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State of Punjab - Act

Punjab Rural Development (General) Rules, 1987

PUNJAB
India

Punjab Rural Development (General) Rules, 1987

Rule PUNJAB-RURAL-DEVELOPMENT-GENERAL-RULES-1987 of 1987

  • Published on 15 May 1987
  • Commenced on 15 May 1987
  • [This is the version of this document from 15 May 1987.]
  • [Note: The original publication document is not available and this content could not be verified.]
Punjab Rural Development (General) Rules, 1987Published vide Punjab Government Notification No. 13(1)-M-I-87/10208, dated 15.5.1987No. 13(1)-M-I-87/10208. - In exercise of the powers conferred by Section 10 of the Punjab Rural Development Act, 1987 (Punjab Act No. 6 of 1987), the President of India is pleased to make the following rules, namely :-

1. Short title.

- These rules may be called the Punjab Rural Development (General) Rules, 1987.

2. Definitions.

- In these rules, unless the context otherwise requires, -
(a)"Act" means the Punjab Rural Development Act, 1987 (Punjab Act No. 6 of 1987).

3. Agricultural Produce.

- Sections 2(a) and 10. - The items of agricultural produce as specified in the Schedule to the Punjab Agricultural Produce Markets Act, 1961 (Punjab Act No. 23 of 1961) shall be the agricultural produce for the purposes of clause (a) of Section 2 of the Act.

4. [ Levy of fees. [Substituted by Punjab Government Notification No. GSR9/PA6/87/section 19/And dated 2.2.1994.]

- Sections 5 and 10. - For the purposes of Section 5 of the Act, there shall be levied a fee on ad valorem basis at the rate of rupees two for every one hundred rupees in respect of the agricultural produce, bought or sold in the notified market area.]

5. Collection of fees levied under rule 4.

- Section 5. - The rules framed under the Punjab Agricultural Produce Markets Act, 1961 for collection of fee in so far as the same are not inconsistent with the provisions of the Act shall mutatis mutandis apply for collection of fees under the Act.