Section 12 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
12. Alteration of Market Area and modification of schedule of Agricultural produces.
(1)The State Government, where it considered necessary and expedient in the public interest so to do, may, by notification in the official gazette, and in such other manner as may be prescribed and with affect from the date specified in the notification : -(a)include any agricultural produce in, or exclude any agricultural produce from, the list of agricultural produce, specified in the notification under section 3;(b)include any area in, or exclude any area from, the Market Area, specified in the notification under section 4;(c)divide a Market Area, specified in the notification under section 4, into two or more separate Market Areas;(d)amalgamate two or more Market Areas, specified in the notification under section 4, into one Market Area;(e)declare that Market Area, specified in the notification under section 4, shall cease to be such area.(2)When, during the term of a Market Committee, the limits of the Market Area, for which it is established, are altered under clause (b), (c) or clause (d) of sub section (1), the following consequences shall, with effect from the date specified in the notification, follow : -(a)the Market Committee shall stand dissolved and its members shall vacate their offices as such members;(b)a new Market Committee shall be constituted for the modified or newly created Market Area according to the provisions of section 10;(c)all property and assets, all rights, liabilities and obligations of the dissolved Market Committee in respect of civil or criminal proceedings, contracts, agreements or other matter or thing arising in relation to any part of the Market Area of a dissolved Market Committee shall be vested in and shall stand transferred to the new Market Committee having jurisdiction over that part.(3)Where a Market Area ceases to be such area under clause (e) of sub-section (1), the following consequences shall, with affect from the date specified in the notification, follow :-(a)the Market Committee shall stand dissolved and its members, shall vacate their offices as such members,(b)the Principal Market Yard, Sub-market Yards and Private Market Yards, if any, established therein shall cease to be such,(c)the unspent balances of the Market Committee Fund and other assets and liabilities of the Market Committee shall vest in the State Government;Provided that the liability of the State Government shall not extend beyond the assets so vested.
