Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Essential Commodities (Uttar Pradesh Amendment) Act, 1978 16 of 1978 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Of Act No. 10 Of 1955 3. Amendment Of Section 3 4. Substitution Of Sections 6-A And 6-C 5. Repeal And Savings Essential Commodities (Uttar Pradesh Amendment) Act, 1978 16 of 1978 An Act further to amend the Essential Commodities Act, 1955 in its application to Uttar Pradesh It is hereby enacted in the Twenty- ninth Year of the Republic of India as follows,-- 1. Received the assent of the Governor on April 26, 1978, and published in U.P. Gazette, (Extraordinary), dated 27th April, 1978, pp. 2-3. 1. Short Title And Commencement :- ( 1 ) This Act may be called the Essential Commodities (Uttar Pradesh Amendment) Act, 1978. (2) It shall be deemed to have come into force on February 23, 1978. 2. Amendment Of Section 2 Of Act No. 10 Of 1955 :- In Section 2 of the Essential Commodities Act, 1955 (hereinafter referred to as the principal Act), clause (aa) as inserted by the Essential Commodities (Uttar Pradesh Amendment) Act, 1975 (hereinafter referred to as the Uttar Pradesh Amendment), shall stand omitted with effect from September 2, 1976, the date of the commencement of the Essential Commodities (Amendment) Act, 1976, hereinafter referred to as the Central Amendment. 3. Amendment Of Section 3 :- (1) In Section 3 of the principal Act, in sub-section (2), clause (f), as substituted by the Uttar Pradesh Amendment read with the Essential Commodities (Uttar Pradesh Second Amendment) Act, 1975 shall be omitted and deemed to have been omitted with effect from the date of the commencement of the Central Amendment. (2) In the said sub-section, in Clause (f) as substituted by the Central Amendment, after Explanation 1, the following Explanation shall be inserted, namely,-- "Explanation 1- A.--An Order made under this clause in relation to rice may, having regard to the milling capacity of rice mill, fix the quantity to be sold by the licensed miller and may also fix or provide for the fixation of such quantity on a graded basis." (3) In the said Section 3, sub- section (3-B), as amended by the Uttar Pradesh Amendment, shall be omitted and deemed to have been omitted with effect from the date of commencement of the Central Amendment. 4. Substitution Of Sections 6-A And 6-C :- In the principal Act, for Sections 6-A and 6-C as amended or substituted by the Uttar Pradesh Amendment, Sections 6-A and 6-C respectively, as amended or substituted by the Central Amendment, shall be and be deemed with effect from the date of commencement of the Central Amendment to have been substituted. 5. Repeal And Savings :- The Essential Commodities (Uttar Pradesh Amendment) Ordinance, 1978 (Uttar Pradesh Ordinance No. 7 of 1978), is hereby repealed.