Section 33 in The Rajasthan Agricultural Produce Markets Act, 1961
33. Fines recovered to be paid into market committee fund.
- All fines and penalties imposed in prosecutions for offences punishable under this Act or under the rules or bye-laws made thereunder shall, when realised, be paid into and form part of the market committee fund concerned.[34. Recovery of sums due to Government or market committee - (1) Every sum due from a market committee to the State Government shall be recoverable as an arrear of land revenue.(2)(a)Any sum due to a market committee on account of any charge, costs, expense, fees, rent or any other amount under the provisions of this Act or any rule or bye-law made thereunder, shall be recoverable from the person from whom such sum is due, in the same manner as an arrear of land revenue by the government on behalf of the market committee.(b)If any question arises whether any money is due or not, to the market committee within the meaning of clause (a) it shall be referred to the Director or an officer authorised by him and the Director or the authorised officer shall, after making such enquiry as he deems fit, and after giving to the person from whom the money is alleged to be due, an opportunity of being heard, decide the question and his decision shall be final.][34A. Directions by the State Government. - (1) The State Government may give to the Board or the market committees general instructions to be followed by the Board or such committees for carrying out the purposes of the Act and such instructions may include directions relating to the purposes for which, and the manner in which, the Market Committee Fund or the Marketing Development Fund shall be spent and the manner in which the surpluses with the Board or the Committee shall be kept.(2)In the exercise of its powers and performance of its duties under this Act, the Board or the market committees shall not depart from any general instructions issued under sub-section (1) except with the previous permission of the State Government.] [Inserted by Section 16 of Rajasthan Act No. 5 of 1979 - Published in Rajasthan Gazette Extraordinary, Part IV-A, dated 7.4.1979.][35. Delegation of powers] [Substituted by Rajasthan Act No. 15-A of 1973.]. - [(1)] [Numbered by Rajasthan Act No. 15-A of 1973.] The State Government may delegate to any officer any of the powers conferred on it by or under this Act except the powers exercisable by it under [xxx] [Deleted the words 'clause (v) of sub-section (1), or under sub-section (2) of' by No. 15.] section 7 or under section 36 or under section 40.(2)[ The Director may, by an order made in this behalf, direct that any of the powers conferred on him by or under this Act, shall be exercisable also by such officers subordinate to him as may be specified in such order.] [Inserted by Rajasthan Act No. 15-A of 1973.]
