Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 34 in Punjab Market Committees Bye-laws

34. Repeal and Savings.

- The bye-laws framed under the repealed Patiala Agricultural Produce Market Act, 2004 B.K. and the Punjab Agricultural Produce Market Act, 1939 and the Bye-laws of Market Committee, Jullundur, published in Government Gazette, dated 31st May, 1963, are hereby repealed :Provided that such repeal shall not effect :-
(a)The previous operation of any bye-law or repealed or anything duly done or suffered thereunder; or
(b)any right, privilege, obligation or liability acquired or incurred or any licence issued under any bye-law so repealed; or
(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any bye-law so repealed; or
(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, licence, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed, as if these bye laws had not been passed :
Provided further than anything done or any action taken under these bye- laws so repealed shall be deemed to have been done or taken under these bye-laws, and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under these bye-laws.Form A[(See Bye-law 9(3)]
Date of meeting Present Agenda Secretary's opinion Brief Resume of discussion and final resolution Name of Member voting against
1 2 3 4 5 6
           
Signature of ChairmanForm B[(See Bye-law 12(2)]
Name of the person bringing the produce with registrationnumber or any identification mark, if any, of the vehicle Nature of the produce Gross weight including weight of the vehicle and packingmaterial, if any [Weight of empty vehicle] [Inserted vide Notification No. PSAMB/Proj/747 dated 20th March, 1985, Punjab Gazette dated 12th April, 1985.] Weight of the produce excluding the weight of cart, truck ortrolly Weighment charges received Remarks
1 2 3 [3-A] [Inserted vide Notification No. PSAMB/Proj/747 dated 20th March, 1985, Punjab Gazette dated 12th April, 1985.] 4 5 6
             
Signature of the person incharge of the weighbridge or beam scaleForm C(See Bye-law 13)Report of Test Weighment
Name of the seller with parentage and address Name of the Kacha Athtiya with address and licence No. Name of buyer with address and licence No. Name with licence No. of the weighman, who made the weighment Date of weighment etc. Commodity
1 2 3 4 5 6
           
No. of units weighed Person by whom test weighment has been made Result of test weighment Signature or thumb impression/Weighman Signature or thumb impression of Kacha Arhtiya or of twowitnesses, if the Arhtiya is not present Signature of buyer or two witnesses if the buyer is notpresent Remarks
7 8 9 10 11 12 13
             
Signature of the person making the reportForm D[See Bye-law 20(1)]
Serial No. Date of report Name of the person complained against with licence No., if any Complaint as reported and the section, rule, bye-laws offended Signature of person making report Enquiry report of Secretary A brief statement of reasons in case prosecution is notinstituted
1 2 3 4 5 6 7
             
Comments of the Chairman if the prosecution is not institutedor in case the Chairman has ordered for prosecution If prosecuted, its result or if compounded, the compositionfee Authority for composition and report of amount received withreceipt No. and cash book page No. Reasons for not taking action on complaints one month old, ifany Orders of the Committee, if any Remarks
8 9 10 11 12 13
           
Form E[(See Bye-law 29(2)]
Serial No. Date Name of Form Kind of Form Serial No. of pages Serial No. of Books
1 2 3 4 5 6
           
[Form F] [Added vide Notification No. Dev-2/1 dated 1st September, 1978 and substituted vide notification No. 34867 dated 22.12.89.][See Bye-law 11(1)-A]
Sr. No. Date Name and address of the producer/seller/owner Name of Produce Weight Name of the Purchaser Price per quintal Labour charges Signature/thumb impression oflabourer weighman Remarks
Appx/ Actual Units
1 2 3 4 5(a) 5(b) 5(c) 6 7 8 9 10
                       
[Form G] [Form 'G' added vide Notification No. 3066 dated 28th January, 1988, published int he gazette dated 19th February, 1988.][See Bye-law 15]
Sr. No. Date Name of the Produce Weight Rate Total amount Name of the Purchaser Rate of Brokerage Amount of brokerage received from the Seller Amount of brokerage received from the Purchaser Total Brokerage Remarks
Seller(a) Buyer(b)
1 2 3 4 5 6 7 8 9 10 11 12
                       
[Form H] [Form 'H' added vide notification No. 34867 dated 28th December, 1989 Punjab Gazette dated 12th January, 1990.][(Bye-law 11-B(2)]
Name & address of Licensee ____________________________
1. Vehicle (No. if any) ____________________________
2. Produce ____________________________
3. Units of weight ____________________________
4. Name of Purchaser ____________________________
5. Destination ____________________________
Signature[Form I](See Bye-law 11-B)
Sr. No. Date Type of vehicle with No., if any Name and address of seller Commodity Approximate weight or quantity or No. of Units Name of kacha Arhtiyas with Shop No. Remarks
1 2 3 4 5 6 7 8