Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Essential Commodities (Uttar Pradesh Second Amendment) Act, 1975 39 of 1975 CONTENTS 1. Short Title And Extent 2. Amendment Of Section 3 Of Act X Of 1955 3. Repeal Essential Commodities (Uttar Pradesh Second Amendment) Act, 1975 39 of 1975 An Act further to amend the Essential Commodities Act, 1955 in its application to Uttar Pradesh It is hereby enacted in the Twenty- sixty Year of the Republic of India as follows,-- 1. Received the assent of the President on August 26, 1975 and published in U.P. Gazette, (Extraordinary), dated 28th August, 1975, p. 2. 1. Short Title And Extent :- ( 1 ) This Act may be called the Essential Commodities (Uttar Pradesh Second Amendment) Act, 1975. (2) It extends to the whole of Uttar Pradesh. 2. Amendment Of Section 3 Of Act X Of 1955 :- In Section 3 of the Essential Commodities Act, 1955, as amended in its application to Uttar Pradesh, in sub-section (2), in clause (f), as substituted by the Essential Commodities (Uttar Pradesh Amendment) Act, 1975, in the Explanation thereof, for sub-clause (II) the following sub-clause shall be substituted, and be deemed always to have been substituted, namely,-- "(II) may fix or provide for the fixation of the quantity to be sold by a producer with reference to the area under cultivation for production of the particular (foodgrains to which the order relates, and also fix or provide for the fixation of such quantities on a graded basis having regard to the aggregate area held by or under the cultivation of different producers." 3. Repeal :- The Essential Commodities (Uttar Pradesh Second Amendment) Ordinance, 1975 (U.P. Ordinance No. 17 of 1975), is hereby repealed.