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State of Madhya Pradesh - Act

The M.P. Krishi Upaj Mandi (Payment of Market Fees) Rules, 1990

MADHYA PRADESH
India

The M.P. Krishi Upaj Mandi (Payment of Market Fees) Rules, 1990

Rule THE-M-P-KRISHI-UPAJ-MANDI-PAYMENT-OF-MARKET-FEES-RULES-1990 of 1990

  • Published on 13 September 1991
  • Commenced on 13 September 1991
  • [This is the version of this document from 13 September 1991.]
  • [Note: The original publication document is not available and this content could not be verified.]
The M.P. Krishi Upaj Mandi (Payment of Market Fees) Rules, 1990Published vide Notification No. D-15-1-90-14-3, dated 13-9-1991, M.P. Rajpatra, Extraordinary, dated 13-9-1991In exercise of the powers conferred by clause (iv-b) of sub-section (2) of Section 79 read with sub-section (3) of Section 19 of the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973), the State Government hereby makes the following Rules, the same having been previously published as required by sub-section (1) of the said section, namely :-

1. Short title.

- These rules may be called the Madhya Pradesh Krishi Upaj Mandi (Payment of Market Fees) Rules, 1990.

2. Definitions.

- In these rules, unless the context otherwise requires-
(a)"Act" means the Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973);
(b)"Form" means a form appended to these rules;
(c)"Section" means a Section of the Act.

3.

(i)Every Trader/Processor/Commission Agent of a Trader shall be required by sub-section (3) of Section 19 make a declaration in a Form appended to these rules of the fact of payment of market free on the agricultural produce being so re-sold in the market area of another Market Committee.
(ii)Booklets of declaration form (each booklet shall have fifty declaration forms, each, in triplicate) shall be supplied by the Market Committee to the concerned Trader/Processor/Commission Agent of a Trader on payment of price.
Copies of the declaration form shall be printed in different colours. Trader/ Processor/Commission Agent of a Trader shall give original and duplicate copies duly filled in to the purchaser. The purchaser shall submit these declaration forms in original and duplicate to the Market Committee where the agricultural produce is being re-sold. The Secretary of the Market Committee shall retain original copy for the record of Market Committee and the duplicate copy shall be duly returned to the concerned purchaser after affixing the seal of cancellation.
(iii)The printing of the booklet of these declaration forms shall be arranged by the Madhya Pradesh State Agricultural Marketing Board, which shall duly number them and maintain proper accounts thereto and supply these booklets to all the Market Committees. The Market Committee concerned shall charge Two Rupees extra for each booklet and supply on payment to such Trader/ Processor/Commission Agent of a Trader who will give a requisition in writing.

4.

The Madhya Pradesh Krishi Upaj Mandi (Refund of Market Fees) Rules, 1986 is hereby repealed :Provided that anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under the corresponding provisions of these rules.Form[See sub-rule (1) of Rule 3]Declaration under Rule 3 (i) of the Madhya Pradesh Krishi Upaj Mandi (Payment of Market Fees) Rules, 1990.I.....son of Shri..... Partner/Owner/Authorised Agent/Manager of M/s.......... Trader/Processor/Commission Agent hereby declare that the below mentioned agricultural produce has been purchased by us in the market area of.....District...and market fees payable on it has already been suffered. It is also declared that the below mentioned details are true and correct to the best of my knowledge and belief.
Kind of Notified Agricultural produce Mode of Transportation and number ofbags/packages Weight Name of Market Area from where purchased Name of the Market Committee where fees has beenpaid
(1) (2) (3) (4) (5)
 
Name of Trader/Processor/Commission Agent by whomfees has been paid Amount of Fees paid Receipt No. and date Name of address of the seller Name and address of the purchaser Remarks
(6) (7) (8) (9) (10) (11)
 
Place......................... Signature...................................
Date...................... Name and address of theTrader/...............Processor/Commission Agent of a Trader
This Declaration is submitted by me to theSecretary, Market Committee.......
Place......................... Signature...................................the seller...................................
Date...................... Name and address...................................