Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2000 1 of 2000 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 17 Of U.P. Act No. 25 Of 1964 3. Repeal And Savings Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2000 1 of 2000 An Act further to amend the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 It is hereby enacted in the Fiftieth Year of the Republic of India as follows :-- Prefatory Note--Statement of Objects and Reasons.--Sub-clause (b) of clause (iii) of Section 17 of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 (U.P. Act No. 25 of 1964) provided for the levy and collection of market fee payable on transactions of sale of specified agricultural produce in the Market Area at such rate not exceeding two percentum of the price of the agricultural produce so sold, as the State Government may, by notification, specify. By the Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 1999 (U.P. Act No. 4 of 1999) provision for levy and collection of market fee at single point was enforced instead of the said arrangement for a period of one year with effect from August 15, 1998. The said period was extended up to November 30, 1999 by the Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhyadesh, 1999 (U.P. Ordinance No. 15 of 1999) and the Uttar Pradesh Krishi Utpadan Mandi (Dwitiya Sanshodhan) Adhyadesh, 1999 (U.P. Ordinance No. 20 of 1999) promulgated by the Governor on August 14, 1999 and October 30, 1999. Lastly, it was decided to make the said provision of levy and collection of market fee at single point permanent. Since the State Legislature was not in session and immediate legislative action was necessary to implement the aforesaid decision, the Uttar Pradesh Krishi Utpadan Mandi (Tritiya Sanshodhan) Adhyadesh, 1999 (U.P. Ordinance No. 24 of 1999) was promulgated by the Governor on November 30, 1999. This Bill is introduced to replace the aforesaid U.P. Ordinance No. 15 of 1999, U.P. Ordinance No. 20 of 1999 and the U.P. Ordinance No. 24 of 1999. 1. Received the assent of the Governor on January 9, 2000 and published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 10th January, 2000, p. 2 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 2000. (2) It shall be deemed to have come into force on August 14, 1999. 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, in clause (iii), in sub-clause (b), in the third proviso the words and figure "during the period of one year with effect from the date of commencement of the Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhiniyam, 1998" shall be omitted. 3. Repeal And Savings :- (1) The Uttar Pradesh Krishi Utpadan Mandi (Sanshodhan) Adhyadesh, 1999 (U.P. Ordinance No. 15 of 1999), the Uttar Pradesh Krishi Utpadan Mandi (Dwitiya Sanshodhan) Adhyadesh, 1999 (U.P. Ordinance No. 20 of 1999) and the Uttar Pradesh Krishi Utpadan Mandi (Tritiya Sanshodhan) Adhyadesh, 1999 (U.P. Ordinance No. 24 of 1999) are hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the provisions of the principal Act as amended by the Ordinances 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.