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[Cites 0, Cited by 3] [Entire Act]

State of Uttar Pradesh - Section

Section 40 in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

40. Rules.

- [(1) The State Government may make rules for carrying out the purposes of this Act.] [Substituted by section 4 of U.P. Act No. 20 of 1984.] The State Government may, subject to their previous publication in the Gazette, make rules for carrying out the purposes of this Act.
(2)In particular and without prejudice to the generality of the foregoing power, the rules may provide for all or any of the following matters :-
(1)the conduct of election of members and matters relating thereto, including and revision of the list of voters and other to constitution of a Committee;
(2)the filling of vacancies in the office of the Chairman, Vice-Chairman, or other member of a Committee ;
(3)the election of the Chairman and the Vice-Chairman of a Committee;
(4)the procedure relating to meetings of a Committee, including quorum;
(5)the traveling and other allowances that may be paid to the members of a Committee;
(6)matters relating to the functions, powers and duties of a Committee, its chairman, members, officers and servants;
(7)licence fees and "market fees which may be levied and realized by the Committee, and their mode of recovery;
(8)the terms "and conditions for issue and renewal of licences under this Act;
(9)the procedure to be followed in regard to the settlement of differences and disputes under this Act ;
(10)the manner in which plans and estimates for the work to be carried out by a Committee shall be prepared and submitted for sanction or approval under this Act;
(11)the registers and books to be maintained by a Committee;
(12)the form in which the accounts of a Committee shall be kept, the manner in which the same shall be audited, and the time or times at which they shall be published;
(13)the form and particulars to be mentioned in reports and returns to be submitted by a Committee;
(14)the manner of investment and disposal of surplus funds of a Committee;[(14-a) the manner of deposit in, withdrawal from and maintenance and utilization of, the Uttar Pradesh State Market Development Fund;] [Substituted by section 11 of U.P. Act No. 10 of 1991.]
(15)matters in regard to the inspection of weights and measures, and weighing and measuring instruments in use in the Market Area;
(16)the trade charges which may be received by any person in any transaction of the specified agricultural produce in the Principal Market Y ard or Sub-Market Y ards;
(17)the grading and standardization of the specified agricultural produce;
(18)exhibition by traders of price lists of specified agricultural produce;
(19)the manner in which the sale or auction of the specified agricultural produce shall be conducted and bids made and accepted in the Market Area;
(20)the conditions subject to which a Committee may lease, sell or otherwise transfer any property;
(21)the authority for and the manner of, making contracts, on behalf of a Committee;
(22)the terms and conditions of employment of the officers and servants of a Committee and matters relating to discipline, control, punishment, dismissal, discharge, and removal of such officers and servants;
(23)the procedure for the hearing and disposal of appeals under this Act;
(24)the regulation of advances, if any, given to agriculturists by brokers, commission agents or traders;
(25)fees for arbitration and appeals;
(26)maintenance and submission of account books' by traders, commission agents, brokers and weighmen and their inspection;
(27)the time, place and manner of sampling, sale, purchase, weighment and recording of transactions and mode of payments;
(28)provision of accommodation for storing any of the specified agricultural produce brought to the market Area;
(29)procedure for preparation and submission for approval of annual budget;
(30)matters relating to the inspection of the working of Committee;
(31)the prohibition of brokers from acting in any transaction on behalf of both the buyers and the sellers of any of the specified agricultural produce; [***] [Deleted By 8 27 of president Act no. 13 of 1973 as re-enacted by U.P. Act no. 30 of 1974.][(31-a) matter relating to election of members of Committees and or sub-section (2) of section 13; [Inserted by section 27 of President Act No. 13 of 1973 as re-enacted by U.P. Act no. 30 of 1974.](31-b) constitution of Centralized service under section, 23-A; and(31-c) the procedure in respect of-surcharge under section 26-W; and]
(32)any other matter which is to be or may be prescribed.
(3)All rules made under this Act, shall, as soon as may be after they are made, be laid before each House of the State Legislature while it is in session, for a total period of fourteen days extending in its one session or more than one successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or amendments as the two Houses of Legislature may agree to make, so, however, that any such modification or amendment shall be without prejudice to the validity of anything previously done thereunder.[Schedule] [Inserted and be deemed always to have been inserted by section 11 of U.P. Act no. 10 of 1970.][Sections 2(A) And 4-A]
A- Agriculture    
1- Cereals    
1- Wheat 8- Bejhar
2- Barely 9- Manduwa
3- Paddy 10- Oats
4- Rice 11- Kakun
5- Jowar 12- Kodon
6- Maize 13- Kutki
7- Bajra 14- Sawan
II- Legumes    
1- Gram 8- Soyabean
2- Peas 9- Khesari
3- Arhar 10- Sanai (seed)
4- Urd 11- Dhaincha (seed)
5- Moong 12- Guar
6- Masoor 13- Moth
7- Lobia (seed) 14- kulthi
III- Oilseeds    
1- Mustard and tape seed (in cluding rye,duwan,taramira, and toria) of al kinds. 6- Til seed
2- Linseed. 7- Mahuwa seed
3- Sehuwan (seed) 9- Cotton seed
4- Castor seed 10- Saflower seed
5- Groundnut    
IV- Fibres 5- Dhaincha
1- Jute 6- Rambans
2- Cotton (ginned and unginned) 7- Mesta
3- Sunnhemp fibre    
4- Paston    
V- narcotics- 5- Sonf (anised)
1- Tabacco 6- Turmeric
7- Dry mango slices and amchoor    
VI- Spices 8- Cumin seed
1- Coriander    
2- Ripe chillies    
3- Methi (seeds)    
4- Dry ginger    
VII- Grass and Fodder-    
1- All types of grass and fooder (green and dried)    
2- Bhusa    
VIII- Miscellaneous---    
1- Cholai seeds 8- Ambri seed
2- Poppy seed 9- Mahuwa flower (dry)
3- Ramdana 10- Chairaunjee
4- Walnuts 11- Berseem (seed)
5- Ban 12- Lucern (seed)
6- Neeem seed 13- Makhana
7- Celery seed 14- Sugarcane
15- Mesta seed    
B- Horticulture-    
I- Vegetables- 21- Betal leaves
1- Potato 22- Beet root
2- Onion 23- Yam
3- Garlic 24- Elephant foot
4- Sweet potato 25- Lettuce
5- Colocasia 26- Dill
6- Ginger (green) 27- Jack fruit(green)
7- Kachalu 28- Cucumber
8- Ghillies 29- Snake gourd
9- Tomato 30- Bittter gourd
10- Cabbage, cauliflower knol khol. 31- Sponage gourd
11- Carrot 32- White gourd
12- Radish 33- Lady’s finger
13- Brinjal 34- Pumpkin
14- Tinda 35- Cluster beans
15- Bottle gourd 36- Tamarind
16- Green peas 37- Banda
17- Turnip 38- Singhara
18- Parwal 39- Lobia (green)
19- Beans    
20- Saag(of all kinds)    
    19- Peaches
II- Fruits- 20- Loquat
1- Lemons 21- Bela
2- Orange 22- Pineapple
3- Mosambi 23- Mango
4- Sweet orange(malta) 24- Plum
5- Grape fruit 25- Fig
6- Banana 26- Hack fruit (ripe)
7- Pomegranates 27- Kamrakh
8- Strawberries 28- Karonda
9- Musk melon 29- Kates
10- Water melon 30- Khirni
11- Snap melon 31- Apricot
12- Papaya 32- Jamun
13- Phalsa    
14- Poopy    
15- Apple    
16- Guava    
17- Ber    
18- Aonla    
33- Litchi 36- Custard apple
34- Chiku 37- Mulberry
35- Pear 38- Pumelo
39- Raspberry    
C- Viticulture    
1- Grapes    
2- wax    
D- Apiculture    
1- Honey    
E- Sericulture |
1- Silk    
9- Cottage cheese    
F- Pisciculture    
10- Milk    
1- Fish 11- Hides and skins
    12- Bones
G- Animal husbandry products 13- Meat
    14- Bristles
    1- Poultry
    15- wool
2- Eggs    
3- Cattle    
4- Sheep 4- Reetha
5- Goat 5- Lac
6- Butter 6- Catechu
7- Ghee    
8- Khoya    
H- Forest Products    
1- Gum    
2- Wood    
3- Tendu leaves