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State of West Bengal - Section

Section 39 in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

39. Repeal and savings

(1)The West Bengal Markets Regulation Act, 1970 (West Bengal Act No. 7 of 1970), is hereby repealed.
(2)Any market committee constituted, any rule or notification issued, any order made, anything done or any action taken under the said Act shall be deemed to have been validly constituted, issued, made, done or taken under the corresponding provision of this Act as if this Act were in force on the day on which such market committee was constituted, such rule or notification was issued, such order was made, such thing was done or such action was taken.
(3)[ (a) All properties and assets vested in a market committee constituted under the said Act (hereinafter called the old market committee) and all rights, liabilities and obligations acquired, accrued or incurred by such old market committee before the commencement of this Act shall stand transferred to the corresponding market committee or committees constituted under this Act, and where there are more than one corresponding market committees, such properties, assets, rights, liabilities and obligations of the old market committee shall, by an order, be equitably divided by the Director amongst the corresponding market committees and the properties, assets, rights, liabilities and obligations allotted by the Director to each of such corresponding market committees shall vest in each such corresponding market committee :Provided that no order under this clause shall be made by the Director without giving each of the corresponding market committees an opportunity of being heard.
(b)An order of the Director made under clause (a) shall be final and shall riot be liable to be questioned in any court of law.] [Substituted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1975, section 11(a).]
(4)All contracts entered into by or on behalf of any market committee constituted under the said Act, before the commencement of this Act shall be deemed to have been entered into by the corresponding market committee [or committees] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1975, section 11(b).] constituted under this Act.
(5)All legal proceedings or remedies instituted or enforceable by or against any market committee before the commencement of this Act may be continued or enforced, as the case may be, by or against the corresponding market committee [or committees] constituted under this Act. [Inserted by ibid, section 11(c).][Schedule] [Substituted by West Bengal Act No. 16 of 2017, dated 31.3.2017.][See section 2(1)(a)]
I. Cereals (1) Paddy, (except the limit mentioned in Part-B)
(2) Rice, (except the limit mentioned in Part-B)
(3) Wheat.
(4) Barley.
(5) Raoj or Marua.
(6) Cheena.
(7) Kodo.
II. Pulses (1) Gram.
(2) Arhar.
(3) Masur.
(4) Urad or Kalai.
(5) Khesari.
(6) Mung.
(7) Dry Peas (Mater or Kerao).
(8) Cowpea seed (dry)
III. Oilseeds (1) Mustard, Rape and Toria.
(2) Linseed.
(3) Groundnut.
(4) Sesamum seed.
(5) Neem seed.
(6) Sal seed.
(7) Ginjelly (Til)
IV. Oils (….... All vegetable oils.
V. Fruits …......
VI. Vegetables …...... (1) Potato.
(2) Onion.
VII. Fibres …...... (1) Cotton (Ginned and un-ginned).
(2) Jute.
(3) Sunnhemp.
(4) Mesta.
(5) Silk.
(6) Cocoon.
VIII. Condiments, Spices and others. (1) Turmeric.
(2) Chillies.
(3) Garlic.
(4) Coriander.
(5) Ginger.
(6) Cardamom and Pepper.
(7) Betel leaves.
(8) Betelnuts.
(9) Cashewnuts.
(10) Methi.
(11) Zeera.
IX. Grass and Fodder …......
X. Miscellaneous (1) Sugarcane.
(2) Gur.
(3) Sugar.
(4) Lac.
(5) Kendu leaves.
(6) Sal leaves.