Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Agricultural Produce Markets (Amendment) Bill, 2011 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 14, Rajasthan Act No. 38 Of 1961 3. Repeal And Savings Rajasthan Agricultural Produce Markets (Amendment) Bill, 2011 A Bill further to amend the Rajasthan Agricultural Produce Markets Act, 1961. Be it enacted by the Rajasthan State Legislature in the Sixty-second Year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Rajasthan Agricultural Produce Markets (Amendment) Act, 2011. (2) It shall be deemed to have come into force on and from 30 th December, 2010. 2. Amendment Of Section 14, Rajasthan Act No. 38 Of 1961 :- I n clause (a) of sub-section (2) of section 14 of the Rajasthan Agricultural Produce Markets Act, 1961 (Act No. 38 of 1961), the existing proviso shall be substituted, namely:- "Provided that no sale or purchase shall be permitted under this clause within the market proper except for the purposes specified in sub-clauses (i) and (iv) ;" . 3. Repeal And Savings :- (1) The Rajasthan Agricultural Produce Markets (Amendment) Ordinance, 2010 (Ordinance No. 05 of 2010) is hereby repealed. (2) Notwithstanding such repeal, all actions taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been taken or made under the principal Act as amended by this Act.