The Mizoram (Market), Regulation (Amendment) Act. 1996.

NOTIFICATION
No. H. 12018/73/96-LJD, the 1lth October, 1996. The following Act of the Mizoram Lagislative Assem-
bly, which received the assent of the Governor of Mizoram is hereby published for general information.
The Mizoram Act No. 8 of 1996.
The Mizoram (Market), Regulation (Amendment) Act. 1996.
Received the assent of the Governor of Mizoram on the 7th October, 1996.
further to amend the Mizoram (Market) Regulation, 1954, to provide  for the regulation and control of
Markets in the State of Mizoram.
Be it enacted by the Legislative, Assembly of the State of Mizoram in the forty-seventh year of the
Republic of India as follows:-
1. (1) This Regulation may be called the Mizoram (Market) (Amendment) Regu-
lation, 1996.
(2) It extents to the whole of the State of Mizoram excluding the areas under
the Autonomous Disric Councils of Lai, Mara and Chakma.
(3) It shall come into force on such date as the  Governnment may, by notifi-
cation in the Official Gazette, appoint in this behalf.
(c) “Lessee” means settlement holder of a Market including shop and stall for
a specified period.
(f) “Meat”  includes meat generally eaten in Mizoram.
(g) “seling rates” means the selling rate of meat and other commodities which
are sold by weighment within the area of the Markets.
Vol XXV Aizawl, Friday 11.10.1996 Asvina 19. S.E. 1918 Issue No. 391
Regd. No. NE 907
Short title ex-
tent, and com-
mencement
(h) “Shop or Stall” means Shop or Stall constructed by the Government within
the premises of the Market or Markets.
(i) “Market Officer” means any Officer so appointed by the Government for
the purpose of this Regulation.
6. Any market wherein tolls, Taxes and revenue are assessed under
section 5, shall be settled in public auction for a lease of 12 month (one
year). The Government shall prescribe rules for the settlement of Mar-
kets.
7A. The Market Officer shall have the power to setlle Shop or Stall
with any person on lease by floating of tenders for a period not
exceeding 2 years at a time and on such terms and conditions
as may be prescribed.
7B. No person to whom seat, shop or stall is alloted shall sub-let to
any other person.
10. The Market Officer or any other Officer authorised by him shall
have the power to allot or cancel seats in the Market for selling
any commodity.
11. The selling rates of Meat and other commodities which are sold
by weighment shall be fixed and notofied by the Market Of
ficer from time to time as may be requirred
12. No person shall sell meat and other commodities whcih are
sold by wighment at a rate higher than the rate fixed and noti
fied by the Market Officer.
13. No person shall keep, stock or sell any  article prohibited by
the Governemt within the premises of the Market or Markets
from time to time.
Ex-391/1996 - 2 -
Keeping stocking
and selling of Pro-
hibited articles
Selling at higher
rates
Rate to fixed by
Market Officer
Addition of
new sections
10, 11, 12, 13,
and 14
Allotment of seat
inthe Market
Sub-letting of
lease
Power of Mar-
ket Officer
Addition of
new section 7A
and 7B
Amendment to
section 6
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl. C-800
Punishment 14. Any person who contravenes any provision of this Regulation
or any rule made thereunder shall be liable to punishment with a
fine up to Rs.1,000/-(Rupces one thousand) or simple impris
onment for a term not exceeding 3 (three) months or with both.
Rolura Sailo,
Secretary,
Law & Judicial Deptt,
Govt. of Mizoram.
Ex-391/1996- 3 -

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