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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(5) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(5)All legal proceedings or remedies instituted or enforceable by or against any market committee before the commencement of this Act may be continued or enforced, as the case may be, by or against the corresponding market committee [or committees] constituted under this Act. [Inserted by ibid, section 11(c).][Schedule] [Substituted by West Bengal Act No. 16 of 2017, dated 31.3.2017.][See section 2(1)(a)]
I. Cereals (1) Paddy, (except the limit mentioned in Part-B)
(2) Rice, (except the limit mentioned in Part-B)
(3) Wheat.
(4) Barley.
(5) Raoj or Marua.
(6) Cheena.
(7) Kodo.
II. Pulses (1) Gram.
(2) Arhar.
(3) Masur.
(4) Urad or Kalai.
(5) Khesari.
(6) Mung.
(7) Dry Peas (Mater or Kerao).
(8) Cowpea seed (dry)
III. Oilseeds (1) Mustard, Rape and Toria.
(2) Linseed.
(3) Groundnut.
(4) Sesamum seed.
(5) Neem seed.
(6) Sal seed.
(7) Ginjelly (Til)
IV. Oils (….... All vegetable oils.
V. Fruits …......
VI. Vegetables …...... (1) Potato.
(2) Onion.
VII. Fibres …...... (1) Cotton (Ginned and un-ginned).
(2) Jute.
(3) Sunnhemp.
(4) Mesta.
(5) Silk.
(6) Cocoon.
VIII. Condiments, Spices and others. (1) Turmeric.
(2) Chillies.
(3) Garlic.
(4) Coriander.
(5) Ginger.
(6) Cardamom and Pepper.
(7) Betel leaves.
(8) Betelnuts.
(9) Cashewnuts.
(10) Methi.
(11) Zeera.
IX. Grass and Fodder …......
X. Miscellaneous (1) Sugarcane.
(2) Gur.
(3) Sugar.
(4) Lac.
(5) Kendu leaves.
(6) Sal leaves.