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State of Punjab - Section

Section 28 in Punjab Market Committees Bye-laws

28. Remuneration of different market functionaries.

(1)For services actually rendered by them in connection with sale, purchase, storage and processing of agricultural produce, different market functionaries whether licensed or not shall not demand or receive remuneration in excess of rates specified below :-[Category 'A'] [Category 'A' to 'F' substituted vide Notification No. Div.3135 dated 1.4.2008.](Cotton And Wool)
1. Unloading .. Rs. 1.07 paise per unit.
2. Dressing .. Rs. 0.86 paise per unit.
3. Weighing and filling .. Rs. 2.15 paise per unit.
4. Stitching :  
(a) Stitching by machine .. Rs. 0.55 paise per unit
  .. Rs. 0.40 paise per unit
Note - Out of the Charges mentioned at Serial No. 3, 0.78 paise shall be paid to the weighman and rest 1.37 paise shall be paid to the labourers engaged for this purpose.Category 'B'(Chillies Dry And Groundnut)
1. Unloading .. Rs. 0.72 paise per unit.
2. Sieving .. Rs. 0.80 paise per unit.
3. Dressing .. Rs. 0.53 paise per unit.
4. Weighing & filling .. Rs. 1.96 paise per unit.
5. Stitching :-  
Stitching bymachine .. Rs. 0.55 paise per unit.
Or  
Manualstitching .. Rs. 0.40 paise per unit.
Note. - Out of the charges mentioned at Serial No. 4,0.72 paise shall be paid to the weighman and rest 1.24 paise shall be paid to the labourers engaged for this purpose.Out of the charges mentioned at Serial No. 5, 20 paise shall be paid to the labourers engaged for this purpose.Category 'C'(Groundnut Shelled)
1. Unloading .. Rs. 1.07 paise per unit.
2. Dressing  
(a) Gur,Shakkar, Khandsari .. Rs. 0.70 paise per unit
(b) Groundnutshelled .. Rs. 0.96 paise per unit.
3. Weighing & filling .. Rs. 2.28 paise per unit.
4. Stitching :-  
Stitching bymachine .. Rs. 0.55 paise per unit.
Or  
Manualstitching .. Rs. 0.40 paise per unit.
Note.- Out of the charges mentioned at Serial No. 3,0.77 paise shall be paid to the weighman and rest 1.51 paise shall be paid to the laboures engaged for this purpose.Out of the charges mentioned at serial No. 4, 20 paise shall be paid to the labourers engaged for this purpose.Category 'D'(Bajra, Urd, Moong, Sarson, Toria, Tarameera, Sunflower Seed)(Maximum Two Sieving Operations Are Allowed)
1. Unloading .. Rs. 1.18 paise per unit.
2. Sieving (per sieve) .. Rs. 1.18 paise per unit.
3. Weighing & filling .. Rs. 2.36 paise per unit.
4. Stitching :-  
Stitching bymachine .. Rs. 0.55 paise per unit.
Or  
Manualstitching .. Rs. 0.40 paise per unit.
Note-Out of the charges mentioned at Serial No. 3,0.83 paise shall be paid to the weighman and rest 1.53 paise shall be paid to the labourers engaged for this purpose.Out of the Charges mentioned at Serial No. 4, 20 paise shall be paid to the labourers engaged for this purpose.Category 'D-I'(Wheat & Paddy)(Wheat For 95 Kgs. And Paddy For 65 Kgs. Standard Unit)(Maximum Two Sieving Operations Are Allowed For Manual Cleaning)
1. Unloading .. Rs. 1.33 paise per unit.
2. Sieving (per sieve) .. Rs. 1.12 paise per unit.
Or  
Sieved by poweroperated cleaner .. Rs. 2.24 Paise per unit.
3. Weighing & filling .. Rs. 2.71 paise per unit.
4. Stitching :-  
Stitching bymachine .. Rs. 0.55 paise per unit.
Or  
Manualstitching .. Rs. 0.40 paise per unit.
5. Loading .. Rs. 0.75 paise per unit.
Note.- Out of the charges mentioned at Serial No. 3, 0.98 paise shall be paid to the weighman and rest 1.73 paise shall be paid to the labourers engaged for this purpose.Out of the charges mentioned at Serial No. 4, 20 paise shall be paid to the labourers engaged for this purpose.Category 'D-II'(Wheat For 50 Kgs. And Paddy For 35 Kgs. Standard Unit)(Maximum Two Sieving Operations Are Allowed For Manual Cleaning)
1. Unloading .. Rs. 0.76 paise per unit.
2. Sieving (per sieve) .. Rs. 1.67 paise per unit.
Or  
Sieved by poweroperated cleaner .. Rs. 1.34 paise per unit.
3. Weighing and filling .. Rs. 2.08 paise per unit.
4. Stitching :-  
Stitching bymachine .. Rs. 0.55 paise per unit.
Or  
Manualstitching .. Rs. 0.40 paise per unit.
5. Loading .. Rs. 0.40 paise per unit.
Note.- Out of the charges mentioned at Serial No. 3, 0.76 paise shall be paid to the weighman and rest Rs. 1.37 paise shall be paid to the labourers engaged for this purpose.Out of the charges mentioned at Serial No. 4, 20 paise shall be paid to the labourers engaged for this purpose.Category 'D-III'(Paddy For 50 Kgs. Standard Unit)(Maximum Two Sieving Operations Are Allowed For Manual Cleaning)
1. Unloading .. Rs. 1.06 paise per unit.
2. Sieving (per sieve) .. Rs. 0.88 paise per unit.
Or  
Sieved by poweroperated cleaner .. Rs. 1.76 paise per unit.
3. Weighing and filling .. Rs. 2.41 paise per unit.
4. Stitching :-  
Stitching bymachine .. Rs. 0.55 paise per unit.
Or  
Manualstitching .. Rs. 0.40 paise per unit.
5. Loading .. Rs. 0.55 paise per unit
Note.- Out of the charges mentioned at Serial No. 3, 0.80 paise shall be paid to the weighman and rest Rs. 1.52 paise shall be paid to the labourers engaged for this purpose.Out of the charges mentioned at Serial No. 4, 20 paise shall be paid to the laboures engaged for this purpose.Category 'D-IV'(Wheat For 75 Kgs. Standard Unit)(Maximum Two Sieving Operations Are Allowed For Manual Cleaning)
1. Unloading .. Rs. 1.06 paise per unit.
2. Sieving (per sieve) .. Rs. 0.88 paise per unit.
Or  
Sieved by poweroperated cleaner .. Rs. 1.76 paise per unit.
3. Weighing and filling .. Rs. 2.37 paise per unit.
4. Stitching :-  
Stitching bymachine .. Rs. 0.55 paise per unit.
Or  
Manualstitching .. Rs. 0.40 paise per unit.
5. Leading .. Rs. 0.60 paise per unit
Note.- Out of the charges mentioned at Serial No. 3, 1.01 paise shall be paid to the weighman and rest Rs. 1.65 paise shall be paid to the labourers engaged for this purpose.Out of the charges mentioned at Serial No. 4, 20 paise shall be paid to the labourers engaged for this purpose.Category 'E'Maize, Bareily, Guara, Gram And Kabligram, Chane Kale And Safaid (If Need Be Only One Sieve May Be Allowed)
1. Unloading .. Rs. 1.23 paise per unit.
2. Sieving (per sieve) .. Rs. 1.21 paise per unit.
3. Weighing and filling .. Rs. 2.38 paise per unit.
4. Stitching :-  
Stitching bymachine .. Rs. 0.55 paise per unit.
Or  
Manualstitching .. Rs. 0.40 paise per unit.
Note.- Out of the charges mentioned at Serial No. 3, 0.84 paise shall be paid to the weighman and rest 1.54 paise shall be paid to the labourers engaged for this purpose.Out of the charges mentioned at Serial No. 4, 20 paise shall be paid to the labourers engaged for the purpose.Category 'F'All Other Agricultural Produce Not Listed Above Except Fruits And Vegetables) (If Need By Only One Sieve May Be Allowed)
1. Unloading .. Rs. 1.21 paise per unit.
2. Sieving (per Sieve) .. Rs. 1.23 paise per unit.
3. Weighing and filling .. Rs. 2.38 paise per unit.
4. Stitching :-  
Stitching bymachine .. Rs. 0.55 paise per unit.
Or  
Manualstitching .. Rs. 0.40 paise per unit.
Note.- Out of the charges mentioned at Serial No. 3, 0.84 paise shall be paid to the weighman and rest 1.54 paise shall be paid to the labourers engaged for this purpose.Out of the charges mentioned at Serial No. 4, 20 paise shall be paid to the labourers engaged for this purpose.[Category 'G'] [Category 'G' to 'I' substituted vide Notification No. 4680 dated 17.04.95 published in the Gazette dated 28.04.1995.]Potato, Shakkarkandi, Dry Onion, Arbi Dry, Garlic, Ginger)
1. Unloading Rs. 0.73 paise per unit
2. Weighing & filling Rs. 1.00 paise per unit
3. Stitching :-  
(a) Stitchingby machine Rs. 1.00 paise per unit
(b) Manualstitching Rs. 0.33 paise per unit
Note : Out of the charges mentioned at Serial No. 2, 30 paise shall be paid to the weighman and rest 70 paise shall be paid to the labourers engaged for this purpose.Out of the charges mentioned at Serial No. 3, 20 paise shall be paid to the labourers engaged for this purpose.Category 'H'(Vegetable other than 'G' above)
1. Unloading  
Upto 20 kg. 48 paise per unit
Above 20 kg. 57 paise per unit
2. Display 52 paise per unit
Category 'I"(All Fruits
1. Unloading 0.61 paise per unit
2. Display 0.56 paise per unit
[The rate of commission of Katcha Arhitya on all items of category 'A', 'B', 'C', 'D', 'E' and 'F' shall be [Rs. 2.00] [Substituted vide Notification No. 15315 dated 24.03.83, published in the Gazette dated 1.4.1083.] per cent and [Rs. 5.00] [Substituted vide Notification No. 1107 dated 7.02.1992, published in the Gazette dated 14.2.1992.] per cent in all other item of category 'G', 'H' and 'I']Category 'J"(Dry and Green Fodder)
Incidental Charges Weighment [50] [Substituted vide Notification No. 15315 dated 24.03.83, published in the Gazette dated 1.4.1983.]paise per cart
  (by weighbridge) [70] [Substituted vide Notification No. 15315 dated 24.03.83, published in the Gazette dated 1.4.1983.]paise per trolly
    [100] [Substituted vide Notification No. 15315 dated 24.03.83, published in the Gazette dated 1.4.1983.]paise per truck
Market Charges Commission 3 per cent
[Category 'K'] [Added vide Notification No. 14450 dated 12.5.1988 published in Punjab Government Gazette Notification dated 13.5.1988.]
1. Commission Rs. 4%
2. Weighment (when done on the weigh-bridge other than that ofmarket Committees) Rs. Five, Rs. Three and Rs. Two for loaded Truck, loadedTrolley and loaded Cart respectively and Rs. Three, Rs. Two andRe. one respectively for empty Truck, empty Trolley and emptycart
3. Unloading Rs. 0.45 per quintal subject to maximum of Rs. 60 per truckand Rs. 40 per trolley attached to a tractor
(a)The charge of unloading is meant for payment to the labour engaged for the purpose of unloading the vehicles. This charge is to be borne by the seller. If the seller does it himself or through his own men, no such charge shall be levied.
(b)If the seller and buyer agree that loaded vehicle should be unloaded at the premises of the buyer the seller would be entitled to transportation charges at the rates as may be mutually agreed between them.
(c)If the weighment is done on the weighbridge installed by the Committee, the charges for weighing shall be as fixed in bye-law 12.
(d)Whenever a weighbridge has been installed by the Committee in the Principal Market Yard or Sub Market Yard the vehicles shall be weighed on the weighbridge of the Market Committees.
(e)The charge of Commission (or Arhat) shall be levied only where the produce (Timber of Firewood) is brought or sold through Commission Agent.
Commission for all categories fixed under this bye-law shall be charged only by the Kacha Arhtiya who in consideration of commission offers his service to sell by auction agricultural produce displayed for the purpose.Where the Kacha Arhtiyas do not conduct auction themselves, the auctioneers may be engaged by the Committee on the basis of commission fixed above as auction charges. The auction charges collected by the Kacha Arhtiya in such cases shall be paid to the auctioneers in the manner to be specified by the Market Committee.
(2)It will not be necessary for any seller of agricultural produce to engage any of the functionaries entered under sub-clause (1) above, unless he wishes to do so and no one shall be required to pay for functionary who has not in fact been engaged.
(3)No allowance or deduction subject to the Act or the Rules or charges of any kind and in any form not permitted by these bye-laws shall be charged, claimed or allowed in connection with any transaction of sale or purchase or storage or processing of agricultural produce or any act incidental to these.
(4)A Kacha Arhitya shall recover incidental and market charges payable to different functionaries and his commission under this bye-law and shall disburse the same to different functionaries :Provided that charges relating to palledars, filling and sewing may be paid by the buyer directly to the functionaries if such functionaries are engaged by him.[5] [Substituted vide Notification No. 3066 dated 28th January, 1988, Punjab Gazette dated 19th February, 1988.>(5) A Commission Agent or Kacha Arhtiya or buyer, as the case may be, shall maintain a register in form <span class=amd1><a title =] of these Bye-Laws. Account of market and incidental charges received and paid to the labour engaged for the purpose shall be recorded in this register.
(6)[ Dressing, cleaning and sieving shall be done to the satisfaction of parties or Secreatary, Market Committee or any official authorised by him even if more then two sieving operators have to be restored to] [Inserted by Punjab Government Notification No. Enf. 1721 dated 24.4.1993.]
(7)[ In the categories 'D-1' of clause (I) maximum charges of two sieving operations per unit are to be allowed in case of hand driven cleaner. In case of markets where cleaning is done by power driven cleaners, the maximum charges of Rs. 2.41 paise per unit for category 'D-I', Rs. 1.44 paise per unit for category 'D-II', Rs. 1.91 paise per unit for category 'D-III' and category 'D-IV' shall be allowed.] [Caluse (7) substituted by Punjab Government Notification No. 1885, Dated. 24.9.2009.]
(8)[ The purchase agencies who have finalised and allotted the tender(s) to contractors for stitching for the whole of the year 2007-08, can make the stitching as per terms and conditions of those tenders] [Substituted by Punjab Government Notification No. Enf. 1/351 dated 26.7.2007.].[28A. Additional facilities to be provided by Arhtias. (1) A Kacha Arhtia in Cotton Market shall keep at least one fire extinguisher. The names of cotton markets and the capacity, make or quality of the fire extinguisher shall be such as may be specified by Secretary of the Board.] [By Laws No. 28-A as inserted by U.T. Chandigarh, by Chandigarh State Agricultural Marketing Board, vide Notification No. 959 dated 24.5.1989.]
(2)A Kacha Arhtia shall keep a dust bin at his shop to ensure cleanliness of the platform in front of his shop. All dust, waste and garbage of the shop or the platform in front of his shop shall be deposited in the Bin. The specifications of Bin shall be given by the Secretary Board.
(3)The agricultural produce shall not be auctioned till it is cleaned and the Kacha Arhtia shall ensure that the produce is properly cleaned. Where the produce is being sold without employment of Kacha Arhtia, the proper cleanliness of the produce shall be the responsibility of the seller himself.
(4)Notwithstanding anything contained in clause (3-A) of Bye law 12 and with effect from such date as may be specified by the Secretary Board, a Kacha Arhtia shall provide electrical driven blowers for cleaning or sieving of agricultural produce. The power connection shall be provided by [Katcha Arhtia] [Substituted vide Notification No. Enf. 1/9026 dated 18.9.2003.] and the charges of the electricity may be suitably shared by the Arhtias and the labour in the ratio as may be specified by the Secretary Board.[Provided that Market Committee may, with prior approval of the Secretary Board, pay the charges of electricity consumed in running of power cleaners in part or in whole for a particular period only.] [Inserted vide Notification No. Enf. 1/31574 dated 15.10.1992 published in the Gazette dated 23.10.1992.]Facility for clearing or produce also, if necessary.
(5)With effect from the date which may be specified by the Secretary of the Board, an Arhtia or Arhtias in combination with others shall install mechanical device for filling, weighment, and stitching of bags. Such mechanical device may contain the facility for cleaning of produce also, if necessary.
(6)From such date as may be specified by the Secretary of the Board, the work of stitching of bags filled with the agricultural produce, tying of pallis in case of cotton or putting the produce in containers, shall be done by the labour of Kacha Arhtia and the Kacha Arhtia will recover the cost of labour as fixed in Bye-law 28 from the purchaser. The bags so stitched or containers so filled shall be stamped by the Kacha Arhtia by means of a stencil mark or by any other satisfactory mode to show that the produce has been handled by a particulars Kacha Arhtia.
(7)A Kacha Arhtia shall render willing co-operation in various development and projects schemes introduced for improving the agricultural marketing and will fulfil the targets, which may be fixed by the Secretary, Mandi Board for an Arhtia or for a group of Arhtias in a particulars market.
(8)[ The charges for stitching by machine mentioned at Sr. No. 4(a) in category A, C, D, D-I, D-II, D-III, D-IV, E, F and Sr. No. 5(a) in category B of Bye-laws 28(1) shall be maximum upto 0.75 paise per unit. The purchase agencies can also invite tenders for stitching by machine at any rate below 0.75 paise.] [Inserted vide Notification No. Enf. 1/7667 dated 19.7.2004.]