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[Cites 0, Cited by 9] [Entire Act]

State of Tamilnadu - Section

Section 67 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

67. Repeal and savings.

(1)The Tamil Nadu Agricultural Produce Markets Act, 1959 (Tamil Nadu Act 23 of 1959) (hereafter in this section referred to as the said Act) is hereby repealed.
(2)The repeal by sub-section (1) of the said Act shall not affect-
(a)the previous operation of the said Act or anything done or duly suffered thereunder; or
(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Act; or
(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act; or
(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
(3)Subject to the provisions of sub-section (2), anything done or any action taken including.any appointment or delegation made, notification, order, instruction or direction issued, or any rule, regulation or form framed, certificate granted or registration effected, under the said Act shall be deemed to have been,done or taken under this Act and shall continue to have effect accordingly, unless and until superseded by anything done or any action taken under this Act.
(4)Notwithstanding the repeal of the said Act, any area declared to be a notified area under the said Act shall be deemed to be a notified area under this Act; any market committee established for the said notified area under the said Act and holding office immediately before the date of the commencement of this Act shall be deemed to be a market committee established under this Act for the said notified area; all the members of such market committee shall be deemed to be members nominated by the Government under this Act and any market established under the said Act shall be deemed to be a market established under this Act.[The Schedule] [Item 5 in III. Oil Seeds substituted by Noti No. U(2)/ AC/ 627/ 2010, dated 1.10.2010, published dated 13.10.2010.][See sections 2(20) and 65]
Class of agricultural produce Name of agricultural produce
I. Cereals. 1. Paddy.
    2. Rice in all forms.
    3. Wheat in all forms.
    4. Cholam (Jowar) in all forms.
    5. Cumbu (Bajra) in all forms.
    6. Ragi in all forms.
    7. Maize in all forms.
    8. Thina.
    9. Kudiraivali.
    10. Varagu.
    11. Samai.
II. Pulses. 1. Redgram (Thuvarai) in all forms.
    2. Blackgram (Ulundu) in all forms.
    3. Greengram (Pachaipairu) in all forms.
    4. Bengalgram (Kondakadalai) in all forms.
    5. Peas (pattani) in all forms.
    6. Lab (Mochai) in all forms.
    7. Cowpea (Karamani) in all forms.
    8. Soya Beans in all forms.
    9. Horsegram (Kollu) in all forms.
III. Oil seeds. 1. Groundnet (Pods and Kernals) whole or split.
    2. Gingelly or Seasamum seed or Ellu.
    3. Castor (Pods or seeds).
    4. Sunflower seeds or Kernals.
    5. Coconut in all forms except Tender Coconut.
    6. Cotton seed
    7. Mustard (Kadugu) seeds.
    8. Nigar seeds.
    9. Sunflower seeds.
    10. Neem seeds.
    11. Pungam seeds.
IV. Fibres. 1. Cotton (Kapas, lint, waste).
    2. Coconut coir.
V. Vegetables. 1. Brinjal.
    2. Bhendi.
    3. Potato.
    4. Onion.
    5. Gourds (Snake gourd or Pudalai, Bitter gourd or Pagal, Bottlegourd or Surai, Pumpkin or Parangikai, Ribbed gourd orPeerkankai, Ash gourd or Pusanikai).
    6. Tomato.
    7. Moringa (Murungai).
    8. Greens (Keeraigal).
    9. Green chillies.
    10. Yams (all kinds).
    11. Lab Lab Avarai.
    12. Cabbage.
    13. Cauliflower.
    14. Radish (all kinds).
    15. Carrot.
    16. Beans (all kinds).
    17. Sweet Potato.
    18. Green Banana (Valaikkai).
    19. Chow Chow.
    20. Kari leaf (Karuveppilai).
    21. Knol-khol.
    22. Turnip.
    23. Green peas.
    24. Cluster beans (Kothavarakai).
    25. Beetroot.
    26. Agathi.
VI. Fruits. 1. Banana.
    2. Mango.
    3. Guava.
    4. Grapes (Kodimundhari).
    5. Citrus (Sathugudi, Loose Jacket Orange, Lime, Lemon andGrape).
    6. Pomegranate (Mathulai).
    7. Jack.
    8. Melons.
    9. Pine Apple.
    10. Apple.
    11. Pears.
    12. Plums.
    13. Papiya.
    14. Sapota (Chikoo).
    15. Cucumber.
VII. Drugs & Norcotics. Tobacco in all forms.
VIII. Tubers. Tapioca-tubers, tapioca chips tapioca flour, tapioca starch
IX. Condiments and spices. 1. Chillies or red chillies.
    2. Garlic.
    3. Turmeric in all forms (bulb in finger).
    4. Coriander (Dhania seeds).
    5. Cardamom.
    6. Arecanut (whole or splits).
    7. Tamarind in all forms.
    8. Cashewnuts in all forms.
    9. Ginger in all forms (Ingi, Sukku, etc.).
    10. Betal leaves or Vetrilai.
X. Animal husbandry products. 1. Butter.
    2. Cattle.
    3. Eggs.
    4. Ghee.
    5. Goat.
    6. Hides and Skins.
    7. Milk.
    8. Pig.
    9. Poultry.
    10. Sheep.
    11. Wool.
XI. Apiculture. Honey.
XII. Pisciculture. Fish
XIII. Forest products. 1. Bamboo.
    2. Bidi leaves.
    3. Lac.
    4. Gum.
    5. Kadukai (Myrobalan) (gali nut).
XIV. Sericulture. 1. Cocoons
    2. Silk yarn.
XV. Miscellaneous. 1. Sugarcane Jaggery in all forms Jaggery powder, brown sugar,etc.).
    2. Palmgur Jaggery in all forms.
    3. Raw rubber in all forms, pale latex crepe solecrepe and centrifuged latex rubber, Manufacturers Associationgrades on rubber sheets and estates brown crepe grades.