Section 2 in Bihar Agricultural Produce Markets (Amendment) Act, 1993
2. Insertion of new section after Section 4 of Bihar Act XVI of 1960.
- After Section 4 of the Bihar Agricultural Produce Markets Act, 1960 (Bihar Act XVI of 1960) the following sections shall be inserted and shall always be deemed to have been inserted, namely:-"4A. Sections 3 and 4 not to apply to Section 39. - (1) The provisions of Sections 3 and 4 shall not apply to the exercise of powers by the State Government under Section 39 to amend the schedule by addition of any item of agricultural produce not specified therein.(2)The State shall not order the deletion of any item in exercise of its power under Section 39 without giving an opportunity for hearing to the affected parties."4B. Validating of Market fee levied and collected. - Notwithstanding any judgement, decree or order of any Court to the contrary any market fee levied and collected shall be deemed to be valid as if such levy and collection was made under the provisions of this Act as amended by this Act and notification no. 730, dated 2nd May, 1977 shall be deemed never to have been issued and no suit or other legal proceedings shall be maintained or contained in any court for the refund of the fee collected under the provisions of this Act and no Court shall entertain any proceedings challenging the fee recovered or the continued levy and recovery of the fee merely on the ground that liability has ceased on the issuing of the notification no. 730, dated 2nd May, 1977."
