The RAJASTHAN AGRICULTURAL PRODUCE MARKETS (VALIDATING PROVISIONS) ACT, 1966

THE RAJASTHAN AGRICULTURAL PRODUCE MARKETS 
(VALIDATING PROVISIONS) ACT, 1966 
(Act No.17 of 1966) 
[Received the assent of the President on the 24th day of June, 1966] 
[Published in the Rajasthan Gazette Part IV-A, Extraordinary dated 29.6.1966] 
 
An Act of validate the collection of certain amounts as cess  and the licenses issued under the 
provisions of the Rajasthan Agricultural Produces Markets Rules, 1963. 
     Be it enacted by the  Rajasthan Agriculture in the Se venteenth Year of the Republic of India as 
follows:- 
 1. Short title.-This Act may be called the Rajasthan Agricultural Produce Markets (validating 
Provisions) Act, 1966. 
 2. Validation of the collection of certai n amounts as cess and the licens es issued: - 
Notwithstanding anything contained in the Rajasthan Agricultural Produce Markets Rules, 1963  
hereinafter referred to as the said Rules or in any judgment, decree  or order of a court, and 
notwithstanding any error, omission defect or want of jurisdiction, power or authority, it is hereby 
declared that- 
 
(1) the amounts levied and collected by any market committee as cess after the 
commencement of the Rajasthan Agricultural Produce Markets (Amending and Validating 
Provisions) Ordinance, 1965 (Rajasthan Ordinance 4 of 1965) shall always be deemed for all purposes 
to have been validly and duly levied and collected as market f ee under section 1 7 of the Rajasthan 
Agricultural. Produce Markets Act, 1961 (Rajasthan Act 38 of 1961) hereinafter referred to as the 
principal Act and no amount collected as cess shall be claimed for being refunded; 
(2) all licen ces issued, refused, cancelled or suspended by any market committee since the 
promulgation of the Rajasthan Agricultural Produce Markets Rules, 1963 for operating in a market 
area and all fee levied and collected for such licences shall be duly and validly  deemed to have been 
issued for operating in a market, refused, cancelled or suspended and levied and collected; and shall 
not be called in question in any court of law on the ground that- 
(i)   Such licences were granted for business in a market area and not in the market; and 
(ii) the maximum of the fees charged were not prescribed as required section 17 of the 
principal Act;  
(3) rules 69 to 74 of the said rules shall, as from 26th day of August, 1965, be deemed to have 
been validly made as if- 
(a) for the word "cess" wherever occurring in the said Rules, the word fee" were substituted;  
      and 
(b) for the words "market area" occurring in rules 69 (4) and 72 (1), (3) (iv) and (4) of the said          
      Rules, the word "market" were substituted; 
and for removal of doubt it is hereby declared that the said Rules shall as from the said date be 
construed accordingly: 
Provided that, nothing in this section shall render any person liable to be convicted of any 
offence in respect of any act committed by him before the commencement of this Act, if such act was 
not an offence under the principal Act such commencement but the provisions of this section. 
  
 

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