[Cites 0, Cited by 0]

State of Uttar Pradesh - Act

Uttar Pradesh Krishi Utpadan Mandi (Crusher Units Gur, Khandsari) (Compounding of Market Fee) Order, 2018

UTTAR PRADESH
India

Uttar Pradesh Krishi Utpadan Mandi (Crusher Units Gur, Khandsari) (Compounding of Market Fee) Order, 2018

Rule UTTAR-PRADESH-KRISHI-UTPADAN-MANDI-CRUSHER-UNITS-GUR-KHANDSARI-COMPOUNDING-OF-MARKET-FEE-ORDER-2018 of 2018

Published on 11 October 2018
Commenced on 11 October 2018
[This is the version of this document from 11 October 2018.]
[Note: The original publication document is not available and this content could not be verified.]

Uttar Pradesh Krishi Utpadan Mandi (Crusher Units Gur, Khandsari) (Compounding of Market Fee) Order, 2018Published vide Notification No. 2221/LXXX-1-2018-600(20)-94, dated 11.10.2018No. 2221/LXXX-1-2018-600(20)-94. - In exercise of the powers under second proviso to sub-clause (b) of clause (III) of Section 17 of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 (U.P. Act XXV of 1964), the Governor is pleased to make the following order-

1. Short title and commencement.

(1)This Order may be called the Uttar Pradesh Krishi Utpadan Mandi (Crusher Units Gur, Khandsari) (Compounding of Market Fee) Order, 2018.

(2)It shall come into force with effect from the beginning of the sugar year i.e. the first day of October of a calendar year.

2. Definitions.

- In this Order-

(a)"Act" means the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964;

(b)"Argicultural Year" means a period of twelve months commencing on the first day of July of a calendar year;

(c)"Form" means a form appended to this Order;

(d)"Sugar Year" means a period of twelve months commencing on the first day of October of a calendar year;

(e)"Crusher Unit" means a unit producing or processing one or more of the specified agricultural produce mentioned in the schedule and licensed as such by the market committee.

3.

Subject to the provisions of this order, any trader who has a valid licence of market committee, as a crusher unit, may exercise his option for payment of lump-sum amount in lieu of such an amount of market fee which may be due against him in the sugar year 2016-2017 to 2018-19:Provided that provision of this clause shall be implemented by any market committee where at least thirty per cent of the unit is situated in the market area opt for the scheme.

4.

Any trader licenced as crusher unit, who opts to pay the lump-sum amount shall submit his application in Form No. 1 to the market committee within 30 days from the date of publication of this order in the Gazette.

5.

As soon as the application mentioned in Clause 4 is received, the market committee shall assess the lump-sum amount of the due market fee in the manner as prescribed herein.

6.

The lump-sum amount to be realised from a crusher unit in lieu of the market fee due on each transaction of sale purchase shall be as follows:

SI. No.	Size and type of Crusher Unit (Gur, Khandsari,etc.)	Type of Unit	Compounding Amount for the Sugar Year 2016-17(Rs)
Market Fees	Cess	Total Amount
1	2	3	4	5	6
1	Not more than 20x25.5 cm	(A) Non-Hydraulic (without Turbine)	260210	65050	325260
(B) Hydraulic/Non-Hydraulic with spring loadeddevice (without Turbine)
2	More than 20x25.5 cm but not more than 25.5x30.5cm	(A) Non-Hydraulic (without Turbine)	356640	89160	445800
(B) Hydraulic/Non-Hydraulic with spring loadeddevice (without Turbine)
3	More than 25.5x30.5 cm but not more than 28x35.5cm	(A) Non-Hydraulic (without Turbine)	640820	160200	801020
(B) Hydraulic/Non-Hydraulic with spring	1170510	292620	1463140
loaded device (without Turbine)
4	More than 28x35.5 cm but not more than 33x46 cm	(A) Non-Hydraulic (without Turbine)	1270530	317930	1588160
(B) Hydraulic/Non-Hydraulic with spring loadeddevice (without Turbine)	1811340	452830	2264170
5	More than 33x46 cm	(A) Non-Hydraulic (without Turbine)	3600450	900140	4500570
(B) Hydraulic/Non-Hydraulic with spring loadeddevice (without Turbine)

SI. No.	Size and type of Crusher Unit (Gur, Khandsari,etc.)	Type of Unit	Compounding Amount for the Sugar Year 2017-18(Rs)
Market Fees	Cess	Total Amount
1	2	3	4	5	6
1	Not more than 20x25.5 cm	(A) Non-Hydraulic (without Turbine)	286230	71550	357780
(B) Hydraulic/Non-Hydraulic with spring loadeddevice (without Turbine)
2	More than 20x25.5 cm but not more than 25.5x30.5cm	(A) Non-Hydraulic (without Turbine)	392300	98070	490830
(B) Hydraulic/Non-Hydraulic with spring loadeddevice (without Turbine)
3	More than 25.5x30.5 cm but not more than 28x35.5cm	(A) Non-Hydraulic (without Turbine)	582560	145640	728200
(B) Hydraulic/Non-Hydraulic with spring	1064100	266020	1330130
loaded device (without Turbine)
4	More than 28x35.5 cm but not more than 33x46 cm	(A) Non-Hydraulic (without Turbine)	1155020	288750	1443780
(B) Hydraulic/Non-Hydraulic with spring loadeddevice (without Turbine)	1646670	411660	2058340
5	More than 33x46 cm	(A) Non-Hydraulic (without Turbine)	3273140	818280	4091420
(B) Hydraulic/Non-Hydraulic with spring loadeddevice (without Turbine)

SI. No.	Size and type of Crusher Unit (Gur, Khandsari,etc.)	Type of Unit	Compounding Amount for the Sugar Year 2016-17(Rs)
Market Fees	Cess	Total Amount
1	2	3	4	5	6
1	Not more than 20x25.5 cm	(A) Non-Hydraulic (without Turbine)	314850	78710	3935560
(B) Hydraulic/Non-Hydraulic with spring loadeddevice (without Turbine)
2	More than 20x25.5 cm but not more than 25.5x30.5cm	(A) Non-Hydraulic (without Turbine)	431530	107880	539420
(B) Hydraulic/Non-Hydraulic with spring loadeddevice (without Turbine)
3	More than 25.5x30.5 cm but not more than 28x35.5cm	(A) Non-Hydraulic (without Turbine)	640820	160200	801020
(B) Hydraulic/Non-Hydraulic with spring	1170510	2922620	1463140
loaded device (without Turbine)
4	More than 28x35.5 cm but not more than 33x46 cm	(A) Non-Hydraulic (without Turbine)	1270530	317630	1588160
(B) Hydraulic/Non-Hydraulic with spring loadeddevice (without Turbine)	1811340	452830	2264170
5	More than 33x46 cm	(A) Non-Hydraulic (without Turbine)	3600450	900140	4500570
(B) Hydraulic/Non-Hydraulic with spring loadeddevice (without Turbine)

7.

If the crusher unit has a turbine, then the compounding amount mentioned for each size for the Sugar Year 2016-17 to 2018-19 be 10% higher than that mentioned in Column Nos. 4, 5 and 6 above.

8.

If any trader obtained licence of crusher unit, has paid any amount of market fee in respect of Sugar Year 2016-2017 to 2018-2019 opts to pay a lump-sum amount in lieu of market fee that may be payable by him, the amount of market fee already paid during that sugar year shall be deducted from the amount of lump-sum arrived at in accordance with this Notification.

9.

After deduction, if any amount remains balance, that will be adjusted, in the next year, after that if any amount remains in balance then its adjustment will be made in forthcoming years, that amount will not refund by the market committee.

10.

Gate-pass-book printed on security paper on the basis of expected production of the Crusher unit shall be made available on the unit. If any misuse of the Gate-pass-book is found by the market committee on enquiry the book shall be forfeited and the trader shall be liable to be deprived of the benefits under this order and legal and coercive action shall also be taken against the unit.

11.

After exercising the option for the lump-sum payment of market fee, no market fee except the lump-sum amount shall be payable till the end of the Sugar Year 2018-19. In case any trader indulges in the sale and purchase of the specified agricultural produce mentioned in the Schedule apart from the quantity produced or processed in his crusher unit, he shall on each transaction of sale and purchase on that quantity, have to pay market fee and development cess on the prevailing rate. This amount shall be in addition to the lump-sum amount.

12.

(1)For the trader, who opts for gate passbook, they have to submit office copy of the gate passes weekly. At the end of the year the market committee shall determine that the trader has issued gate passes according to the production capacity of his unit. For this purpose, the crusher unit shall have to furnish the monthly stock position to the committee concerned every month.

(2)For the purpose, reffered to in sub-clause (1) a trader will be bound to submit the records, required by the market committee. Market Committee is authorised to inspect crusher unit at any time.

13.

(1)If any dispute arises in respect of payment of any amount of lump-sum payment it shall be decided by the concerned market committee, by a speaking order, after giving the parties reasonable opportunity of being heard.

(2)A revision under Section 32 of the Act may be filed within 30 days or within such time as may be extended in appropriate cases by the Director against the decision of the market committee.

14.

The trader opting for payment of lump-sum amount of market fee shall pay the required lump-sum amount of the year in the instalments, first instalments shall be deposited at the time of application and second instalment shall be deposited within next 30 days.

15.

If any amount of lump-sum remains unpaid after it becomes due, it shall be recovered in accordance with Section 20 of the Act.

Schedule

[See Clause 2(d)]Specified agricultural produce-

1. Gur

2. Khandsari

3. Rab

4. Shakkar

5. Jaggery

Form 1(See Clause 4)To,The Secretary,Krishi Utpadan Mandi Samiti......................District.....................Sir,I have a valid licence of Krishi Utpadan Mandi Samiti.................District............for a crusher unit forproducing/processing the specified agricultural produce Gur/Khandsari/Rab/Shakkar/Jaggary. The Details of the licence are as follows-

1. Name and address of the licenced commission Agent/Trader ......................................

2. .(a) Licence No..........................

(b)Date of issue/renewal of the licence.........................

(c)Date of expiry of the licence............................

3. Size, from and production capacity of the crusher unit in the Sugar Year 2016-2017 to 2018-2019...............

4. Place where the crusher unit situates

Village City..........................Tehsil............District............I hereby exercise my option of payment of market fee in lump-sum in lieu of the market fee that may be is payable in respect of the Sugar Year 2016-2017 to 2018-19 accordance with the Uttar Pradesh Krishi Utpadan Mandi (Crusher Unit, Gur, Khandsari)(Compounding of Market Fee) Order, 2018 it is therefore, prayed that the amount of market fee to be paid in lump-sum be calculated and accepted as per provision of the said order for the aforesaid sugar year. The copy of valid licence, issued by sugarcane deptt. is also attached herewith.Yours faithfullySignature of the ApplicantVerificationI.........................owner/partner..........................of aforesaid applicant do hereby verify that theinformation given above is true to my personal knowledge and belief..........................Signature

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Act