THE UTTAR PRADESH MUNICIPAL CORPORATION (AMENDMENT) ACT, 2018[1] [Act No. 25 of 2018] [10th April, 2018] An Act further to Amend the
Uttar Pradesh Municipal Corporation Act, 1959. It is
hereby enacted in the Sixty-ninth Year of the Republic of India. (1)
This Act
may be called the Uttar Pradesh Municipal Corporation (Amendment) Act, 2018. (2)
It shall
extend to the whole of the State of Uttar Pradesh. (3)
It shall be
deemed to have come into force on January 29, 2018. In Section
114 of the Uttar Pradesh Municipal Corporation Act, 1959, hereinafter referred
to as the principal Act, for clause (xxi), the following clause shall be
substituted, namely-- "(xxi) the construction and maintenance of public markets and the
regulation of all markets, slaughter houses, and tanneries". In Section
422 of the principal Act,-- (a)
for clauses
(a) and (b), the following clauses shall be substituted, namely-- "(a) upon being authorised by
the corporation in that behalf, to construct, purchase, take on lease or
otherwise acquire any building or land for the purpose of establishing a
corporation market or stockyard, within, and with the prior sanction of the
State Government, without the limits of the corporation and of extending or
improving any existing corporation market; (b) from time to time, to build and
maintain such corporation markets and stockyards and such stalls, shops, sheds,
pens and other buildings or conveniences as may be deemed necessary for the use
of the persons carrying on trade or business in, or frequenting, such
corporation markets or stockyard;". (b)
for clause
(f), the following clause shall be substituted, namely-- "(f) to charge for the
occupation or use of any stall, shop, standing, shed or pen or other building
in a corporation market, stockyard, and for the right to expose goods for sale
in a corporation market, and for weighing and measuring goods sold in any such
market such stallages, rents and fees as shall from time to time be fixed by
him, with the approval of the Executive Committee, in that behalf;". (c)
for clause
(h), the following clause shall be substituted, namely-- "(h) to put up to public
auction, or with the approval of the Executing Committee, dispose of, by
private sale, for privilege of occupying or using any stall, shop, standing,
shed or pen or other building in a corporation market, stockyard for such terms
and on such conditions as he shall think fit.". Section 429
and 430 of the principal Act shall be omitted. (1)
The Uttar
Pradesh Municipal Corporation (Amendment) Ordinance, 2018 (U.P. Ordinance No. 2
of 2018) is hereby repealed. (2)
Notwithstanding
such repeal, anything done or any action taken under the provisions of the
principal Act as amended by the Ordinance referred to in sub-section (1) shall
be deemed to have been done or taken under the corresponding provisions of the
principal Act as amended by this Act as if the provisions of this Act were in
force at all material times. [1] Received
the assent of the Governor on April 10, 2018 and published in the U.P. Gazette,
Extra., Part 1, Section (Ka), dated 12th April, 2018, pp. 3-5, No. 96.THE UTTAR
PRADESH MUNICIPAL CORPORATION (AMENDMENT) ACT, 2018
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