Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Regulation Of Cold Storages (Amendment) Act, 1997 2 of 1997 [01 May 1997] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 26 Of U.P. Act No. 11 Of 1976 3. Substitution Of Section 29 4. Omission Of Section 30 5. Amendment Of Section 31 6. Omission Of Section 44-A 7. Repeal And Savings Uttar Pradesh Regulation Of Cold Storages (Amendment) Act, 1997 2 of 1997 [01 May 1997] An Act further to amend the Uttar Pradesh Regulation of Cold Storages Act, 1976 It is hereby enacted in the Forty-eighth Year of the Republic of India as follows :-- 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Regulation of Cold Storages (Amendment) Act, 1997. (2) It shall be deemed to have come into force on April 16, 1997. 2. Amendment Of Section 26 Of U.P. Act No. 11 Of 1976 :- In Section 26 of the Uttar Pradesh Regulation of Cold Storages Act, 1976, hereinafter referred to as the principal Act for the words "the charges fixed by the State Government under Section 29", the words "the charges fixed under Section 29" shall be substituted. 3. Substitution Of Section 29 :- For Section 29 of the principal Act, the following section shall be substituted, namely :-- "29. Maximum charges.-- (1) Every licensee shall, from time to time, fix the maximum charges for storing agricultural produce in the cold storage or for any other service rendered in connection therewith, and different charges may be fixed for different agricultural produce. (2) Every licensee shall display and exhibit on or near the main entrance of the cold storage the charges fixed under Sub-section (1), and shall also deliver a copy thereof in the office of the Licensing Officer. (3) If the State Government is of the opinion that the charges fixed by a licensee under Sub-section (1) are unreasonably high, then notwithstanding the provisions of Sub-section (1), the State Government may, by a notified order, fix the maximum charges for the purposes of Sub-section (1) with respect to such licensee and the charges so fixed by the State Government shall be effective for the remaining part of the financial year in which they are fixed.". 4. Omission Of Section 30 :- Section 30 of the principal Act shall be omitted. 5. Amendment Of Section 31 :- In Section 31 of the principal Act, for the words "charges referred to in Section 29" the words "charges under Sub-section (3) of Section 29" shall be substituted. 6. Omission Of Section 44-A :- Section 44-A of the principal Act shall be omitted. 7. Repeal And Savings :- (1) The Uttar Pradesh Regulation of Cold Storage (Amendment) Ordinance, 1997 (U.P. Ordinance No. 2 of 1997) 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.