The RAJASTHAN AGRICULTURAL PRODUCE MARKETS (AMENDING AND VALIDATING PROVISIONS) ACT, 1975

THE RAJASTHAN AGRICULTURAL PRODUCE 
MARKETS (AMENDING AND VALIDATING 
PROVISIONS) ACT, 1975. 
(Act No.10 of 1975) 
[Received the assent of the Governor on the 19th day of March, 1975.] 
[Published in Ral. Gaz. Ex. ord. 4 (Ka) dated 19.3.75] 
 
An Act further to amend the Rajasthan Agricultural Produce Markets Act, 1961 and to 
validate certain acts and things done or purported to be done thereunder. 
 
Be it enacted by the Raj asthan State Legislature in the Twenty Sixth Year of the Republic of 
India, as follows- 
 
1. Short title-This Act may be called the Rajasthan Agricultural Produce Markets (Amending 
and Validating Provisions) Act, 1975. 
 
2. Amendment of section 14, Rajasthan  Act 38 of 1961 -For section 14 of the Rajasthan 
Agricultural Produce Markets Act, 1961, hereinafter referred to as the principal Act, the following 
shall be substituted and shall be deemed always to have been substituted, namely:- 
 
"14. Power of ma rket committee to issue licence -Where a market is established under 
clause (b) of sub -section (2) of section 9, the market committee may issue and renew licences, in 
accordance with the rules and byelaws, to traders brokers, weighman, measurers, surveyors, 
warehousemen and other persons to operate the market area on payment of the prescribed fees 
Provided that no such licence shall be necessary in the case of a person to whom a licence has been 
granted under sub-section (2) of section 4". 
 
3. Amendment of section 17, Rajasthan Act 38 of 1961 -For section 17 of the principle Act, 
the following shall be substituted and shall be deemed always to have been substituted, namely:- 
 
"17. Power to collect market fees -The market committee shall collect  market fees from the 
licences in the prescribed manner on agricultural produce bought or sold by them in the market area at 
such rate as may be specified by the State Government, by notification in the Official Gazette, subject 
to a maximum of Re.1/-. per Rupees one hundred worth of agricultural produce. 
 
4. Amendment of section 36, Rajasthan Act 38 of 1961 -(1) In section 36 of the principal 
Act, 
 
(i) in sub-section (2)- 
    (a) for clause (e), the following clause shall be and shall be  deemed always to have been 
substituted namely:- 
"(e) the management of the market and the manner of  collection of market fees by the 
market committees in market area;" and 
     (b) in clause (f) for the word "market" the words "Market area" shall  be and shall be 
deemed always to have been substituted; 
  (ii) to sub -section (4) the following proviso shall be deemed always to  have been added, 
namely:- 
"Provided that any rules may be made without previous publication if the State Government 
considers that it should be brought into force at once." 
 
 
  
5. Validation of the collection of certain amounts as market fees and of the licences 
issued-Notwithstanding anything contained in the principal Act or in the Rajasthan Agricultural 
Produce Markets Rules, 1963 hereinafter referred to as the said Rules, or in any judgment, decree, 
order or direction of any court and notwithstanding any defect or want of jurisdiction or statutory 
power or authority or any error or omission in exercise thereof, it is hereby declared that- 
(1) the amount collected by any market committee as market fees from the licensees on the 
agricultural produce bought or sold by them in any market or market area, on or after 14th day of July, 
1973 shall be deemed always to have been  validly levied and collected in accordance with law for all 
intents and purposes of the principal Act and the levy or collection of such amount shall not be called 
in question in any court nor any claim whatsoever for its refund shall arise nor shall be deemed ever to 
have arisen on the ground that- 
 
(a) the date from which the Government Notification No. F. 13(5) Agri-II/73, dated 14.7.1973 
for specification of market fees @ Re. 1/ -per rupees one hundred worth of agricultural 
produce shall be effective was not mentioned; 
(b) the provisions of the principal Act and of the rules and bye -laws made thereunder for the 
levy and collection of the said amount have not been observed. 
(2) Rules 58,59,69 and 72 of the said Rules shall as from 14th July, 1973 be de emed to have 
been validly made as if- 
(a) for the word "market" wherever occurring in rules 58, 59, 69(3) , 69(4), 72(1), 72(3), (iv), 
72(4) and 72(6) of the said rules, the words "market area" were substituted; 
(b) in sub-rule (1) of rule 58- 
     (i) the words "levy and" were deleted; and 
    (ii) for the words "in the bye-laws.........agricutural produce" the words "by the Government 
by way of notification", were substituted;  
(3) In forms V, VIl and VIIl annexed to the said Rules, for the word "market wh erever 
occurring, the words "market area" shall as from 14th July, 1973 be deemed to have been validly 
substituted; and 
(4) Government Notification No. F. 10(5) Agri -ll/73, dated 14 -7-1973 shall be deemed to' 
have come into force with effect from the date of its publication irrespective of the fact that the date 
from which the notification was to be made effective was not mentioned in it. 
And for removal of doubt it is hereby declared that the said Rules, forms and notification 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 as if such act 
was not an offence under the principal Act at such commencement but for the provisions of this 
section. 
6. Repeal and saving - (1) The Rajasthan Agricultural Produce Markets (Amending and 
Validating Provisions) Ordinance, 1974 (Rajasthan Ordinance No. 30 of 1974) is hereby repealed. 
 
(2) Notwithstanding such repeal, anything done or action taken under the principal Act, as 
amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, 
as amended by this Act, as  if this Act had come into force on the 20th December, 1974.  
 
 
 

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