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State of Haryana - Section

Section 12 in The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000

12. Repeal and savings.

- The Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 1997, are hereby repealed :Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.Form[See rule 4(1)]Application Form for The Allotment of Plot in New Grain/vegetable/fodder Market ______District___________
1 Name of the Applicant/Firm :
2 Number of licence under the Punjab Agricultural ProduceMarkets Act, 1961 (Act 23 of (1961) :
3 Date on which the licence was issued. :
4 Dates on which the licence was renewed. :
5 Date upto which licence is valid. :
6 Period for which the licence remained suspended during thelast two years. :
7 Details of market fee deposited/turnover during the last twoyears. :
  Financial year Amount
  1
  2
8 Business premises i.e. shop No./boundaries alongwith size.
  (a) Whether applicant/firm is owner of the plot (attach proof)i.e. sale deed, allotment letter or any other title deed.
  (b) If on rent, the rent per month and name of the owner(attach proof) i.e. rent/lease deed or certificate from the localauthority.
9 Name of persons/firms doing business or residing in the samepremises.
10 Description of any other plot owned by the applicant in thenew market.
Please allot a shop plot for Arhat shop in the New Grain/Vegetable/Fodder Market _____________on usual terms and conditions of the allotment. I clearly understand that breach of any conditions of the allotment will render the plot liable to be resumed forthwith and the money deposited by the applicant will be forefeited as per the Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, , 2000.ApplicantVerificationI__________ S/o ____________ resident of__________ Tehsi___________ District ____________ Partner/sole proprietor of the firm ___________ hereby verify that the facts stated above in the application form are true and correct and nothing has been concealed therein.ApplicantDocuments enclosed :
1 Licence and market fee/turnover certificate Annexure A
2 Suspension of licence certificate Annexure B
3 Premises Certificate Annexure C
4 Legal heirs certificate Annexure D
5 Attested copy of licence with its renewals  
6 Proof regarding onwership/rent i.e. Sale Deed/Allotmentletter/Rent/Lease Deed or certificate from local authority.  
7 Partnership Deed.  
8 Registration Certificate of the firm.  
Annexure A(See Form A)Certified that M/S__________have been a licensee of category (ii) in old Grain/Vegetable/Fodder Market________for the last________years as on ______.The market fee deposited/turnover by this firm for the last two years is as under :-
  Financial year Fee/Turnover
1    
2    
Executive Officer-Cum-Secretary,Market Committee,__________________________Annexure B(See Form A)Certified that licence of M/S ________has not been suspended/revoked for a period exceeding two months at a time during the last two years as on _____for violation of the Act or any rules made thereunder or non payment of Market Fee etc.Executive Officer-Cum-Secretary,Market Committee,__________________________Annexure C(See Form A)Certified that M/s.__________who is a licencee of Category (ii) in the old Grain/Vegetable/Fodder Market _________have an independent premises in the old mandi and he owns this premises/is on rent in this premises which is owned by ____________.Executive Officer-Cum-Secretary,Market Committee,__________________________Annexure D(See Form A)Certified that Shri__________ S/o_________ is a legal heir of Shri_________who was licensee of Category (ii) in old Grain/Vegetable/Fodder Market________under Licence No._________from_________to __________ and was sole proprietor/partner of M/s. _________(under Licence No. ________) and is continuing the business after the death of his father in the same premises in the old Grain/Vegetable/Fodder Market_________under a fresh licence bearing No. _________ since______.Executive Officer-Cum-Secretary,Market Committee,__________________________