[Cites 0, Cited by 0]

NCT Delhi - Act

The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980

DELHI
India

The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980

Rule THE-AZADPUR-AGRICULTURAL-PRODUCE-MARKET-COMMITTEE-BYE-LAWS-1980 of 1980

Published on 26 February 1980
Commenced on 26 February 1980
[This is the version of this document from 26 February 1980.]
[Note: The original publication document is not available and this content could not be verified.]

The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980Published vide Notification No. F. 7(26)/78-DAMB, dated 26.2.1980Notification No. F. 7(26)/78-DAMB. - In pursuance of the provisions of sub-section (4) of Section 65 of the Delhi Agricultural Produce Marketing (Regulation) Act, 1976, the following bye-laws made and adopted by the Azadpur Agricultural Produce Market Committee and confirmed by the Delhi Agricultural Marketing Board are hereby notified, namely:-Whereas with the previous sanction of the Delhi Agricultural Marketing Board and in exercise of the powers conferred upon it by Section 65(1) of the Delhi Agricultural Produce Marketing (Regulation) Act, 1976, the Azadpur Agricultural Produce Market Committee made in supersession of all the previous bye-laws, the following bye-laws for determining the quantity of agricultural produce which may be provided for retail, sale and for the Regulation of the business (including meetings, quorum and procedure) of the committee and conditions of trading in the market area, including the rates and manner of collection or refund of market fee or any other fees levied under the Act; name,-

Chapter I

1. Short title.

- These Bye-laws shall be called the Azadpur Agricultural Produce Market Committee Bye-laws, 1980.

2. Commencement.

- They shall come into force with effect from the date of their publication in the Delhi Gazette.

3. Definitions.

- In these Bye-laws, unless the context otherwise requires-

(a)"Act" means the Delhi Agricultural Produce Marketing (Regulation) Act, 1976.

(b)"Agricultural produce" means the agricultural produce pertaining to "fruit" and "vegetables" in respect of which a declaration under sub-section (1) of Section 4 of the Act is issued.

(c)"Auction site" means the place or places in the market approved by the Committee for auction of agricultural produce.

(d)"Committee" means the Azadpur Agricultural Produce Market Committee constituted under Section 8 of the Act for the market area within which the marketing of agricultural produce is regulated.

(e)"Licencee" means a person who is a holder of valid licence granted by the Committee and include a person who is liable to obtain a licence under the Act.

(f)"Office of the Committee" means the Head Office including the branch offices of the Committee as may be specified by the Committee from time to time.

(g)"Place" includes any stall, shop, shed, pen any structure, enclosure or open space used for marketing of agricultural produce.

(h)"Principal market/subsidiary market" means respectively a principal market/subsidiary market established under sub-section (2) of Section 6 of the Act.

(i)"Proposition" means formal proposal.

(j)"Rules" means the Delhi Agricultural Produce Marketing (Regulation) General Rules, 1978.

(k)"Transporter" means a person who is either the owner or the person incharge of a vehicle engaged in carrying agricultural produce in the market area.

(l)"Unit" means the filling in a bag or a container as fixed by the Board for various items of agricultural produce under Rule 27(1) of the Rules.

(m)"Weighing" includes putting filled bag or container on the scale, adjustment of weight and putting it down from the scale.

Terms and expressions used in these Bye-laws but not defined shall have the same meaning as respectively assigned to them in the Act and the Rules.

Chapter II

4. Time and place of meeting.

- A meeting shall ordinarily be held at the head office of the Committee at least once a month on the date and time fixed by the Chairman. The Chairman may at his own discretion or on requisition in writing of not less than one half of the total number of the members constituting the Committee, call an emergent meeting. The Chairman may, for administrative convenience, get the opinion of the Committee on makes urgent and important, which cannot be delayed till to next meeting, by circulation of papers amongst the members. The papers so circulated shall, however, be placed before the Committee for confirmation at its next meeting.

5. Manner of convening a meeting and of giving notice thereof.

- Notice of every meeting with agenda shall be issued by the Chairman or under his the instructions by the Secretary at least ten days before the date of the meeting. Every such notice shall state the place, the date and the hour of such meeting. Every item of agenda shall be in the form of a regular proposal complete in itself. A copy of notice shall also be sent to Secretary of the Board or any other person authorised by the Board in this behalf, for information, Papers relating to any subject included in the agenda of any meeting shall be open for inspection to every member at the office of the Committee during the usual office hours. An emergent meeting under Bye-laws may be convened at a shorter notice of not less than two days.

6. Quorum at meeting.

(1)Five members shall constitute quorum at a meeting of the Committee.

(2)If quorum at a meeting of the Committee is not complete within half an hour of the scheduled time of the meeting, or if it falls short while the meeting is continuing the meeting shall be deemd to have been adjourned to any other day of which a notice shall be given to the members.

(3)No business shall be transacted at a meeting of the Committee unless there is a quorum,

(4)If a meeting has been adjourned for want of quourm no quroum shall be necessary for the adjourned meeting for trnasaction business,

(5)If any member fails to attend three consecutive meetings without leave of the Committee, it shall amount to a misconduct and negligence on his part, The Committee may proceed to take action under Section 15 of the Act.

7. Conduct of proceeding and presidency of a meeting.

(1)Any member wishing to bring any proposition before the Committee shall give a written intimation to the Chairman of his intention of doing so, with a draft of the proposition so as reach the Chairman at least 15 days before the date of the meeting and every such proposition shall be included in the agenda of the meeting.

(2)Any matter which is not included in the agenda shall not be brought forward for discussion at any meeting except with the permission of the Chairman of the meeting, or if the Chairman refuses such permission then by the vote of the majority of the members present.

(3)Every proposition, other than the one brought officially by the Chairman, and every amendment shall be proposed by one member and seconded by another, and uptill so proposed by and seconded and reduced to writing under the direction of the Chairman of the meeting, no proposition or amendment shall be discussed.

(4)Amendments to any proposition before the Committee by moved after the original proposition has been duly moved seconded and recorded.

(5)Every proposition and amendment so moved shall be recorded in the minutes with the name of the proposers and seconders.

(6)When a proposition or an amendment has been proposed, seconded and recorded, the members present shall be entitled to discuss the same.

(7)The Chairman of the meeting may allot time to different members desirous of speaking on any proposition or any amendment.

(8)When an amendment has been brought to any proposition, the amendment shall be put to vote first and if it is carried, it shall become a substantive proposition and shall be put to vote as such. If it is not carried, the original proposition shall be put to vote. When there are more amendments than one, they shall be put to vote in the order reverse to that in which they were proposed.

(9)Every meeting of the Committee shall be presided over by its Chairman or in his absence by its Vice-Chairman, but if both are absent by any one of the members elected by the members present to act as Chairman for the occasion and such Chairman shall have, for that meeting, all the powers of the Chairman and be designated as such :Provided that if the Chairman or the Vice-Chairman turns up during the meeting, he shall assume his powers as Chairman from the temporary Chairman.

(10)The Chairman shall be responsible for preserving order in the meeting and shall decide all points of order that may be raised therein. There shall be no discussion at the points of order unless the Chairman considers it necessary to seek the opinion or advice if any member present and the Chairman's decision shall be final.

(11)Any member may call attention of the Chairman to a point of order even when a member is speaking. On a point of order being raised, the member addressing the meeting shall resume his seat until the question has been decided by the Chairman.

(12)If any one or more members present at a meeting refuse to obey the ruling of the Chairman of the meeting on any matter, he may adjourn the meeting at once and when he has declared the meeting adjourned, he subsequent proceeding of the meeting if any, shall be void and shall not appear in the minutes. In all such cases, the Chairman shall record in his own handwriting in the minute book the reasons for such adjournment unless he is prevented by sufficient cause from doing so.

(13)After calling the attention of the meeting to the conduct of a member who persists in speaking or in arguing upon a matter, which in the opinion if the Chairman is irrelevant, or is repeating his own arguments or the arguments used by the other members or is exceeding the time allotted to him, the Chairman may directed the member concerned to discontinue his speech.

(14)The Chairman of the meeting may direct any member whose conduct, in his opinion, is disorderly to withdraw immediately from the meeting and any members so ordered to withdraw shall do so forthwith and shall, unless recalled by the Chairman, absent himself during the meeting. The Chairman may cause to be summarily removed from the meeting any member who disobeys any order made under this Bye-law.

(15)Then a proposition or any amendment has been declared by the Chairman as duly carried, no further proposal for amending it shall be entertained at that meeting.

(16)The Chairman may for sufficient reason, adjourn any meeting from time to time but no business other than that left over from the previous shall be transacted at the adjourned meeting unless a separate notice and a separate agenda has been issued in accordance with Bye-laws.

(17)The Chairman may, for reasons to be recorded in the minutes book, postpone or cancel any meeting called under these Bye-laws. This information should reach the members before the date of the said meeting.

8. Manner of voting.

(1)Except otherwise provided in the Act, Rules or these Bye-laws, all questions that may came up before a meeting of the Committee shall be decided by majoirty of votes of the members present and in case of equality of votes, the Chairman of the meeting shall have and may exercise a second or casting vote.

(2)Voting shall be done by show of hands. Voting by proxy shall not be permissible and any member may decline to vote on any subject without assigning any reasons thereafter.

9. Proceeding of the meeting.

(1)Proceedings of the meeting of the Committee shall be recorded in Hindi by the Secretary of the Committee under the instruction and the supervision of the Chairman of the meeting and shall be signed by the Chairman.

(2)Recorded proceedings of the meeting shall be read out in the next meeting of the Committee as the frist item on the Agenda and the members who were present in the former meeting shall have the right to question the correctness of the recorded proceedings, which shall be corrected with such modifications as may be decided upon to bring those in conformity with facts. In case of any dispue about the correctness of the proceedings, the matter shall be decided in accordance ,with the majority of the votes of the members who had attended the former meeting and the present.

(3)Proceedings of each meeting shall be recorded in the Minutes Book kept by the Committee for the purpose and shall be placed on the table of the Committee for reference by the members thereof and shall at all reasonable times and without any charge be open to their inspection. The Secretary of the Committee shall keep the Minutes Book in his custody.

(4)A resume of every discussion with the number of votes for any against such motion or amendment shall be recorded by the Secretary under the instructions of the meeting. A complete and accurate record shall be kept in the Minutes Book to indicate whether a member did not caste vote or voted for or against a proposition on a amendment.If a resolution is based on a certain report, letter or document substance of such report, letter of document shall be incorporated in the Minutes Book.

10. General.

(1)A member of the Committee may ask for information regarding anything done or purported to be done by the Committee or regarding the affairs of the Committee by written notice and shall be supplied with such information by the Chairman of the Committee. The requisition for such information shall reach at least four days before the meeting in the office of the Committee :Provided that the Chairman may refuse to supply any information disclosure of which in the opinion of the Chairman be against the interest of the Committee.

(2)Except with the recorded consent of not less than one half of the total number of members of the Committee, no subject once finally disposed of shall be reconsidered within three months.

(3)No member shall be entitled to attend a meeting in which matter in or against his interest is to be discussed.

11. Powers and duties of members.

- Every member of the Committee shall be watchful over the activities of the Market Functionaries in the Market and all cases of contraventions of the Act, Rules and the Bye-laws coming to his notice shall be reported promptly to the Chairman or the Secretary in writing.

Chapter III
Market Committee Fund, Expenditure and Accounts

12. Market Fund.

(1)All remittance to a bank shall accompanied by a "challan" in duplicate and a pass book.

(2)All entries made in the pass book by the bank official shall be examined by the Secretary or such other officer as may be authorised by the Chairman after such transactions and any discrepancy discovered shall at once be brought to the notice of the bank and the committee.

13. Budget.

- The Committee shall annually hold a special meeting during the first week of December, to prepare a budget of income and expenditure for the ensuing year. The budget shall be submitted to the Secretary of the Board not later than 25th December for approval of the Board. An abstracted account of receipts and expenditure of the previous financial year shall be submitted to the Secretary of the Board not later than 1st June. No expenditure shall be incurred for which there is no sanctioned budget provision unless it can be met from the saving from other heads to be located for re-appropriation with the approval of the Board or its delegates.

14. Travelling Allowance to Market Committee Members.

- Travelling allowance may be paid to the members of the Committee for journeys undertaken and for halts to attend meetings or in connection with any work of the committee for which member/members has/have been deputed by the Committee at such rates as are prescribed under the Rules.

15. Passing of Urgent Expenditure.

- Subject to Rule 9(3) of the Rules while passing any bills for urgent expenditure, the Chairman shall record his reasons as to why he considers the expenditure to be of an urgent nature. The expenditure so incurred shall be placed for approval before the next meeting of the Committee.No expenditure shall be incurred unless there is budgetary provision for it and the same is duly approved by the Committee.

16. Who can sign cheques.

- All cheques drawn on the Market Fund kept in the nationalised bank shall be signed by the Chairman and the Secretary jointly.

17. Execution of work.

- Work for which there is provision in the budget shall be executed with the administrative approval of the Board or its delegates.

18. Imprest.

- The Committee shall decide the maximum amount of imprest which shall be kept in the custody of the Secretary subject to the approval of the Board or its delegates.

Chapter IV

19. Rule of market fee.

- Subject to the provisions of Rule 34 of the Rules, market fee referred to in Section 28 of the Act, shall be paid ad valorem, at the rate of one rupee per hundred rupees worth of produce purchased.

20. Exemption from payment of fees.

- No market fee shall be levied or collected on the sale or purchase of the agricultural produce in respect of which such fee has already been paid in the market area.

21. Refund of certain amounts due.

(1)If-

(a)any sum has been deposited for the grant of a licence which has not been issued; or

(b)a person has wrongly applied and paid for and been granted two or more licences of the same nature in the market area; or

(c)any market fee has been recovered in excess of the amount actually due; or

(d)any market fee has been recovered on a transaction which is exempt under the Act, for payment of market fee; or

(e)any money has been paid by a mistaken notion of law;

the Chairman of the Committee shall, on a written application being made within six months of such deposit/payment and after such enquiry as he may consider necessary, order the refund of the amount due which shall be paid to the person who may be entitled to such refund out of the Market Fund on a bill to be drawn and prepared.

(2)The application for refund shall contain such particulars as are necessary to enable the amount of refund claimed to be traced. The applicant shall furnish to the Committee such other information which may be called for by it.

22. Grant of licence.

(1)All applications in the prescribed form for licences may be tendered in the office of the Committee accompanied by a proof of payment of prescribed licence fee, full licence fee, security amount and copies of documents proving legal possession over the place of business of the applicants for which a licence is applied.

(2)All applications received shall be chronologically entered in the register maintained for the purpose by the Committee.

(3)Acknowledgment of the receipt of application, fee and security shall be issued by the Secretary or any other officer authorised by the Committee.

(4)After making such enquiries as may be deemed fit and satisfying itself about the correctness and the completeness of the applications, the Committee shall grant a licence to the applicant.

23. Non-transferability of licence.

(1)Every licence issued by the Committee is valid for the person in whose name it is issued. The licensee shall not transfer or sublet or otherwise assign the licence granted to him.

(2)A licence shall automatically stand cancelled, if it is transferred or sublet or assigned. The decision of the Committee whether a licence was transferred or sublet or assigned shall be final.

24. Marketing of Agricultural Produce : Retail Sale.

- All sales to a person other than a trader or a commission agent of one or more than one agricultural produce in a day not exceeding 40 kilogram in aggregate shall be construed to have been made in retail sale.

25. Sale of Agricultural Produce.

(1)Agricultural produce intended for sale shall be brought into the market in such manner and at such time as the Committee may from time to time specify.

(2)All vehicles and persons with head load, entering the market must pass through the entrance gate after obtaining the necessary gate pass issued by the Committee at the time of entry and on payment of prescribed licence fee/per trip fee.

(3)All consignments of agricultural produce processed or unprocessed arriving in the market area for purposes of sale shall be brought into the principal market/subsidiary market in the first instance.

(4)As soon as the vehicle load or head-load arrives at the premises of the commission agent it will be incumbent on such commission agent to get them unloaded on the auction site for inspection of purchasers.

(5)Soon after the transaction is over the purchaser shall arrange its counting or weighment through a licensed weighman. The weighman shall execute weighment slips in triplicate on Form B-1. The first copy shall be delivered to the seller, the second to the commission agent and the third retained by himself. It shall be incumbent on every weighman to produce their weighment books in the office of the Committee for inspection every day.

(6)On receipt of the weighment slip the commission agent will execute his bill in Form J appended to the Rules.

26. Method of Sale.

(1)All sales as far as possible shall be effected in lots or by sample, through open auction and in the presence of a representative of the Committee.

(2)Daily auction shall start and end in all blocks in the market at such time as may be decided by the Committee.

(3)Only licensed buyers shall be allowed to offer bids in auction. All the prospective buyers should assemble at the auction sites at least half an tour before the start of auction.

(4)If any trader, commission agent or any other person is found trading in contravention of the instruction issued by the Committee in this behalf, the Chairman, Secretary or any other officer of the Committee duly authorised by it may take his goods into his possession and dispose it of in the manner as may be specified by the Committee after consideration of the reply given in response to Show Cause Notice.

Chapter V
Miscellaneous

27. Acceptance of Bids.

- Ordinarily, agricultural produce shall be sold to the highest bidder. The seller, however, shall have the option to refuse to sell to the highest bidder or to postpone, the sale of his produce to a later hour or date,

28. Units of Quotation.

- All licensed traders or commission agents shall give their quotation only in terms of such unit/units as are specified by the Market Committee with the previous approval of Secretary of the Board.

29. Storage.

(1)The agricultural produce brought into the market when unsold shall be stored in the godown owned or hired by the licensed trader for that purpose with prior intimation to the Committee. The good so stored shall be weighed in the presence of the seller or his representative at the time of storing and acknowledgment indicating the kind and quality of goods shall be given by the Commission agent to the seller.

(2)The owner of the godown in which agricultural produce has been stored or is withdrawn shall intimate the Committee about the stored produce on Form B-2.

(3)The Committee may issue such direction, as it thinks necessary for regulating the storage of agricultural produce in the market area.

30. Trading hours and closing days.

(1)The market shall open on all days, except Sunday or any other day fixed by the competent authority and on the other national holidays during the year as may be decided by the Committee from time to time.

(2)The Chairman or in his absence the Vice-Chairman with the written consent of two members may under compelling circumstances order that trading on any particular day shall commence and terminate at hours other tan those specified by the Committee in respect of auction and trading.

(3)Only licensed buyers shall be allowed to offer bids in auction to purchase through open auction.

(4)Explanation. - Competent authority referred to in this Bye-law shall mean the authority competent to declare holidays under the Shops and Establishments Act, 1965.

31. Duties of licensed traders and commission agents.

(1)Every licensed trader shall furnish a daily report in Form L as in Rule 35(1) of the purchasers and/or sale made by him or through him within the market area and all such other returns as may be required by the Committee.

(2)It shall be the duty of the buyer or his agent, if any, to examine the agricultural produce closely and make a separate note of the quality etc. of the lots to be sold by the sellers and/or their commission agents half an hour before the sale time/so that he may bid when the produce is auctioned by the Committee. When the rate is fixed, the transaction shall be entered in the Form prescribed by the Committee. The bargain so struck shall be binding on both the parties.

(3)Every trader acting as a commission agent shall keep regular and separate accounts of his sales and purchases. Such an account shall be produced for inspection on demand by the Chairman and other members of the Committee or the Secretary and the Inspector of the Committee.

(4)All traders shall have their weight and measures or weighing scales or machines kept in prominent places. No weighment or measurement shall be done after the trading hours prescribed by the Committee.

(5)All weighments and measurement of agricultural produce in spot or ready auctions shall be made on the day of purchase. If for any unavoidable reason, weighing is not possible on the same day it shall be done on the next day and the rate of purchase shall be the rate originally agreed upon.

(6)The accounts in respect of the sale and purchase of agricultural produce and other such dealing shall be kept in the form approved by the Committee and they shall furnish the details of the daily transactions made.

(7)Every commission agent shall prepare a receipt in quadruplicate in the prescribed form applied by the Market Committee on payment. The original receipt shall be given to the seller at the time of payment of sale proceeds, the duplicate shall be submitted to the Committee the following , day, triplicate shall be given to the buyer and fourth copy shall be retained by the commission agent for his record. Where no commission agent is engaged, the buyer shall prepare the receipt in triplicate and shall distribute the same as above.General

32. Assistants of traders and commission agents.

(1)Traders and commission agents may employ assistants to work on their 'behalf, in the principal market or in the market area.

(2)The maximum number of such assistants shall be such as the Committee may from time to time determine.

(3)The name and addresses of such assistants shall be stated in the application for a licence by a trader and a commission agent as the case may be.

(4)No person other than those whose names appear in the licence of a trader and commission agent shall be allowed to work in the market area, on his behalf.

(5)The licence of a trader, commission agent, or broker is liable to be cancelled, if he allows or continues to allow any person/persons whose names does not/do not appear in the register of the market committee to operate in market areas, on his behalf irrespective of whether person/persons was/were once an authorised assistant working on his behalf.

(6)The Committee, may refuse to grant a licence to a trader or commission agent, if, in its opinion any one or more of the assistants, whose names are stated by the firm in his application are not such, that their operations in the market area are likely to further the efficient working of the market.

(7)On valid grounds the Committee may at any time remove any of the names of the assistants from the names appearing in the licence of a trasder of a commission agent. The person whose name has been so removed shall not be allowed to work on behalf of his employer anywhere in the market area.

(8)All acts of assistants shall be deemed to have been performed by their employers, whom shall be fully responsible for the same.

33. Duties of weighman, measurers and surveyors.

(1)Every licensed weighman and measure or surveyor shall keep such book or books and in such manner and render such daily and monthly returns at such time and in such form as the Committee may prescribe from time to time with the approval of the Secretary of Delhi Agricultural Marketing Board.

(2)He shall render such assistance in collection and prevention of the evasion of the market fee and/or any breach of Rules and Bye-laws as may be required by the Committee.

(3)He shall not take up any service under a trader or a commission agent.

(4)He shall send the weighment and the measurement book daily to the office of the Committee for verification.

(5)Every weighman and measurer shall use only the standard weights and measurers.

34. Prevention of unauthorised person from operating in the market area.

(1)The Chairman, the members of the Committee, the Secretary and any other employee of the Committee shall be empowered to demand the production of such proof of his bona fides from any person/persons suspected of operating in the market area without the proper authorisation.

(2)All licensees shall report that Committee all cases of operation by persons suspected to be operating without a licence and/or badges, etc.

35. Badges and token to be worn.

(1)Every weighman and measurer and palledar shall be supplied free of cost with a suitable badge as soon as the licence is issued.

(2)In case of loss, mutilation or any other defacement of the badge the Committee shall be entitled to require the licensees to reimburse to the Committee the cost of badge as decided by the Committee or by any other officer empowered in this behalf.

(3)Badges shall be worn only by the persons holding a licence in respect of which such badges are granted and are in any case not transferable. A breach of this Bye-law shall cause the cancellation or suspension of the licence.

36. Equipment.

- The Committee shall direct the traders, the Commission agent, the weighman, the measurer and the surveyors to keep such equipment as it thinks necessary.

37. Price to be fixed for produce.

- The price quotation given or communicated by the traders or the commission agent shall be deemed to be for the agricultural produce only and not for the articles used as a container thereof unless otherwise specifically provided in the Bye-laws.

38. Counter balance in weighment.

- The weighman, when the produce is weighed, shall in each case clearly state in his weighment slip, the counter balancing weight equivalent to the weight of the rope or gunny bags or any other articles used as a container for the agricultural produce weighed, which was added on the weight side of the scale.

39. Payment of sale proceeds.

- It shall be incumbent on the buyer to settle the accounts and to make arrangement for prompt payment of sale procures. In the case of agriculturist seller, the sale proceeds shall be paid immediately after the transaction is over.

40. Advance to agriculturist.

- All licensed commission agents shall keep a separate account books in respect of each borrower for the advance given by them.

41. Disposal of complaints.

- On receipt of a written complaint regarding the matters concerning the sale and purchase of agricultural produce in the market, the Secretary shall conduct an enquiry and shall make a report to the Chairman. The Chairman shall take such steps, as he thinks necessary, in accordance with tire provisions of the Act, Rules and Bye-laws.

42. Publication of directions.

(1)All directions issued by the Committee for the general guidance of the persons using the market shall be deemed to have been published when notice containing such directions are pasted on the notice board.

(2)The Committee may, if it thinks necessary, cause such notices to be served on the person concerned or to be published in the local newspapers.

43. Licensee, to assist in smooth working of the market.

- The Committee may, with the previous sanction of the Board take any action on it deems necessary, e.g. suspension, cancellation or debarment from holding a licence from the Market Committee, or the forfeiture of a part or the whole of the deposit/security kept with the Market Committee, against any person, who in its opinion is responsible for such commission or omission, as is calculated to impede the smooth working of the market.

44. Inspection and submission of account books.

(1)Account books etc. - All traders commission agents may be required to submit for examination and inspection of their account books, ledgers, etc. on demand by the Chairman or in his absence the Vice-Chairman of the Marker Committee or the Secretary of the Market Committee.

(2)Such inspections shall be limited to obtaining information relevant to the matter under investigation, and information so obtained shall be used only for the legitimate purposes of the Market Committee;

45. Composition of offences.

- When an offence committed under the Act or Rules or Bye-laws made thereunder, is resolved to be compounded under Section 70(1) the Committee may in addition to the fee or additional fee levied may levy on the defaulter a penalty not exceeding the amount equal and the amount fee.

46. Publication of proceedings.

- Proceedings of the Committee or any of its sub-committee shall not be published in the press by any person unless so authorised by the Chairman.

47. Sale of Bye-laws.

- The Market Committee shall make available copies of Bye-laws for sale at a price of two rupees per copy.

48. Market intelligence.

(1)The Committee shall collect the date of prices and furnish the same to the authorities according to the direction given by the Director.

(2)It shall collect information relating to arrival along with their place of origin, stock dispatches, destination vide proforma every Friday.

(3)The information relating to rulling prices shall be sent by the telegram/telephone to quarters concerned or any other agency suggested the Director.

(4)The Committee shall disseminate weekly market reports covering the above data to all the panchayats of the market area for the information of the producers.

(5)The daily ruling market prices shall be displayed by the Committee notice board. It may get prepared charts, graphs and other statistical dated relating to the marketing and displaying the same in its office.

(6)The Committee shall follow any other instructions gives to it by the Director from time to time in this behalf.

49. [ Market service fee and incidental service fee. [Notification No. F. 7/12/77-DAM/1002 dated 3.3.1983 dated 3rd March, 1983.]

(1)No functionary shall charge, in any transaction an amount more than the maximum amount thereafter provided for his services actually rendered.

From sellers :-
I.	Unloading charges (including weighing charges)
(a)	Potato and Onion :	Rs. P.
	Package up to 4 kgs.	0.12
	Package 15 to 30 kgs.	0.16
	Package 31 to 65 kgs.	9.35
	Package 66 kgs. onward	0.50
(b)	Green Vegetables :
	Package up to 14 kgs.	0.12
	Package 15 to 30 kgs.	0.20
	Package 31 to 65 kgs.	0.35
	Package 66 kg onward	0.65
(c)	Fruits :
	Package up to 14 kgs.	0.12
	Package 15 to 20 kgs.	0.16
	Package 21 kgs. and above	0.25
II.	Full load fromRehra/Tonga	5.00
	Full load from Tempo	8.00
	Full load from 3 tonner truck	15.00
	Full load from large truck	60.00
	Full load from C.R.T.	70.00
	Full load from wagon	80.00
	Full load from Box Wagon	140.00

(2)Charges pertaining to Postal/Telephone/Telegraphy/Actua Bardana/Sntli Insurance/Godowns Rent/Packing/Transport and Octroi, etc Actual.

(3)Commission on sale value all varieties and kinds of fruit and vegetables: 5%

Part II – The following rates of market incidental and market service fee shall be charged from the purchasers of the produce. The Market Committee shall be competent to review these rates from time to time except the rates of marker fees.

From Purchaser :-
	(1) Market fees(2) Loading charges (including weighing charges) :
(a)	Potato and Onion :	1 % as vaolremRs. P.
	Package up to 4 kgs.	0.12
	Package 15 to 30 kgs.	0.16
	Package 31 to 65 kgs.	9.35
	Package 66 kgs. onward	0.50
(b)	Green Vegetables :
	Package up to 14 kgs.	0.12
	Package 15 to 30 kgs.	0.20
	Package 31 to 65 kgs.	0.35
	Package 66 kg onward	0.65
(c)	Fruits :
	Package up to 14 kgs.	0.12
	Package 15 to 20 kgs.	0.16
	Package 21 kgs. and above	0.25
II.	Full load fromRehra/Tonga	5.00
	Full load from Tempo	8.00
	Full load from 3 tonner truck	15.00
	Full load from large truck	60.00
	Full load from C.R.T.	70.00
	Full load from wagon	80.00
	Full load from Box Wagon	140.00

Transporting charges : For movement Rs. 1.00 per 40 kg. of goods from Market/Railways siding/Air Port to anywhere in Delhi up to a distance of 15 km.Over 15 km. Rs. 1.50 per 40 kg.

Part III – (i) No functionary shall charge any other market incidentals market service fee/market charges except the ones mentioned above.

(ii)Any functionary charging unauthorised market charges such as chungi, dami, etc. shall be liable to be prosecuted in the Court of law and suitable action will be taken by the Market Committee against him/them.

(iii)In case no palledar is engaged by the grower/seller no charge of unloading including weighing charges will be charged/will be deducted from the payable amount being given to grower/seller by the commission agent.

(iv)The following maximum rates of storage will be charged by the owners of cold storage-

(a)	Stock of potato	Rs. 13.70 (including labour charges for full season fromOctober to January).
(b)	Stock of apple	Rs. 1.00 per package of 8 kgs. Rs. 1.60 per package of 16 kg.
(c)	Stock of orange	Rs. 3.50 per month per pack.

Explanation. - Months means a duration of 30 days and not calendar month.The allottees of the business premises in the principal yard shall not be allowed to utilise their premises for purposes other than specified in their allotment letters issued by the Delhi Development Authority. (Explanation : The misuse of premises, for running business like general merchandise, transport office, electric works, tea shops and restaurants, etc. shall not be allowed.) Validation shall be dealt with under Section 55 of the Delhi Agricultural Produce Marketing (Regulation) Act, 1976.No Transport shall be allowed to keep goods carriage vehicle parked for idle parking in the notified market yard.]Agricultural Produce Market Committee, Azadpur, DelhiForm NO. B-1[See Bye-law No. 25 (v)]Weighment Counting Slip

No..................	Dated.........................
Name of the Weighman..........	Licence No................

Gate Pass No.	Name of Produce	Quality/ Weight/ Number	Weight of Container and Number of Containers	Net Weight Quantity in No.

Signature of WeighmanAgricultural Produce Market Committee, Azadpur, DelhiForm NO. B-2[See Bye-law No. 25(2)]

No..................

Name of the Warehouseman with address......

Received the following Agricultural Produce from.................Issue the following Agricultural Produce to.................

Storage	Withdrawal
Name of Agricultural Produce	No. of Package/ Bags	Weight	R. No.	No. of Package/ Bags	Weight

Rate.......	Storage charges paid.........
For..............(Period)	Received the above goods in good and satisfactory conditionwith a copy of this form.
Signature of Warehouseman	Signature of the owner of Produce

Legal Document View

Unlock Advanced Research with PRISMAI

NCT Delhi - Act