The Mizoram State Agricultural Produce Marketing (Development and Regulation) (Amendment) Act, 2010. Act No. 3 of 2010

NOTIFICATION
No. H. 12018/77/96-LJD, the 23rd April, 2010. The following Act of the Mizoram Legislative Assembly , which
received the assent of the Governor of Mizoram is hereby published for general information.
The Mizoram State Agricultural Produce Marketing (Development and Regulation) (Amendment) Act, 2010.
Act No. 3 of 2010
(Received the assent of the Governor of Mizoram on 8.4.2010)
AN
ACT
to amend the Mizoram State Agricultural Produce Marketing (Development & Regulation) Act, 2008, (hereinafter referred
to as the Principal Act), does not specifically cover the matter relating to selling of meat by weighment in the market;
And whereas there is extraordinary increase in selling rates of different kinds of meat in the markets and it is felt
that in the public interest it is urgently necessary to control the selling rates by weighment in the markets;
It is enacted by the Legislative Assembly of Mizoram in the sixty first year of the Republic of India as
follows namely :-
Short title, extend 1. (1) This Act may be called the Mizoram State Agricultural Produce Marketing (Development
and Commencement  & Regulation) (Amendment) Act, 2010.
(2) It shall have the like extent as the Principal Act.
(3) It shall come into force on such date as the Government may , by notification in the
Official Gazette, appoint in this behalf.
Amendment In Section 2 of the Principal Act, after sub-section 32, a new sub-section 32-A shall
of Section 2 be inserted, namely :-
“32-A “Meat” will all grammatical variations and cognate provisions means and includes
meat generally eaten in Mizoram, viz pork, mutton, beef, chicken, fish”.
Amendment of In section 85 of the Principal Act after clause (XV) of sub-section (2), a new clause XVI
Section 85 shall be added, as follows :-
“XVI to fix selling rates of meat which are sold by weighment as may be required from
time to time by a notification in the Gazette”.
Sd/-
Commissioner/Secretary ,
Law & Judicial Department
Govt. of Mizoram.
The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI  No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 Rs. 2/- per issue
VOL - XXXIX   Aizawl,    Thursday  29.4.2010    V aisakha  9,      S.E.  1932,     Issue No. 121
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/810

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