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State of Chattisgarh - Section

Section 20 in Chhattisgarh Krishi Upaj Mandi (Special Licence for more than One Market Areas) Rules, 2007

20. Submission of returns by the holder of special licence.

(1)Periodical returns pertaining to business of notified agricultural produce, purchased in the specified market areas, will be submitted by the licence holder in the office of market committee, Divisional Deputy Director and the Board. The licence holder submit all records and information, required by the Managing Director and notified authority/officer from time to time.
(2)The fortnightly returns regarding business of notified agricultural produce will be submitted by the licence holder to the Secretary of the administrative market committee in Form VI. Returns for the period from first to fifteenth upto 25th from sixteenth to the end of the month will be submitted upto tenth day of the next month. If fortnightly return if not submitted in the prescribed time limit, then the permits will not be issued by the centre in charge, posted by the Secretary of the market committee/Deputy Director. Without making payment of due market fees on purchase of all notified agricultural produce, the sale, dispatch and the processing of agricultural produce will be prohibited.
(3)On the end of every financial year, complete details of business from April to thirty first March will be submitted by the licence holder to the Secretary of market committee upto 30th day of April every year.
(4)The particulars of daily purchases of the notified agricultural produce at purchase centre of the specified market area will be maintained by the licence holder in a register in Form No. VII. The licence holder shall get the register inspected by the centre in-charge posted at the purchase centre by the market committee. The purchase of agricultural produce in the specified market area, other market areas and from outside the state and details thereof shall be according to Annexure I and the fortnightly return regarding sale/dispatch as indicated in Annexure II, shall be signed by the officer or representatives of the firm as the case may be.Form I[See Rule 5]Application for Licence for Regulation of Sale, Purchases, Processing of notified Agricultural Produce in more than one Market AreasApplication No ................Date ................................To,The Notified Authority/Officer............................................................
1. Name of the Applicant/Firm, Address who/ whichdesires to do business in market areas.  
2. Name of the Applicant, Father's Name and FullAddress :  
  Telephone No.  
3. The Applicant is other than the Individual, thenname and address of the firm/Hindu undivided family/company/namesof all the workers/ partners/ directors and full address.  
Name Father's Name Age Address Telephone No. Name of the Police Station
(1) (2) (3) (4) (5) (6)
           
4. If the applicant firm is a company or is acooperative society, then the registration No. and date.  
5. Previous year's Licence No. (If any)  
6. Applicant's Commercial Tax No. and TIN No.Central Commercial Tax Registration No.  
7. Applicant's Permanent Account No. of Income Tax(PAN) Photo copy enclosed - yes/no
  (Please enclose Photo copy)  
8. Name and Account No. of Bank in which theapplicant has account.  
S. No. Name of the Bank Type of Account Account No. On the date of Application deposit amount in theaccount Remarks
(1) (2) (3) (4) (5) (6)
           
(Please enclose verified photo copy of all BankAccount to certify the available fund in bank account by theBranch Manager)
9. Capital invested by the applicant, firm etc.  
  (Please give details)  
10. Name of the market areas shown by the applicantin which business is proposed.  
S. No. Name of the Market Area shown Name of the concerned market committee Estimated Quantity of proposed agriculturalproduce for purchase in the market area shown [see Rule 3 (2)]
(1) (2) (3) (4)
       
11. Name of the purchase centres proposed by theApplicant in the shown market area  
  (Please enclose the lay out)  
S. No. Name of the Market Area shown No. and the name of the proposed purchasecentres in every market area shown Name of the purchase centre In-charge Manageradd. Telephone No. Estimated quantity of agricultural produce forpurchase at the proposed purchase centre Estimated market value of proposed produce
(1) (2) (3) (4) (5) (6)
           
12. Information of facilities ensured at thepurchase centre from the applicant  
  (a) Electronic Weighbridge.  
  (b)Arrangement of Fresh Drinking Water.  
  (c) Arrangement of sufficient Light & Shed.  
  (d) Payment Counter/Officer.  
  (e) Other facilities which are available (One)
    (Two)
    (Three)
13. Layout of the purchase centre shown in Form No.11, of Godown available and storage capacity (Please enclose listand give information of the name, etc. of the owner of thegodown)  
S. No. Name of the Purchase centre Available godown Place of the godown Name of the owner of godown Place/position Particulars of the land. etc. if the centregodown land is available
(1) (2) (3) (4) (5) (6) (7)
             
14. How much quantity or notified agriculturalproduce purchased last year at the approved purchase centres asper Point No. 10 & 11 (Enclose the list)  
S. No. Name of the Market Name of the Purchase centre Quantity of the agricultural produce purchased Value of the produce
(1) (2) (3) (4) (5)
         
15. List of the persons/servants authorised to workfor the business of notified agricultural produce at all thepurchase centres from the applicant firm.  
   
S. No. Name Father's name Address Telephone No.
(1) (2) (3) (4) (5)
         
Allotted work and fixing of responsibility (Incase of any change in the allotted work, the information will begiver to the administrative market committee) Designation capacity in the Firm/company/societyas owner/partnership/Director/Manager etc. Specimen signatures (two)
(6) (7) (8)
     
16. List of the main place of business, head office,main office and branches, of the company/ firm/society.  
S. No. Main Place of business Head Quarter office Name/Address of branches Name of branch in-charge, address telephone No.Office/Residence Name of Head of the office, address TelephoneNo. Office/Residence
(1) (2) (3) (4) (5) (6)
           
17. Does the Applicant wish to purchase in thespecified market/sub-market yards of more than one market areas.If yes, then  
S. No. Name of the market committee and themarket/sub-market yard Particulars of godown/shop available inmarket/sub-market yard
(1) (2) (3)
     
18. Is or has been in past, the applicant a licenceholder of any market committee of the State ? if Yes, then givedetails : -  
S. No. Name of the firm and the market Licence Year Type of the Licence Quantity and value of the notified agriculturalproduce purchased last year in................ Market fee paid
(1) (2) (3) (4) (5) (6)
           
19. (I) Has the Licence been suspended or cancelledduring the past five years by any market committee ?    
  (II) has any Penalty been imposed by marketcommittee ? If Yes, then give reason : -    
20. Name of notified agricultural produce for thebusiness of which Licence is required.    
21. Total (estimated) quantity of the notifiedagricultural produce to be purchased at every purchase centre,shown/specified by the applicant.    
S. No. Name of the market area Proposed purchase quantity of the notifiedagricultural produce
(1) (2) (3)
     
22. I/We declare that I/We have read and understoodthe Chhattisgarh Krishi Upaj Mandi Adhiniyam 1972, rules andbye-laws framed thereunder. I/We will adequately comply withthem and they will be acceptable to me/us.  
It is requested that by accepting Licence fee amounting Rs..................and Security Rs............... for the year......................Special Licence for doing business in the shown/specified market area may kindly be provided for the year 1st April .................... to 31st March.................
Place.............. Signature of the Applicant and Seal
Date................... (including designating capacity)
DeclarationI/We, the applicant hereby solemnly declare that the information submitted above in the application is true to the best of my/our knowledge and belief and has correctly been recorded and no information is concealed.