Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Krishi Upaj Mandi (Sanshodhan) Adhiniyam, 2010 25 of 2010 [16 September 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 11 3. Amendment Of Section 41 Madhya Pradesh Krishi Upaj Mandi (Sanshodhan) Adhiniyam, 2010 25 of 2010 [16 September 2010] An Act further to amend the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972. Be it enacted by the Madhya Pradesh Legislature in the Sixty-first year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Madhya Pradesh Krishi Upaj Mandi (Sanshodhan) Adhiniyam, 2010. (2) It shall come into force from the date of its publication in the Madhya Pradesh Gazette. 2. Amendment Of Section 11 :- In Section 11 of the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973) (hereinafter referred to as the Principal Act), i n sub-section (1), for clause (g), the following clause shall be substituted, namely :- "(g) One representative of the weighmen and hammals operating in the marketing area elected in such manner as may be prescribed, by and from amongst the weighmen and hammals holding licence from a market committee for a period of two successive years as a weighman and hammal under this Act : Provided that in case of market committee established for the first time under section 10, the qualifying period of holding licence from such market committee shall be six months;". 3. Amendment Of Section 41 :- In Section 41 of the Principal Act, in sub-section (1), in clause (j), for full stop, the semi colon shall be substituted and thereafter the following clause shall be added, namely :- "(k) One representative of weighmen and hammals holding licence as a weighman or hammal in any market committee within the State for a period of two successive years : Provided that in case of market committee established for the first time under section 10, the qualifying period of holding licence from such market committee shall be six months.".