Section 33 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
33. Power to make rules markets, discharge of duties of a market committee and its chairman, in case they are prevented from discharging their duties under any lawful order.
(1)The Government may, either generally or specially for any notified area or areas, make rules for carrying out the purposes of this act.(2)In particular and without prejudice to the generally of the foregoing power, such rules may provide for-i. the appointment and removal of members of a market committees.ii. The appointment of the chairman and vice-chairman of a market committee and their term of office;iii. The filling of casual vacancies in the office of the chairman, vice-chairman or members of a market committee;iv. Regulating the methods of recruitment and conditions of service of officers and other employees of the market committee;v. The procedure to be adopted by the market committee for the issue of passes to enter into a market area and for the publication of information with regard to the proceedings of the market committee and the arrivals, prices and stocks of notified agricultural produce, livestock or products of livestock;vi. Arrangements to be made for the functioning of the markets, discharge of duties of a market committee and its chairman, in case they are prevented from discharging their duties under any lawful order:vii. The acquisition of land by a market committee for the purpose of the Act under the Land Acquisition Act, 1894;viii. The issue by a market committee of licences under section 7, the forms in which, and the conditions under which such licences shall be issued or renewed, the annual fees that may be levied for such licences and the recovery of such fees;ix. The maximum rates of subscriptions which may be levied by the market committee under section 13 and the recovery of such subscriptions;x. The issue by a market committee of licences to commission agents, weighmen, measures, surveyors and other persons operating in the market, such licence shall be issue or renewed, the fees to be charged therefor, the suspension or cancellation of such licences and the appeal to be made to the Government against the suspension or cancellation of such licences;xi. The trade allowances which may be made or received by a person in transactions governed by this Act in a notified area;xii. The provision of facilities for the settlement of any dispute between a buyer and seller of notified agricultural produce, livestock or products of livestock or their agents including, in the case or notified agricultural produce and products or livestock, disputes regarding the quality or weight of the article the allowances for wrappings, dirt or impurities or deductions from any cause;xiii. The prohibition of commission agents from acting in any transaction on behalf of both the buyer and seller or any notified agricultural produce, livestock or products of livestock;xiv. The provisions of accommodation for livestock and for strong any notified agricultural produce or products of livestock brought into the market;xv. The preparation of plans and estimates for works proposed to be constructed partly or wholly at the expense of the market committee and the grant of sanction to such plans and estimates;xvi. The procedure to be followed by a market committee in respect of financial matters generally including the manner in which and the restrictions and conditions subject to which expenditure may be incurred by it;xvii. The form in which the accounts of a market committee shall be kept, the audit and publication of such accounts and charges, if any, to be made for such audit;xviii The powers [x x x] to disallow any surcharge items and the recovery of sums so disallowed an surcharged;xix The institution of provident funds;xx The preparation and submission for sanction of an annual budget and the reports and returns to be furnished by a market committee.xxi The investment and disposal of the surplus funds of a market committee.xxii. The inspection of the accounts and stocks of the traders;xxiii The prevention of adulteration of notified agricultural produce and products of livestock;xxiv. The maintenance of standards of notified agricultural produce, livestock and products of livestock;xxv. regulation of market charges such as commission, weighment charges, godown charges and other incidental charges;xxvi. Inspection and administration of market committees;xxvii. The manner in which and the purpose for which the Central Market Fund shall be administered and applied.(3)Any rule made under this section may provide that any contravention thereof or of any of the conditions of any licence issued or renewed thereunder, shall, on conviction, be punished with the imprisonment for a term which shall not be less than six months but which may extend to one year or with fine or with fine which may extend to five thousand rupees or with both.(4)The power to make rules conferred by this section shall be subject to the condition of the rules being made after previous publication for a period of not less than one month.(5)Every rule made under this section shall immediately after it is made be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following for a total period of fourteen days which may be comprise in one session or in two successive sessions and if before the expiration of the session in which it is so laid or the session immediately following, both the Houses agree in making any modification in the rule or in he annulment of the rule, the rule shall thereafter have effect only in such modified form or shall stand annulled, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
