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State of Madhya Pradesh - Section

Section 3 in The M.P. Krishi Upaj Mandi (Mandi Samiti Vargikaran) Niyam, 1981

3. Classification of Market Committee.

- The Market Committee shall, for all the purposes of the Act, be classified as follows :-
(a)First Class Market Committee.-The annual income of which is more than [rupees one crore] [Substituted by Notification No. D-15-23-2004-XIV-3, dated 2-9-2005 for 'forty lakhs'.];
(b)Second Class Market Committee.-The annual income of which is more than [rupees fifty lakhs] [Substituted by Notification No. D-15-23-2004-XIV-3, dated 2-9-2005 for 'twenty lakhs'.] but not exceeding [rupees one crore] [Substituted by Notification No. D-15-23-2004-XIV-3, dated 2-9-2005 for 'forty lakhs'.];
(c)Third Class Market Committee.-The annual income of which is more than [rupees twenty five lakhs] [Substituted by Notification No. D-15-23-2004-XIV-3, dated 2-9-2005 for 'six lakhs'.] but not exceeding [rupees fifty lakhs] [Substituted by Notification No. D-15-23-2004-XIV-3, dated 2-9-2005 for 'twenty lakhs'.];
(d)Fourth Class Market Committee.-The annual income of which is not exceeding [rupees twenty five lakhs] [Substituted by Notification No. D-15-23-2004-XIV-3, dated 2-9-2005 for 'six lakhs'] :
[Provided that no Market Committee classified earlier shall, consequent upon the commencement of amendment of this rule, be classified in a lower class for the current financial year.] [[Substituted Notification No. D-15-23-2004-XIV-3, dated 2-9-2005 for Prior to substitution it read as under:'Provided that no Market Committee classified earlier shall, consequent upon this amendment, be classified in a lower class for a period of one year from the date of publication of this notification.]]]Notification[Published in M.P. Rajpatra, Part I, dated 7-4-1995 at part 533].Classification of Agricultural Produce Market Committees of the State made by the State Government under Rule 3 of the above rules, for all purposes of the provisions of the Act made on the basis of average income of the previous three years under Rule 3 :-Market Committees of First Class