[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 6 in Agricultural Produce (Grading And Marking) Act, 1937
6. Extension of application of Act:-
The Central Government, after such consultation as it thinks fit of the interests likely to be affected, may by notification in the Official Gazette declare that the provisions of this Act shall apply to an article of agricultural produce not included in the schedule [or to an article other than an article of agricultural produce ] [Inserted by the Agricultural Produce (Grading and Marking) (Amendment) Act (13 of 1942), S.3 (w.e.f.24-2-1937).] and on the publication of such notification such article shall be deemed to be included in the Schedule.| Applied to Mushrooms and poppy seed by S.O. 2678, G.I. 21-9-63, Pt. II, S.3 (ii), p. 3415 and S.O. 2893 G.I., 12-10-1963, Pt. II, S.3 (ii), p. 3697; to soyabeans and Hay and buffalo hair by S.O. Nos. 4661, 4878, 4879 - See Gazette of India, 1969, Pt. II, S.3 (ii), pp. 5103 & 5311 to cattle feeds and poultry feeds by S.O. 4065 - See Gazette of India, 1972, Pt. II, S.3 (ii), p. 5565; cocoa beans and their powder - Gazette of India, 2-1-1982, Pt. II, S.3 (i), p.43. |