade through Unified
License; 5.
Purchase Centres under
minimum support price scheme; 6.
Trade through digital
platform approved by Director, Mandi Parishad: Provided that the
licenses issued by Mandi Samiti or Director, Agriculture Marketing shall not be
within the specified distance from the declared and constructed principal
market yard/sub market yard, determined by Director, Mandi Parishad. In section 7-A of the
principal Act, for sub-section (3), the following sub-section shall be
substituted, namely: “(3)
The person transacting within such warehouse/silo/cold storage or other
structure or place, in declared market sub-yard, shall have to pay 75% of the
applicable market fee to the market committee on the value of transacted
notified agriculture produce. The owner/licensee of the market sub-yard may
levy and collect up to 25% of the market fee as user charge on the specified
agriculture produce, which can be spent for maintenance and development of the
yard. In the principal Act
after section 7-D, the following new section shall be inserted, namely: “7-E.
Establishment of Producer Consumer market yard (Sale of agriculture produce
within retail limit by producer to the consumer): (1)
Subject to prescribed fee,
conditions and restrictions, the officer authorised by the Government may issue
license to the concerned person who establish producer consumer markets in
which retail trade of specified agriculture produce can take place. (2)
The licensee may establish
and develop the infrastructure in the producer consumer market, within the
reach of producer and consumers, as may be prescribed: Provided that the
consumer shall purchase within the retail limit. (1)
Any Market Committee, which
shall be main Mandi Samiti, may grant unified license to purchase specified
agriculture produce from the farmers and traders in such a manner as may be
prescribed in the bye laws, in the recommunicated places in the whole State,
for one or more of the following purposes: (a)
Processing of specified
agriculture produce; (b)
trading of specified
agriculture produce; (c)
grading, packing and
transaction in other way by value addition of specified agriculture produce. In section 17 of the
principal Act in clause (iii) affer sub-clause (b) the following sub-clause
shall be inserted, namely: “(c)
User charge shall be levied and collected by the market committee in
consideration to the rendered material or services in the principal market
yard/sub market yard/market sub-yard, as prescribed by the State Government.THE
UTTAR PRADESH KRISHI UTPADAN MANDI (SANSHODHAN) ADHYADESH, 2020
In section 9-A of the principal Act, for sub-section (1) the following
sub-section shall be substituted, namely: