PUNJAB AGRICULTURAL PRODUCE MARKETS ACT, 1961 (Amended upto 2005)

[Act No. 23 of 1961]

[26th May, 1961]

PREAMBLE

An Act to consolidate and amend the law relating to the better regulation of the purchase, sale, storage and processing of agricultural produce and establishment of markets for agricultural produce in the State of Punjab.

Section 1 - Short title, extent and commencement

(1)     This Act may be called the Punjab Agricultural Produce Markets Act, 1961.

[1][(2) It extends to the States of Punjab and Haryana, the territories transferred to the Union Territory of Himachal Pradesh under section 5 Punjab Reorganisation Act, 1966 (31 of 1966) and the Union Territory of Chandigarh].

(3)   It shall come into force at once.

Section 2 - Definitions

In this Act, unless the context otherwise requires, -

[2][(a)   “agriculture produce” means all produce and commodities whether processed or unprocessed of agriculture, horticulture/ apiculture, sericulture, animal husbandry, fleeces (raw wool) and skin of animals, forest produce etc. as are specified in the Schedule or declared by the State Government by notification in the Official Gazette, from time to time and also includes a mixture of more than two such products;

(aa) “agriculturist” means a person who is a resident of notified market are and who is engaged in production of agricultural produce by himself or by hired labour or otherwise, but does not include any market functionary. If a question arises whether any person is an agriculturist or not for the purpose of this Act, the decision of the Collector of the district in which such person is engaged in the production or growth of agricultural produce shall be final;]

[3][(b) "Board" means the Punjab States Agricultural Marketing Board or the Haryana State Agricultural Marketing Board established under the Act for the State of Punjab or the State of Haryana and includes the Administrator of the Union Territory of Himachal Pradesh functioning as the Board for the transferred Territory and the Administrator of the Union territory of the Chandigarh functioning as the Board for the Union Territory of Chandigarh.]

(c)   "broker" means a person, other than a private servant or an auctioneer, usually employed on commission to enter into contracts on behalf of others for the purchase or sale of agricultural produce;

[4][(ca) “business” means purchase-sale, processing, value addition, storage, transportation and connected activities of agricultural produce;

(cb) “buyer” means a person, a firm, a company or co-operative society or government agency, public undertaking/public agency or corporation, commission agent, who himself or on behalf of any other person or agent buys or agrees to buy agricultural produce in the market area s notified under this Act;]

(d)   "Committee" means a market committee established and constituted under sections 11 and 12;

[5][(da) “contract farming” means farming by a contract farming producer under a written agreement with contract farming sponsor to the effect that this farm produce shall be purchased as specified in the agreement;

(db) “contract farming agreement” means an agreement made for contract farming between contract farming sponsor and contract farming producer;

(dc) “contract farming producer” means an agriculturist association of agriculturists, self-help group, authorised tenants of agriculturist, co-operative societies registered under the Haryana Co-operative Societies Act, 1984 (22 of 1984), and shall include the successors, heirs, executors and representatives of the party executing the agreement;

(dd) “contract farming sponsor” means a person, a sole proprietor, a company registered under the Companies Act, 1956 (1 of 1956), a partnership firm registered under the Indian Partnership Act, 1932 (9 of 1932), a Government agency, a co-operative society registered under the Haryana Co-operative Societies Act, 1984), and shall include its administrators, successors, representatives and assignees;]

(e)   "Co-operative Society" means a Co-operative Society registered or deemed to be registered under the Punjab Co-operative Societies Act 1954, [6][or any other corresponding law for the time being in force] which deals in the purchase, sale, processing or storage of agricultural produce; or is otherwise engaged in the business of disposal of agricultural produce;

(f)    "dealer" means any person who within the notified market area sets up, establishes or continues or allows to be continued any place for the purchase, sale, storage or processing or agricultural produce notified under sub-section (1) of section 6 or purchases, sells, stores or processes such agricultural produce;

(g)   clause 'g' omitted by Punjab Act 13 of 1979.

(h)   "Go down keeper" means a person, other than a producer who stores agricultural produce for him se If for sale or stores agricultural produce of others in lieu of storage charges;

[7][(hh) "licensee" means a person to whom a licence is granted under section 10 and the rules made under this Act and includes any person who buys or sells agricultural produce an d' to whom a licence is granted as Kacha Arhtia or commission agent or other; ise but does not include a person licensed under section 13;]

(i)    "market" means a market established and regulated under this Act for the notified market area, and includes a market proper, a principal market yard and sub-market yard;

[8][(ia) “marketing” means all activities involved in the flow of agricultural produce from the production points commencing from the stage of harvest till these reach the ultimate consumers viz. grading, processing, storage, transport, channels of distribution and all other functions connected therewith including the marketing under contract farming;]

(j)   Omitted by Punjab Act 40 of 1963.

(k)   "market proper" means any area including all lands with the buildings thereon, within such distance of the principal market or sub-market yard, as may be notified in the official gazette by the State Government, to be a market proper; [9][(kk) 'member' includes the Chairman of the Board;]

(l)    "notified market area" means any area notified under section 6;

(m)  "Prescribed" means prescribed by rules made under this Act;

(n)   "principal market yard" and "sub-market yard" means an enclosure, building or locality declared to be a principal market yard and sub-market yard under section 7;

(o)   [10]["Producer" means a person who in the normal course of avocation produces, grows or rears agricultural produce or manufactures agricultural produce from anything produced, grown or reared by him, through tenants or otherwise, or sells the same. If a question arises as to whether any person is a producer or not for the purposes of this Act, the decision of the Deputy Commissioner of the district in which the person carries on his business or profession shall be final;

Provided that no person shall be disqualified from being a producer merely on the ground that he is a member of a Co-operative Society.]

Explanation.--The term 'producer' shall also include tenant;]

[11](p) [-]

(q)   "retail sale" means sale of agricultural produce not exceeding such quantity as may be prescribed;

(r)   "Secretary" means the Executive Officer of a Committee and includes an Assistant Secretary or a person officiating or acting as Secretary;

(s)   "trade allowance" includes an allowance having the sanction of custom in the notified market area concerned and market charges payable to various functionaries.

[12][(t) "transferred territory" means the territory transferred to the Union Territory of Himachal Pradesh under section 5 of the Punjab Reorganisation Act, 1966 (31 of 1966)].

Section 2A - Construction of certain references in this Act

[13][In the application of the provisions of this Act, -

(1)     to the State of Haryana, any reference therein to any expression mentioned in column (1) of the Table below shall be construed as a reference to the corresponding expression mentioned in column (2) of the said Table.]

(2)     to the territory transferred to Himachal Pradesh any reference therein to any expression mentioned in column (1) of the Table below shall be construed as a reference to the corresponding expression mentioned in column (2) of the said Table.

(3)     to the Union territory of Chandigarh, any reference, therein to any expression mentioned in column (1) of the Table below shall be construed as a reference to the corresponding expression mentioned in column (2) of the said Table.

Section 3 - State Agricultural Marketing Board, constitution, powers and duties

(1)     The State Government may, for exercising powers conferred on and performing the functions and duties assigned to the Board by or under this Act, establish and constitute a State Agricultural Marketing Board, consisting of a Chairman to be nominated by the State Government and [14][Sixteen other members of whom eight] shall be officials and eight non-officials, to be nominated by the State Government in the following manner :-

(a)      official members shall include [15][a Joint Secretary to the State Government in the Department of Finance, the Director of Horticulture, Punjab,] [16][the Secretary of the Board and five other officials, one representing the Agriculture Department, the second representing the Co- operation Department, the third representing the Animal Husbandry Department, the fourth representing the Colonization Department and the fifth representing the Food and Supplies Department ;]

(b)      of the non-official members :- 

(i)       one shall be a producer member of a Committee ;

(ii)      one shall be from among such persons licensed under section 10 as are members of a Committee ;

(iii)     one shall be from among such persons licensed under section 13 as are members of a Committee ;

(iv)    one shall be member of a registered organisation of farmers ;

(v)      three shall be progressive producers of the State o; Punjab, one from each division ; and

(vi)    one representing the Co-operative Societies ;

Provided that when the non-official members referred to in sub-clause (i), (ii) and (iii) of clause (b) cannot be nominated owing to all the Market Committees being under super session, the Board shall consist of all the members, including the Chairman, referred to in this sub-section excepting the members referred to in the aforesaid sub-clauses and the same shall be deemed to be a validly constituted Board till such members are nominated by the State Government after the Market Committees are constituted.

[17][(2) There shall be a Secretary of the Board who shall be appointed by the State Government from amongst those members of the Indian Administrative Service, the Punjab Civil Service (Executive Branch) or the Punjab Agricultural Service (Class who have put in not less than five years service as such member.

[18][(3) The Board shall be a body corporate as well as a local authority by the name of the State Agricultural Marketing Board having perpetual succession and a common seal, and shall by the said name sue and be sued, and shall, subject to the provisions of this Act, be competent to [acquire, hold and sell][19] both movable and immovable, to lease, sell or otherwise transfer any movable or immovable property which may have, become vested in, or been acquired by it, and to contract and to do all other things necessary for the purposes of this Act.]

(4)    The term of office of the non-official members of the Board shall be three years.

(5)    No person shall be eligible to become a member of the Board who -

(a)      does not ordinarily reside within the Punjab State ;

(b)      is below twenty-five years of age ; —

(c)      has been removed under sub-section (7) of section 15 ;

(d)      is of unsound mind ; or

(e)      has been declared as insolvent or sentenced by criminal court, whether within or outside the Punjab State, for an offence involving moral turpitude;

[20][Provided that the disqualification incurred under,--

(i)   clause (c) shall not apply after the expiry of five years from the date of removal; and

(ii)   clause (e), on the ground of a sentence by a criminal court, shall not apply after the expiry of four years from the date on which the sentence has expired.]

(6)   A member of the Board may resign from membership by tendering his resignation to the State Government through the Chairman of the Board and the seat of such member shall become vacant on the date of acceptance of his resignation ;

[21][Provided that the Chairman of the Board may resign by tendering his resignation to the State Government.]

[22][(7) The State Government may, by notification, remove any member of the Board other than an official member -

(a)      if he has become subject to any of the disqualifications specified in sub-section (5) , or

(b)      if he is, in its opinion, remiss in the discharge of his duties : or 

(c)      if he has without the permission of the Chairman of the Board and in the opinion of the State Government without sufficient cause absented himself for not less than three consecutive meetings of the Board ; and may appoint another member in his place in the manner provided in clause (b) of sub-section (1) from the category to which the removed member belongs ; ]

Provided that before removing a member the reasons for the proposed action shall be conveyed to him and his reply invited within a specified period and duly considered :

Provided further that the term of office of the member so appointed shall expire on the same date as the term of office of the vacating member would have expired had the latter held office for the full period allowed under sub-section (4) unless there be delay in appointing a new member who succeeds the member first mentioned above in which case it shall expire on the date on which his successor is appointed by the State Government.

(8)   The State Government shall exercise superintendence and control over the Board and its officers and may call for such information as it may deem necessary and, in the event of its being satisfied that the Board is not functioning properly or is abusing its powers or is guilty of corruption or mismanagement, it may suspend the Board and, till such time as a new Board is constituted, make such arrangements for the exercise of the functions of the Board [23][and of its Chairman] as it may think fit;

Provided that the Board shall be constituted within [24][Five years and six months] from the date of suspension.

(9)   The Board shall exercise superintendence and control over the Committees.

(10) [25][The State Government, the Deputy Commissioner, Sub-Divisional Officer (Civil), the Chairman or Secretary of the Board or any other officer of the Board authorised in this behalf by the Board may call for any information or return relating to agricultural produce from a Committee or a godown-keeper or other functionaries and shall have the power to inspect the records and accounts of a Committee and stock and accounts of any godown-keeper or other functionaries for that purpose.]

[26][(11) The Chairman or subject to his control the Secretary of the Board may transfer the Secretary or any employee dealing with the accounts of one Committee to another Committee and they shall exercise such other powers and discharge such other duties as may be prescribed ;

Provided that any increase or decrease in emoluments of a transferred employee shall be referred to the State Government whose decision on Such reference shall be final.

(12) Subject to the *visions of this Act and the rules and bye-laws made there under, the Board may employ such persons for the performance of the functions of the Board under this Act, and may give them such remuneration, as it may think fit, and may suspend, remove, dismiss or otherwise punish any person so employed.

(13) Subject to rules made under this Act, an estimate of the annual income and expenditure of the Board for the ensuing year shall be prepared and passed by the Board and submitted every year for the sanction of the State Government not later than the prescribed date. The State Government shall sanction and return the Budget within two months from the date of the receipt thereof. If it is not received within two months it shall be presumed to have been sanctioned.

(14) Subject to rules made under this Act, the Board may, with the approval of the State Government, frame by-laws for -

(a)      regulating the transaction of business at its meetings ;

(b)      the assignment of duties and powers of the Board to its Chairman, Secretary or persons employed by it; and

(c)      such other matters as may be prescribed.

(15) [27][Six] members shall constitute a quorum at a meeting of the Board;

Provided that if a meeting is adjourned for want of quorum, no quorum shall be necessary at the next meeting called for transacting the same business.

 (16) All questions before a meeting of the Board shall be determined by a majority of votes of the members present and voting and in case of equality of votes, the Chairman may exercise a casting vote.

(17) (i) The State Government may delegate to the Board or its [28][Chairman or Secretary] any of the powers conferred on it by or under this Act ; and

[29][(ii) The Board may, with the prior approval of the State Government, delegate any of its powers to its Chairman, Secretary, or any of its officers.]

(18) The headquarters of the Board shall be located at a place to be determined by the State Government.

(19)  No act or proceeding of the Board shall be invalid by reason only of the existence of any vacancy among its members or any defect in the constitution thereof.

[30][Section 3A. Execution of contracts by Board.--

(1)   Every contract entered into by the Board shall be in writing and shall be signed on behalf of the Board by the Chairman of the Board, or, if for any reason he is unable to act, by two official members of the Board nominated by the State Government under clause (a) of subsection (1) of section 3 of this Act, and shall be sealed with the common seal of the Board. 

(2)   No contract other than a contract executed as provided in sub-section (1) shall be binding on the Board.]

Section 4 - Section

Omitted by Punjab Act 13 of 1979. 

Section 5 - Notification of intention of exercising control over purchase, sale, storage and processing of agricultural produce in specified area

The State Government may, by notification, declare its intention of exercising control over the purchase, sale, storage and processing of such agricultural produce, and in such area as may be specified in the notification. Such notification shall state that any objections or suggestions which may be received by the State Government within a period of not less than thirty days to be specified in the notification, will be considered.

Section 6 - Declaration of notified market area

(1)     After the expiry of the period specified in the notification under section 5 and after considering such objections and suggestions as may be received before the expiry of such period, the State Government may, by notification and in any other manner that may be prescribed, declare the area notified under section 5 or any portion thereof to be a notified market area for the purposes of this Act in respect of the agricultural produce notified under section 5 or any part thereof.

[31][****]

(4)     For the removal of doubts it is hereby declared that a notification published in the official gazette under this section or section 5 shall have full force and effect notwithstanding any omission to publish or any irregularity or defect in the publication of a notification under this section or under section 5 as the case may be.

Section [32][6A. Notification of intention to alter limits of or to amalgamate or to split up markets areas.--

(1)     The State Government may, by notification, declare its intention--

(i)       to alter the limits of a market area by including therein any other area in the vicinity thereof or by excluding therefrom any area comprised therein; or

(ii)      to amalgamate two or more market areas and constitute one Committee therefor; or

(iii)     to split up a market area and to constitute two or more Committees therefor.
 

(2)         Every notification issued under sub-section (1) shall define the limits of the area which is intended to be included in or excluded from a market area, or of the market areas intended to be amalgamated into one, or of the area of each of the markets intended to be constituted after splitting up an existing market area, as the case may be, and shall also specify the period which shall not be leas than thirty days within which objections, if any, shall be received by the State Government.

Section 6B. Procedure subsequent to notification under section 6A.--

(1)     Any inhabitant of the market area or of the areas affected by the notification issued under sub-section (1) of section 6A may, if he objects to anything contained therein, submit his objections in writing to the State Government within the period specified for this purpose in the said notification.

(2)     When the period specified in the said notification has expired and the State Government has considered and passed orders on such objections as may have been submitted to it within the said period, the State Government may, by notification,-- 

(a)      include the area or any part thereof in the market area or exclude it therefrom; or

(b)      constitute a new Committee for the market area amalgamated, or

(c)      split up an existing market area and constitute two or more Committees for such areas, as the case may be.

Section 6C. Power of State Government to issue consequential orders with respect to constitution, etc., of Committees on alteration of limits, amalgamation or splitting up.--

Where a notification under section 6B has been issued the State Government may make such consequential orders as it may deem fit in respect of--

(a)      the constitution of the Committee for the altered area where an area has been included in or excluded from market area;

(b)      the dissolution of the existing Committees which have been amalgamated and the constitution of the new Committee therefor;

(c)      the dissolution of the Committee split up and the constitution of the Committees established in its place thereafter and matters ancillary thereto.

Section 6D. Effect of alteration of limits.--

Where a notification under section 6B has been issued excluding any area from the market area and including any such area in any other market area the State Government shall after consulting the Committee frame a scheme to determine what portion of the assets and other properties vested in one Committee shall vest in the other Committee and in what manner the liabilities of the Committees shall be apportioned between the two Committees and such scheme shall come into force on the date of publication in the Official Gazette.

Section 6E. Effect of amalgamation.--

On the issue of a notification under section 6B constituting a new Committee for the market areas amalgamated the following consequences shall ensue, namely--

(a)      all the property under the control of a Committee immediately before the date of amalgamation including funds shall be the property and fund of the new Committee;

(b)      the staff of the Committees of the amalgamated market areas shall, until otherwise ordered by the State Government in accordance with the provisions of the Act, be continued and deemed to be the staff appointed by the new Committee;

(c)      all rules, bye-laws, orders and notifications in force in the area of the Committees amalgamated immediately before the date of amalgamation shall, except the rules, bye-laws, orders and notifications in respect of such matters, as may be specified by the State Government by notification issued in that behalf, stand-repealed and the rules, bye-laws, orders and notifications in respect of matters specified therein shall operate throughout the area of new Committee until altered, amended or cancelled in accordance with the provisions of this Act;

(d)      any right, privilege, obligation or liability acquired, accrued or incurred by the Committees amalgamated shall be deemed to be the right, privilege, obligation or liability acquired, accrued or incurred by the new Committee.

Section 6F. Effect of splitting up.--

On the issue of notification under section 6B splitting up a market area into two or more market areas the following consequences shall ensue, namely--

(a)      all rules, bye-laws and orders, in force in the area of the original Committee immediately before the market area of such Committee is split up, shall continue to be in force in the areas comprised in the new Committees until altered, amended or cancelled in accordance with the provisions of this Act;

(b)      all property vested in the original Committee shall subject to any orders of the State Government be held and expended by the Board for the purposes of the areas of the newly constituted Committees.

Section 6G. Apportionment of assets and liabilities of Committee split up.--

(1)     The assets and liabilities of Committee of the original market area shall in accordance with the provisions of this Act be apportioned by the State Government between several Committees of the new market areas newly constituted.

(2)     The staff of the Committee of the original market area shall be absorbed by the Committees newly constituted, in accordance with the orders of the Board issued in this behalf.

Section 6H. Suits by or against new Committee.--

(1)     The Committee or Committees of the new market area or areas shall be deemed to be the representative of the original Committee or Committees for the purposes of suing or being sued or for continuing pending suits or proceedings by or against the Committee or Committees of the original market area or areas.

(2)     If any dispute arises between the Committees as regards their respective liability or claim under a decree or order the matter shall be referred to the State Government whose decision shall be final.

6I. Saving as to existing employees of Committee or Committees amalgamated or split up.--

When under section 6B, a new Committee is constituted by amalgamation of two or more Committees or where two or more new Committees are constituted by splitting up of an existing Committee, the pay and allowances, pension and retirement benefits, if any, of all employees of the Committee or Committees amalgamated or split up shall be the pay and allowances, pension and retirement benefits as in force immediately before the date of amalgamation or splitting up, as the case may be.]

Section 7 - Declaration of market yards

(1)     For each notified market area there shall be one principal market yard and one or more sub-market yards as may be necessary.

(2)     The State Government may, by notification, declare any enclosure, building or locality in any notified market area to be a principal market yard for the area and other enclosures, buildings or localities to be one or more sub-market yards for the area.

[33][Section 8. Control of safe and purchase of agricultural produce.--

(1)     From the date of issue of notification under section 6 or from such later date as may be specified therein, no person, unless exempted by rules made under this Act, shall, either for himself or on behalf of another person or the State Government, within the notified market area, set up, establish or continue or allow to be continued any place for the purchase, sale, storage and processing of the agricultural produce or purchase, sell, store or process such agricultural produce except under a licence granted in accordance with the provisions of this Act, the rules and bye-laws made thereunder and the conditions specified in the licence.

(2)     From the date on which the State Government has, by a notification under section 7, declared any place to be a principal or sub-market yard, no person, municipal committee, panchayat, panchayat samiti or any other local authority, notwithstanding anything contained in sub-section (1) or in any enactment relating to such municipal committee, panchayat samiti, panchayat or local authority, shall be competent to set up, establish or continue or allow to be continued any place within a distance of five kilometres from the outer limits of such market yard for the purchase and sale of any agricultural produce:

Provided that nothing herein contained shall apply to the sale of agricultural produce stored in a cold-storage or processed and kept in a factory.

(3)     Nothing contained in sub-sections (1) and (2) shall apply to—

(a)      the sale of agricultural produce by a producer himself to any person who purchases it for his private consumption;

(b)      the purchase by a person from any person of any agricultural produce for his private consumption;

(c)      the sale or purchase of agricultural produce through retail sale; and

(d)      the storage or the sale of hypothecated agricultural produce by a scheduled bank or warehouse established under the Warehousing Corporations Act, 1962, or the Punjab Warehouses Act, 1957.

(4)     The State Government may, for reasons to be recorded in writing, exempt any class of dealers from the provisions of sub-sections (1) and (2).]

[34][Section 8A. Procedure and form of contract farming agreement.

–

(1)     The contract farming agreement shall be governed as under: -

(i)       contract farming sponsor shall register himself with the Committee or with a prescribed officer in such manner as may be prescribed;

(ii)      contract farming sponsor shall get the contract farming agreement executed with the contract farming producer and get the same registered with the officer prescribed in this behalf. The contract farming agreement shall be in such form containing such particulars and terms and conditions as may be prescribed for marketing of contract farming produce.

(2)     Notwithstanding anything contained in contract farming agreement, no title, rights, ownership or possession of the land shall be transferred or alienated or vested in the contract farming sponsor or his successor or his agent as a consequence arising out of the contract farming agreement.

(3)     The contract-farming sponsor shall be the buyer of the agricultural produce covered under the contract farming agreement. The business premises of the sponsor shall be deemed to be the market yard for the purpose of sale and purchase of agricultural produce covered under contract farming agreement of that sponsor.

(4)     Disputes arising out of the contract farming agreement may be referred to any authority prescribed in this behalf for settlement. The prescribed authority shall resolve the dispute in the summary manner within thirty days after giving the parties a reasonable opportunity of being heard in the manner prescribed.

(5)     The party aggrieved by the decision of the prescribed authority under sub-section (4) may prefer an appeal to an appellate authority as may be prescribed, within thirty days from the date of decision. The appellate authority shall dispose of the appeal within thirty days after giving the parties reasonable opportunity of being heard and the decision of the appellate authority shall be final.

(6)     The decision by the prescribed authority under sub-section (4) and decision in appeal under sub-section (5) shall have force of the decree of the civil court and shall be enforceable as such and the decretal amount shall be recovered as an arrear of land revenue.

(7)         Disputes relating to and arising out of contract farming agreement shall not be called in question in any civil court.]

Section 9 - Authority to whom applications for grant of licences are to be made

The [35][Secretary of the Board] or any other officer authorised by him in writing in this behalf shall be the authority for granting licences required under [36][section 8].

Section 10 - Applications for licences, fees to be paid and cancellation or suspension of licences

(1)    [37] [Any person may apply to the authority specified in section 9 for a licence which may be granted for such period, in such form, on such conditions and on payment of sack fees not exceeding one hundred rupees and such security not exceeding five hundred rupees, as may be prescribed:

Provided that if any person carrying on any business of the nature specified in sub-section (1) of section 8 in a noticed market area on the date of issue of notification under sub-section (1) of section 6 fails to apply for a licence on or before the date specified therein for obtaining licence, the proper authority may, before a licence is issued, impose on him such penalty not exceeding one hundred rupees as may be prescribed.]

(2)     The [38][Secretary of the Board] may, on being satisfied that [39][the licence has been obtained through wilful misrepresentatives or fraud or] there has been a breach of any of the conditions specified in a licence, by an order in writing, cancel or suspend such licence and may also direct that such licence shall not be renewed for such period not exceeding five months for the first breach and not exceeding nine months for the second breach and not exceeding one year for every subsequent breach, as may be specified in that order:

Provided that the chairman of a Committee of the area concerned may under intimation to the [40][Secretary of the Board] suspend a licence for a period not exceeding fifteen days :

Provided further that no such order shall be made without giving the licensee an opportunity to show cause why such an order should not be made.

(3)     The [41][Secretary of the Board], after such enquiry as he may consider necessary, refuse a licence to a person who in his opinion –

(a)      is a be namidar for or a partner with any person to whom a licence has been refused, or whose licence is cancelled or suspended under sub-section (2) for the period of such cancellation or suspension ; or

(b)      is convicted of an offence affecting the said person's integrity as a man of business within two years of such conviction : or 

(c)      is un discharged insolvent ;

Provided that no such order shall be made without giving such person an opportunity to show cause why such an order should not be made.

(4)     Any person aggrieved by an order made under this section may at any time within one month of the making thereof, appeal to the State Government if such order is passed by the [42][Secretary of the Board] and to the Secretary of the Board if such order is passed by the Chairman of the Committee.

Section 10A - Certain persons to be licensees

[43][Any person to whom a licence is granted under section 10 shall be deemed to be a licensee under that section for the purposes of this Act and the rules made there under including that of levy of fees under section 23 on the agricultural produce bought or sold by him in the notified market area, irrespective of the fact whether the business of buying or selling of agricultural produce is specified in his licence or not.

Section 11 - Establishment of Market Committee

(1)     The State Government shall by notification establish a market committee for every notified market area and shall specify its headquarters.

Section 12 - Constitution of Committees

[44][(1) A Committee shall consist of nine or sixteen members as the state government may in each case determine, out of whom one shall be appointed by the state government from amongst its officials :

Provided that where in a notified market area, there is in existence a Co- operative Society, the Committee shall consist of ten or seventeen members, as the case may be.

(2)   The remaining members shall be nominated by the state government by notification in the Official Gazette as follows :-

(a)      if the Committee is to consist of nine members, there shall be nominated, -

(i)       five members from amongst such producers, who are members of Gram Panchayats or Panchayat Samitis situated in the notified market area :

Provided that out of the five members, one shall be an expert in the field of production or marketing or processing of agricultural produce ;

Provided further that in case no such expert is available, then the nomination shall be made in the manner herein before mentioned ;

(ii)      two members from amongst the persons licensed under Section 10 ; and

(iii)     one member from amongst the persons licensed under Section 13 :

Provided that the members nominated under this clause shall include one member belonging to Scheduled Castes or Backward Classes and one woman member, who are members of Gram Panchayats or Panchayat Samitis of the concerned notified market area and who are otherwise qualified to be nominated as members of the Committee ;

(b)      if the Committee is to consist of ten members, there shall be nominated, in addition to the members specified in sub-clauses (i), (ii) and (iii), of clause (a), one member representing the Co-operative Societies ;

(c)      if the Committee is to consist of sixteen members, there shall be nominated,- 

(i)       nine members from amongst such producers, who are members of Gram Panchayats or Panchayat Samitis situated in the notified market area :

Provided that out of the nine members, one shall be an expert in the field of production or marketing or processing of agricultural produce :

Provided further that in case no such expert is available, then the nomination shall be made in the manner herein before mentioned ;

(ii)      four members from amongst the persons licensed under Section 10 ; and

(iii)     two members from amongst the persons licensed under Section 13 :

Provided that the members nominated under this clause shall include two members belonging to Scheduled Castes or Backward Classes and one woman member, who are members of Gram Panchayats or Panchayat Samitis of the concerned notified market area and who are otherwise qualified to be nominated as members of the Committee ;

(d)      if the Committee is to consist of seventeen members, there shall be nominated, in addition to the members specified in sub-clauses (i), (ii) and (iii) of clause (c), one member representing the Co-operative Societies :

Provided that where in the case of sub-clause (iii) of clause (a) or sub- clause (iii) of clause (c), there are no persons licensed under Section 13, or the number of such persons is less than those required to be nominated, the deficiency shall be made up by nominating members from amongst the persons licensed under Section 10.

(3)    No act, done or proceeding taken, under this Act, by the Committee, shall be invalid merely on the ground of, -

(a)      any vacancy or defect in the constitution of the Committee ; or

(b)      any defect or irregularity in the nomination of a person acting as member thereof ; or

(c)      any defect or irregularity in such act or proceeding not affecting the merits of the case.

(4)   Subject to the rules made under this Act, the disqualifications specified in sub-section (5) of Section 3, shall also apply for purposes of becoming a member of the Committee.

(5)   The state government shall constitute Committee in accordance with the provisions of this section :

[45][Provided that the State Government may, until such Committees are constituted and their Chairmen and Vice-Chairmen are elected in accordance with the provisions of the Act, appoint such person or persons, as may be considered suitable in this behalf to exercise the powers and perform the functions of such Committees.]

Section 13 - Duties and powers of Committee

(1)     It shall be the duty of a Committee –

(a)      to enforce the provisions of this Act and the rules and bye-laws made there under in the notified market area and, when so required by the [46][ - ] Board, to establish a market therein providing such facilities for persons visiting it in connection with the purchase, sale storage, weighment and processing of agricultural produce concerned as the [47][ - ] Board may from time to time direct :

(b)      to control and regulate the admission to the market, to determine the conditions for the use of the market and to prosecute or confiscate the agricultural produce belonging to person trading without a valid licence;

(c)      to bring, prosecute or defend or aid in bringing, prosecuting or defending any suit, action, proceeding, application or arbitration, on [48]behalf of the Committee or otherwise when directed by the Board  [-].

(2)     Every person licensed under section 10 or section 13 and every person exempted under [49][section 8] from taking out licence, shall on demand by the Committee or any person authorised by it in this behalf furnish such information and returns, as may be necessary for proper enforcement of Act or the rule and bye-laws made there under.   

(3)     Subject to such rules as the State Government may make in this behalf, it shall be the duty of a Committee to issue licences to brokers, weighmen, measurers, surveyors, go down-keepers and other functionaries for carrying on their occupation in the notified market area in respect of agricultural produce and to renew, suspend or cancel such licences.

(4)     No broker, weighman, measurer, surveyor, go down-keeper or other functionary shall, unless duly authorised by licence, carry on his occupation in a notified market area in respect of agricultural produce :

Provided that nothing in sub-sections (3) and (4) shall apply to a person carrying on the business of warehouseman who is licensed under the Punjab Warehouses Act, 1957 (Punjab Act No. 2 of 1958).

Section 14 - Term of office of members

Subject to the provisions of Section 17, a nominated member of Committee shall held office for a period of three years from the date of his nomination.[50]

Section 15 - Removal of members

(1)     The State Government may by notification remove any member if, in its opinion, he has been guilty of misconduct or neglect of duty or has lost the qualification on the strength of which he was appointed :

Provided that before the State Government notify the removal of a member under this section, the reasons for his proposed removal shall be communicated to the member concerned and he shall be given an opportunity of tendering an explanation in writing.

[51][(2) If the Chairman or Vice-Chairman of the Committee is removed under section 16A, he shall also cease to be the member thereof.

(3)   A person whose seat has been vacated under the provisions of sub-section (1) or (2) shall be disqualified by the Government for being nominated as a member of the Committee for a period not exceeding three years:

Provided that the period of disqualification shall not be less than the remaining term of the Committee.]

Section 16 - Election of Chairman and Vice-Chairman

(1)     Every Committee shall elect from among its members a Chairman and a Vice-Chairman.

[52][Provided that no official member of the Committee shall be entitled to be elected as or to take part in the election of, its Chairman or Vice-Chairman.]

(2)     The Committee may by a majority of two-thirds of the total members, at a meeting specially convened for the purpose, pass a resolution for the removal of any of the office-bearers and any resolution so passed shall be subject to confirmation by the [53][] Board.

[54][Section 16A. Removal of Chairman and Vice-Chairman.--

The State Government may, by notification, remove any Chairman or Vice-Chairman of the Committee if, in its opinion, he has been guilty of misuse of power or misconduct or neglect of duty:

Provided that before the State Government removes the Chairman or Vice-Chairman the reasons for his proposed removal shall be communicated to him and he shall be given an opportunity of tendering an explanation which shall be duly considered by the State Government.]

Section 17 - Filling of vacancies

(1)     Whenever any member dies, resigns, ceases to reside permanently in the notified market area or becomes incapable of acting as a member of a Committee or any vacancy occurs through transfer or removal in accordance with the provisions of section 15 or otherwise, the State Government may appoint a member to fill in such vacancy in accordance with the provisions of section 12.

Provided that the term of office of the member so appointed shall expire on the same date as the term of office of the vacating member would have expired had the latter held office for the full period allowed under section 14 unless there be delay in appointing a new member to succeed the member first mentioned above in which case it shall expire on the date on which his successor is appointed by the State Government.

(2)     Should the State Government decide to raise the number of members of an existing Committee from 9 to 16, the additional vacancies shall be filled in accordance with the provisions of sub-section (1) and the term of office of the additional members appointed shall be the un expired portion of the term of the existing members of the Committee.

[55][(3) If any vacancy occurs in the office of the Chairman or Vice-Chairman of the Committee as a result of death, resignation, removal or otherwise, the vacancy shall be filled in the manner provided in sub-section (1) of section 16.

(4)   The Chairman or Vice-Chairman so elected shall hold office only so long as the person in whose place he is elected would have held office if the vacancy had not occurred.]

Section 18 - Incorporation of Committees

Every Committee shall be a body corporate as well as a local authority by such name as the State Government may specify in the notification establishing it, shall have perpetual succession and a common seal, may sue and be sued in its corporate name, and shall subject to the provisions of section 32 be competent to acquire and hold property, both moveable and immoveable to lease, sell or otherwise transfer any moveable and immoveable property which may have become vested in or been acquired by it, and to contract and to do all other things necessary for the purposes for which it is established.

Provided that no Committee shall permanently transfer any immoveable property except in pursuance of resolution passed at a meeting specially convened for the purpose by a majority of not less than three-fourth of the members of the Comittee and with prior approval of the Chairman of the Board.

Section 19 - Appointment of sub-committees and joint committees and delegation of powers.

A Committee may appoint, one or more of its members or others to be a sub-committee or to be a joint committee or to be an ad-hoc committee for the administration of the sub-market yard, for the conduct of any work or for reporting any matter and may delegate to such committee or any one or more of its members such of its powers or duties as it thinks fit;

Provided that when any such committee is to consist of, or the powers of the Committee are delegated to one member the resolution shall operate only after it is duly approved by the [56][ - ] Board. 

[57][Section 20. Constitution of Marketing Service.--

(1)     There shall be a Marketing Service (hereinafter referred to as the Service). It shall consist of the existing officials of the Board and the Committees and such other officials as may hereafter be appointed by the Board on such terms and conditions as it may deem fit, except class IV employees of the Committees. The members of the Service shall be deemed to have been appointed by the Board:

Provided that the officials of the Committees employed after the 31st day of March, 1973 shall not be the members of the Service

(2)     The members of the Service shall be governed by the same terms and conditions on which they are serving under the Board or the Committees till their terms and conditions are prescribed. 

(3)     The integration of the officials in the Service shall be made in the manner prescribed.

(4)     The Board shall have the power,--

(a) to determine the strength of the Service and cadres thereof;

(b) to determine the strength of the categories of the officials required by each Committee.

(5)     The Board shall have the power to suspend, remove, dismiss or otherwise punish the officials in the Service;

Provided that the Committee shall have the power regarding the members of the Service engaged in managing affairs of the Committees to impose minor punishment like censure and stoppage of increment.

(6)     The Board shall have the power to transfer any member of the Service nywhere within the State of Haryana.

(7)     The powers conferred under this section on the Board and the Committee shall be exercised subject to such rules as may be made in this behalf by the State Government.

20A. Appointment of class IV employees.--

Subject to the rules made under this Act, every Committee shall appoint such class IV employees as may be necessary for the management of the market and pay them such salary and allowances as may be fixed by the Board and shall have the power to control and punish them.]

Section 21 - Persons who are to be deemed Public Servants within the meaning of section 21 of Indian Penal Code

Every member and officer or servant of the Board or a Committee shall be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code.

Section 22 - Execution of Contracts

(1)     Every contract entered into by a Committee shall be in writing and shall be signed on behalf of the Committee by the Chairman or, if for any reason he is unable to act, by the Vice- Chairman, and [58][one other member and the Secretary] of the Committee and shall be sealed with the common seal of the Committee.

(2)     No contract other than a contract executed as provided in sub-section (1) shall be binding on a Committee. 

Section 23 - Levy of fees

[59][A Committee shall, subject to such rules as may be made by the State Government in this behalf, levy on ad-valorem basis -

(i)       fees on the agricultural produce bought or sold by a licensee in the notified market area at a rate not exceeding two rupees for every one hundred rupees; and

(ii)      also additional fees on the agricultural produce when sold by a producer to a licensee in the notified market area at a rate not exceeding one rupee for every one hundred rupees].

Provided that -

(a)      no fee shall be leviable in respect of any transaction in which delivery of the agricultural produce brought or sold is not actually made ; and

(b)      a fee shall be leviable only on the parties to a transaction in which delivery is actually made.

Section 23-A - Saving of excess fee charged

[60][(1) Notwithstanding anything contained in any judgment, decree or order of any court, it shall be lawful for a Committee to retain the fee levied and collected by it from a licensee in excess of that leviable under section 23, if the burden of such fee was passed on by the licensee to the next purchaser of the agricultural produce in respect whereof such fee was levied and collected.

(2)   No suit or other proceedings shall be instituted, maintained or continued in any court for the refund of whole or any part of the fee retained by a Committee under sub-section (1) and no court shall enforce any decree or order directing the refund of whole or any part of such fee.

(3)    If any dispute arises as to the refund of any fee retained by a Committee by virtue of sub-section (1) and the question is whether the burden of such fee was passed on by the licensee to the next purchaser of the concerned agricultural produce,. it shall be presumed unless proved otherwise that such burden was so passed on by the licensee.

(4)    If any amount of fee retainable by a Committee under sub-section (1) has been refunded to any licensee, the same shall be recoverable by the Committee in the manner indicated in sub-section (2) of section 41.

(5)    The provisions of this section shall not affect the operation of section 6 of the Punjab Agricultural Produce Markets (Amendment and Validation) Act, 1976.]

Section 24 - Octroi not payable on certain agricultural produce

Notwithstanding anything to the contrary contained in the Punjab Municipal Act, 1911 [61][and any other corresponding law for the time being in force], the State Government may by notification direct that in respect of such agricultural produce notified under section 6, brought or received within a notified market area, as may be specified in the notification, no octroi shall be payable by any person to a Municipal Committee from such date as may be specified therein.

Section 25 - Marketing Development Fund

(1)     All receipts of the Board shall be credited into a fund to be called the Marketing Development Fund.

[62](2) All expenditure incurred by the Board shall be defrayed out of such fund which shall be operated upon in such manner as may be prescribed].

Section 26 - Purposes for which the Marketing Development Fund may be expended

The Marketing Development Fund shall be utilised out of following purposes :-

(i)       better marketing of agricultural produce ;
 

(ii)      Marketing of agricultural produce on co-operative lines ; 

(iii)     collection and dissemination of markets rates and •new s;

(iv)    grading and standardisation of agricultural produce ; 

(v)      general improvements in the market or their respective notified market areas;
 

(vi)    maintenance of the office of the Board and construction and repair or its office buildings, rest-house and staff quarters ; 

(vii)   giving aid to financially weak Committees in the shape of loans and grants; 

[(vii-a) repayment of loans and payment of interest thereon;][63]

(viii)  payment of salary, leave allowance, gratuity, compassionate allowance, compensation for injuries or death resulting from accidents while on duty, medical aid, pension or provident fund to the persons employed by the Board and leave and pension contribution to Government servants on deputation ;

(ix)    travelling and other allowances to the employees of the Board, its members and members of Advisory Committees ; -

(x)      propaganda, demonstration and publicity in favour of agricultural improvements

(xi)    production and betterment of agricultural produce ;

(xii)   meeting any legal expenses incurred by the Board ;

(xiii)  imparting education in marketing or agriculture ;

(xiv)  construction of go downs ;

(xv)   loans and advances to the employees;

(xvi)  expenses incurred in auditing the accounts of the Board ;

(xvii) with the previous sanction of the State Government, any other purpose which is calculated to promote the general interests of the Board and the Committees [64][or the national or public interests] :

Provided that if the Board decides to give aid of more than five thousand rupees to a financially weak Committee under clause (vii), the prior approval of the State Government to such payment shall be obtained.

Section 27 - Market Committee Fund

(1)     All moneys received by a Committee shall be paid into a fund to be called the Market Committee Fund and all expenditure incurred by the Committee under or for the purposes of this Act shall be defrayed out of such fund, any surplus remaining after such expenditure has been met shall be invested in such manner as may be prescribed.

(2)     (a) Every Committee shall out of its fund pay to the Board as contribution such percentage of its income derived from licence fee, market fee and fines levied by the Courts as is specified below to defray expenses of the office establishment of the Board and such other expenses incurred by it in the interest of the Committees generally and also pay to the State Government the cost of any special or additional staff employed by the State Government in consultation with the Committee for giving effect to the provisions of this Mt in the notified market area -

(b)   The State Government shall determine the cost of such special or additional staff and shall, where the staff is employed for the purposes of more Committees than one, apportion such cost among the Committees concerned in such manner as it thinks fit. The decision of the State Government determining the amount payable by any Committee shall be final.

Section 28 - Purposes for which the Market Committee Funds may be expended

Subject to the provisions of section 27, the Market Committee Funds shall be expended for the following purposes :-

(i)       acquisition of sites for the market ;

(ii)      maintenance and improvement of the market ;

(iii)     construction and repair of buildings which are necessary for the purposes of the market and for the health, convenience and safety of the persons using it ;

(iv)    provision and maintenance of the standard weights and measures ;

(v)      pay, leave, allowances, gratuities, compassionate allowances and contributions towards leave allowances, compensation for injuries and death resulting from accidents while on duty, medical aid, pension or provident fund of the persons employed by the Committee ;

(vi)    payment of interest on loans that may be raised for purposes of the market and the provisions of a sinking fund in respect of such loans ;

(vii)   collection and dissemination of information regarding all matters relating to crop statistic and marketing in respect of the agricultural produce concerned ;

(viii)  providing comforts and facilities, such as shelter, shade, parking accommodation and water for the persons, draught cattle vehicles and pack animals coming or being brought to the market or on construction and repair of [65][link roads,] approach roads, culverts, bridges and other such purposes;

(ix)    expenses incurred in the maintenance of the offices and in auditing the accounts of the Committees ;

(x)      propaganda in favour of agricultural improvements and thrift ;

(xi)    production and betterment of agricultural produce ;

(xii)   meeting any legal expenses incurred by the Committee ;

(xiii)  imparting education in marketing of agriculture ;

(xiv)  payments of travelling and other allowances to the members and employees of the Committee, as prescribed ;

(xv)   loans and advances to the employees ;

(xvi)  expenses of and incidental to elections, and.

(xvii) with the previous sanction of the Board, any other purpose which is calculated to promote the general interest of the Committee or the notified market area [66][or with the previous sanction of the State Government, any purpose calculated to promote the national or public interest.]

Section 29 - Liability of member or employee of Committees or the Board

(1)     Every person shall be liable for the loss, waste or misapplication of any money or other property belonging to a Committee, if such loss, waste or misapplication is proved to the satisfaction of the Board to be the direct consequence. of his neglect or misconduct in the performance of duties as a member or an employee of the Committee [67][or an official managing the affairs of the committee], and he may, after being given an opportunity by a written notice to show cause why he should not be required to make good the loss, be surcharged with the value of such property or the amount of such loss by the Board, and if the amount is not paid within one month from the expiry of the period of appeal prescribed by sub-section (3) it shall be recoverable as arrears of land revenue:

Provided that no such person shall be called upon to show cause after the expiry of a period of four years from the occurrence of such loss, waste or misapplication or after the expiry of two years from the time of his ceasing to be a member or an employee [68][or an official], whichever expires first.

(2)     Every person shall be liable for the loss, waste or misapplication-of any money or other property belonging to the Board, if such loss, waste or misapplication is proved to the satisfaction of the State Government to be the direct consequence of his neglect or misconduct in the performance of duties as a member or an employee of the Board, and he may, after being given an opportunity by a written notice to show cause why he should not be required to make good the loss, be surcharged with the value of such property or the amount of such loss by the State Government and if the amount is not paid within one month from the expiry of the period of appeal prescribed by sub- section (3) it shall be recoverable as arrears of land revenue :

Provided that no such person shall be called upon to show cause after the expiry of a period of four years from the occurrence of such loss, waste or misapplication or after the expiry of two years from the time of his ceasing to be a member or an employee, whichever expires first.

(3)     The person against whom an order under sub-section (1) or sub-section (2) is made may, within one month of the service of such order, appeal to the State Government which shall have the power of confirming, modifying or disallowing the surcharge.

Section 30 - No trade allowance permissible except as prescribed

No trade allowance other than an allowance permitted by rules or bye-laws made under this Act, shall be made or received in a notified market area by any person in any transaction in respect of the agricultural produce concerned and no Civil Court shall, in any suit or proceeding arising out of any such transaction, recognise any trade allowance not so. permitted.

Provided that all market charges shall be paid by the buyer.

Section 31 - Bar of suit in absence of notice

(1)     No suit shall be instituted against the Board or a Committees or any member or employee thereof or any person acting under the direction of any such Committee, member or employee for anything done or purporting to be done under this Act, until the expiration of two months next after a notice in writing, stating the cause of action, the name and place of abode of the intending plaintiff and the relief which he claims has been, in the case of the Board or a Committee delivered to him or left at its office, and in the case of the Board or a Committee delivered to him or left at its office, and in the case of any such member, employee or person as aforesaid, delivered to him or left at his office or usual place of abode, and the plaint shall contain a statement that such notice has been so delivered or left.

(2)     Every such suit shall be dismissed unless it is instituted within six months from the date of the accrual of cause of action.

Section 32 - Power to borrow

(1)     A Committee may, with the previous sanction of the [69][ - ] Board, raise the money required for carrying on the purpose for which it is established on the security of any property vested in and belonging to the Committee and of any fees leviable by it under this Act.

(2)     A Committee may, for 'the purposes of meeting the initial expenditure on lands, buildings and equipment required for establishing the market for the proper discharge of the duties and functions imposed on it by or under this Act, or for the purpose of development activities and extension of market obtain a loan from the State Government or the Board on such conditions and subject to such rules as may be prescribed.

(3)     A Committee may, with the previous approval of the [70][ - ] Board, obtain loans from other Committees on such conditions and subject to such rules as may be prescribed.

[71][(4) The Board may with the previous sanction of the State Government, raise the money required for carrying on the purposes for which it is established.]

Section 32-A - Power to borrow by the Board

The Board may, with the previous sanctions of the State Government, raise loans from the State Government banks or other financial institutions on such terms and conditions, as, may be mutually agreed upon for carrying on the purposes for which it is established][72]

Section 33 - Power to call information, inspect, enforce attendance and to suspend actions, etc., of Committees

(1)     When the affairs of Committee are investigated or the proceedings of such Committee are examined by the [73][Chairman or Secretary of the Board] or any other officer to whom the powers have been delegated under sub-section (17) of section 3, all officers, servants and members of such Committee shall furnish such information in their possession in regard to the affairs or proceedings of the Committee as the [74][Chairman or Secretary of the Board] or such officer may require.

(2)     The [75][Chairman or Secretary of the Board] or any officer authorised by him by general or special order shall have power to inspect or cause to be inspected the accounts of a Committee or to institute an enquiry into the affairs of the Committee and require the Committee to do a thing or to desist from doing a thing which he considers necessary in the interest of the Committee and to make a written reply to him within a reasonable time stating its reason for not desisting for doing it or for not doing such a thing.

(3)     An officer investigating the affairs of a Committee or examining the proceedings of such Committee under sub-section (1) shall have the power to summon and enforce the attendance of officers or members of the Committee and to compel them to give evidence and to produce documents by the same means and as far as possible in the same manner as is provided in the case of a Civil Court under the Code of Civil Procedure, 1908.

(4)     (i) The [76][ - ] Board may by order in writing, annul any proceedings of a committee or sub-committee or joint committee or ad hoc Committee which it considers not to be in conformity with law or with the rules or bye-laws made there under and may do all things necessary to secure such conformity, or may suspend any resolution which it considers likely to cause injury or annoyance to the public or is likely to affect adversely the interest of the Committee or of producers or dealers or any class of functionaries working in the notified market area concerned.

(ii)   The [77][ - ] Board may, by order in writing, suspend the execution of any resolution or order of a Committee or sub-committee, or joint committee or ad hoc Committee, or prohibit the doing of any act which is being done or is about to be done in pursuance of or under cover of this Act or any rule or bye-laws, made there under, f in its opinion, the resolution, order or Act is in excess of the powers conferred by law, or is likely to cause injury or annoyance to the public or is likely to affect adversely the interest of the Committee or of producers or of dealers or of any class of functionaries working in the notified market area concerned.

(iii)   When the [78][ - ] Board makes an order under this sub-section, he shall forthwith forward a copy thereof, with a statement of reasons for making it and the explanation, if any, of the Committee concerned, to the State Government ; who may thereupon rescind the order or direct that it shall continue in force with or without modification, permanently, or for such period as it thinks fit.

(5)     The [79][ - ] Secretary of the Board shall also have the power to suspend or cancel the licences of market functionaries issued under section 13.

(6)     (i) If any officer or member of a Committee when required to furnish information in regard to the affairs or proceedings of a Committee under sub-section (1).

(a)      willfully neglects or refuses to furnish any information.

(b)      willfully furnishes a false information :he shall, on conviction, be punishable with fine not exceeding 'five hundred rupees, or with imprisonment for alarm which may extend to six months, or with both.

(ii) If any officer, member, or servant of a Committee willfully neglects or refuses to do any act or willfully or without any reasonable excuse disobeys a lawful written order issued under the provisions of this Act or fails to furnish information or return lawfully required from him, he shall, on conviction, be punishable with fine not exceeding five hundred rupees, or with imprisonment for a term which may extend to one month, or both.

Section 33-A - Power to order production of accounts and powers of entry, inspection and seizure

(1)    [80][Any officer empowered by the Board in this behalf may, for the purposes of this Act, require any dealer to produce before him the Accounts and other documents and to furnish any information relating to the stock of agricultural produce or purchase, sale, storage and processing of agricultural produce by such person and also to furnish any other information relating to the payment of fees levied under the Act by such person.

(2)     All accounts and registers maintained by any dealer and documents relating to the stock of agricultural produce or purchase, sale, storage and processing of such agricultural produce in his possession and the office, establishment, go down or vehicle of such person shall be opened to inspection at all reasonable times by such officer.

(3)     If such an officer has reason to believe that any person is attempting to evade the payment of fees due from him under section 23 or that any person has purchased any agricultural produce in contravention of any provisions of this Act or the rules or bye-laws in force in any notified market area, he may, for reasons to be recorded in writing seize such accounts, registers or document of such person as may be necessary and shall grant a receipt for the same and shall retain the same only so long as may be necessary for examination thereof or for the prosecution of the person concerned but not in any case exceeding the period of fifteen days.

(4)     For the purpose of sub-section (2) or sub-section (3), such officer may enter and search any place of business, warehouse, office, establishment, go down or vehicle where he has reason to believe that such person keeps, or is for the time being keeping, any accounts, registers, documents, or stock of agricultural produce relating to his business. 

(5)     The provisions of section 100 of the Code of Criminal Procedure, 1973, shall, so far as may be apply to a search under sub-section (4).

(6)     Where any books of account or other documents are seized from any place and there are entries therein making reference to quantity, quotations, rates, receipt or payment of money or sale or purchase of goods, such books of account or other documents shall be admitted in evidence without witness having to appear to prove the same, and such entries shall be prima facie evidence of the matters, transactions and accounts purported to be therein recorded.

Section 33-B - Power to stop vehicles

At any time when so required by the Secretary of the Board or any other officer of the Board so authorised by the Secretary, the driver or any other person in charge of any vehicle or other conveyance which is taken or proposed to be taken out of the notified market area shall stop the vehicle or other conveyance as the case may be, keep it stationary as long as may, reasonably be necessary and allow the Secretary of the Board or such officer to examine the contents in the vehicle or other conveyance and inspect all records relating to the agricultural produce carried, and give his name and address and the name and address of the owner of the vehicle or other conveyance and of the owner of the agricultural produce carried in such vehicle or other conveyance.]

[81][Section 33C. Duties of Police Officer.--

It shall be the duty of every Police Officer to communicate as soon as may be, to the Committee any information which he receives regarding any attempt to commit or the commission of any offence against this Act or any rule or bye-law made thereunder and to assist the Secretary of a Committee or any officer of the Board and of the Committee demanding his aid in the exercise of the lawful authority.]

Section 34 - Acquisition of land for the Board and Committees

(1)     When any land is required for the purposes of this Act, the State Government may on the request of the Board or a Committee requiring it, proceed to acquire it under the provisions of the Land Acquisition Act, 1894 and on payment by the Board or Committee of the Compensation awarded under that Act and of all other charges incurred by the State Government on account of the acquisition, the land shall vest in the Board or Committee.

(2)     The Board or a Committee shall be deemed to be a local authority for the purposes of the Land Acquisition Act, 1894. 

Section 35 - Super session of Committee

(1)     If, in the opinion of the State Government a Committee is incompetent to perform or persistently makes default in performing the duties imposed on it by or under this Act, or abuses its powers, the State Government may, by notification, supersede the Committee.

Provided that before issuing a notification under this sub-section the State Government shall give a reasonable opportunity to the Committee for showing cause against the proposed super session and shall consider the explanations and objections, if any of the Committee.

(2)     Upon the publication of a notification under sub-section (1) superseding a Committee, the following consequences shall ensue :-

(a)      all the members including the Chairman and Vice-Chairman of the Committee shall as from the date of such publication, be deemed to have ceased to be members of the Committee.

(b)      all assets of the Committee shall vest in the Board and the Board shall be liable for all the legal liabilities of the Committee subsisting at the date of its super session up to the limit of the said assets ; 

(c)      the State Government may, in its discretion, by order constitute either a new Committee as provided under section ,12 or such other authority for the carrying out of the functions of the Committee [82][and of its Chairman and other members] as the State Government may deem fit.

(3)     (a) When the State Government has made an order under clause (c) of sub-section (2), the assets and liabilities defined in clause (b) of sub- section (2) vesting in the Board at the date of such order shall be deemed to have been transferred on the date of such order to the new Committee or authority constituted as aforesaid.

(b) (i) Where the State Government by order under clause (c) of sub- section (2) has appointed an authority other than a new Committee for the carrying out of the functions of the superseded Committee the State Government may, by notification, determine the period not exceeding one year for which such authority, shall act :

Provided that the term of office of such authority may be terminated earlier, if the State Government for any reason consider it necessary.

(ii) At the expiry of the term of office of such authority a new Committee shall be constituted.

(iii) Upon such an order being made the assets and liabilities vesting in the authority thereby superseded, shall be deemed to have been transferred by such order to the new Committee.

(4)     Whenever the assets of a Committee vest in the Board and no new Committee or authority is appointed in-its place the Board shall employ the balance of the assets remaining after the discharge of the subsisting legal liabilities of the Committee for any object of public utility in the area specified in the notification issued under section 6.

Section 36 - Emergency Powers

If at any time the State Government is satisfied that a situation has arisen in which the purposes of this Act cannot be carried out in accordance with the provisions thereof, the State Government may by notification -

(a)      declare that the functions of a Committee shall, to such extent as may be specified in the notification, be exercised by the Board or such person or persons as it may direct ; or

(b)      assume to itself all or any of the powers vested in or exercisable by a committee; and such notification may contain such incidental and consequential provisions as may appear to the State Government to be necessary or desirable for giving effect to the objects of the notification.

[83][Section 37 - Penalties

(1)     Whoever contravenes the provisions of section 8 shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine which shall not be less than fifty rupees, but may extend to five hundred rupees, or with both; and in the case of a continuing contravention, with a further fine which may extend to fifty rupees per day during which the contravention is continued after the first conviction:

Provided that in the absence of special and adequate reasons to the contrary mentioned in the judgment of the court the punishment for the second or any subsequent offence shall not be less than imprisonment for a term of three months and a fine of five hundred rupees.

(2)     Whoever in contravention of the provisions of section 30 makes or recovers any unauthorised trade allowance shall, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine which shall not be less than fifty rupees, but may extend to two hundred rupees or with both and in case of subsequent contravention with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.
 

(3)     Whoever contravenes any condition of a licence granted by a committee shall, on conviction, be punished with fine which may extend to five hundred rupees.
 

(4)     Whoever obstructs any authorised person in performing his duty under section 33A of the Act shall, on conviction, be punished with fine which may extend to five hundred rupees.
 

(5)     Any person who fraudulently evades the payment of any fee or other sum due to the market committee under the provisions of this Act or the rules or bye-laws made thereunder or evades the payment due towards remuneration to any weighman or palledar, or demands remuneration without authority, of the seller or buyer for his employment or demands remuneration otherwise than in accordance with the provisions of the rules and bye-laws made under this Act shall, on conviction, be punished with fine which may extend to five hundred rupees and in the case of continuing offence with a further fine which may extend to fifty rupees for every day during which such offence is continued after first conviction.
 

(6)     Whoever contravenes any provisions of this Act or any rule our bye" law made thereunder shall, if no other penalty is provided for the offence, be punished with fine which shall not be less than twenty rupees, but may extend to two hundred rupees.]

Section 38 - Power of State Government to amend the Schedule

The State Government may by notification, add to the Schedule to this Act any other item of agricultural produce or amend as omit any item of such produce specified therein.

Section 39 - Trial of offences

(1)     No offence made punishable by this Act or any rule or bye-laws made there under shall be tried by a court inferior to that of a magistrate of the first class.

[84][(2)  Prosecution under this Act may be instituted by the Chairman or the Secretary of the Board or the Chairman or Secretary of a Committee or by any other person authorised by the Board or the Committee.]

(3)     All fines received fr6m an offender shall be credited to State revenues and grant equivalent to such fines shall be paid to the Committee.

Section 40 - Appeal

Any person objecting to an order passed by a Committee under section 13 or by the [85][ -] Secretary of the Board under sub-section (5) of section 33 may appeal to the Board in the manner prescribed and the Board's decision on appeal shall be final.

Section 41 - Recovery of sums due to State Government from Committee

(1)     Every sum due from a Committee to the State Government or the Board shall be recoverable as an arrear of land revenue.

(2)     Every sum due to a Committee from any person shall be recoverable as an arrear of land revenue.

Section 41-A - Powers of State Government to issue directions to Board

[86][The State Government may issue to the Board such directions as in its opinion are necessary or expedient for carrying out the purposes of this Act and the Board shall give effect to all such directions.]

Section 42 - Revision

Notwithstanding anything in this Act, the State Government shall have the power of reversing or modifying any order of the Board or any of its officers passed or purporting to have been passed under this Act, if it considers it to be not in accordance with this Act or the rules or bye-laws made there under.

Section 43 - Power to make rules

(1)     The State Government may by notification make rules for carrying out the purposes of this Act.

(2)     In particular and without prejudice to the generality of the foregoing power, such rules may provide for –

(i)       the appointment or nomination of members of the Board and Committees and their removal;][87]

[88](ia) the definition of the practices at elections held under the provisions of this Act which are to be deemed to be corrupt and the ground or grounds which will constitute fail tire of justice ;

(ib) the investigation of allegations of corrupt practices ;

(ic) prescribing the authority by which questions relating to the matters referred to in section 17-A shall be determined and the powers to be exercised and the procedure to be followed by it in the trial of election petitions ;

(id) prescribing the security to be furnished with an election petition and other conditions on which such a petition may be presented.

(ii)      the powers to be exercised and the duties to be performed by the Board or Committees and their officers and servants ;]

(iii)     the [appointment][89]of the Chairman and Vice-Chairman of Committees, their power and term of office ;

(iv)    the filling of casual vacancies in the office of members or in the office of Chairman or Vice-Chairman of Committees ;

(v)      the time, place and manner in which a contract between buyer and seller is to be entered into, continued and carried out and the money is to be paid to the seller;

(vi)    generally for the guidance of the Board or Committee ; 

(vii)   management of the market maximum fees which may be levied by a Committee in respect of the agricultural produce bought or [90][sold by licensees or sold by producers] in the notified market area and the manner and the basis thereof, and the recovery and disposal of such fees ;

(viii)  the issue by a Committee of licences to brokers, weighmen, measurers, surveyors, go down-keepers or other functionaries, the form in which, and the conditions under which, such licences shall be issued or renewed and the fees, if any, to be charged there for ;

(ix)    the issue by the [91][Secretary of the Board] of licences to dealers, the form in which, and the conditions under which, such licences shall be issued or renewed and the fees, if any, to be charged there for ;

(x)      the place or places at which agricultural produce shall be weighed, the kind and description of bardana to be used and the quantity of the produce to the filled and of the scales, not being hand scales (Takri), weights and measures which alone may be used in transactions in agricultural produce in a notified market area ;

(xi)    the inspection, verification, regulation, correction and confiscation of scales, weights and measurers in use in a notified market area ;

(xii)   the trade allowance which may be made or received by any person in any transaction in an agricultural produce in a notified market area ;

(xiii)  the provision of facilities for the settlement by arbitration or otherwise of any dispute between a buyer and a seller of agricultural produce or their agents including disputes regarding the quality or weight of the article, the price or rate to be paid, allowances for wrappings, dirt or impurities or deductions for any cause ;

(xiv)  the prohibition of brokers from acting in the same transaction on behalf of both the buyer and the seller of agricultural produce ;

(xv)   the provision of accommodation for storing any agricultural produce brought into the market ;

(xvi)  the preparation of plans and estimates for work proposed to be constructed partly or wholly at the expense of the Board or a Committee, and the grant of sanction to such plans and estimates ;

(xvii) the form in which the accounts of a Committee shall be kept, the audit and publication of such accounts, the charges, if any, to be made for such audit;

(xviii)   the management and regulation of provident funds which may be established for the benefit of the employees of the Board or Committees ;

(xix)  the preparation and submission for sanction of an annual budget and the reports and returns to be furnished by the Board or Committees ;

(xx)   the investment and disposal of the surplus funds of the Board or Committees; 

(xxi)  the manner in which auctions of agricultural produce shall be conducted and bids made and accepted in any market ;

(xxii) any matter in respect of which fees shall be payable under this Act, and fixing the amount of such fees and the mode of payment and recovery thereof ;

(xxiii)   exemption of classes of persons from the obligation of obtaining licences under section[92];

(xxiv)   the authority to which applications for obtaining licences shall be made;

(xxv)the realisation or disposal of fees recoverable there under or under any rules or bye-laws made under this Act ;

(xxvi)   the travelling and other al allowances that may be 6[paid to the Chairman, members and employees of the Board], " [93][ - ] and Committees ;

(xxvii)  the settlement of any question as to whether any person is a producer or not;

[94][(xxviia) Operation of the marketing development fund ;]

(xxviii) service rules, recruitment rules, provident fund rules, pension rules and such other rules as may be required for the employment of the staff of the Board and Committees ;

(xxix)   the penalties to be imposed upon the employees of the Board and Committees, including the manner of imposing such penalties and the right of appeal against such penalties ;

(xxx) nature and status of the servants of the Board and Committees ;

(xxd) imposing on persons holding licences under this Act, the duty of making returns to Committees at regular intervals of transactions of sale, purchase, storage and processing affected by them or at their places of business and of producing accounts for inspection and furnishing information, when called upon by an authority duly empowered, and prescribing the form and mode of verification of, and the particulars to be entered in, such returns as well as the nature of such information ;

[95][(xxxi) search and examination of premises used by any dealer for the purchase, sale, storage or processing of agricultural produce notified under section 5 or of vehicles or other conveyances and animals used for the transport of such agricultural produce, seizure after search of books and documents maintained by a dealer and inspection and calling of information including books and documents from him, for the purpose of ensuring that the provisions of this Act, rules and bye-laws made there under are being complied with, and the liability of the dealer to facilitate such search, seizure, examination or inspection.]

(xxxii) the regulation of advances, if any, given to producers by brokers or dealers;

(xxxiii) the prevention of adulteration of the agricultural produce ;

(xxxiv) the grading and standardization of the agricultural produce ;

(3)     The rules made under this section may provide that any contravention thereof or of any of the conditions of any licence issued or renewed there under shall be punishable with fine which may extend to five hundred rupees.

Section 44 - Bye-laws

(1)     Subject to any rules made by the State Government under section 43 a Committee may, in respect of notified market area, make bye-laws for –

(i)       the regulation of its business ;

(ii)      the conditions of trading ;

(iii)     the appointment and punishment of its employees ; 

(iv)    the payment of salaries, gratuities and leave allowances to such employees;

(v)      the delegation of powers or duties, to the Sub-Committee or Joint Committee or ad hoc Committee or any one or more of its members under section 19 ; and

(vi)    the remuneration of different functionaries not specifically mentioned in this Act, working in the notified market area and rendering any service in connection with the sale, purchase, storage and processing of agricultural produce ; and may provide that contravention of any of such bye- laws shall be punishable, on conviction, with a fine which may extend to fifty rupees.

(2)     Where a Committee fails to make bye-laws under this section within six months from the date of its establishment or the date on which this Act comes into force, whichever is later, the Board may make such bye-laws as it may think fit and the bye-laws so made shall remain in operation in that committee.

(3)     (a) Notwithstanding contained in this Act or the rules or bye-laws made there under, if the [96][ -] Board considers that an amendment, alteration, rescission or adoption of a new bye-law is necessary or desirable in the interests of such Committee, may, by an order in writing to be served on the Committee by registered post, require the Committee to make such amendment, alteration, rescission or adopt a new bye-law within such time as may be specified in such order.

(b) If the Committee fails to make any such amendment, alteration1` or remission or to adopt the new bye-law within the time specified by the [97][ -] Board in his order under clause (a) the [98][ -] Board may, after giving the committee an opportunity of being heard, register such amendment, alteration, rescission or such new bye-laws and issue a certified copy thereof to such Committee.

(c) The Committee may, within one month from the date of issue of an order made under clause (b), appeal against such order to the State Government.

(d) Where an appeal is presented within one month from the date of the issue of an order under clause (b) registering an amendment, such amendment shall not come into force till the order is confirmed by the State Government.

(e) A certified copy of the amendment of the bye-laws registered by the [99][ -] Board under clause (b) shall, subject to the result of an appeal, if any, under clause (c) be conclusive evidence that the same has been duly registered and such amendment, alteration, rescission or a new bye-laws shall be deemed to have been made by the Committee.

(4)     No bye-laws or rescission of a bye-law or its alteration or amendment shall take effect until it has been confirmed by the [100][ - ] Board and notified in the official Gazette.

Section 45 - Power to write off irrecoverable fees, etc

Whenever it is found that any amount due to the Board or a Committee is irrecoverable or should be remitted or whenever any loss of the Board's or a Committee's money or stores or other property occurs through the fraud or negligence of any person or for any other cause and such property or money is found to be irrecoverable the facts shall be reported to the Board or Committee, as the case may be and the Board with the approval of the Government and the Committee with the approval of the Board, may order the amount or value of the property to be written off as lost, irrecoverable or remitted, as the case may be, provided that in case of Committee, if in any case the amount due or the value of such property is in excess of one hundred rupees, such order shall not take effect without the approval of the State Government.

Section 46 - Power to compound offences

(1)     [101][The Secretary of the committee, with the concurrence of the Chairman thereof, may, after obtaining the approval of the Chairman of the Board, accept, from any person against whom a reasonable suspicion exists that he has committed an offence under this Act or any rule or bye-law made thereunder, a sum of money by way of composition for such offence.
 

(2)     The amount payable by way of composition shall be so fixed as to remain within the limits of minimum and maximum fine specified under section 37 for such offence. If no minimum limit of fine is fixed, it shall not be less than ten per cent of the maximum fine fixed for the offence:

Provided that in the case of late payment or evasion of any fee recoverable under this Act or any rule or bye-law made thereunder, the amount payable by way of composition shall not be less than ten per cent of the amount recoverable as fee or otherwise and shall not be more than five hundred rupees:

Provided further that the composition money will be in addition to the fee or other amount recoverable under the Act or any rule or bye-law made thereunder.

(3)     On payment of the composition money, the fee and any other amount due to the committee, no further proceedings shall be taken against the suspected person and if in custody, he shall be discharged.]

Section 47 - Repeal and Savings

The Punjab Agricultural Produce, Markets Act, 1939, and the Patiala Agricultural Produce Markets Act, 2004 B.K., are hereby repealed :

Provided that such repeal shall not affect. -

(a)      the previous operation of any Act repealed or anything duly done or suffered there under ; or
 

(b)      any right, privilege, obligation or liability acquired or incurred under any Act so repealed ; or
 

(c)      any penalty, forfeiture or punishment incurred in respect of any offence committed against any Act so repealed ; 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 :

Provided further that anything done or any action taken under the Acts so repealed shall be deemed to have been done or taken under this Act, and shall continue to be in force accordingly, unless and until superseded by anything done or any action under this Act.:

Provided further that the State Marketing Board constituted under the Patiala Agricultural Produce Markets Act, 2004 BK, and functioning immediately before the commencement of this Act shall, till a Board is established and constituted under section 3, be deemed to be the State Agricultural Marketing Board for the purposes of this Act and all employees in the service of the State Marketing Board immediately before such commencement shall be deemed to be the employees of the State Agricultural Marketing Board and their emoluments and other conditions of service shall not be varied to their disadvantage ;

Provided further that the Market Committees functioning immediately before the commencement of this Act shall be deemed to be constituted for the first time under sub-section (4) of section 12 and their members including the Chairman and Vice-Chairman shall hold office until new Committees set up under this Act are notified [102][ - ]. 

Schedule - THE SCHEDULE

THE SCHEDULE

[See section 2(a) and section 38J

1.        Wheat (Kanak)[103]

2.        Barley (Ju)

3.        Maize (Makki)

4.        Great Millet (Jowar)

5.        Spiked Millet (Baka)

6.        Paddy and Rice (Dhan and Chawal)

7.        Gram and Kabli Gram (Chana Kala and Safaid)

8.        Green Gram (Mung)

9.        Black Gram (Mash)

10.     Phaseolus aconitifolious (Moth)

11.     Lentil (Massur)

12.     Indian Colza (Sarson)

13.     Indian Rale (Toria)

14.     Rochet (Tara Mira)

15.     Cotton Seed (Banaula)

16.     Groundnut (shelled and unshelled) (Mung phali)

17.     Cotton (Ginned and unginned) (Kapas and Rui)

18.     Gluster Bean (Guava)

19.     Dry and Green Fodder (Suka and (Subaz

20.     Potato (Alu)

21.     Sweet Potato (Shakarkandi)

22.     Onion Dry (Piaz Khushak)

23.     Arum (Arvi)

24.     Cauli Flower (Phul Gobi)

25.     Cabbage (Band Gobi)

26.     Carrot (Gajjar)

27.     Radish (Muli)

28.     Turnip (Salgam)

29.     Tomato (Tamator)

30.     Brinjal (Baingan)

31.     Lady Finger (Bhindi)

32.     Peas Green (Mutter Hara)

33.     Garlic Dry (Lashan Khushak)

34.     Orange (Malta)

35.     Chillies (Dry and Green) (Mirach Khushak and Hari)

36.     Gur

37.     Shakkar

38.     Khandsari

39.     Dry Peas (Mater Khushak)

40.     Water Melon (Tarbuz)

41.     Wool (Oon)

42.     [104][[105]

43.      [-]

[106]44.[-]

[107][.]

[108][ Tinda Gourd (Tinda)

43.   Bottle Gourd (Lauki)

44.   Pampkin round (Ghia Kadu)

45.   Squash'or Red Gourd (Halwa Kadu)

46.   Bitter Gourd (Karela)

47.   Cow Peas (Lobia)

48.   French Beans, Rajmaha and Soya Beans

49.   Long Melon (Tarr)

50.   Elephant Foot (Zimikand)

51.   Cucumber (Khira)

52.   Chappan Kadu

53.   Turmeric (Haldi)

54.   Musk Melon (Kharbooza)

55.   Mango (Am)

56.   Mandarid (Sangtra)

57.   Lime (Nimboo)

58.   Lemon (Galgal and Khatta)

59.   Apple (Seib)

60.   Guava (Amrud)

61.   Pear (Nashpati)

62.   Ana

63.   Sweet Lime (Mitha)

64.   Apricot (Khurmani)

65.   Plum (Alu Bukhara and Alucha)

66.   Peach (Aru)

67.   Litchi.

68.   Sapota (Chikoo)

69.   Loquat

70.   Castard Apple (Sharifa)

71. [109][-]

72.   Sag (Palak and Sarson)

73.   Gingar (Adrak)

74.   Henna (Mehndi)

75.   Goat Hair

76.   Carnal Hair

77.   Seasum (Til)

78.   Banana (Kela)

79. [110][ ]

80.   Kinnow

81.   Sweet Orange (Mousmbi)

82.   Amla

83.   Grapes (Angoor)

84.   Papaya (Papita)

85.   Musk Melon (Khakri)

86.   Ber

87.   Jaman

88.   Spong Gourd (Ghia Tori)

89.   Rat-Tali-Radish (Moongre)

90.   Fenu Green (Methi)

91.   Colocasia (Kachalu)

92.   Bhean

93.   Beet-Root (Chukander)

94.   Onion Green (Nara Piaz4

95.   Coriander Green (Hare Dhania)

96.   Gram (Raw Chholia)

97.   Mint (Podina)

98.   Sweet Pepper (Simla Mirch)

99.   Pigenopea (Arhar)[111]

100.   Linseed (Alsi)

101.   Maize Cob (Makki di Chhali)

102.   Egyptian Clover (Barseem)

103.   Indian Clover (Senji).

104.   Indian Mustard (Raga)

105.   Cress/Gardencress (Hallon)

106.   Oats (Javill

107.   Omitted[112]

108.   Sunflower Seed[113]

109.   Timber and Fire wood[114]

110.   All flowers[115]