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NCT Delhi - Act

The Chhattarpur Farmers Market Bye-Laws, 2004

DELHI
India

The Chhattarpur Farmers Market Bye-Laws, 2004

Rule THE-CHHATTARPUR-FARMERS-MARKET-BYE-LAWS-2004 of 2004

Published on 11 February 2005
Commenced on 11 February 2005
[This is the version of this document from 11 February 2005.]
[Note: The original publication document is not available and this content could not be verified.]

The Chhattarpur Farmers Market Bye-Laws, 2004Published vide Notification No. F. 8/36/2004/DAM/MR/617 dated 11th February, 2005Notification No. F. 8/36/2004/DAM/MR/617 dated 11th February, 2005. - In pursuance of the provisions of sub-section (1) of Section 118 of the Delhi Agricultural Produce Marketing (Regulation) Act, 1998 (Delhi Act 7 of 1999), the following Bye-laws made by Agricultural Produce Marketing Committee (Market of National Importance, Azadpur) and approved by the Delhi Agricultural Marketing Board under sub-section (2) of Section 118 of the said Act, vide Resolution No. 100/2004 dated the 17th November, 2004 and confirmed by the Director, Agricultural Marketing, Government of National Capital Territory of Delhi, under sub-section (7) of Section 118 of the said Act, are hereby notified, namely:

1. Short title and commencement.

(1)These Bye-laws may be called the Chhattarpur Farmers Market Bye-laws, 2004.

(2)They shall come into force with effect from the date of their publication in the Delhi Gazette.

2. Name and style of the market.

- As per the concept of Delhi Agricultural Marketing Board Farmers markets shall be set up in NCT of Delhi which will be Farmer Consumer Friendly Market.

3.

The name of the market to be created at Chhattarpur shall be 'KISSAN HATT'.

4.

The following shall be aims and objectives for the establishment of said market:

(i)To provide Agricultural Produce on reasonable prices to the consumer of Delhi;

(ii)To ensure remunerative prices to the farmers and provide fresh fruit and vegetable to consumers at reasonable rates fixed everyday ;

(iii)To facilitate the farmers to sell their produce on retail;

(iv)To provide all facilities to the farmer as well as consumer so that the profit made by traders at different stages is shared between farmer and consumer ;

(v)To promote the sale of standardized/graded/qualitative and well-packed agricultural produce.

5.

The farmers residing in Delhi will only be allowed to sell their produce in the said market after obtaining the I-card from the Competent Authority.

6. Identification of Farmers.

- The following formalities will have to be completed prior to issue of identity card to the farmers for selling their own growing agricultural produce in this market:(i)The format for application and I-card shall be as prescribed by the APMC/DAMB;(ii)The farmers shall produce latest Khatoni, Khasra, Girdawri, proof of lease/tenancy/contract of their Agricultural land to the effect that the applicants are legal owners/tenants of the land in Delhi and are cultivating same for agricultural produce ;(iii)Since the base of issuance of identity card will be land record/lease record/tenancy record, the I-card will be issued after the verification by the officers/officials of the Revenue Department;(iv)The identity card to the bona fide farmers shall be issued under the supervision of the Secretary, DAMB by a team comprising the following after verifying the revenue/relevant records and spot inspection of the field with the help of Revenue staff of the concerned District. The farmer and any other two members of his/her family can use the I-card:

(1)Dy. Secretary (Concerned Market Committee).

(2)Naib Tehsildar of the concerned Revenue District of GNCT of Delhi.

(3)Inspector of Agriculture Department of GNCT of Delhi.

(v)The I-card shall be renewed on yearly basis (i.e. financial year basis) only to the recorded land owner or the tenant or to contractor and to their family members as prescribed in the proforma after verification of the records.

(vi)Farmer will also submit the affidavit with regard to his/her declaration as a farmer his/her residential address, land crop and family members, etc.;

(vii)APMC, Azadpur shall publicise the matter among fruit and vegetable growers of Delhi adequately;

(viii)Register containing the details of the identity cards issued shall be maintained by the officer of APMC, Azadpur authorised by the Committee;

(ix)Validity of I-card shall be only for that financial year from the date of issue ;

(x)For yearly renewal of identity cards the card-holder shall have to apply in the month of February ;

(xi)The bogus identity cards shall be cancelled immediately ;

(xii)The farmers shall have to sell the fruit and vegetable grown by themselves or on their land only ;

(xiii)An inspection register shall be kept at the Camp office ;

(xiv)Frequent surprise inspections shall be made by such officers authorized in this behalf by the Marketing Committee, who will put their remarks of inspection in the inspection register ;

(xv)Each bona fide farmer may be issued 50 passes/tickets to be issued during all seasons of a calendar year for bringing/selling of the commodities.

7. Allotment of Space.

- (i) The space for retail sale will be allotted to the farmers on the principle of first come first serve and day to day basis ensuring that site allotted to one farmer one day will not be allotted to him for at least next three days ;

(ii)Priority shall he given to the farmers for providing space for retail sale;

(iii)APMC shall ensure to see that direct link between farmer and consumer is established by eliminating the role of trader.

8. Timings of Trade.

- The timings of trading shall be fixed by APMC from time to time which shall be displaced on Board at the site.

9. Sanitation.

- The premises shall be kept neat and clean by the AMPC, Azadpur.

10. Infrastructure.

- (i) Structure raised at the site shall be eco-friendly and temporary in nature ;

(ii)Market committee shall put in its best efforts to get the land use of the allotted sit changed and create a modern retail market with permanent structure equipped with all amenities over the site ;

(iii)A big electronic weighing machine shall be installed at the entry gate to weigh the produce of farmers to ensure entry of goods upto the quantum fixed by the committee for sale by each farmer ;

(iv)Weighing balance/scales and the weights shall be provided free of charge by the APMC, Azadpur to every retailer farmer to weigh his produce displayed for sale;

(v)Maximum quantity of any variety of one commodity put to sale shall not exceed 10 kgs. for each consumer ;

(vi)The basic amenities i.e. drinking water, electricity, sanitation toilet blocks, security, etc. shall be provided by the committee free of cost to the users in the market.

11. Generation of Revenue.

- (i) Since this farmers'/growers' markets are being established in the public interest at large therefore there should not be any market fee and funds for maintaining infra structural facilities be generated by the APMC, Azadpur from allotment to other commercial unit on commercial rates i.e. parking space, canteen, STD booth, etc. [The exemption of market fee under Section 115 of Delhi Agricultural Produce Marketing (Regulation) Act, 1998 may be obtained by the DAMB office from the Government];

(ii)In addition to above per trip entry fee will be charged from the vehicles as decided by APMC, at the following rates:-

1.	Heavy Motor vehicle	Rs. 30/-
2.	Medium Motor vehicle Light Motor vehicle	Rs. 20/-
3.	Buggi/Tonga/Bull-carts	Rs. 10/-
4.	Rikshaws	Rs. 5/-

The rates shall be revised by APMC on yearly basis.

(iii)No farmer holding identity card could be allowed to bring more than 5 quintals of commodities on a day ;

(iv)For use of platform on day to day basis, platform fee Rs. 25/-per day shall be charged. However, rates shall be revised by APMC once in two years.

12. Price fixation.

- (i) In order to ensure that the prices are fixed to the satisfaction of both farmers/consumers, it would be proper that this should be done by the Officer-in-charge of the Farmer's market;

(ii)The electronic board indicating the daily price variety-wise of each commodity shall be installed at prominent places in the market;

(iii)The Officer In-charge of Farmer's Market at Chhattarpur will fix the daily prices of all the commodities after consulting at least 5 farmers of the farmers market. The prices will be fixed by adding 20-25% over the wholesale prices prevailing at the Azadpur market yard. The prices so fixed will remain applicable for 24 hours or till the prices are fixed on the next day;

(iv)Officer In-charge will obtain the wholesale prices from the APMC, Azadpur;

(v)Whenever the APMC is not able to provide wholesale prices by 7.00 a.m. in the morning, previous day's wholesale price may be used ;

(vi)For the different varieties (clearly distinguishable) of the same vegetable, different sale price may be fixed ;

(vii)The APMC shall ensure strict enforcement of prices fixed.

13. Backward Linkage.

- Since there is a need to provide establish backward linkages for the smooth functioning of the Farmers' market, it will be proper that pamphlets/ reading material would be supplied/circulated by the APMC to give wider publicity to system of agricultural marketing without the role of any middle man. It would also be proper that better farming techniques and better post harvest management practices be popularized amongst the farmers selling their products in the proposed market:All disputes relating to sale of fruit and vegetables shall be resolved by the officer authorized by APMC and any person aggrieved of such decision shall be at liberty to make an appeal to Marketing Committee.APMC, Azadpur shall be entitled to add or delete any of the conditions of this manual from time to time for smooth running of the market and in the interest of farmer/consumer.

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