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State of Uttar Pradesh - Act

Uttar Pradesh Krishi Utpadan Mandi (Crusher Unit Gur, Khandsari) (Compounding of Market Fee) Order, 2019

UTTAR PRADESH
India

Uttar Pradesh Krishi Utpadan Mandi (Crusher Unit Gur, Khandsari) (Compounding of Market Fee) Order, 2019

Rule UTTAR-PRADESH-KRISHI-UTPADAN-MANDI-CRUSHER-UNIT-GUR-KHANDSARI-COMPOUNDING-OF-MARKET-FEE-ORDER-2019 of 2019

Published on 25 October 2019
Commenced on 25 October 2019
[This is the version of this document from 25 October 2019.]
[Note: The original publication document is not available and this content could not be verified.]

Uttar Pradesh Krishi Utpadan Mandi (Crusher Unit Gur, Khandsari) (Compounding of Market Fee) Order, 2019Published vide Notification No. 20/2019-1328/LXXX-1-2019-600(20)-1994, dated 25.10.2019Last Updated 5th March, 2020In exercise of the powers under second provision to sub-clause (b) of clause (III) of Section 17 of the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 (U.P. Act XXV of 1964), the Governor is pleased to make the following order -

1. Short title and commencement

(1)This Order may be called the Uttar Pradesh Krishi Utpadan Mandi (Crusher Unit Gur, Khandsari) (Compounding of Market Fee) Order, 2019.

(2)This order shall come into force with effect from the beginning of the sugar Year 2019-2020 to 2021-2022 i.e. October 1, 2019 and shall be effective up to September 30, 2022.

2. Definitions

- In this order-

(a)"Act" means the Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964;

(b)"Agricultural Year" means a period of twelve months commencing from first day of July of a calendar year;

(c)"Crusher Unit" means a unit producing or processing one or more of the specified agricultural produce mentioned in the schedule and licensed as such by the Market Committee;

(d)"Form" means a form appended to this Order;

(e)"Sugar Year" means a period of twelve months commencing from first day of October of calendar year.

3.

Subject to the provisions of this order, any trader who has a valid licence of market committee, as a crusher unit, may exercise his option for payment of lump sum amount in lieu of such an amount of market fee which may be due against him in the sugar Year 2019-2020 to 2021-2022:Provided that this scheme be implemented by any Market Committee where at least thirty per cent of the unit is sitated in the market area opt for the scheme.

4.

Any trader licensed as crusher unit, who opts to pay the lump sum amount shall submit his application in Form 1 to the Market Committee within 30 days from the date of publication of this order in the Gazette.

5.

As soon as the application mentioned in Clause 4 is received, the Market Committee shall assess the lump sum amount of the due market fee and development Cess in the manner as prescribed herein.

6.

The lump sum amount to be realised from a crusher unit in lieu of the market fee due on each transaction of sale purchase shall be as follows-

SI. No.	Size and type of Crusher Unit (Gur, Khandsari,etc.)	Type of Unit	Compounding Amount for the sugar Year 2019-20(Rs)
Market fees	Development cess	Total amount
1	2	3	4	5	6
1	Not more than 20 x 25.5 cm	(A) Non-Hydraulic (without Turbine) (B)Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	346340	86580	432920
2	More than 20 x 25.5 cm but not more than 25.5 x30.5 cm	(A) Non-Hydraulic (without Turbine)(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	474680	118670	593350
3	More than 25.5 x 30.5 cm but not morethan 28.00x 35.5 cm	(A) Non-Hydraulic (without Turbine)	704900	176220	881120
(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	1287560	321800	1609360
4	More than 28.00 x 35.5 cm but not more than 33.00 x 46.00 cm	(A) Non-Hydraulic (without Turbine)	1397580	349490	1746980
(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	1992470	498120	2490590
5	More than 33.00 x 46.00 cm	(A) Non-Hydraulic (without Turbine)(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	3960500	990130	4950630

SI. No.	Size and type of Crusher Unit (Gur, Khandsari,etc.)	Type of Unit	Compounding Amount for the sugar Year 2020-21(Rs)
Market fees	Development cess	Total amount
1	2	3	4	5	6
1	Not more than 20.00 x 25.5 cm	(A) Non-Hydraulic (without Turbine)(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	380970	95240	476210
2	More than 20 x 25.5 cm but not more than 25.5 x30.5 cm	(A) Non-Hydraulic (without Turbine)(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	522150	130540	652690
3	More than 25.5 x 30.5 cm but not more than 28.00x 35.5 cm	(A) Non-Hydraulic (without Turbine)	775390	193850	969240
(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	1413620	354080	1770400
4	More than 28.00 x 35.5 cm but not more than33.00 x 46.00 cm	(A) Non-Hydraulic (without Turbine)	1537340	384340	1921680
(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	2191720	547930	2739650
5	More than 33.00 x 46.00 cm	(A) Non-Hydraulic (without Turbine)(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	4356550	1089140	5445690

SI. No.	Size and type of Crusher Unit (Gur, Khandsari,etc.)	Type of Unit	Compounding Amount for the sugar Year 2021 -22(Rs)
Market fees	Development cess	Total amount
1	2	3	4	5	6
1	Not more than 20.00 x 25.5 cm	(A) Non-Hydraulic (without Turbine)(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	419070	104770	523840
2	More than 20.00 x 25.5 cm but not more than 25.5x 30.5 cm	(A) Non-Hydraulic (without Turbine)(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	574370	143590	717960
3	More than 25.5 x 30.5 cm but not more than 28.00x 35.5 cm	(A) Non-Hydraulic (without Turbine)	852930	213220	1066150
(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	1557950	389480	1947330
4	More than 28.00 x 35.5 cm but not more than33.00 x 46.00 cm	(A) Non-Hydraulic (without Turbine)	1691080	422770	2113830
(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	2410890	602720	3013600
5	More than 33.00 x 46.00 cm	(A) Non-Hydraulic (without Turbine)(B) Hydraulic/Non-Hydraulic with spring loaded device (withoutTurbine)	4792200	1198090	5990290

7.

If the Crusher unit has a Turbine, then the compounding amount mentioned for each size for the sugar Year 2019-20 to 2021 -22 be 10% higher than that mentioned in Column Nos. 4, 5 and 6 above.

8.

If any trader obtained licence of crusher unit, has paid any amount of market fee in respect of sugar Year 2019-2020 to 2021-2022 opts to pay a lump sum amount in lieu of market fee that may be payable by him, the amount of market fee paid shall be deducted from the amount of lump sum arrived at in accordance with this notification.

9.

After deduction, if any remains balance, that will be adjusted, in the next year, after that if any amount remains in balance then its adjustment will be made in forthcoming years, that amount will not refund by the Market Committee.

10.

Gate passbook printed on security paper on the basis of expected production of the Crusher unit shall be made available on the unit. If any misuse of the Gate passbook is found by the Market Committee on enquiry the book shall be forfeited and the trader shall be liable to deprived of the benefits under the scheme and legal and coercive action shall also be taken against the unit.

11.

After exercising the option for the scheme, no market fee except the lump sum amount shall be payable till the end of the sugar Year 2019-2020 to 2021-2022. In case any trader indulges in the sale and purchase of the specified agricultural produce mentioned in the Schedule apart from the quantity produced or processed in his crusher unit, he shall on each transaction of sale and purchase on that quantity, have to pay market fee and development cess on the prevailing rate. This amount shall be in addition to the lump sum amount.

12.

(1)For the trader, who opts for Gate passbook, they have to submit officer copy of the gate passes weekly. At the end of the year the Market Committee shall determine that the trader has issued gate passes according to the production capacity of his unit. For this purpose, the crusher unit shall have to furnish the monthly stock position to the committee concerned every month.

(2)For the aforesaid purpose, traders will be bound to submit the records, required by the Market Committee. Market Committee is authorised to inspect crusher at any reasonable time.

13.

(i)If any dispute arises in respect of payment of any amount of lump sum payment it shall be decided by the concerned Market Committee, by a speaking order, after giving the parties reasonable opportunity of being heard.

(ii)A revision under Section 32 of the Act may be filed within 30 days or within such time as may be extended in appropriate cases by the Director against the decision of the Market Committee.

14.

The trader opting for this scheme shall pay the required lump sum amount of the year in the instalments, first instalment shall be deposited at the time of application and second instalment shall be deposited till 30 days.

15.

If any amount of lump sum remains unpaid after it becomes due, it shall be recovered in accordance with Section 20 of the Act.

Schedule

[See Clause 2(d)]Specified Agricultural Produce-

1. Gur

2. Khandsari

3. Rab

4. Shakkar

5. Jaggery

Form 1(See Clause 4)To,The Secretary,Krishi Utpadan Mandi Samiti.............................District.........................Sir,I have a valid licence of Krishi Utpadan Mandi Samiti.................................................... District for a crusher unit for producing/processing the specified agricultural produce Gur/Khandsari/Rab/Shakkar/Jaggary. The details of the licence are as follows-

1. Name and address of the licensed Trader

2. (a) Licence No.........................................

(b)Date of issue/renewal of the licence...............................................

(c)Date of expiry of the licence...................................

3. Size, form and production capacity of the crusher unit in the sugar Year 2019-2020 to 2021-2022............................................................

4. Place where the crusher unit situates-

Village City.....................................................Tehsil............................District.............................I hereby exercise my option of payment of market fee in lump sum in lieu of the market fee that may be payable in respect of the sugar Year 2019-2020 to 2021-2022 accordance with the Uttar Pradesh Krishi Utpadan Mandi (Crusher Unit Gur Khandsari) (Compounding of market fee) Order, 2019 it is therefore, prayed that the amount of market fee to be paid in lump sum be calculated and accepted as per provisions of the said order for the aforesaid sugar year. The copy of valid licence, issued by sugarcane department is also attached herewith.Your FaithfullySignature of the ApplicantVerification

1.

...........................owner/partner........................... of aforesaid crusher unit do hereby verify that the information given above is true to my personal knowledge and belief.................................Signature

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