Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Krishi Utpadan Mandi (Amendment) Act, 1987 12 OF 1987 CONTENTS 1. Short title and commencement 2. Amendment of section 17 of U. P. Act no. 25 of 1964 3. Repeal and saving Uttar Pradesh Krishi Utpadan Mandi (Amendment) Act, 1987 12 OF 1987 AN ACT. further to amend the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 It is hereby enacted in the Thirty-eighth year of the Republic of India as follows ;- 1. Short title and commencement :- (1) This Act may be called the Uttar Pradesh Krishi Utpadan Mandi (Amendment) Act, 1987. (2) It shall be deemed to have come into force on March 31. 1987. 2. Amendment of section 17 of U. P. Act no. 25 of 1964 :- I n section 17, of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964, hereinafter referred to as the principal Act, at the end thereof the following explanation shall be inserted, namely:- "Explanation.-For the purpose of clause (iii), unless the contrary is proved, any specified agricultural produce taken out or proposed to be taken out of a market area by or on behalf of a licenced trader shall be presumed to have been sold within such area and in such case, the price of such produce presumed to be sold shall be deemed to be such reason-able price as may be ascertained in the manner prescribed." 3. Repeal and saving :- (1) The Uttar Pradesh Krishi Utpadan Mandi (Amendment) Ordinance, 1987, is hereby repealed.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.