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State of Andhra Pradesh - Section
Section 7A in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
7A. [ [Omitted by Act No. 14 of 2015, dated 8.10.2015.]
***] [Added by Act No. 14 of 2015, dated 8.10.2015.]| 7A. [ National Integrated Produce Market. [Inserted by Act No. 25 of 2005, dated 24.10.2005.]- (1) Notwithstanding anything contained in this Act, or any other law for the time being in force, the State Government may, by notification, declare that with effect from such date as may be specified therein, there shall be established for marketing of agricultural produce including fruits and vegetables in respect of any area or areas in the State a National Integrated Produce Market owned and managed as an autonomous entity by National Dairy Development Board incorporated under the National Dairy Development Board Act, 1987 (herein after referred to as NDDB), directly or through any organization set up by itself or in conjunction with farmers associations and there upon the NDDB may,-(i) establish a National Integrated Produce Market of agricultural produce including fruits and vegetables in respect of the area or areas specified in the notification:(ii) set up by itself or render financial assistance or support to farmers or farmers' association to set up collection centres by whatever name called at various places within or outside the aforesaid area to collect, assemble, sort, grade, process, pack, store or transport agricultural produce including fruits and vegetables and to provide market information and to carry out such other activities as may enable them to market the produce using the National Integrated Produce Market or to do anything connected therewith or incidental thereto:(iii) set up or support or otherwise assist in setting up distribution channels and institutions at various places within or outside the area aforesaid;(iv) register users of the National Integrated Produce Markets and levy and collect registration fee and security deposit and advance and other charges for the services rendered and the utilities provided to the farmers, farmers' associations, farmers' co-operative societies, buyers and all other functionaries registered for using the National Integrated Produce Market:Provided that the State Government may, by notification, direct that from such date as may be specified therein, marketing of flowers in the National Integrated Produce Market shall also be governed by the provisions of this section and thereupon all the provisions of this section shall be applicable to the marketing of flowers and other attendant activities in the National Integrated Produce Market.(2) The National Dairy Development Board may make regulations for the purposes of ownership, management, marketing, trading and other related activities in relation to National Integrated Produce Market and for the enforcement thereof.(3) Nothing contained in this Act, Rules, Regulations, or bye-laws made thereunder except the provisions of this section shall apply to,-(a) anything done or any action taken in relation to the establishment and management of the National Integrated Produce Market under this section or anything done in pursuance thereof, or,(b) any person, agency of organization interacting in relation to the National Integrated Produce Market by way of business dealings or otherwise.] |