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State of Madhya Pradesh - Section

Section 178 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

178. Repeal and Savings.

- On and from the date of commencement of these rules so much of the provisions of the Madhya Pradesh Agricultural Produce Market Rules, 1962, as relate to the matters covered by these rules stand repealed :Provided that anything done or any action taken under any of the provisions so repealed shall unless such things or actions are inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form I(See Rule 4)Cash-BookYear....................................................................................Name of the Market Committee............................................................(Mention Tehsil and District
  Receipts
Date Credit Vouchers No. Particulars Ledger Folio Cash Bank Initial
Individual General Rs.P. Rs.P.
(1) (2) (3) (4) (5) (6) (7) (8)
 
  Payments
Date Debit Vouchers No. Particulars Ledger Folio Cash Bank Initial
Individual General Rs.P. Rs.P.
(9) (10) (11) (12) (13) (14) (15) (16)
 
Form II(See Rule 4)General LedgerYear..........................................................................................................Name of the Market Committee....................................................................(State also Tehsil and District)Account.........................................................................................................Amount sanctioned in the Original Supplementary Budget ...............re-appropriation (only for items of expenditure)
Date Cash Book folio No. Particulars Receipts Rs. P. Disbursement Rs. P. Balance Remarks
Credit Rs.P Debit Rs. P.
(1) (2) (3) (4) (5) (6) (7) (8)
 
Form III(See Rule 4)Individual LedgerYear................................................................................................................Name of the Market Committee........................................................................(State also Tehsil and District)Account............................................................................................................
Date Cash Book folio No. Particulars Receipts Rs. P. Disbursement Rs. P. Balance Remarks
Credit Rs.P Debit Rs. P.
(1) (2) (3) (4) (5) (6) (7) (8)
 
Form IV(See Rule 4)Market Fee RegisterName of the Market Committee..............................................................................(State also Tehsil and District)Name of licence holder/General Commission Agent..............................................................................Trader.......................................Processor
Date From or through whom purchased Commodity (Krishi Upaj) Quantity (or number purchased) Rate at which purchased Rs.P.
Name Bill No. or Account slip No.
(1) (2) (3) (4) (5) (6)
 
Value of Produce (Krishi Upaj) Rs.P. Rate of market fee percent Rs.P. Total market fee Rs.P. Date of recovery of market fee Remarks
Voucher No. Date
(7) (8) (9) (10) (11) (12)
 
Form V(See Rule 4)Licence Fee RegisterName of the Market Committee....................................................................................(State also Tehsil and District)Year................................................Page No. .....................
S. No. Date Receipt No. Name of the Address
Licence holder Firm
(1) (2) (3) (4) (5) (6)
 
Category of licence and licence fee
Commission Agent Trader Broker Weighman Measurer Surveyor
Rs. P. Rs.P. Rs. P. Rs.P. Rs. P.
(7) (8) (9) (10) (11)
 
Warehouseman Processor Carting or clearing agent Hammal Other
Rs.P. Rs. P. Rs. P. Rs.P. Rs.P.
(12) (13) (14) (15) (16)
 
Assistant to Commission Agent/Broker/Trader Assistant to carting or clearing agent Remarks
Rs.P.    
(17) (18) (19)
 
Form VI(See Rule 4)Register of Licence HoldersName of the Market Committee............................................................(State also Tehsil and District)Year ..............................Page No. ..............................
S. No. Name of the Address Category of licence
Licence holder Firm (State the function such as Commission Agent,Trader, Broker, Processor, Weighman etc.)
(1) (2) (3) (4) (5)
 
Year Year Remarks
Resolution No. Date of Resolution Licence No. & Date Resolution No. Date of Resolution Licence No. & Date  
(6A) (6B) (6C) (7A) (7B) (7C) (8)
 
Form VII(See Rule 4)Forms and Accounts Books RegisterName of the Market Committee.............................................(State also Tehsil and District)Particulars of the form or register........................................................Year....................................
Date Opening balance (No. of forms or books) Receipts (No. of forms or books) Total (No. of forms or books) To whom issued No. of forms or books issued
(1) (2) (3) (4) (5) (6)
 
Value (if priced) Signature of the receiver Balance No. of forms or books Signature of the Secretary Remarks
(7) (8) (9) (10) (11)
 
Form VIII(See Rule 4)Stationery RegisterName of the Market Committee....................................................(State also Tehsil and District)Item of Stationery......................................... Unit.......................................Year..........................................................
Date Opening Stock Receipts Total No. issued To whom issued
(1) (2) (3) (4) (5) (6)
 
Signature of receiver Closing stock Signature of the clerk in charge Remarks
(7) (8) (9) (10)
 
Form IX(See Rule 4)Dead Stock RegisterName of the Market Committee..................................................................(State also Tehsil and District)Year...............................
Name of the Article and No. of pieces Resolution approving purchase Date of purchase Value Rs. Depreciation charged
        Year Amount Rs.
(1) (2) (3) (4) (5)
 
Date of disposal Resolution No. & date authorising disposal(Competent Authority's sanction) Amount realised Rs. Remarks
(6) (7) (8) (9)
 
Form X(See Rule 4)Pay Register
Month.................................................................... Year....................................................................
Name of the Market Committee....................................................................(State also Tehsil and District)
S. No. Name of the employees Designation Pay Scale Rs. Present pay and rate at which allowances paid Rs.
(1) (2) (3) (4) (5)
 
Period for which salary paid Pay Dearness allowance Other allowance Total of columns 7 to 9
  Rs. Rs. Rs. Rs.
(6) (7) (8) (9) (10)
 
Deductions Total deductions Net amount paid Signature of the employees
Provident Fund contribution Advance if any Insurance premium Income tax
Rs. Rs. Rs. Rs.      
(11) (12) (13) (14) (15) (16) (17)
 
Form XI(See Rule 4)Loan Register
Year.................................................................... Page No. ...................................................................
Name of the Market Committee....................................................................(State also Tehsil and District)
S. No. Date of application and Resolution No. Amount of loan sanctioned Purpose for which sanctioned No. and date of the order and the authoritysanctioning load
(1) (2) (3) (4) (5)
 
Rate of interest and penal interest Due date of repayment Annual instalment
Loan Rs. Interest Rs. Penal Interest if any Rs. Total Rs.
(6) (7) (7a) (7b) (7c) (7d)
 
Amount repaid Challan No. and Date under which instalment ofprincipal and interest paid Balance Remarks
Principal Rs. Interest Rs. Penal interest if any Rs. Total Rs.
(8a) (8b) (8c) (8d) (9) (10) (11)
 
Form XII(See Rule 4)Property RegisterName of the Market Committee........................................................................(State also Tehsil and District)
S. No. Nature of the property (Land, building etc.) Description of the property (SI. No., House No.,Area, etc.) Valuation of property Rs. From whom purchased.
(1) (2) (3) (4) (5)
 
If constructed, actual cost of construction Date of purchase or completion of construction Valuation after depreciation Remarks
Year Value Rs.
(6) (7) (8) (9) (10)
 
Form XIII(See Rule 12)Market Committee....................................................................................Tehsil ................................................ District ....................................Register of Remittances made to the Treasury or Bank
Date of remittance Reference to folio number in office cash book On what account (Nature of the fees orparticulars of the amount shall be furnished)
(1) (2) (3)
 
Head of credit in the Bank or Treasury account Amount Rs Signature of the Treasurer or official of theBank Signature of the Officer-in-charge of theTreasury or Bank
(4) (5) (6) (7)
 
Form XIV[See sub-rule (1) of Rule 63]Property RegisterTo,............................................................................................................................Sir,The particulars for obtaining loan from the Market Committee/State Agricultural Marketing Board for the Market Committee ............. Tehsil.............. District are given below :
1. Name of Market Committee .............................
2. Amount of loan applied for .............................
3. Purpose for which the loan is required (also furnish detailedestimates of construction works or other relevant information) .............................
4. Security offered against the loan  
5. Date by which loan is required and whether in one or moreinstalments .............................
6. Date by which loan is proposed to be utilised .............................
7. Statement of financial position of the Market Committeealongwith details of liabilities .............................
8. Nature and amount of the previous loans, if any, taken by theMarket Committee (source, period of taking loan and up-to-dateposition of repayment, etc.) .............................
9. No. and date of resolution of the Market Committee (copy ofresolution to be attached) .............................
10. Any other remarks .............................
Certified that the facts stated in the application above are true to the best of my knowledge.Certified also that the Market Committee undertakes to abide by the terms and conditions on which loan may be granted by the Authority concerned.It is requested that a loan of Rupees (in words and figures).......may kindly be sanctioned to the above Market Committee.Date .......Signature of the Chairman/Officer-in-charge with date and sealSeal of the Market CommitteeSignature of Secretary with date and sealSignature of one memberwith date.Form XV[See sub-rule (1) Rule 4]Annual estimates of income and expenditure of the Market Committee......Tehsil...........District........... for the year...........N.B. - (1) Sanction should be quoted for every contribution and for every construction work.
(2)The figures in the unit's place should be without exception, cypher or 5 thus for Rupees 1,346, Rupees 1,345 and for Rupees 2,398, Rupees 2,400 should be entered.
(3)If the whole amount of a sanction estimate or expenditure cannot be spent during the current year the balance should be provided for in the estimate under preparation.
(4)Estimate for grants from the State Government or any other source under receipts, and contribution under disbursement must be supported by sanction.
(5)Particulars regarding nature and cost of works for which provision is made should be given separately with details.Budget estimate of probable Income arid Expenditure of the Market Committee ............... Tehsil ............. District..... for the year ending 30th September, 20.....
Head of Receipt Estimate for the ensuing year20........20......Rs. Sanctioned estimate for current year20........20......Rs. Revised estimate for the current year20........20......Rs.
(1) (2) (3) (4)
 
Actuals of last year 20.........20....Rs. Actuals of previous year 20.........20....Rs. Head of Expenditure Estimate for the ensuing year20.........20....Rs.
(5) (6) (7) (8)
 
Sanctioned estimate for current year20........20........ Revised estimate for the current year20........20........ Actuals of last year 20........20.... Actuals of previous year 20........ 20....
Rs. Rs. Rs. Rs.
(9) (10) (11) (12)
 
........................... ...........................
Signature, date and seal of Signature, date and seal of the
Accountant or Employee of Secretary of Market Committee
Market Committee  
Explanation. - Receipt side shall show the following :
(1) Market Fees.  
(2) Licence Fees (Issue, Renewal or giving duplicate copies).  
(3) Securities and Bank Guarantee,-  
  (a) From market functionaries.  
  (b) From members of service and employees of Market Committee.  
(4) By leasing of,-  
  (a) Plots (Total number of plots in the market yard number ofplots given on lease and balance should be shown separately).  
    (i) Premium Rs..........................
    (ii) Lease rent Rs......................
    (iii) Total Rs......................
  (b) Any type of construction (kind of construction and their numbershould be separately shown).  
    (i) Premium Rs......................
    (ii) Lease rent Rs......................
    (iii) Total Rs......................
  (c) Grass, Cowdung, Compost and other refuse materials, etc. givenfrom the market yard.  
(5) By giving on rent of,-  
  (a) Plots Rs......................
  (b) Any construction work Rs......................
    (Give type of construction and rent for construction work andalso quote order number and date of competent authoritysanctioning the rent).  
(6) By sale of any immovable or movable property or article-, Rs......................
      (Give details quoting the sanctioning order number and date ofcompetent authority for selling the property or articles).  
(7) Fines/Penalties Rs.......................
  Give full particulars).  
(8) By way of composition of offences. Rs......................
  Give full particulars)  
(9) By way of copying fees. Rs......................
(10) Deposit of badges. Rs......................
  (From market functionaries and employees).  
(11) Interest,-  
  (i) (a) Amount of fixed deposit,  
    (b) Rate Of interest,  
    (c) Amount of interest- Rs......................
  (ii) (a) Amount kept in current deposit  
    (b) Rate of interest  
    (c) Amount of interest,- Rs......................
(12) Loans and advances-  
    (Give full particulars).  
(13) Grant-in-aid Rs......................
    (Give full particulars).  
(14) Any other item (not covered above).  
  (Give full particulars).  
  *Expenditure side shall the following,-  
(1) Honorarium and Allowances of Members of Market Committee.....  
    (i) Chairman Rs......................
    (ii) Others Rs......................
(2) Pay and allowances,-  
    (i) Pay of Officers Rs......................
    (ii) Pay of Establishment Rs......................
    (iii) Dearness Allowance Rs......................
    (iv) Travelling Allowances Rs......................
    (v) Other Allowances Rs......................
      (Deputation Allowances, Medical, House Rent, City CompensatoryAllowances, etc.)  
    (vi) Contribution towards Provident Fund Rs......................
    (vii) Contribution towards Gratuity/Pensions (if any) Rs......................
    (viii) [ [Inserted by Notification No. D-15-112-95-XIV-3, dated 12-2-2001.] Special Pay  
    (ix) Ex-gratia, Family Benefit Fund and Group Insurance Scheme  
    (x) Interim Relief/ Dearness Allowance.]  
(3)[ Expenditure on training
(4)Loans and Advances,-
(i)Travelling Allowances, Contingency/Miscellaneous Advances, Festival and Grain Advance;
(ii)Medical Advance;
(iii)Cycle Purchase Advance;
(iv)Advance for purchase of Plot/House/Conveyance;
(v)Advance for purchase of Solar Cooker/Computer.
(5)Stores,-
(i)Stationery articles;
(ii)Printing of forms and registers;
(iii)Purchase of Books, periodicals, Law and other office books and publications;
(iv)Expenditure on publicity and broadcasting equipments;
(v)Purchase of diary and calendars;
(vi)Purchase of maps;
(vii)Binding;
(viii)Typing, duplicating expenses;
(ix)Printing from non-Govemment presses;
(x)Purchase of rain coats and caps;
(xi)Liveries to Class IV employees/Drivers;
(xii)Furniture, cooler, fans and seasonal expenses;
(xiii)Other articles of stores;
(xiv)Fax and computer stationery;
(xv)Other items of stores not mentioned above.
(6)Construction :
(i)Petty construction works in Market Premises;
(ii)Maintenance and repairs of building;
(iii)Refund of deposits.
(7)Machinery and Equipment Purchase of :
(i)Typewriter, duplicating machine, calculator/ computer and drawing articles;
(ii)Weights and Measures;
(iii)Weighing Machine;
(iv)Grading Machine;
(v)Generator;
(vi)Fire Brigade vehicle;
(vii)Humidity measuring machine;
(viii)Other Machines and instruments.
(8)Vehicle :
(i)Vehicle and Machinery rent expenditure;
(ii)Purchase of tyre, tube, battery, petrol and oil;
(iii)Vehicle maintenance expenditure;
(iv)Vehicle purchase expenditure.
(9)Miscellaneous :
(i)Railway ticket cancellation expenditure;
(ii)Expenditure towards advance for law suits;
(iii)Contingency paid employees pay expenditure;
(iv)Octroi and tax expenditure;
(v)Expenditure on Sales Tax on Government purchase;
(vi)Postal and stamp and telegram expenditures;
(vii)Expenditure on maintenance of typewriter, duplicating machine;
(viii)Rent of typewriter expenditure;
(ix)Repairing of duplicators and slides;
(x)Maintenance of computer, fax machine, intercom and PBX expenditure;
(xi)Publication of advertisement expenditure;
(xii)Meeting, refreshment expenditure;
(xiii)Mela exhibition stall expenditure;
(xiv)Furniture repairing expenditure;
(xv)Furniture rent expenditure;
(xvi)Contingent (Miscellaneous expenditure);
(xvii)Demurrage expenditure;
(xviii)Sale expenditure;
(xix)Tools, Minor instruments and plan expenditure;
(xx)Telephone, electricity and water expenditure;
(xxi)Telephone installation expenditure;
(xxii)Telephone repairing expenditure;
(xxiii)Expenditure on other item of dead stock which includes survey map and instruments;
(xxiv)Expenses on transportation and storage of fertilizer;
(xxv)Expenditure on rent of godowns for storage;
(xxvi)Expenditure on rent of offices for other purposes.]
Item (3) to (8) as applicable to the State of Chhattisgarh"(3) Contingencies-
(i) Badges and liveries Rs......................
(ii) Custom duty on imported goods, if any Rs......................
(iii) Expenditure in connection with public exhibitions and fairs.(Quote order number and date of competent authority) Rs......................
(iv) Expenses of trainees visiting Market Committee Rs......................
(v) Pay of menials Rs......................
(vi) Purchase of land or building or taking on lease. (Quotesanction order number and date of competent authority) Rs......................
(vii) Purchase of instruments and apparatus. Rs......................
(viii) Purchase of implements Rs......................
(ix) Purchase of furniture (Cash-chest, Almirah, Record shelves,Tables, Chairs, Clock, Carpet). Rs......................
(x) Purchase of Type-writers and Duplicators. (Prior sanction ofcompetent authority should be obtained). Rs......................
(xi) Rents on building or ground (Sanction of competent authorityshould be obtained before taking any piece of land or anyconstruction work). Rs......................
(xii) Rate and Taxes (Give full particulars and obtain sanction fromcompetent authority). Rs......................
(xiii) Telephone charges (Give full particulars and for installingtelephone for the first time Director's prior approval isnecessary). Rs......................
(xiv) Tour charges or vehicle charges (The vehicle should bepurchased only after obtaining prior sanction of the Director andcharges for running of the vehicle should be mentioned hereincluding any of the accessories required for keeping the vehiclein working order. Likewise charges towards P.O.L. should beincorporated here Regular log books should be maintained as inthe case of Government vehicle). Rs......................
(xv) Petty construction and repairs  
  (a) Petty constructions of buildings or any structure Rs......................
  (b) Repairs to buildings or any type of Structure Rs......................
  (c) Road construction and repairs. Rs......................
  (d) Repairs to drainage Rs......................
  (e) Purchase of wire fencing Rs......................
(xvi) Service postage stamps, telegram charges, post cards Rs......................
(xvii) Stationery Rs......................
(xviii) Books and periodicals Rs......................
(xix) Hot weather charges (Tattis, nands, Pots, Wages of cooliesropes etc.) Rs......................
(xx) Charges for Fans and lights Rs......................
(xxi) Office expenses and miscellaneous (Office box, rat traps, callbell, tumbler, cloth for bundles, oil brooms, dusters, matches,blankets, umbrellas, turpentine book binding, dhobi, seals,letter seals, money order commission, gum, thread, needles,twines, pins, pencils holders country ink, wax cloth and otherstationery articles usually supplied by the StationeryDepartment). Rs......................
(xxii) Office expenses and miscellaneous (Office box, rate traps,call bell, tumbler, cloth for bundles, oil brooms, dusters,matches, blankets, umbrellas, turpentine book binding, dhobi,seals, letter seals, money order commission, gum, thread,needles, twines, pins, pencils holders country ink, vax cloth andother stationery articles usually supplied by the StationeryDepartment.) Rs......................
(xxii) Repairs to-  
  (a) Furniture Rs......................
  (b) Typewriter Rs......................
(4) Reception and Welfare Rs......................
(4) Reception and Welfare Rs......................
(5) Expenditure towards meeting-  
  (i) Sitting fees Rs......................
  (ii) Expenditure for tea, and light refereshment (Previous sanctionper head to be incurred in the meeting should be obtained fromthe Director). Rs......................
(6) Law charges (Give full particulars) Rs......................
(7) Any other item (not covered above) (Give full particulars) Rs......................
(8) Repayment of loans and advances Rs......................
Form XVI[See clause (a) of sub-rule (5) of Rule 65]Statement Showing Details of the Establishment For the Year 20, 20.........of Market Committee..........Tehsil............District...............
S. No. Head of Account Designation of the posts Number of Posts sanctioned. Number and date of order of the Director or othercompetent authority sanctioning the post Scale of pay of the post
(1) (2) (3) (4) (5) (6)
 
Name of the present incumbent of the post andtheir pay and allowances on the 1st October of the current year Total anticipated expenditure under the head ofaccount during the ensuing year
Name of incumbent Pay on the first of October D.A. Other Allowances to be specified
(7) (8) (9) (10) (11)
 
.............................. .............................
Signature of Secretarywith date and seal Signature of Chairmanwith date and seal
Form XVII[See clause (b) of sub-rule (5) of Rule 65]Statement Showing the Details of Works to be Executed During the Ensuing Year of Market Committee
Tehsil ............................ District ............................
S. No. Head of Account Name or description of the work Number and date of order of the competentauthority sanctioning the work Amount of sanctioned estimate Outlay incurred on the work so far Outlay proposed to be incurred on the work duringthe ensuing year Remarks
(1) (2) (3) (4) (5) (6) (7) (8)
 
.............................. .............................
Signature of Secretarywith date and seal Signature of Chairmanwith date and seal
Form XVIII[See clause (c) of sub-rule (5) of Rule 65]Details of Loans Sanctioned to the Market Committee
Tehsil ............................ District ............................
S.No. Number and date of order sanctioning the loan Purpose for which loan was sanctioned Amount of loan sanctioned Amount of loan drawn by the Market Committee
Amount Date of drawal
(1) (2) (3) (4) (5) (6)
 
Number of instalments in which the loan is to berepaid and period of each instalment Rate of interest Overdue amounts of loan and interest to berepaid, if any Remarks
Overdue amount of loan to be repaid Amount of interest overdue
(7) (8) (9) (10) (11)
 
Abstract