The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972

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tAn Act further to anrentl thc Chhtttisgal.h Krishi I-lpaj Nlantti Atllriniyarll' 1972 (No' 2J
of 1973).
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THE CHHATTISGARH
KRISHI UPAJ MANDI ADHINIYAM, 1972
(ACT NO. 24 OF 1973)
[ÚUæcÅþUÂçÌ ·¤è ¥Ùé×çÌ ç¼Ù梷¤ 18 ¥ÂýñÜ,
1973 ·¤ô ÂýæŒÌ ãéU§ü; ¥Ùé×çÌ “ ÀU•æèâ»É¸U ÚUæÁ˜æ”
¥âæÏæÚU‡æ) ×ð´ ç¼Ù梷¤ 27 ¥ÂýñÜ, 1973 ·¤ô ÂýÍ×ÕæÚU
Âý·¤æçàæÌ ·¤è »§üÐ]
ÀU•æèâ»É¸U ÚUæ’Ø ×ð´ ·ë¤çá-©UÂÁ ·ð¤ ·ý¤Ø-ÀU•æèâ»É¸U ÚUæ’Ø ×ð´ ·ë¤çá-©UÂÁ ·ð¤ ·ý¤Ø-ÀU•æèâ»É¸U ÚUæ’Ø ×ð´ ·ë¤çá-©UÂÁ ·ð¤ ·ý¤Ø-ÀU•æèâ»É¸U ÚUæ’Ø ×ð´ ·ë¤çá-©UÂÁ ·ð¤ ·ý¤Ø-ÀU•æèâ»É¸U ÚUæ’Ø ×ð´ ·ë¤çá-©UÂÁ ·ð¤ ·ý¤Ø-
çß·ý¤Ø ·¤æ ¥çÏ·¤ ¥‘ÀUæ çßçÙØ× ·¤ÚUÙð ·ð¤ çÜ°çß·ý¤Ø ·¤æ ¥çÏ·¤ ¥‘ÀUæ çßçÙØ× ·¤ÚUÙð ·ð¤ çÜ°çß·ý¤Ø ·¤æ ¥çÏ·¤ ¥‘ÀUæ çßçÙØ× ·¤ÚUÙð ·ð¤ çÜ°çß·ý¤Ø ·¤æ ¥çÏ·¤ ¥‘ÀUæ çßçÙØ× ·¤ÚUÙð ·ð¤ çÜ°çß·ý¤Ø ·¤æ ¥çÏ·¤ ¥‘ÀUæ çßçÙØ× ·¤ÚUÙð ·ð¤ çÜ°
ÌÍæ ·ë¤çá ©UÂÁ â¢Õ¢Ïè ×ç‡ÇUØô´ ·¤è SÍæÂÙæÌÍæ ·ë¤çá ©UÂÁ â¢Õ¢Ïè ×ç‡ÇUØô´ ·¤è SÍæÂÙæÌÍæ ·ë¤çá ©UÂÁ â¢Õ¢Ïè ×ç‡ÇUØô´ ·¤è SÍæÂÙæÌÍæ ·ë¤çá ©UÂÁ â¢Õ¢Ïè ×ç‡ÇUØô´ ·¤è SÍæÂÙæÌÍæ ·ë¤çá ©UÂÁ â¢Õ¢Ïè ×ç‡ÇUØô´ ·¤è SÍæÂÙæ
°ß¢ ©Uٷ𤠩Uç¿Ì ÂýàææâÙ ·ð¤ çÜ° ©UÂÕ¢Ï ·¤ÚUÙð°ß¢ ©Uٷ𤠩Uç¿Ì ÂýàææâÙ ·ð¤ çÜ° ©UÂÕ¢Ï ·¤ÚUÙð°ß¢ ©Uٷ𤠩Uç¿Ì ÂýàææâÙ ·ð¤ çÜ° ©UÂÕ¢Ï ·¤ÚUÙð°ß¢ ©Uٷ𤠩Uç¿Ì ÂýàææâÙ ·ð¤ çÜ° ©UÂÕ¢Ï ·¤ÚUÙð°ß¢ ©Uٷ𤠩Uç¿Ì ÂýàææâÙ ·ð¤ çÜ° ©UÂÕ¢Ï ·¤ÚUÙð
·ð¤ ãðUÌé ¥çÏçÙØ×зð¤ ãðUÌé ¥çÏçÙØ×зð¤ ãðUÌé ¥çÏçÙØ×зð¤ ãðUÌé ¥çÏçÙØ×зð¤ ãðUÌé ¥çÏçÙØ×Ð
ÖæÚUÌ »‡æÚUæ’Ø ·ð¤ Ìð§üâßð´ ßáü ×ð´ ÀU•æèâ»É¸U
çßÏæ٠ׇÇUÜ mæÚUæ çÙ•ÙçÜç¹Ì M¤Â ×ð´ ØãU
¥çÏçÙØç×Ì ãUô—
(Received the assent of the President
on the 18th April, 1973; assent first pub-
lished in the Chhattisgarh Gazette (Ex-
traordinary), dated the 27th April, 1973.]
An Act to provide for the better
regulation of buying and selling of agri-
cultural produce and the est ablishment
and proper administration of markets for
agricultural produce in the S tate of
Chhattisgarh.
Be it enacted by the Chhattisgarh
Legislature in the Tewenty-Third year of
the Republic of India as follows:-
¥æ¼ðàæ¥æ¼ðàæ¥æ¼ðàæ¥æ¼ðàæ¥æ¼ðàæ
1. (°·¤) §â ¥æ¼ðàæ ·¤æ â¢çÿæŒÌ Ùæ× çßçÏ ·¤æ ¥Ùé·ê¤ÜÙ ¥æ¼ðàæ, çßçÏ ·¤æ ¥Ùé·ê¤ÜÙ ¥æ¼ðàæ, çßçÏ ·¤æ ¥Ùé·ê¤ÜÙ ¥æ¼ðàæ, çßçÏ ·¤æ ¥Ùé·ê¤ÜÙ ¥æ¼ðàæ, çßçÏ ·¤æ ¥Ùé·ê¤ÜÙ ¥æ¼ðàæ, 2000 ãñUÐ ãñUÐãñUÐ ãñUÐãñUÐ
(¼ô) ØãU Ùß•ÕÚU, 2000 ·ð¤ ÂýÍ× ç¼Ù ·¤ô â•Âê‡æü ÀU•æèâ»É¸U ÚUæ’Ø ×ð´ Âýßë•æ ãUô»æÐ
2. §â ¥æ¼ðàæ ·¤è ¥Ùéâê¿è ×ð´ çßçÙç¼ücÅU, â×Ø-â×Ø ÂÚU, ØÍæ â¢àæôçÏÌ çßçÏØæ¡ ÀU•æèâ»É¸U ÚUæ’Ø
·¤è â¢ÚU¿Ùæ ·ð¤ ¥ÃØßçãUÌ Âêßü ×ŠØ Âý¼ðàæ ÚUæ’Ø ×ð´ Âýßë•æ Íè´, ÀU•æèâ»É¸U ÚUæ’Ø ×𴠰̼÷mæÚUæ ÌÕ Ì·¤ çßSÌæçÚUÌ
ÌÍæ Âýßë•æ ÚUãð´U»è ÁÕ Ì·¤ ßð çÙÚUçâÌ Øæ â¢àæôçÏÌ Ù ·¤ÚU ¼è Á氢Р©UÂæ‹ÌÚU‡æô´ ·ð¤ ¥ŠØÏèÙ ÚUãUÌð ãé° â×SÌ
çßçÏØô´ ×ð´ à敼 “ ×ŠØ Âý¼ðàæ×ŠØ Âý¼ðàæ×ŠØ Âý¼ðàæ×ŠØ Âý¼ðàæ×ŠØ Âý¼ðàæ”  ÁãUæ¡ ·¤ãUè´ Öè ¥æØæ ãUô “ ÀU•æèâ»É¸UÀU•æèâ»É¸UÀU•æèâ»É¸UÀU•æèâ»É¸UÀU•æèâ»É¸U ”  SÍæçÂÌ ç·¤Øæ Áæ°Ð
3. §â ¥Ùéâê¿è ×ð´ çßçÙç¼ücÅU çßçÏØô´ mæÚUæ Øæ ©Uâ·ð¤ ¥ÏèÙ àæç€ÌØô´ ·¤ô ÂýØô» ×ð´ ÜæÌð ãéU° ·¤è »§ü
·¤ô§ü ÕæÌ Øæ ·¤è »§ü ·¤ô§ü ·¤æÚüUßæ§ü (ç·¤âè çÙØéç€Ì, ¥çÏâê¿Ùæ, âê¿Ùæ, ¥æ¼ðàæ, çÙØ×, ÂýL¤Â, çßçÙ×Ø,
Âý×æ‡æ-˜æ Øæ ¥Ùé™æçŒÌ ·¤ô âç•×çÜÌ ·¤ÚUÌð ãéU°) ÀU•æèâ»É¸U ÚUæ’Ø ×ð´ Ü»æÌæÚU Âýßë•æ ÚUãðU»èÐ
2 ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, 1972
¥ŠØæØ ¥ŠØæØ ¥ŠØæØ ¥ŠØæØ ¥ŠØæØ 1.
ÂýæÚUç•Ö·¤ÂýæÚUç•Ö·¤ÂýæÚUç•Ö·¤ÂýæÚUç•Ö·¤ÂýæÚUç•Ö·¤
1. â¢çÿæŒÌ Ùæ×, çßSÌæÚU ÌÍæ ÂýæÚU•Ö-â¢çÿæŒÌ Ùæ×, çßSÌæÚU ÌÍæ ÂýæÚU•Ö-â¢çÿæŒÌ Ùæ×, çßSÌæÚU ÌÍæ ÂýæÚU•Ö-â¢çÿæŒÌ Ùæ×, çßSÌæÚU ÌÍæ ÂýæÚU•Ö-â¢çÿæŒÌ Ùæ×, çßSÌæÚU ÌÍæ ÂýæÚU•Ö-
(1) ØãU ¥çÏçÙØ× ÀU•æèâ»É¸U ·ë¤çá-ÀU•æèâ»É¸U ·ë¤çá-ÀU•æèâ»É¸U ·ë¤çá-ÀU•æèâ»É¸U ·ë¤çá-ÀU•æèâ»É¸U ·ë¤çá-
©UÂÁ ׇÇUè ¥çÏçÙØ×, ©UÂÁ ׇÇUè ¥çÏçÙØ×, ©UÂÁ ׇÇUè ¥çÏçÙØ×, ©UÂÁ ׇÇUè ¥çÏçÙØ×, ©UÂÁ ׇÇUè ¥çÏçÙØ×, 1972  ·¤ãUæ Áæ
â·ð¤»æÐ
(2) §â·¤æ çßSÌæÚU â¢Âê‡æü ÀU•æèâ»É¸U ÂÚU
ãñUÐ
(3) ØãU °ðâè ç¼Ù梷¤ ·¤ô Âýßë•æ ãUô»æ çÁâð
ÚUæ’Ø âÚU·¤æÚU, ¥çÏâê¿Ùæ mæÚUæ, çÙØÌ ·¤ÚÔUÐ
2. ÂçÚUÖæáæ°¡—ÂçÚUÖæáæ°¡—ÂçÚUÖæáæ°¡—ÂçÚUÖæáæ°¡—ÂçÚUÖæáæ°¡— (1) §â ¥çÏçÙØ× ×ð´,
ÁÕ Ì·¤ ⢼Öü â𠥋ØÍæ ¥ÂðçÿæÌ Ù ãUô—
(·¤) “ ·ë¤çá-©UÂÁ·ë¤çá-©UÂÁ·ë¤çá-©UÂÁ·ë¤çá-©UÂÁ·ë¤çá-©UÂÁ”  âð ¥çÖÂýðÌ ãñU ·ë¤çá,
©UlæÙ-·ë¤çá, Âàæé-ÂæÜÙ, ×Ïé×€¹è
ÂæÜÙ, ׈SØ ÂæÜÙ Øæ ßÙ â¢Õ¢Ïè
â×SÌ ©UˆÂæ¼Ù1 [***] Áô ç·¤ ¥Ùéâê¿è
×ð´ çßçÙç¼ücÅU ãñ´U;
CHAPTER I.
Preliminary
1. Short title, extent and com-
mencement.- (1) This Act may be
called the Chhattisgarh Krishi Upaj
Mandi Adhiniyam, 1972.
(2) It extends to whole of
Chhattisgarh.
(3) It shall come into force on
such date as the S tate Government
may, by notification, appoint.
2. Definitions.- (1) In this Act,
unless the context otherwise requires,-
(a) “agricultural pr oduce” means all
produce1 [***] of agriculture,
horticulture, animal husbandry,
apiculture, pisciculture or for -
est as specified in this Sched-
ule;
1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 5 âÙ÷ 1990 mæÚUæ (ç¼Ù梷¤ 8-2-1990 âð) çßÜôçÂÌÐ
¥Ùéâê¿è¥Ùéâê¿è¥Ùéâê¿è¥Ùéâê¿è¥Ùéâê¿è
¥Ùé·ý¤×梷¤ ¥çÏçÙØ× ·¤æ Ùæ×
(1) (2)
1. ׊ØÂý¼ðàæ ·ë¤çá ©UÂÁ ×¢ÇUè ¥çÏçÙØ×, 1972
[ÀU•æèâ»É¸U ÚUæÁ˜æ (¥âæÏæÚU‡æ) ç¼Ù梷¤ 20.12.2000 ÂëcÆU 77-78 ÂÚU Âý·¤æçàæÌ]
The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 3
1[(¹) “ ·ë¤á·¤·ë¤á·¤·ë¤á·¤·ë¤á·¤·ë¤á·¤”  âð ¥çÖÂýðÌ ãñU, °ðâæ ÃØç€Ì
°ß¢ ©Uâ·¤æ ÂçÚUßæÚU çÁâ·¤è Áèçß·¤æ ·¤æ
âæÏÙ Âê‡æüÌÑ ·ë¤çá ©UÂÁ ÂÚU ¥æÏæçÚUÌ
ãUô ¥æñÚU Áô ¥ÂÙð SßØ¢ ·ð¤ çÜ°—
(i) ¥ÂÙð SßØ¢ ·ð¤ Ÿæ× mæÚUæ; Øæ
(ii) ¥ÂÙð ÂçÌ Øæ ¥ÂÙè ˆÙè ·ð¤ Ÿæ× mæÚUæ; Øæ
(iii) ¥ÂÙð ÃØç€Ì»Ì ÂØüßðÿæ‡æ Øæ ¥ÂÙð ·é¤ÅéU•Õ
·ð¤ ç·¤âè °ðâð â¼SØ ·ð¤, Áô ç·¤ ª¤ÂÚU
©U¹‡ÇU (¼ô) ×ð´ çßçÙç¼ücÅU ãñU, ÃØç€Ì»Ì
ÂØüßðÿæ‡æ ·ð¤ ¥ÏèÙ ÖæǸðU ·ð¤ Ÿæç×·¤ mæÚUæ
Øæ °ðâè ×Á¼êÚUè ÂÚU, Áô ç·¤ Ù·¤¼ Øæ
ßSÌé ·ð¤ M¤Â ×ð´ ¼ðØ ãUô ç·¤‹Ìé ȤâÜ ·ð¤
¥¢àæ ·ð¤ M¤Â ×ð´ ¼ðØ Ù ãUô, ÚU¹ð »Øð Ùæñ·¤ÚUô´
mæÚUæ;
¹ðÌè ·¤ÚUÌæ ãUô, ç·¤‹Ìé ©Uâ·ð¤ ¥‹Ì»üÌ ·ë¤çá-
©UÂÁ ·¤æ ·¤ô§ü ÃØæÂæÚUè, ¥æɸUçÌØæ¡, Âýâ¢S·¤ÚU‡æ·¤•ææü
(ÂýôâðâÚU), ¼ÜæÜ, ÌéÜñØæ Øæ ãU•×æÜ ÙãUè´ ¥æÌæ ãñU
ÖÜð ãUè °ðâæ ÃØæÂæÚUè ¥æɸUçÌØæ, Âýâ¢S·¤ÚU‡æ·¤•ææü,
¼ÜæÜ, ÌéÜñØæ Øæ ãU•×æÜ ·ë¤çá-©UÂÁ ·ð¤ ©UˆÂæ¼Ù
×ð´ Öè Ü»æ ãéU¥æ ãUô;
“ (¹ ¹)— “ ÂçÚUßæÚU”  âð ¥çÖÂýðÌ ãñU ÃØç€Ì ÌÍæ
©Uâ·¤æ/©Uâ·¤è ˆÙè Øæ ÂçÌ, Áñâè Öè
çSÍçÌ  ãUô °ß¢ ©Uâ·ð¤  Õ‘¿ð´, çÂÌæ,×æÌæ,
ÕãÙ °ß¢ Öæ§ü, Áô ©Uâ ÂÚU ¥æçŸæÌ ãUô
ÌÍæ ©Uâ·ð¤ âæÍ çÙßæâ ·¤ÚU ÚUãðU ãUô´” ,
1[(b) “agriculturist” means a person
whose source of livelihood is
wholly dependent on agricultural
produce and who cultivates land
on one’s own account,—
(i) by one’s own labour ; or
(ii) by the labour of the either spouse
; or
(iii) under the personal supervision of
oneself or any member of one’ s
family referred to in subclause (ii)
above by hired labour or by ser -
vants on wages payable in cash
or kind but not as corp share ;
but does not Include a
trader, commission agent, proces-
sor , broker , weighmen, or
hammal of agricultural produce
although such trader, commission
agent, processor, broker weigh-
men or hammal may also be en-
gaged in the production of agri-
cultural produce;]
(bb) “Family” means a person and his/ her,
wife or husband, as the case may
be, and his/ her children, father ,
mother, sister, and brothers, de-
pendent on and residing with
him.”
1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 11 âÙ÷ 1985 mæÚUæ (ç¼Ùæ·¤ 12-6-1985 âð) ÂýçÌSÍæçÂÌÐ
S. 2
2. ÀU.».¥çÏçÙØ× ·ý¤. 22 âÙ÷ 2011 mæÚUæ (ç¼Ùæ·¤ 10-10-2011 âð) ÂýçÌSÍæçÂÌÐ
4 ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, 1972
(») “ ÕôÇüU ÕôÇüUÕôÇüU ÕôÇüUÕôÇüU”  âð ¥çÖÂýðÌ ãñU ¥çÏçÙØ× ·ð¤ ¥ÏèÙ
SÍæçÂÌ ç·¤Øæ »Øæ ÀU•æèâ»É¸U ÚUæ’Ø ·ë¤çá
ç߇æÙ ÕôÇüU;
(ƒæ) “ ©UÂçßçÏØô´©UÂçßçÏØô´©UÂçßçÏØô´©UÂçßçÏØô´©UÂçßçÏØô´”  âð ¥çÖÂýðÌ ãñU ÏæÚUæ 80 ·ð¤ ¥ÏèÙ
ÕÙæ§ü »§ü ©UÂçßçÏØæ¡;
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¥æñÚU ©Uⷤ𠥋̻üÌ ¥ÂÚU ·¤Üð€ÅUÚU¥æÌæ ãñUÐ
(¾¤) “ ¥çÖ·¤•ææü¥çÖ·¤•ææü¥çÖ·¤•ææü¥çÖ·¤•ææü¥çÖ·¤•ææü ”  âð ¥çÖÂýðÌ ãñU °ðâæ ÃØç€Ì Áô
¥ÂÙð çÙØô€Ìæ  ·¤è ¥ôÚU âð ÌÍæ ÂýˆØð·¤
â¢ÃØßãUæÚU ×ð´ ¥‹ÌßüçÜÌ ÚU·¤× ÂÚU ·¤×èàæÙ
Øæ ÂýçÌàæÌÌæ ·ð¤ ÂýçÌÈ¤Ü SßM¤Â ·ë¤çá-©UÂÁ
·¤æ ·ý¤Ø ·¤ÚUÌæ ãñU ÌÍæ Ù»¼ Öé»ÌæÙ ·¤ÚUÌæ ãñU,
©Uâð ¥ÂÙè ¥çÖÚUÿææ ×ð´ ÚU¹Ìæ ãñU ¥æñÚU â•Ø·¤÷
¥Ùé·ý¤× ×ð´ ©Uâð çÙØô€Ìæ  ·¤ô ÂçÚU¼•æ ·¤ÚUÌæ ãñU
Øæ Áô 3[ׇÇUè ÿæð˜æ ·ð¤ ÖèÌÚU âð Øæ ׇÇUè ÿæð˜æ
·ð¤ ÕæãUÚU âð] çß·ý¤Ø ·ð¤ çÜ° ÖðÁè »§ü ·ë¤çá-
©UÂÁ ·¤ô ÂýæŒÌ ·¤ÚUÌæ ãñU ÌÍæ ¥ÂÙè ¥çÖÚUÿææ
×ð´ ÜðÌæ ãñU, ׇÇUè-ÿæð˜æ ×ð´ ©Uâð Õð¿Ìæ ãñU ÌÍæ
·ýð¤Ìæ âð ©Uâ·ð¤ çÜ° Öé»ÌæÙô´ ·¤æ ⢻ýãU‡æ ·¤ÚUÌæ
ãñU ¥æñÚU ¥ÂÙð çÙØô€Ìæ ·¤ô çß·ý¤Ø ¥æ»× ÖðÁÌæ
ãñU;
U(¾¤¾¤) çßÜôçÂÌ***
1[(¾¤¾¤¾¤) “ â´çßÎæ ¹ðÌèâ´çßÎæ ¹ðÌèâ´çßÎæ ¹ðÌèâ´çßÎæ ¹ðÌèâ´çßÎæ ¹ðÌè ”  âð ¥çÖÂýðÌ ãñU ç·¤âè
ÃØçQ¤ mUæÚUæ ¥ÂÙè Öêç× ÂÚU ¥‹Ø ÃØçQ¤ ·ð¤
âæÍ ·ë¤çá ©UÂÁ ·¤è ¹ðÌè §Uâ ÂýÖæß ·ð¤ çÜç¹Ì
·¤ÚUæÚU ·ð¤ ¥ŠæèÙ ·¤ÚUÙæ ç·¤ ©Uâ·¤è ·ë¤çá ©UÂÁ
·¤ÚUæÚU ×ð´ çßçÙçÎüCU ÎÚU ÂÚU ·ý¤Ø ·¤è Áæ°»èÐ
1[(¾¤¾¤¾¤¾¤) “ â´çßÎæ ¹ðÌè ·¤ÚUæÚUâ´çßÎæ ¹ðÌè ·¤ÚUæÚUâ´çßÎæ ¹ðÌè ·¤ÚUæÚUâ´çßÎæ ¹ðÌè ·¤ÚUæÚUâ´çßÎæ ¹ðÌè ·¤ÚUæÚU”  âð ¥çÖÂýðÌ ãñ,U
â´çßÎæ ¹ðÌè ãðÌé â´çßÎæ ¹ðÌè ·ýð¤Ìæ °ß´ â´çßÎæ
¹ðÌè ©UˆÂæη¤ ·ð¤ ×ŠØ ãéU¥æ ·¤ÚUæÚUÐ
(c) “Board”  means the Chhattisgarh state
Agricultural Marketing Board estab-
lished under this Act ;
(d) “Bye-laws”  means the bye-laws made
under Section 80;
1[(dd) “Collector”  means the Collector of
the District and includes an Additional
Collector;]
(e) “ Agent”  menas a person who on be-
half of his principal and in consider -
ation of a percentage upon the amount
involved in such transaction buys ag-
ricultural produce and makes payment
in cash, keeps it in his custody and
delivers it to the principal  in due
course or who receives and takes in
his custody agricultural produce sent
for sale 3 [within the market area or
from outside the market area, sells the
same in the market area and collects
payment therefor from the buyer and
remits the sale proceeds to his principal :
 (ee) Omitted***
1[(eee) “Contract farming”  means farming
of agricultural produce on contract ba-
sis by a person on his land under a
written agreement with another person
to the ef fect that his farm produce
should be purchased at a rate speci-
fied in the agreement.
1[(eeee) “Contract farming agr eement”
means the agreement made for con-
tract farming between contract farm-
ing buyer and contract farming pro-
ducer.
S. 2
1. ÀU.». ¥çÏçÙØ× ·ý¤. 9 âÙ÷ 2006, ÀU.». ÚUæÁÂ˜æ ¥âæŠææÚU‡æ ç¼Ù梷¤ 10-2-2006 mæÚUæ ¥‹ÌÑSÍæçÂÌÐ
The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 5
1[(¾¤¾¤¾¤¾¤¾¤) “ â´çßÎæ ¹ðÌèâ´çßÎæ ¹ðÌèâ´çßÎæ ¹ðÌèâ´çßÎæ ¹ðÌèâ´çßÎæ ¹ðÌè  ©UˆÂæ礩UˆÂæ礩UˆÂæ礩UˆÂæ礩UˆÂæη¤ ”  âð
¥çÖÂýðÌ ãñU °ðâæ ÃØç€Ì Áæð ¥ÂÙè Öêç× ÂÚU
ç·¤âè â´çßÎæ ¹ðÌè ·ð¤ çÜç¹Ì ·¤ÚUæÚU ·ð¤ ¥ŠæèÙ
·ë¤çá ©UÂÁ ©UˆÂæçÎÌ ·¤ÚUÌæ ãñUÐ
1[(¾¤¾¤¾¤¾¤¾¤¾¤) “ â´çßÎæ ¹ðÌè ·ýð¤Ìæâ´çßÎæ ¹ðÌè ·ýð¤Ìæâ´çßÎæ ¹ðÌè ·ýð¤Ìæâ´çßÎæ ¹ðÌè ·ýð¤Ìæâ´çßÎæ ¹ðÌè ·ýð¤Ìæ”  âð ¥çÖÂýðÌ
ãñU °ðâæ ÃØç€Ì ·¤•ÂÙè Øæ Öæ»èÎæÚUè Ȥ×ü Áæð
â´çßÎæ ¹ðÌè ·ð¤ ç·¤âè çÜç¹Ì ·¤ÚUæÚU ·ð¤ ¥ŠæèÙ
·ë¤çá ©UÂÁ ·¤æð â´çßÎæ ¹ðÌè ©UˆÂæη¤ âð ·ý¤Ø
·¤ÚUÌæ ãñUÐ
“ 2[(¾¤¾¤¾¤¾¤¾¤¾¤¾¤) “ ç·¤âæÙ ©UˆÂæη¤ â´»ÆUÙç·¤âæÙ ©UˆÂæη¤ â´»ÆUÙç·¤âæÙ ©UˆÂæη¤ â´»ÆUÙç·¤âæÙ ©UˆÂæη¤ â´»ÆUÙç·¤âæÙ ©UˆÂæη¤ â´»ÆUÙ ”
âð ¥çÖÂýðÌ ãñU, °ðâæ â´»ÆUÙ çÁâ·¤æ »ÆUÙ àæðØÚU
ŠææÚU·¤ ç·¤âæÙ ©UˆÂæη¤æð mUæÚUæ ·ë¤çá »çÌçßçŠæØæð´
·ð¤ çÜ° ç·¤Øæ »Øæ ãUæð ¥æñÚU Áæð ·´¤ÂÙè
¥çŠæçÙØ×, 2013 (·ý¤.18 âÙ÷ 2013) ·ð¤
¥Šæè٠´Áè·ë¤Ì çÙ»ç×Ì çÙ·¤æØ/·´¤ÂÙè ãUæð,
ÌÍæ Âýæ‰æç×·¤ ÂñÎæßæÚU ·ð¤ ·¤æÚUæðÕæÚU â´Õ´Šæè
»çÌçßçŠæØæð´ ·ð¤ ÜðÙÎðÙ ×ð´ â´Ü»A ãUæð °ß´ Áæð
ç·¤âæÙ ©UˆÂæη¤æð ·ð¤ ÜæÖ ·ð¤ çÜ° ·¤æØü ·¤ÚUÌæ
ãUæð ÌÍæ §Uâ·ð¤ ÜæÖ ·¤æ çãUSâæ, ç·¤âæÙ
©UˆÂæη¤æð ·ð¤ Õè¿ Õæ´ÅUæ ÁæÌæ ãUæð ¥æñÚU àæðá
ÚUæçàæ, §Uâ·ð¤ àæðØÚU Âê´Áè ¥Íßæ ¥æÚUçÿæÌ çÙçŠæ
×ð´ çÙßðàæ ·¤è ÁæÌè ãUæð,”
[(¿) “ ÂýÕ¢Ï â¢¿æÜ·¤ÂýÕ¢Ï â¢¿æÜ·¤ÂýÕ¢Ï â¢¿æÜ·¤ÂýÕ¢Ï â¢¿æÜ·¤ÂýÕ¢Ï â¢¿æÜ·¤ ”  âð ¥çÖÂýðÌ ãñU §â
¥çÏçÙØ× ·ð¤ ¥ÏèÙ çÙØé€Ì ÀU•æèâ»É¸U ÚUæ’Ø
·ë¤çá ç߇æÙ ÕôÇüU ·¤æ ÂýÕ¢Ï â¢¿æÜ·¤ ¥æñÚU
ßãU ¥æØé€Ì, ׇÇUè, ÀU•æèâ»É¸U Öè ãUô»æ;]
(ÀU) “ ׇÇUèׇÇUèׇÇUèׇÇUèׇÇUè”  âð ¥çÖÂýðÌ ãñU ÏæÚUæ 4 ·ð¤ ¥ÏèÙ
SÍæçÂÌ ·¤è »§ü ×¢ÇUè;
(eeeee) “Contract farming producer” means
a person obtaining agricultural pro-
duce on his land under a written agree-
ment of contract farming.
(eeeeee) “Contract farming buyer”  means
a person, company or partnership firm
who purchases agricultural produces
from contract farming producer under
a written agreement of contract farm-
ing.
“ 2[(eeeeeee) “Farmer Producer Organiza-
tion”  means an or ganization which
is built up by the share holder farmer
producers for the purpose of agricul-
tural activities and is a body corpo-
rate/ companies registered under the
Companies Act, 2013 ( No. 18 of
2013) and engaged in trading related
activities of the transaction of primary
produce and works for the benefit of
the farmer producer and part of its
benefit be divided among the farmer
producers and remaining amount be
invested in its share capital or reserve
fund. ”
[(f) “Managing Dir ector”  means the
Managing Director of the Chhattisgarh
State Agriculture Marketing Board
appointed under this Act and he shall
also be the Commissioner Mandi
Chhattisgarh;]
(g) “Market”  means a market established
under section 4 ;
1. ÀU.». ¥çÏçÙØ× ·ý¤. 9 âÙ÷ 2006, ÀU.». ÚUæÁÂ˜æ ¥âæŠææÚU‡æ ç¼Ù梷¤ 10-2-2006 mæÚUæ ¥‹ÌÑSÍæçÂÌÐ
2. ÀU.». ÚæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mæÚUæ ÀU.». ÚæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mæÚUæ ÂýçÌSÍæçÂÌÐ¥‹ÌÑSÍæçÂÌÐ
6 ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, 1972
(Á) “ ׇÇUè-ÿæð˜æUׇÇUè-ÿæð˜æUׇÇUè-ÿæð˜æUׇÇUè-ÿæð˜æUׇÇUè-ÿæð˜æU”  âð âð ¥çÖÂýðÌ ãñU ßãU ÿæð˜æ
çÁâ·ð¤ çÜ° ÏæÚUæ 4 ·ð¤ ¥Ïè٠ׇÇUè SÍæçÂÌ
·¤è »§ü ãUô;
(Ûæ) “ ׇÇUè âç×çÌׇÇUè âç×çÌׇÇUè âç×çÌׇÇUè âç×çÌׇÇUè âç×çÌ”  âð ¥çÖÂýðÌ ãñU ÏæÚUæ 11 ·ð¤
¥ÏèÙ »çÆUÌ ·¤è »§ü âç×çÌ;
(†æ) “ ׇÇUè ·ë¤ˆØ·¤æÚUèׇÇUè ·ë¤ˆØ·¤æÚUèׇÇUè ·ë¤ˆØ·¤æÚUèׇÇUè ·ë¤ˆØ·¤æÚUèׇÇUè ·ë¤ˆØ·¤æÚUè ”  ·ð¤ ¥‹Ì»üÌ ¥æÌæ ãñU
¼ÜæÜ, ¥æɸUçÌØæ, çÙØæüÌ·¤, ¥ôÅUÙð ßæÜæ,
¥æØæÌ·¤, ¼ÕæÙð ßæÜæ (ÂýðâÚU),
Âýâ¢S·¤ÚU‡æ·¤•ææü, SÅUæòç·¤SÅU, ÃØæÂæÚUè, ÌéÜñØæ,
Öæ‡ÇUæ»æçÚU·¤, ãU•×æÜ, âßðüÿæ·¤, ÌÍæ °ðâæ
¥‹Ø ÃØç€Ì çÁâð çÙØ×ô´ Øæ ©UÂçßçÏØô ·ð¤
¥ÏèÙ ×¢ÇUè ·ë¤ˆØ·¤æÚUè ·ð¤ M¤Â ×ð´ ƒæôçáÌ
ç·¤Øæ ÁæØ;
(ÅU) “ ×êÜ ×‡ÇUè×êÜ ×‡ÇUè×êÜ ×‡ÇUè×êÜ ×‡ÇUè×êÜ ×‡ÇUè ”  âð ç·¤âè ׇÇUè-Âýæ´»‡æ ·ð¤
â¢Õ¢Ï ×ð´, ¥çÖÂýðÌ ãñU ·¤ô§ü °ðâæ ÿæð˜æ Áô ÏæÚUæ
5 ·¤è ©UÂÏæÚUæ (2) ·ð¤ ¹‡ÇU (¹) ·ð¤ ¥ÏèÙ
×êÜ ×‡ÇUè (×æ·ðü¤ÅU ÂýæÂÚU) ƒæôçáÌ ç·¤Øæ »Øæ
ãUô;
1(ÆU) “ ×´ÇUè Âýæ´»‡æ Øæ çßàæðá ßSÌé ×´ÇUè Âýæ´»‡æ×´ÇUè Âýæ´»‡æ Øæ çßàæðá ßSÌé ×´ÇUè Âýæ´»‡æ×´ÇUè Âýæ´»‡æ Øæ çßàæðá ßSÌé ×´ÇUè Âýæ´»‡æ×´ÇUè Âýæ´»‡æ Øæ çßàæðá ßSÌé ×´ÇUè Âýæ´»‡æ×´ÇUè Âýæ´»‡æ Øæ çßàæðá ßSÌé ×´ÇUè Âýæ´»‡æ
Øæ ©UÂ×´ÇUè Âýæ´»‡æ Øæ ç·¤âæÙ/©UÂÖæðQ¤æØæ ©UÂ×´ÇUè Âýæ´»‡æ Øæ ç·¤âæÙ/©UÂÖæðQ¤æØæ ©UÂ×´ÇUè Âýæ´»‡æ Øæ ç·¤âæÙ/©UÂÖæðQ¤æØæ ©UÂ×´ÇUè Âýæ´»‡æ Øæ ç·¤âæÙ/©UÂÖæðQ¤æØæ ©UÂ×´ÇUè Âýæ´»‡æ Øæ ç·¤âæÙ/©UÂÖæðQ¤æ
©UÂ×´ÇUè Âýæ´»‡æ©UÂ×´ÇUè Âýæ´»‡æ©UÂ×´ÇUè Âýæ´»‡æ©UÂ×´ÇUè Âýæ´»‡æ©UÂ×´ÇUè Âýæ´»‡æ”  âð ç·¤âè ×´ÇUè ÿæð˜æ ·ð¤ â´Õ´Šæ
×ð´ ¥çÖÂýðÌ ãñU ·¤æð§üU °ðâæ çßçÙçÎücÅU SÍæÙ,
çÁâð ŠææÚUæ 5 ·¤è ©UÂ-ŠææÚUæ (2) ·ð¤ •´æÇU (·¤)
·ð¤ ¥ŠæèÙ ×´ÇUè Âýæ´»‡æ çßàæðá ßSÌé ×´ÇUè Âýæ´»‡æ
Øæ ©UÂ-×´ÇUè Âýæ´»‡æ Øæ ç·¤âæÙ/ ©UÂÖæð€Ìæ
©UÂ×´ÇUè Âýæ´»‡æ ƒææðçáÌ ç·¤Øæ »Øæ ãUæðÐ
  2[SÂcÅUè·¤ÚU‡æ—SÂcÅUè·¤ÚU‡æ—SÂcÅUè·¤ÚU‡æ—SÂcÅUè·¤ÚU‡æ—SÂcÅUè·¤ÚU‡æ— ¥çÖÃØç€Ì “ ©UÂׇÇUè Âý梻‡æ”
·ð¤ ¥‹Ì»üÌ “ ãUæÅU ÕæÁæÚU” ¥æÌð ãñ´U;¸]
1[(ÇU)“ ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ”  âð ç·¤âè ׇÇUè
·ð¤ â¢Õ¢Ï ×ð´ ¥çÖÂýðÌ ãñU â×SÌ °ðâè ©UÂÁ
Áô ¥Ùéâê¿è ×ð´ çßçÙç¼ücÅU ãUô;]
(h) “market area”  means the area for
which a market is established un-
der section 4 :
(i) “market committee”  means a com-
mittee constituted under section 11;
(j) “market functionary”  includes a
broker, a commission agent, an ex-
porter , a ginner , an Importer , a
presser, a processor , a stockist, a
trader, weighman, warehouseman,
hammal, surveyor and such other
person as may be declared under the
rules or the bye-laws to be a market
functionary :
(k) “market pr oper”  in relation to a
market yard means an area declared
to be a market proper under clause
(b) of sub-section (2) of section 5;
1(1) “market yard or  special produce
market yard, or sub market yard
or farmemers/ consumers sub
market yard”  in relation to a mar-
ket area means a specified place de-
clared to be a market yard or spe-
cial produce market yard or sub-
market yard of farmers / consumer
sub market yard under clause (a) of
sub-section (2) of section 5 ;]
2[Explanation ;  The expression
“sub-market yard” shall include
“haat bazars”;]
1[(m) “notified agricultural produce”  in
relation to a market means all such
produce specified in the Schedule:]
1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ÂýçÌSÍæçÂÌÐ
2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ¥‹ÌÑSÍæçÂÌÐ
2[(Ç-1U)“ ¥‹Ø çÂÀUǸUæ ß»ü” âð ¥çÖÂýðÌ ãñU ÚUæ’Ø
âÚU·¤æÚU mæÚUæ â×Ø-â×Ø ÂÚU ØÍæâ¢àæôçÏÌ
2[(m-1) “Other Backward Classes”
means the other Backward Classes
of Citizens as specified by the State
The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 7
¥çÏâê¿Ùæ ·ý¤×梷¤ °È¤-85 ‘¿èâ-4-84,
ç¼Ù梷¤ 26 ç¼â•ÕÚU, 1984 ×ð´ ØÍæçßçÙç¼ücÅU
Ùæ»çÚU·¤ô´ ·¤æ ¥‹Ø çÂÀUǸUæ ß»ü;]
1[(ÇUÇU) “ ÀUôÅUæ ÃØæÂæÚUèÀUôÅUæ ÃØæÂæÚUèÀUôÅUæ ÃØæÂæÚUèÀUôÅUæ ÃØæÂæÚUèÀUôÅUæ ÃØæÂæÚUè”  âð ¥çÖÂýðÌ ãñU ·¤ô§ü °ðâæ
ÃØç€Ì Áô ç·¤âè °·¤ â×Ø ÂÚU SÅUæ·¤ ×ð´
çßçÖ‹Ù Âý·¤æÚU ·¤è ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ¼â
ç€ß¢ÅUÜ âð Øæ ·¤ô§ü °·¤ ¥çÏâêç¿Ì ·ë¤çá ©UÂÁ
¿æÚU ç€ß¢ÅUÜ âð ¥çÏ·¤ Ù ÚU¹Ìæ ãUô;
ÂÚU‹Ìé ßãU ç·¤âè Öè °·¤ ç¼Ù ×ð´ ¿æÚU ç€ß¢ÅUÜ
Ïæ‹Ø âð Øæ ¼ô ç€ß¢ÅUÜ çÌÜãUÙô´, ¼æÜô´ ÌÍæ
Ì‹Ìé ȤâÜô´ âð ¥çÏ·¤ ·¤æ ·ý¤Ø ÙãUè´ ·¤ÚÔU»æ;]
2[(ÇUÇUÇU) “ Âýâ¢S·¤ÚU‡æÂýâ¢S·¤ÚU‡æÂýâ¢S·¤ÚU‡æÂýâ¢S·¤ÚU‡æÂýâ¢S·¤ÚU‡æ”  âð ¥çÖÂýðÌ ãñU ¿ê‡æü ·¤ÚUÙæ,
ÂðÚUÙæ, çÀUÜ·¤æ ©UÌæÚUÙæ, Öêâè çÙ·¤æÜÙæ,
¥Ïôüc‡æ ·¤ÚUÙæ,¥ôÅUÙæ, ¼ÕæÙæ, âé¹æÙæ Øæ ·¤ô§ü
¥‹Ø ¥çÖç·ý¤Øæ Áô ç·¤âè ·ë¤çá-©UÂÁ Øæ
©Uâ·ð¤ ©UˆÂæ¼Ù ÂÚU ©Uâ·ð¤ ¥ç‹Ì× ©UÂÖô» ·ð¤
Âêßü ·¤è ÁæÌè ãUô;
(ÇUÇUÇUÇU) “ Âýâ¢S·¤ÚU‡æ·¤•ææüÂýâ¢S·¤ÚU‡æ·¤•ææüÂýâ¢S·¤ÚU‡æ·¤•ææüÂýâ¢S·¤ÚU‡æ·¤•ææüÂýâ¢S·¤ÚU‡æ·¤•ææü ”  âð ¥çÖÂýðÌ ãñU, ·¤ô§ü
°ðâæ ÃØç€Ì Áô ·ë¤çá ©UÂÁ ·¤æ Âýâ¢S·¤ÚU‡æ
àææÚUèçÚU·¤ Ÿæ× âð Øæ Øæ¢ç˜æ·¤ âæÏÙô´ mæÚUæ ·¤ÚUÌæ
ãUô;]
3[(ÇUÇUÇUÇUÇU) “ ¥Ùéâêç¿Ì ÁæçÌØô´¥Ùéâêç¿Ì ÁæçÌØô´¥Ùéâêç¿Ì ÁæçÌØô´¥Ùéâêç¿Ì ÁæçÌØô´¥Ùéâêç¿Ì ÁæçÌØô´ ”  ¥æñÚU
“ ¥Ùéâêç¿Ì ÁÙÁæçÌØô´¥Ùéâêç¿Ì ÁÙÁæçÌØô´¥Ùéâêç¿Ì ÁÙÁæçÌØô´¥Ùéâêç¿Ì ÁÙÁæçÌØô´¥Ùéâêç¿Ì ÁÙÁæçÌØô´”  ·¤æ ßãUè ¥Íü ãUô»æ
Áô ©U‹ãð´U ÖæÚUÌ ·ð¤ â¢çßÏæÙ ·ð¤ ¥Ùé‘ÀðU¼ 366
·ð¤ ·ý¤×àæÑ ¹‡ÇU (24) ¥æñÚU (25) ×ð´ ç¼Øæ »Øæ
ãñU;]
(ÇUÇÇUU) “ çßçÙ×æü‡æçßçÙ×æü‡æçßçÙ×æü‡æçßçÙ×æü‡æçßçÙ×æü‡æ”  âð ¥çÖÂýðÌ ãñU, ·ë¤çá ©UÂÁ ·ð¤
×ëÜ SßM¤Â, ¥æ·¤æÚU, Âý·¤æÚU ÌÍæ »é‡æ ·¤ô
©Uâ·ð¤ ßæç‡æç’Ø·¤ ÂýØôÁÙ ·ð¤ çÜ° ç·¤âè
¼êâÚUè ßSÌé âð Õ¼ÜÙæ çÁââð ©Uâð ÙØæ °ß¢
çßçÖ‹Ù SßM¤Â, ¥æ·¤æÚU, Âý·¤æÚU ÌÍæ »é‡æ Øæ
â¢ØôÁÙ/âç•×Ÿæ‡æ ÂýæŒÌ ãUôÌæ ãñUÐ
(ÇUÇUÇUÇUÇÇÇUUU) “ çßçÙ×æüÌæçßçÙ×æüÌæçßçÙ×æüÌæçßçÙ×æüÌæçßçÙ×æüÌæ”  âð ¥çÖÂýðÌ ãñU ·¤ô§ü
°ðâæ ÃØç€Ì, Áô ·ë¤çá ©UÂÁ âð çßçÙ×æü‡æ
àææÚUèçÚU·¤ Øæ Øæ¢ç˜æ·¤ âæÏÙô´ mæÚUæ ·¤ÚUÌæ ãUôÐ
Government vide Notification No. F.
85-XXV-4-84. dated the 26th Decem-
ber. 1984 as amended from time to
time;]
1[(mm) “petty trader”  means a person who
does not hold more than ten quintals
of various kinds of notified agricul-
tural produce or four quintals of any
single notified agricultural produce in
stock at a time :
Provided that he shall not purchase
more than four quintals of cereals or
two quintals of oilseeds, pulses and fi-
bre corps, in a day:]
2[(mmm) “pr ocessing”  means powdering,
crushing, decorticating, husking, par-
boiling, ginning, pressing, curing or
any other treatment to which an agri-
cultural produce or its product is sub-
jected to before final consumption ;
(mmmm) “pr ocessor”  means a person who
processes agricultural produce by
manual or mechanincal means;]
3[(mmmmm) “Scheduled Castes” and
“Scheduled Tribes”  shall carry the
same meaning as assigned to them
under clause (24) and (25) respec-
tively of Articles 366 of the Constitu-
tion of India;]
(mmmmmm) “Manufactur e”  means con-
version of original look, size, shape
and properties of the agricultural pro-
duce into other product having new
and different look, shape and the prop-
erties or mixture/combination there of
for the commercial purpose.”
(mmmmmmm) “Manufatur e”  means a per-
son who manufacture from a agricul-
ture produce by manual or mechani-
cal means.
1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ÂýçÌSÍæçÂÌÐ
2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ
3. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 27 âÙ÷ 1997 mæÚUæ (ç¼Ù梷¤ 15-6-1997 âð) ¥‹ÌÑSÍæçÂÌÐ
8 ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, 1972
(ÉU) [***;]
(‡æ) “ âç¿ßâç¿ßâç¿ßâç¿ßâç¿ß”  âð ¥çÖÂýðÌ ãñU ç·¤âè ׇÇUè âç×çÌ
·¤æ âç¿ß;
(Ì) “ ÃØæÂæÚUèÃØæÂæÚUèÃØæÂæÚUèÃØæÂæÚUèÃØæÂæÚUè”  âð ¥çÖÂýðÌ ãñU ·¤ô§ü °ðâæ ÃØæÂæÚUè
Áô ¥ÂÙð ·¤æÚUÕæÚU ·ð¤ Âýàææ×æ‹Ø ¥Ùé·ý¤× ×ð´
ç·¤âè ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·¤æ ·ý¤Ø Øæ
çß·ý¤Ø ·¤ÚUÌæ ãñU ¥æñÚU ©Uâ·ð¤ ¥‹Ì»üÌ °ðâæ
ÃØç€Ì ãñU Áô ·ë¤çá-©UÂÁ ·ð¤ Âýâ¢S·¤ÚU‡æ ×ð´
Ü»æ ãUô ç·¤‹Ìé ©Uâ·ð¤ ¥‹Ì»üÌ §â ©UÂÏæÚUæ
·ð¤ ¹‡ÇU (¹) ×ð´ ØÍæ ÂçÚUÖæçáÌ ·ë¤á·¤
ÙãUè´ ãñUÐ
1[(Í) “ çÙÁè ׇÇUè Âýæ´»‡æ/ çÙÁè ©UÂׇÇUèçÙÁè ׇÇUè Âýæ´»‡æ/ çÙÁè ©UÂׇÇUèçÙÁè ׇÇUè Âýæ´»‡æ/ çÙÁè ©UÂׇÇUèçÙÁè ׇÇUè Âýæ´»‡æ/ çÙÁè ©UÂׇÇUèçÙÁè ׇÇUè Âýæ´»‡æ/ çÙÁè ©UÂׇÇUè
Âýæ´»‡æ/ çÙÁè ç·¤âæÙ ©UÂÖæðQ¤æÂýæ´»‡æ/ çÙÁè ç·¤âæÙ ©UÂÖæðQ¤æÂýæ´»‡æ/ çÙÁè ç·¤âæÙ ©UÂÖæðQ¤æÂýæ´»‡æ/ çÙÁè ç·¤âæÙ ©UÂÖæðQ¤æÂýæ´»‡æ/ çÙÁè ç·¤âæÙ ©UÂÖæðQ¤æ
Âýæ´»‡æ âðÂýæ´»‡æ âðÂýæ´»‡æ âðÂýæ´»‡æ âðÂýæ´»‡æ âð ”  âð ¥çÖÂýðÌ ãñU ׇÇUè ÿæð˜æ
×ð´ ÚUæ’Ø âÚU·¤æÚU mUæÚUæ ¥çŠæâêç¿Ì Âýæ´»‡æð
âð çÖóæ °ðâæ SÍæÙ, ÁãUæ´ ¥Šææðâ´ÚU¿Ùæ
·¤æ çß·¤æâ °ðâð ÃØçQ¤/ â´»ÆUÙ/ ç·¤âæÙ
©UˆÂæη¤ â´»ÆUÙ mUæÚUæ ç·¤Øæ »Øæ ãUæð,
çÁâð §Uâ ¥çŠæçÙØ× ·ð¤ ¥ŠæèÙ §Uâ
ÂýØæðÁÙ ·ð¤ çÜ° ¥çŠæâêç¿Ì ·ë¤çá ©UÂÁ
·ð¤ ç߇æÙ ·ð¤ çÜ° ´ÁèØÙ Âýæ# ãUæð; ]
1[(Î)“ ´Áè·ë¤Ì ÃØçQ¤/ â´SÍæ´Áè·ë¤Ì ÃØçQ¤/ â´SÍæ´Áè·ë¤Ì ÃØçQ¤/ â´SÍæ´Áè·ë¤Ì ÃØçQ¤/ â´SÍæ´Áè·ë¤Ì ÃØçQ¤/ â´SÍæ ” âð ¥çÖÂýðÌ
ãñU °ðâð ÃØçQ¤/ â´»ÆUÙ, Áæð çÙÁè ׇÇUè
Âýæ´»‡æ/ çÙÁè ©UÂׇÇUè Âýæ´»‡æ/ çÙÁè
ç·¤âæÙ ©UÂÖæðQ¤æ Âýæ´»‡æ ·¤è SÍæÂÙæ ãðÌé
ׇÇUè ÕæðÇüU ×ð´ ´Áè·ë¤Ì ãUæð, ]1
1[(Šæ)“ ÅUç×üÙÜ ×æ·ðü¤ÅU ·¤ÅUç×üÙÜ ×æ·ðü¤ÅU ·¤ÅUç×üÙÜ ×æ·ðü¤ÅU ·¤ÅUç×üÙÜ ×æ·ðü¤ÅU ·¤ÅUç×üÙÜ ×æ·ðü¤ÅU ·¤ ´æ ´æ´æ ´æ´æ•ŒÜð€â•ŒÜð€â•ŒÜð€â•ŒÜð€â•ŒÜð€â ” âð
¥çÖÂýðÌ ãñU ©UlæçÙ·¤è ȤâÜæð´ ·ð¤
ç߇æÙ ãðÌé °ðâæ ÂçÚUâÚU (·¤¡æ•ŒÜð€â ),
(n) [***;]
(o) “Secr etary”  means the secretary of a
Market Committee;
(p) “T rader”  means a person who in his
normal course of business buys or
sells any notified agricultural pro-
duce, and includes a person engaged
in processing of agricultural pro-
duce, but does not include an agri-
culturist as defined in clause (b) of
this sub-section.
 1[(q) “Private market yard/ private
sub-market yard/ private farmer
consumer yard”  means such place
other than the yards notified by the
State Government in the market
area, where infrastructure has been
developed by a person/ or ganiza-
tion/ farmer producer or ganization
for marketing of notified agricul-
tural produce holding a registration
for this purpose under this Act;]1
1[(r) “Register ed Person/ Organization”
means a person/ organization, who
is registered in Mandi Board for es-
tablishment of private market yard/
private sub market yard/ private
farmer consumer yard;]1
1[(s) “T erminal Market Complex”
means a complex which is devel-
oped and operated by private enter-
prises/ body corporate/ companies
registered under the Companies Act,
1. ÀU.». ÚæÁ˜æ çÎÙæ´·¤ 8 קüU 2015 mæÚUæ ÂýçÌSÍæçÂÌÐ
1
The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 9
Áæð ·´¤ÂÙè ¥çŠæçÙØ×, 2013 ( ·ý¤.
18 âÙ÷ 2013) ·ð¤ ¥Šæè٠´Áè·ë¤Ì
çÙÁè ©Ul× (§U´ÅUÚUÂýæ§üUÁðâ )/ çÙ»ç×Ì
çÙ·¤æØ / ·´¤ÂÙè mUæÚUæ çß·¤çâÌ °ß´
â´¿æçÜÌ ãUæð ÌÍæ Áæð ÚUæ’Ø âÚU·¤æÚU
mUæÚUæ çßçãUÌ ÚUèçÌ ×ð´ â•Ø·¤÷ M¤Â âð
¿ØçÙÌ ãUæðÐ
(2) Øç¼ ØãU ÂýàÙ ©U¼÷ÖêÌ ãUô ç·¤ ·¤ô§ü
ÃØç€Ì §â ¥çÏçÙØ× ·ð¤ ÂýØôÁÙ ·ð¤ çÜ° ·ë¤á·¤
ãñU, Øæ ÙãUè´, Ìô ©Uâ çÁÜð ·ð¤ ·¤Üð€ÅUÚU ·¤æ çßçÙà¿Ø
¥¢çÌ× ãUô»æ çÁâ×ð´ ç·¤ °ðâæ ÃØç€Ì ·ë¤çá-©UÂÁ
·¤è Âñ¼æßæÚU Øæ ßëçh ×ð´ Ü»æ ãUôÐ
¥ŠØæØ ¥ŠØæØ ¥ŠØæØ ¥ŠØæØ ¥ŠØæØ 2
×ç‡ÇUØô´ ·¤è SÍæÂÙæ×ç‡ÇUØô´ ·¤è SÍæÂÙæ×ç‡ÇUØô´ ·¤è SÍæÂÙæ×ç‡ÇUØô´ ·¤è SÍæÂÙæ×ç‡ÇUØô´ ·¤è SÍæÂÙæ
3. çßçÙç¼ücÅU ÿæð˜æ ×ð´ ¥çÏâêç¿Ì ·ë¤çá-çßçÙç¼ücÅU ÿæð˜æ ×ð´ ¥çÏâêç¿Ì ·ë¤çá-çßçÙç¼ücÅU ÿæð˜æ ×ð´ ¥çÏâêç¿Ì ·ë¤çá-çßçÙç¼ücÅU ÿæð˜æ ×ð´ ¥çÏâêç¿Ì ·ë¤çá-çßçÙç¼ücÅU ÿæð˜æ ×ð´ ¥çÏâêç¿Ì ·ë¤çá-
©UÂÁ ·ð¤ ç߇æÙ ·¤æ çßçÙØ×Ù ·¤ÚUÙð ·ð¤ ¥æàæØ©UÂÁ ·ð¤ ç߇æÙ ·¤æ çßçÙØ×Ù ·¤ÚUÙð ·ð¤ ¥æàæØ©UÂÁ ·ð¤ ç߇æÙ ·¤æ çßçÙØ×Ù ·¤ÚUÙð ·ð¤ ¥æàæØ©UÂÁ ·ð¤ ç߇æÙ ·¤æ çßçÙØ×Ù ·¤ÚUÙð ·ð¤ ¥æàæØ©UÂÁ ·ð¤ ç߇æÙ ·¤æ çßçÙØ×Ù ·¤ÚUÙð ·ð¤ ¥æàæØ
·¤è ¥çÏâê¿Ùæ—·¤è ¥çÏâê¿Ùæ—·¤è ¥çÏâê¿Ùæ—·¤è ¥çÏâê¿Ùæ—·¤è ¥çÏâê¿Ùæ— (1) ç·¤âè °ðâð ÿæð˜æ ×ð´ ·ð¤, çÁâ·ð¤
ç·¤ çÜ° ׇÇUè ·¤æ SÍæçÂÌ ç·¤Øæ ÁæÙæ ÂýSÌæçßÌ
ãUô, SÍæÙèØ ÂýæçÏ·¤æÚUè mæÚUæ Øæ ç·¤âè ·ë¤çá-©UÂÁ
·¤è Âñ¼æßæÚU ·¤ÚUÙð ßæÜô´ mæÚUæ ç·¤Øð »Ø𠥕Øæßð¼Ù
ÂÚU Øæ ¥‹ØÍæ, ÚUæ’Ø âÚU·¤æÚU, ¥çÏâê¿Ùæ mæÚUæ ÌÍæ
°ðâè ¥‹Ø ÚUèçÌ ×ð´ Áô ç·¤ çßçãUÌ ·¤è ÁæØ, 1[·ë¤çá-
©UÂÁ ·ð¤ ·ý¤Ø-çß·ý¤Ø ·¤æ °ðâð ÿæð˜æ ×ð´ çßçÙØ×Ù
·¤ÚUÙð ·ð¤ çÜ° ], Áô ç·¤ ¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU
ç·¤Øæ ÁæØ, ׇÇUè SÍæçÂÌ ·¤ÚUÙð ·ð¤ ¥ÂÙð ¥æàæØ
·¤è ƒæôá‡ææ ·¤ÚU â·ð¤»èÐ
(2) ©UÂÏæÚUæ (1) ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ ×ð´
ØãU ·¤çÍÌ ãUô»æ ç·¤ ç·¤âè Öè °ðâè ¥æÂç•æ Øæ
âéÛææß ÂÚU ÚUæ’Ø âÚU·¤æÚU mæÚUæ çß¿æÚU ç·¤Øæ ÁæØð»æ
Áô ç·¤ ÚUæ’Ø
1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ÂýçÌSÍæçÂÌÐ
S. 2
 2013 ( No. 18 of 2013) and duly
selected by the State Government in
a prescribed manner for the market-
ing of horticulture produces.
(2) 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 per-
son is engage in the production or growth
of agricultural produce shall be final.
CHAPTER II.
Establishment of Markets
3. Notification of intention on
regulating marketing of notified agri-
cultural produce in specified area : (1)
Upon a representation made by local au-
thority or by the growers of any agricul-
tural produce within the area for which a
market is proposed to be established or
otherwise, the State Government may, by
notification, and in such other manner as
may be prescribed, declare its intention to
establish a market 1[for regulating the pur-
chase and sale of agricultural produce in
such area] as may be specified in the noti-
fication.
(2) A notification under sub-section
(1) shall state that any objection or sug-
gestion which may be received by the State
10 ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, 1972
âÚU·¤æÚU ·¤ô, ¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ·¤è ÁæÙð
ßæÜè °ðâè ·¤æÜæßçÏ ·¤æ, Áô °·¤ ×æâ âð ·¤× Ù
ãUô, ÖèÌÚU ÂýæŒÌ ãUôÐ
 Government within a period of not less than
one month to be specified in the notifica-
tion shall be considered by the State Gov-
ernment.
4. ׇÇUè ·¤è SÍæÂÙæ ÌÍæ ©Uâ×ð´×‡ÇUè ·¤è SÍæÂÙæ ÌÍæ ©Uâ×ð´×‡ÇUè ·¤è SÍæÂÙæ ÌÍæ ©Uâ×ð´×‡ÇUè ·¤è SÍæÂÙæ ÌÍæ ©Uâ×ð´×‡ÇUè ·¤è SÍæÂÙæ ÌÍæ ©Uâ×ð´
¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ç߇æÙ ·¤æ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ç߇æÙ ·¤æ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ç߇æÙ ·¤æ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ç߇æÙ ·¤æ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ç߇æÙ ·¤æ
çßçÙØ×—çßçÙØ×—çßçÙØ×—çßçÙØ×—çßçÙØ×— ÏæÚUæ 3 ·ð¤ ¥ÏèÙ ÁæÚUè ·¤è »§ü
¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ·¤è »§ü ·¤æÜæßçÏ ·¤æ
¥ßâæÙ ãUôÙð ·ð¤ Âà¿æÌ÷ ¥æñÚU °ðâè ¥æÂç•æØô´
ÌÍæ âéÛææßô´ ÂÚU, Áô °ðâð ¥ßâæÙ ·ð¤ Âêßü ÂýæŒÌ
ãéU° ãUô´, çß¿æÚU ·¤ÚUÙð ·ð¤ Âà¿æÌ÷ ÌÍæ °ðâè Áæ¡¿,
Øç¼ ·¤ô§ü ãUô, Áô ¥æßàØ·¤ ãUô, ·¤ÚUÙð ·ð¤ Âà¿æÌ÷
ÚUæ’Ø âÚU·¤æÚU, ¥‹Ø ¥çÏâê¿Ùæ mæÚUæ ÏæÚUæ 3 ·ð¤
¥ÏèÙ ¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ç·¤Øð »Øð ÿæð˜æ
Øæ ©Uâ·ð¤ ç·¤âè Öæ» ·ð¤ çÜ°, §â ¥çÏçÙØ×
·ð¤ ÂýØôÁÙ ·ð¤ çÜ°, 1 [¥Ùéâê¿è ×ð´ çßçÙç¼ücÅU
·¤è »§ü ·ë¤çá-©UÂÁ ·ð¤ â¢Õ¢Ï ×ð´ ׇÇUè SÍæçÂÌ
·¤ÚU â·ð¤»è] 2[¥æñÚU §â Âý·¤æÚU SÍæçÂÌ ·¤è »§ü
ׇÇUè °ðâð Ùæ× âð ÁæÙè ÁæØð»è Áô ç·¤ ©Uâ
¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ç·¤Øæ ÁæØÐ]
4. Establishment of market and
of regulation of marketing of noti-
fied agricultural pr oduce therein :
After the expiry of the peroid speci-
fied in the notification issued under
section 3 and after considering such
objections and suggestions, as may be
received before such expiry and mak-
ing such inquiry, if any, as may be nec-
essary, the State Government may, by
another notification, establish a mar -
ket for the area specified In the notifi-
cation under section 3 or any portion
thereof for the purpose of this Act 1[in
respect of the agricultural produce speci-
fied in the Schedule] 2[and the market
so established shall be know by the name
as may be specified in that notification.]
1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ÂýçÌSÍæçÂÌÐ
2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ
The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 11
5. ×¢ÇUè-Âý梻‡æ ÌÍæ ×êÜ ×¢ÇUè-×¢ÇUè-Âý梻‡æ ÌÍæ ×êÜ ×¢ÇUè-×¢ÇUè-Âý梻‡æ ÌÍæ ×êÜ ×¢ÇUè-×¢ÇUè-Âý梻‡æ ÌÍæ ×êÜ ×¢ÇUè-×¢ÇUè-Âý梻‡æ ÌÍæ ×êÜ ×¢ÇUè-
(1) (·¤) ÂýˆØð·¤ ×¢ÇUè ÿæð˜æ ×ð´—
(°·¤)°·¤ ×¢ÇUè-Âý梻‡æ ãUô»æ; ¥æñÚU
1[(°·¤ - ·¤) çßàæðá ßSÌé ·ð¤ çÜ° °·¤ Øæ ¥çŠæ·¤
Âýæ´»‡æ ãUæð â·ð´¤»ðÐ
1[(¼ô) °·¤ âð ¥çÏ·¤ ©UÂ×¢ÇUè Âý梻‡æ ãUô â·ð´¤»ðÐ]
(¹) ÂýˆØð·¤ ×¢ÇUè-Âý梻‡æ Øæ 1[©UÂ×¢ÇUè-
Âý梻‡æ] ·ð¤ çÜ° °·¤ ×êÜ ×¢ÇUè ãUô»èÐ
2[(ÌèÙ) ÃØçQ¤/â´»ÆUÙ/ ç·¤âæÙ ©UˆÂæη¤ â´»ÆUÙ,
Áæð ׇÇUè  ÕæðÇUü/ ׇÇUè âç×çÌ âð ´Áè·ë¤Ì
ãUæð, ·ð¤ mUæÚUæ ÂýÕ´çŠæÌ °·¤ Øæ °·¤ âð ¥çŠæ·¤
çÙÁè ×´ÇUè Âý´æ»‡æ/ çÙÁè ©UÂ- ׇÇUè Âýæ´»‡æ/
çÙÁè ç·¤âæÙ ©UÂÖæðQ¤æ Âý´æ»‡æ, ×´ÇUè ÿæð˜æ ·ð¤
çÜ° ãUæð â·ð´»ðÑ]2
2[(¿æÚU) °·¤ Øæ °·¤ âð ¥çŠæ·¤ ÅUç•æüÙÜ ×æ·ðü¤ÅU
·¤æ•ŒÜð€â ãUæð â·ð´¤»ðÐ]2
(2) ÚUæ’Ø âÚU·¤æÚU, ÏæÚUæ 4 ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ
ÁæÚUè ãUôÙð ·ð¤ Âà¿æÌ÷, ØÍæàææ€Ø àæèƒæý,
¥çÏêâ¿Ùæ mæÚUæ—
1[(·¤) ç·¤âè çßçÙç¼ücÅU SÍæÙ ·¤ô, çÁâ·ð¤ ¥‹Ì»üÌ
ׇÇUè-ÿæð˜æ ×ð´ ·¤è ·¤ô§ü â¢ÚU¿Ùæ, ¥ãUæÌæ, ¹éÜæ
SÍæÙ Øæ ÂçÚUÿæð˜æ ¥æÌæ ãñU, ØÍæçSÍçÌ ×¢ÇUè-
Âý滢‡æ ÌÍæ ©UÂ×¢ÇUè-Âý梻‡æ 1[“Øæ çßàæðá ßSÌé
×´ÇUè Âý´æ»‡æ”  ÌÍæ “ Øæ ç·¤âæÙ/©UÂÖæð€Ìæ ©UÂ-
ׇÇUè Âýæ´»‡æ”] 1 ƒæôçáÌ ·¤ÚÔU»è]; ¥æñÚU
(¹) 1[ØÍæçSÍçÌ °ðâð ×¢ÇUè-Âý梻‡æ ÌÍæ
©UÂׇÇUè-Âý梻‡æ Øæ çßàæðá ßSÌé ×´ÇUè Âý´æ»‡æ
ÌÍæ Øæ ç·¤âæÙ/ ©UÂÖæð€Ìæ ©UÂ-ׇÇUè  Âýæ´»‡æ
·ð¤ â¢Õ¢Ï ×ð´, ×¢ÇUè ÿæð˜æ ×ð´ ·ð¤ ç·¤âè çßçÙç¼ücÅU
ÿæð˜æ ·¤ô ×êÜ ×¢ÇUè ƒæôçáÌ ·¤ÚÔU»èÐ]1
5. Market yard and market proper:
(1) (a) In every market area.-
(i) there shall be a market yard; and
1[(i-a)there may be one or more yards for
special produce.
1[(ii) there may be more than one sub-
market yard;]
(b) for every market yard or 1[sub-
market yard] there shall be a mar -
ket proper.
 2[(iii) There may be one or more than one
private market/ yard private sub-
market yard/ private farmer con-
sumer yard for market area, man-
aged by a person/ or ganization/
farmer producer organization which
registered with Mandi Board/
Mandi Samiti;]2
2[(iv) There may be one or more than
      one Terminal Market Complex.]2
(2) The State Government shall, as
soon as may be, after the Issue of
notification under Section 4, by no-
tification,—
1[a) declare any specified place including
any structure, enclosure, open place
or locality in the market area to be a
market yard or sub-market 1[“or spe-
cial produce market yards” and “or
farmer/consumer sub- market
yards”] 1 as the case may be;] and
(b) 1[declare in relation to such market yard
“or special produce market yards”
and “or farmer/ consumer sub -
market yards” as case may be any
specified area in the market area to
be a market proper. ]1
1. ÀU.». ÚUæÁ˜æ çÎÙæ´·¤ 10-10-2011 mæÚUæ ¥‹ÌÑSÍæçÂÌÐ
2. ÀU.». ÚæÁ˜æ çÎÙæ´·¤  8 קüU 2015 mæÚUæ ¥‹ÌÑSÍæçÂÌÐ
12 ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, 1972
6. ¥çÏâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ ·¤æ¥çÏâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ ·¤æ¥çÏâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ ·¤æ¥çÏâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ ·¤æ¥çÏâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ ·¤æ
çÙØ¢˜æ‡æ—çÙØ¢˜æ‡æ—çÙØ¢˜æ‡æ—çÙØ¢˜æ‡æ—çÙØ¢˜æ‡æ—  ÏæÚUæ 4 ·ð¤ ¥ÏèÙ ç·¤âè ×¢ÇUè ·¤è
SÍæÂÙæ ãUôÙð ÂÚU,—
(·¤) ·¤ô§ü Öè SÍæÙèØ ÂýæçÏ·¤æÚUè, ̈â×Ø Âýßë•æ
ç·¤âè ¥çÏçÙØç×çÌ ×ð´ ¥¢ÌçßücÅU ç·¤âè ÕæÌ
·ð¤ ãUôÌð ãé° Öè ×¢ÇUè-ÿæð˜æ ×ð´ ·ð¤ ç·¤âè SÍæÙ
·¤æ ç·¤âè ¥çÏâêç¿Ì ·ë¤çá-©UÂÁ ·ð¤ ç߇æÙ
·ð¤ çÜ° Ù Ìô çÙ×æü‡æ ·¤ÚÔU»æ, Ù ©Uâ·¤è SÍæÂÙæ
·¤ÚÔU»æ, Ù ©Uâ·¤ô ¿æÜê ÚU¹ð»æ ¥æñÚU Ù ©Uâ·¤ô
©UÂØô» ×ð´ ÜæØð»æ Øæ Ù ©Uâ·¤æ çÙ×æü‡æ ç·¤Øð
ÁæÙð, Ù ©Uâ·¤è SÍæÂÙæ ·¤è ÁæÙð, Ù ©Uâ·¤ô
¿æÜê ÚU¹ð ÁæÙð ¥æñÚU Ù ©Uâ·¤ô ©UÂØô» ×ð´
ÜæØð ÁæÙð ·¤è ¥Ùé™ææ ãUè ¼ð»æ;
(¹) ·¤ô§ü Öè ÃØç€Ì §â ¥çÏçÙØ× ·ð¤ ÌÍæ ©Uâ·ð¤
¥ÏèÙ ÕÙæØð »Øð çÙØ×ô´ ÌÍæ ©UÂçßçÏØô´
·ð¤ ©UÂÕ¢Ïô´ ·ð¤ ¥ÙéâæÚU ·ð¤ çâßæØ—
(°·¤) ×¢ÇUè ÿæð˜æ ×ð´ ·ð¤ ç·¤âè SÍæÙ ·¤ô
¥çÏâêç¿Ì ·ë¤çá ©UÂÁ ·ð¤ ç߇æÙ ·ð¤ çÜ°
©UÂØô» ×ð´ ÙãUè´ ÜæØð»æ; Øæ
(¼ô) ×¢ÇUè-ÿæð˜æ ×ð´ ×¢ÇUè ·ë¤ˆØ·¤æÚUè ·ð¤ M¤Â
×ð´ ·¤æØü ÙãUè´ ·¤ÚÔU»æÑ
ÂÚU‹Ìé §â×ð´ ·¤è ·¤ô§ü Öè ÕæÌ—
(·¤) °ðâè ·ë¤çá ©UÂÁ ·ð¤ çß·ý¤Ø Øæ ·ý¤Ø ·¤ô—
1[(°·¤) çÁâ·¤æ ç·¤ ©UˆÂæ¼·¤ SßØ¢ ©Uâ·¤æ
çß·ýð¤Ìæ ãUô ¥æñÚU °ðâæ çß·ý¤Ø ç·¤âè °ðâð ÃØç€Ì
·¤ô, Áô ç·¤ ©Uâð ¥ÂÙð SßØ¢ ƒæÚÔUÜê ©UÂÖô»
·ð¤ çÜ° ¹ÚUè¼Ìæ ãUô, °·¤ ÕæÚU ×ð´ ¿æÚU
ç€ß¢ÅUÜ âð ¥ÙçÏ·¤ ÂçÚU×æ‡æ ×ð´ ç·¤Øæ ÁæÌæ
ãUô;]
(¼ô) Áô çâÚU ÂÚU ÚU¹·¤ÚU Üæ§ü »§ü ãUô;
1[(ÌèÙ) çÁâ·¤æ ·ý¤Ø Øæ çß·ý¤Ø ç·¤âè ÀUôÅðU
ÃØæÂæÚUè2[***] mæÚUæ ç·¤Øæ ÁæÌæ ãæð; ]
6. Control of marketing of notified
agricultural produce : On the establish-
ment of market under section 4,—
(a) no local authority shall, notwith
standing anything contained in any
enactment for the time being in
force, set up, establish, continue or
use or allow to be set up, estab-
lished, continued or used any place
in the market area for the market-
ing of any notified agricultural pro-
duce;
(b) no person shall, except In accor -
dance with the provisions of this Act
and the rules and bye-laws made
thereunder,—
(i) use any place in the market area
for the marketing of the notified ag-
ricultural produce:
or
(ii) operate in the market area as a
market functionary :
Provided that nothing herein shall ap-
ply to—
(a) The sale or purchase of such agri-
cultural produce-
1[(i) the producer whereof is him-
self its seller and such sale is made
in quantity not exceeding four quin-
tals at a time to a person who pur-
chases it for his domestic consump-
tion;]
(ii) which is brought by head loads;
1[(iii) which is purchased or sold by
a petty trader 2[***];
1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ÂýçÌSÍæçÂÌÐ
2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ
The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 13
1[(¿æÚU) ***]
2[(Âæ¡¿) çÁâ·¤æ ·ý¤Ø ç·¤âè ÂýæçÏ·ë¤Ì ©Uç¿Ì ×êËØ
·¤è ¼é·¤æÙ ·ð¤ ¼é·¤æÙ¼æÚU mæÚUæ ÖæÚUÌèØ ¹æl
çÙ»× âð, ÀU•æèâ»É¸U ÚUæ’Ø ßSÌé ÃØæÂæÚU çÙ»×
âð Øæ ç·¤âè ¥‹Ø °ðâð ¥çÖ·¤ÚU‡æ Øæ â¢SÍæ
âð ç·¤Øæ ÁæÌæ ãUô çÁâð ÚUæ’Ø âÚU·¤æÚU mæÚUæ
Üô·¤ çßÌÚU‡æ ÂhçÌ âð ¥æßàØ·¤ ßSÌé¥ô¢
·¤æ çßÌÚU‡æ ·¤ÚUÙð ·ð¤ çÜ° ÂýæçÏ·ë¤Ì ç·¤Øæ
»Øæ ãUôÐ]
3[(¹)â×ÍüÙ ×êËØ ×ð´ ·ë¤çá ©UÂÁ ·ý¤Ø ·¤ÚUÙð ·ð¤
çÜ° ÚUæ’Ø àææâÙ mUæÚUæ ¥çŠæ·ëÌ °Áð‹âè ·¤æð,
çßçãUÌ SÍæÙæð âð ¥Íßæ ç·¤âè âãU·¤æÚUè
âæðâæ§UÅUè âð, ·¤æð§üU ¥ç»ý× Âýæ# ·¤ÚUÙð ·ð¤
ÂýØæðÁÙ ·ð¤ çÜØð, °ðâè ·ë¤çá ©UÂÁ ·ð¤ ©Uâð
ç·¤Øð »Ø𠥋ÌÚU‡æ, ·¤ô Üæ»ê ÙãUè´ ãUô»èÑ]3
ÂÚU‹Ìé ØãU ¥æñÚU Öè ç·¤ ÚUæ’Ø âÚU·¤æÚU,
¥çÏâê¿Ùæ mæÚUæ, ©Uâ×ð´ çßçÙç¼ücÅU ç·¤Øð ÁæÙð ßæÜð
·¤æÚU‡æô´ âð, °ðâð ×¢ÇUè-ÿæð˜æ ·ð¤ â¢Õ¢Ï ×ð´, Áô ç·¤
¥çÏâê¿Ùæ ×ð´ çßçÙç¼ücÅU ç·¤Øæ ÁæØ, ©Uâ ÀêUÅU ·¤ô
ÂýˆØæNUÌ ·¤ÚU â·ð¤»è Áô ç·¤ ÂêßüßÌèü ÂÚU‹Ìé·¤ ·ð¤ ¹¢ÇU
(·¤) ·ð¤  ©U¹¢ÇU (¼ô) ·ð¤ ¥ÏèÙ ¼è »§ü ãUôÐ
1[(iv) ***]
2[(v) which is purchased by an authorised
fair price shop dealer from the Food
Corporation of India, the
Chhattisgarh S tate Commodities
Trading Corporation or any other
agency or Institution authorised by
the State Government for distribu-
tion of essential commodities
through the public Distribution Sys-
tem.]
3[(b) the transfer of such agricultural pro-
duce to a agency authorized by the
State Government for the purchase
of agricultural produce in support
price from prescribed places or a co-
operative society for the purpose
securing an advance therefrom:]3
Provided further that the State Gov-
ernment may, by notification, for reasons
to be specified therein, whithdraw the
exemption under sub-clause (2) of clause
(a) of the preceding proviso in respect of
such market area as may be specified in
the notification.
¥ŠØæØ ¥ŠØæØ ¥ŠØæØ ¥ŠØæØ ¥ŠØæØ 3.
ׇÇUè âç×ÌçØô´ ·¤æ »ÆUÙׇÇUè âç×ÌçØô´ ·¤æ »ÆUÙׇÇUè âç×ÌçØô´ ·¤æ »ÆUÙׇÇUè âç×ÌçØô´ ·¤æ »ÆUÙׇÇUè âç×ÌçØô´ ·¤æ »ÆUÙ
7. ׇÇUè âç×çÌ ·¤è SÍæÂÙæ ÌÍæ ©Uâ·¤æׇÇUè âç×çÌ ·¤è SÍæÂÙæ ÌÍæ ©Uâ·¤æׇÇUè âç×çÌ ·¤è SÍæÂÙæ ÌÍæ ©Uâ·¤æׇÇUè âç×çÌ ·¤è SÍæÂÙæ ÌÍæ ©Uâ·¤æׇÇUè âç×çÌ ·¤è SÍæÂÙæ ÌÍæ ©Uâ·¤æ
çÙ»×Ù-çÙ»×Ù-çÙ»×Ù-çÙ»×Ù-çÙ»×Ù- (1) ÂýˆØ𷤠ׇÇUè-ÿæð˜æ ·ð¤ çÜ° °·¤
CHAPTER III.
Constitution of Market Committees
7. Establishment of Market Com-
mittee and its Incorporation.  (1) For
every market area, there shall be a
1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 24 âÙ÷ 1986 mæÚUæ (ç¼Ù梷¤ 21-7-1986 âð) ÂýçÌSÍæçÂÌÐ
2. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 7-6-1979 âð) ¥‹ÌÑSÍæçÂÌÐ
3. ÀU.». ÚæÁ˜æ çÎÙæ´·¤  8 קüU 2015 mæÚUæ ¥‹ÌÑSÍæçÂÌÐ
14 ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, 1972
ׇÇUè âç×çÌ ãUô»è çÁâ·¤è ¥çÏ·¤æçÚUÌæ
â•Âê‡æü ׇÇUè-ÿæð˜æ ÂÚU ãUô»èÐ
(2) 1[ÂýˆØ𷤠ׇÇUè âç×çÌ ©Uâ Ùæ× âð, Áô
ç·¤ °ðâè ׇÇUè ·ð¤ çÜ° ÏæÚUæ 4 ·ð¤ ¥ÏèÙ ¥çÏâê¿Ùæ
×ð´ çßçÙç¼ücÅU ç·¤Øæ »Øæ ãUô, °·¤ çÙ»ç×Ì çÙ·¤æØ
ãUô»è] ©Uâ·¤æ àææàßÌ ©U•æÚUæçÏ·¤æÚU ãUô»æ ÌÍæ ©Uâ·¤è
°·¤ âæ×æ‹Ø ×é¼ýæ ãUô»è ¥æñÚU ßãU ¥ÂÙð çÙ»ç×Ì Ùæ×
âð ßæ¼ ¿Üæ â·ð¤»è ÌÍæ ©U€Ì Ùæ× âð ©Uâ·ð¤ çßL¤h
ßæ¼ ¿ÜæØæ Áæ â·ð¤»æ ¥æñÚU °ðâð çÙÕü‹ÏÙô´ ·ð¤, Áô
ç·¤ §â ¥çÏçÙØ× mæÚUæ Øæ ©Uâ·ð¤ ¥ÏèÙ ¥çÏÚUôçÂÌ
ç·¤Øð ÁæØð´ ¥ŠØÏèÙ ÚUãUÌð ãéU°, ßãU â¢çß¼æ ·¤ÚUÙð ·ð¤
çÜ° ÌÍæ ç·¤âè Öè â•Âç•æ ·¤ô ¥çÁüÌ ·¤ÚUÙð, ÏæÚU‡æ
·¤ÚUÙð, ÂÅ÷UÅðU ÂÚU ¼ðÙð, Õð¿Ùð Øæ ¥‹ØÍæ ¥‹ÌçÚUÌ ·¤ÚUÙð
·ð¤ çÜ° ¥æñÚU §â ¥çÏçÙØ× ·ð¤ ÂýØôÁÙô´ ·ð¤ çÜ°
¥æßàØ·¤ â×SÌ ¥‹Ø ÕæÌð´ ·¤ÚUÙð ·ð¤ çÜ° âÿæ×
ãUô»è—
ÂÚU‹Ìé ·¤ô§ü Öè SÍæßÚU â•Âç•æ ⢿æÜ·¤ ·¤è
çÜç¹Ì Âêßü ¥Ùé™ææ ·ð¤ çÕÙæ çß·ý¤Ø ·ð¤ mæÚUæ, ÂÅ÷UÅðU
·ð¤ mæÚUæ Øæ ¥‹ØÍæ ¥çÁüÌ Øæ ¥¢ÌçÚUÌ ÙãUè´ ·¤è
Áæ°»èÐ
(3) ̈â×Ø Âýßë•æ ç·¤âè Öè ¥çÏçÙØç×çÌ
×ð´ ¥‹ÌçßücÅU ç·¤âè Öè ÕæÌ ·ð¤ ãUôÌð ãéU° Öè, ÂýˆØð·¤
ׇÇUè âç×çÌ â×SÌ ÂýØôÁÙô´ ·ð¤ çÜ° SÍæÙèØ
ÂýæçÏ·¤æÚUè â×Ûæè ÁæØð»èÐ
Market Committe having jurisdiction over
the entire market area.
(2) 1[Every Market Committee shall
be a body corporate by the name speci-
fied In the notification under section 4]. It
shall have perpetual succession and a com-
mon seal and may sue and be sued in its
corporate name and shall subject to such
restrictions as are imposed by or under this
Act, be competent to contract and to ac-
quire, hold, lease, sell or otherwise trans-
fer any property and to do all other things
necessary for the purposes of this Act :
Provided that no immovable prop-
erty shall be acuired, transferred by way
of sale, lease or otherwise without the
prior permission of the Managing Direc-
tor in writing.
(3) Notwithstanding anything con-
tained in any enactment for the time be-
ing in force, every Market Committee
shall, for all purposes, be deemed to be a
local authority.
1. ׊ØÂý¼ðàæ ¥çÏçÙØ× ·ý¤. 18 âÙ÷ 1979 mæÚUæ (ç¼Ù梷¤ 71-6-1979 âð) ÂýçÌSÍæçÂÌÐ
The Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 15
8. SÍæÙèØ ÂýæçÏ·¤æÚUè ·¤è â•Âç•æ ·¤æSÍæÙèØ ÂýæçÏ·¤æÚUè ·¤è â•Âç•æ ·¤æSÍæÙèØ ÂýæçÏ·¤æÚUè ·¤è â•Âç•æ ·¤æSÍæÙèØ ÂýæçÏ·¤æÚUè ·¤è â•Âç•æ ·¤æSÍæÙèØ ÂýæçÏ·¤æÚUè ·¤è â•Âç•æ ·¤æ
ׇÇUè âç×çÌ ×ð´ çÙçãUÌ ãUôÙæ.—ׇÇUè âç×çÌ ×ð´ çÙçãUÌ ãUôÙæ.—ׇÇUè âç×çÌ ×ð´ çÙçãUÌ ãUôÙæ.—ׇÇUè âç×çÌ ×ð´ çÙçãUÌ ãUôÙæ.—ׇÇUè âç×çÌ ×ð´ çÙçãUÌ ãUôÙæ.—  (1) ׇÇUè
âç×çÌ ç·¤âè SÍæÙèØ ÂýæçÏ·¤æÚUè âð ØãU ¥Âðÿææ
·¤ÚU â·ð¤»è ç·¤ ßãU ©Uâð ¥ÂÙè ·¤ô§ü °ðâè Öêç× Øæ
ÖßÙ, Áô ׇÇUè-Âý梻‡æ ·ð¤ ÖèÌÚU çSÍÌ ãUô ¥æñÚU
Áô ׇÇUè ·¤è SÍæÂÙæ ·ð¤ ¥ÃØßçãUÌ Âêßü SÍæÙèØ
ÂýæçÏ·¤æÚUè mæÚUæ ׇÇUè ·ð¤ ÂýØôÁÙô´ ·ð¤ çÜ° ©UÂØô»
×ð´ ÜæØæ ÁæÌæ Íæ, ¥‹ÌçÚUÌ ·¤ÚU ¼ð ¥æñÚU SÍæÙèØ
ÂýæçÏ·¤æÚUè ¥ŠØÂðÿææ ÂýæŒÌ ãUôÙð ·ð¤ °·¤ ×æâ ·ð¤
ÖèÌÚU ØÍæçSÍçÌ Öêç× Øæ ÖßÙ ·¤ô, °ðâð çÙÕ¢ÏÙô´
ÂÚU, çÁÙ·¤æ ç·¤ ©UÙ·ð¤ Õè¿ ·¤ÚUæÚU ãUô ÁæØ, ׇÇUè
âç×çÌ ·¤ô ¥‹ÌçÚUÌ ·¤ÚU ¼ð»æÐ
(2) ÁãUæ´ SÍæÙèØ ÂýæçÏ·¤æÚUè ·¤ô ©UÂÏæÚUæ (1)
·ð¤ ¥ÏèÙ ¥ŠØÂðÿææ ÂýæŒÌ ãUôÙð ·¤è ÌæÚUè¹ âð Ìèâ
ç¼Ù ·¤è ·¤æÜæßçÏ ·ð¤ ÖèÌÚU SÍæÙèØ ÂýæçÏ·¤æÚUè ÌÍæ
ׇÇUè âç×çÌ ·ð¤ Õè¿ ©U€Ì ©UÂÏæÚUæ ·ð¤ ¥ÏèÙ ·¤ô§ü
·¤ÚUæÚU Ù ãUô ÂæØð, ßãUæ¡ ×‡ÇUè âç×çÌ mæÚUæ ¥ÂðçÿæÌ
Öêç× Øæ ÖßÙ §â ¥çÏçÙØ× ·ð¤ ÂýØôÁÙô´ ·ð¤ çÜ°
âç×çÌ ×ð´ çÙçãUÌ ãUô ÁæØð»æ ¥æñÚU SÍæÙèØ ÂýæçÏ·¤æÚUè
·¤ô °ðâð ÂýçÌ·¤ÚU ·¤æ ⢼æØ ·¤ÚU ç¼Øæ ÁæØð»æ Áñâæ
ç·¤ ·¤Üð€ÅUÚU mæÚUæ ©UÂÏæÚUæ (5) ·ð¤ ¥ÏèÙ ¥ßÏæçÚUÌ
ç·¤Øæ ÁæØ :
ÂÚU‹Ìé ç·¤âè SÍæÙèØ ÂýæçÏ·¤æÚUè ·¤ô ·¤ô§ü
ÂýçÌ·¤ÚU ç·¤âè °ðâè Öêç× Øæ ÖßÙ ·ð¤ â¢Õ¢Ï ×ð´ ¼ðØ
ÙãUè´ ãUô»æ Áô °ðâð SÍæÙèØ ÂýæçÏ·¤æÚUè ·ð¤ »ÆUÙ âð
â¢Õ¢çÏÌ ¥çÏçÙØç×çÌ ×ð´ ¥‹ÌçßücÅU ©UÂÕ‹Ïô´ ·ð¤
¥æÏæÚU ÂÚU §â×ð´ çÙçãUÌ ãéU¥æ Íæ ç·¤‹Ìé °ðâð çÙçãUÌ
ãUôÙð ·ð¤ çÜ° ç·¤âè Öè ÚU·¤× ·¤æ ⢼æØ ÙãUè´
ç·¤Øæ »Øæ Íæ:
ÂÚU‹Ìé ØãU ¥æñÚU Öè ç·¤ ·¤Üð€ÅUÚU ·ð¤ ¥æ¼ðàæ âð
ÃØçÍÌ ·¤ô§ü Öè Âÿæ·¤æÚU, °ðâð ¥æ¼ðàæ ·¤è ÌæÚUè¹ âð
ÌèÙ ç¼Ù ·ð¤ ÖèÌÚU, ÚUæ’Ø âÚU·¤æÚU ·¤ô ¥ÂèÜ ·¤ÚU
â·ð¤»æÐ
(3) SÍæÙèØ ÂýæçÏ·¤æÚUè ©UÂÏæÚUæ (2) ·ð¤ ¥ÏèÙ
ׇÇUè âç×çÌ ×ð´ çÙçãUÌ ãUôÙð ßæÜè Öêç× Øæ ÖßÙ
·¤æ ·¤•Áæ °ðâð çÙçãUÌ ãUôÙð âð âæÌ ç¼Ù ·¤è
·¤æÜæßçÏ ·ð¤ ÖèÌÚU ÂçÚU¼•æ ·¤ÚU ¼ð»æ ¥æñÚU Âêßôü€Ì
8. Vesting of property of local au-
thority in market committee.-  (1) The
market committee may require a local au-
thority to transfer to it any land or duilding
to transfer to it any land or building be-
longing to the local authority which is situ-
ated within the market yard and which
immediately before yard and which im-
mediately before the establishment of the
market was being used by the local au-
thority for the purposes of the market, and
the local authority shall, whithin one
month of the receipt of the requisition,
transfer the land or building as the case
may be, to the market committee on such
terms as may be agreed upon between them.
(2) Where within a period of thirty
days from the date of receipt of requisi-
tion by the local authority under sub-sec-
tion (1) no agreement is reached between
the local authority and the market com-
mittee under the said sub-section, the land
or building requierd by the market com-
mittee shall vest in the market committee
for the purposes of this Act and the local
authority shall be paid such compensation
as may be determined by the Collector
under sub-section (5):
Provided that no compensation shall
be payable to a local authority in respect
of any land or building which had vested
in it by virtue of the provisions contained
In the enactment relating to the constitu-
tion of such local authority without pay-
ment of any amount whatsoever for such
vesting ;
Provided further that any party ag-
grieved by the order of the Collector may,
within thirty days from the date of such
order, appeal to the State Government.
(3) The local authority shall deliver
possession of the land or building vesting In
the market committee under sub-section
16 ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, ÀU•æèâ»É¸U ·ë¤çá-©UÂÁ ׇÇUè ¥çÏçÙØ×, 1972
·¤æÜæßçÏ ·ð¤ ÖèÌÚU S‰ææÙèØ ÂýæçÏ·¤æÚUè ·ð¤
°ðâæ ·¤ÚUÙð ×ð´ ¿ê·¤ ãUôÙð ÂÚU, ·¤Ëæð€ÅUÚU ©Uâ Öêç× Øæ
©Uâ ÖßÙ ·¤æ ·¤•Áæ Üð Üð»æ ¥æñÚU ©Uâð ׇÇUè âç×çÌ
·¤ô ÂçÚU¼•æ ·¤ÚUæßð»æÐ
(4) ÚUæ’Ø âÚU·¤æÚU ·¤æ ¥æ¼ðàæ ÌÍæ ©Uâ ¥æ¼ðàæ
·ð¤ ¥ŠØÏèÙ ÚUãUÌð ãéU° ©UÂÏæÚUæ (2) ·ð¤ ¥ÏèÙ ·¤Üð€ÅUÚU
·¤æ ¥æ¼ðàæ ¥ç‹Ì× ãUô»æ ¥æñÚU ¼ôÙô´ Âÿæ·¤æÚUô´ ÂÚU
¥æÕh·¤ÚU ãUô»æÐ
(5) ·¤Üð€ÅUÚU Öêç× Øæ ÖßÙ ·ð¤ çÜ° ÂýçÌ·¤ÚU
·¤è ÚU·¤× çÙ•ÙçÜ¹Ì ÕæÌô¢ ·¤ô ŠØæÙ ×ð´ ÚU¹Ìð ãéU°
çÙØÌ ·¤ÚÔU»æ-
(°·¤) ßæçáü·¤ ÖæÅU·¤ çÁâ ÂÚU ©Uâ ÖßÙ
·¤ô ßáü ÂýçÌ ßáü ÖæǸðU ÂÚU ç¼Øð ÁæÙð ·¤è Øéç€ÌØé€Ì
M¤Â âð ÂýˆØæàææ ·¤è Áæ â·¤Ìè ãUô;
(¼ô) ÖßÙ ·¤è ¼àææ;
1[(ÌèÙ) °ðâè Öêç× ·ð¤ ¥ÁüÙ ·ð¤ çÜ° SÍæÙèØ
ÂýæçÏ·¤æÚUè mæÚUæ ¼è »§ü ÂýçÌ·¤ÚU ·¤è ÚU·¤× ¥æñÚU ©Uâ
Öêç× ·¤æ ßÌü×æÙ ÕæÁæÚU ×êËØ; ¥æñÚU
(¿æÚU) SÍæÙèØ ÂýæçÏ·¤æÚUè mæÚUæ ©Uâ Öêç× ÂÚU
ÂçÚUçÙç×üÌ ç·¤° »Øð ç·¤âè ÖßÙ ·¤è Øæ Öêç× ÂÚU
çÙcÂæç¼Ì ç·¤Øð »Øð ç·¤âè ¥‹Ø ·¤æØü ·¤è Üæ»Ì
Øæ ©Uâ·¤æ ßÌü×æÙ ÕæÁæÚU ×êËØÐ ]
(6) ©UÂÏæÚUæ (5) ·ð¤ ¥ÏèÙ çÙØÌ ç·¤Øð »Øð
ÂýçÌ·¤ÚU ·¤æ, ׇÇUè âç×çÌ ·ð¤ çß·¤Ë ÂÚU, °·¤
×éàÌ ÚUæçàæ ×ð´ Øæ ¼â âð ¥ÙçÏ·¤ §ÌÙè â×æÙ ßæçáü·¤
ç·¤SÌô´ ×ð´, çÁÌÙè ç·¤ ·¤Üð€ÅUÚU çÙØÌ ·¤ÚÔU, ⢼æØ
ç·¤Øæ Áæ â·ð¤»æÐ ÁãUæ¡ ÂýçÌ·¤ÚU ·¤æ ⢼æØ ç·¤SÌô´
×ð´ ç·¤Øæ ÁæØ, ßãUæ¡ ©Uâ ÂÚU 6 ÂýçÌàæÌ ÂýçÌßáü ·¤è
¼ÚU âð •ØæÁ Ü»ð»æ Áô ç·¤SÌ ·ð¤ âæÍ ¼ðØ ãUô»æÐ
(2) within a period of seven days
from such vesting and on failure of the
local authority to do so, wihtin the period
aforesaid, the Collector shall take posses-
sion of the land or building and ca

Excerpt shown. Open the full act in Lexace.

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