The M.P. Krishi Upaj Mandi (Exemption From Market Fees) Rules, 1979

MADHYA PRADESH
India

The M.P. Krishi Upaj Mandi (Exemption From Market Fees) Rules, 1979

Rule THE-M-P-KRISHI-UPAJ-MANDI-EXEMPTION-FROM-MARKET-FEES-RULES-1979 of 1979

Published on 10 August 1979
Commenced on 10 August 1979
[This is the version of this document from 10 August 1979.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Krishi Upaj Mandi (Exemption From Market Fees) Rules, 1979Published vide Notification No. D-6-45-79-14-3, dated 10-8-1979, M.P. Rajpatra (Asadharan), dated 20-8-1979 at pages 2590-2592In exercise of the powers conferred by clause (iv-c) of sub-section (2) of Section 79 read with sub-section (2) of Section 19-A of the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973), the State Government hereby makes the following rules, the same having been previously published as required by sub-section (1) of Section 79 of the said Act, namely-

1. Short title.

- These rules may be called the Madhya Pradesh Krishi Upaj Mandi (Exemption from Market Fees) Rules, 1979.

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Act" means the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973);

(b)"Form" means a form appended to these rules;

(c)"Section" means a section of the Act.

3.

Every processor shall, as required by clause (i) of sub-section (2) of Section 19-A, maintain in Form I an account of purchases and processing of Agricultural Produce.

4.

Every processor shall, as required by clause (ii) of sub-section (2) of Section 19-A, make a declaration in Form II of the fact of payment of market fees on the Agricultural Produce within seven days of bringing the same for processing in the market area of another Market Committee.

5.

Every processor shall, as required by clause (ii) of sub-section (2) of Section 19-A, furnish a certificate in Form III of the fact of payment of market fees on the Agricultural Produce within seven days of bringing the same for processing in the market area of another Market Committee.Form I(See Rule 3)Account of purchases and processing of agricultural produce maintained under Rule 3 of the Madhya Pradesh Krishi Upaj Mandi (Exemption from Market Fees) Rules, 1979Name of Processor with full Address.............Place of Processing Unit(s) Licence No. with year

Date of purchase	Name of agricultural produce	Name of seller from whom purchased along withaddress	Details of purchases
Weight (qtl/Kilo grams)	Rate in Rs. per qtl or other unit (if any)	Value (Rs.)
(1)	(2)	(3)	(4)	(5)	(6)

Details of market fee paid	Date of bringing the produce in the market area
Name of the Market Committee	Receipt No. and Date	Amount paid
(7)	(8)	(9)	(10)

Date of processing	Quantity of Agricultural Produce processed	Name of processed products	Weight of processed products
(11)	(12)	(13)	(14)

Details of Sale of processed product	Remarks	Signature of Processor or his Authorised Agent
Date of sale	Name and Address of the buyer to whom sold	Weight (qtls./ Kilograms)	Rate in rupees per qtl. or other Unit (if any)	Value Rs.
(15)	(16)	(17)	(18)	(19)	(20)	(21)

Form II(See Rule 4)Declaration under Rule 4 of the Madhya Pradesh Krishi Upaj Mandi (Exemption from Market Fees) Rules, 1979I.............. hereby declare that I have paid market fees on the Agricultural Produce as specified in the statement enclosed herewith to the Market Committee and the certificate to that effect as required by clause (ii) of sub-section (2) of Section 19-A of the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973), is enclosed herewith.Place ..........Date ........Statement

Name of Agricultural Produce	Details of Purchases
Name of Seller from whom purchased alongwithaddress	Weight (Qtl./ Kilogram)	Rates in Rupees per Qtl./Kilogram) or anotherunit (if any)
(1)	(2)	(3)	(4)

Details of Market Fees paid	Date of bringing the Agricultural Produce in themarket area
Value (Rs.)	Name of the Market Committee	Receipt No. & Date	Amount paid
(5)	(6)	(7)	(8)	(9)

........ ................................Signature of the Processor orhis authorised agent.

Place...................	Counter Signature of Secretary...........
Date......................	Date.....................................................

Form III(See Rule 5)Office of the Market Committee...........No. ..................Date ..........Certificate under Rule 5 of the Madhya Pradesh Krishi Upaj Mandi (Exemption from Market Fees) Rules, 1979Certified that Shri has paid Market Fees to this Market Committee on the Agricultural Produce as specified in the statement enclosed with the declaration signed by the said Shri and countersigned by me.

(Seal)Secretary

Market Committee ............

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