The Krishi Utpadan Mandi Adhiniyam, 1964

  
2 
 
 THE UTTAR PRADESH KRISHI UTPADAN MANDI   
 ADHINIYAM,  19641 
[ U. P. ACT No. XXV of 1964 ] 
 Amended by 
U. P. Act No. 10 of 1970 
President‘s Act no. 13 of 1973 (as enacted with modifications by 
U. P. Act no. 30, 1974) 
U. P. Act No. 13 of 1973 
U. P. Act No. 30 of 1974 
 U. P. Act No. 06 of 1977 
U. P. Act No. 07 of 1978 
U. P. Act No. 19 of 1979 
U. P. Act No. 20 of 1984 
 U. P. Act No. 12 of 1985 
U. P. Act No. 12 of 1987 
U. P. Act No. 10 of 1991 
U. P. Act No. 24 of 1994 
 U. P. Act No. 04 of 1999 
U. P. Act No. 01 of 2000 
U. P. Act No. 18 of 2001 
U. P. Act No. 07 of 2002 
 U. P. Act No. 13 of 2004 
U. P. Act No. 17 of 2005 
U. P. Act No. 02 of 2006 
U. P. Act No. 34 of 2006 
 U. P. Act No. 40 of 2007 
U. P. Act No. 27 of 2013 
U. P. Act No. 04 of 2015 
 U. P. Act No. 11 of 2015 
U. P. Act No. 03 of 2016 
U. P. Act No. 24 of 2018 
U.P. Act No. 07 of 2020 
U.P. Act No. 18 of 2020 
U.P. Act No. 07 of 2023 
   
——————————————————————————————————————————  
1.  For Statement of Objects and Reasons see Uttar Pradesh Gazette Extraordinary, dated December 10, 1963. 
[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
4 
 
 [ Passed in Hindi by the Uttar Pradesh Legislative Assembly 
on August 7, 1964 and by the Uttar Pradesh Legislati ve Council on 
September 8, 1964. 
Received the assent of the President on October 28, 1964, 
under Article 201 of the Constitution of India and was published in 
the Uttar Pradesh Gazette , Extraordinary dated November 10, 
1964. ] 
 AN 
ACT 
to provide for the r egulation of sale and purchase of 
agricultural produce and for the establishment, superintendence 
and control of markets therefor in Uttar Pradesh.   
 It is hereby enacted in the Fifteenth Year of the republic of 
India as follows :— 
CHAPTER — I 
Preliminary 
Short title 
and extent  
1. (1) This Act may be called the Uttar Pradesh Krishi Utpadan 
Mandi Adhiniyam, 1964. 
(2) It extends to the whole of the Uttar Pradesh.  
Definitions 2. In this Act, unless there is anything repugnant in the subject 
or context :— 
1 [(a) ―agricultural produce‖ means such items of produce of 
agriculture, horticulture, viticulture, apiculture, sericulture, 
pisciculture, animal husbandry or forest as are specified in the 
Schedule, and includes admixture of two or more of such items, an d 
also includes any such item in processed form, and further includes 
gur, rab, shakkar, khandsari and jiggery ; ] 
 [ 2(a-1) ―Board‖ means the State Agricultural Produce Markets 
Board constituted under section 26-A ; ] 3 
 (b) ―B roker‖ or ―Dalal‖ means a person who, in the ordinary 
course of business, negotiates or arranges contracts for the purchase or 
sale of agricultural produce, on behalf of his, principal on payment of 
commission or remuneration, whether in cash or kind, but does not 
include the serva nt of such principal whether engaged in negotiating or 
arranging such contracts ;  
 (c) ―bye -laws‖ means by -laws made in accordance with the 
provisions of section 39 ; 
 
 
——————————————————————————————————————————  
1.  Sub. and be deemed always to have been subs. by Section 2 of U. P. Act no. 10, 1970. 
2.  Renumbered by item 2 (b) of the Schedule of U. P. Act no. 30 of 1974.    
3.  Ins. by section 2 (i) of President Act no. 13 of 1973 as re-enacted by  U. P. Act No. 30 of 1974.   

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
6 
Act no. LVIII 
of 1962 
(d) ―Central Warehousing Corporation‖ means the Central 
Warehousing Corporation established or deemed to be established under 
the warehousing Corporations Act, 1962 ;  
 [ (d-1)1 [Collector], in relation to a Committee for a Market area 
means the Collector of the District where the Principal Market Yard of 
that Market Area is situated, and includes such other officer as may be 
authorized by him in that behalf ; ] 
 
2[(d-2) ―Cold Storage‖ in relation to market yard means cold 
storage declared as market sub-yard under section 7-A of this Act ; ] 
 (e) ―commission agent‖ or ―Aarhatiya‖ means a person who, 
in the ordinary course of busine ss, makes or offers to make, a 
purchase or sale of agricultural produce, on behalf of the owner 
or seller or purchaser of agricultural produce, for Arhat or 
commission ;  
 (f) ―Committee‖ means a Committee constituted under this 
Act ;  
Act II of 
1912 
(g) ―Co-operative Marketing Society‖ means a co -operative 
society of producers 3[registered or deemed to be registered under 
the Uttar Pradesh Co-operative Societies Act, 1965] which has, as 
its principal object , the promotion of sale or purchase of 
agricultural produce ; 
 [ (h) ―Director‖ means an officer appointed by the State 
Government as Director of Mandis and includes any other officer 
authorized by the Director to perform all or any of his functions 
under this Act ; ] 
 
4 [ ( h-1) ― Director Agricultural Marketing‖ means an officer, 
appointed by the State Government as Director Agricultural Marketing, 
to per form the powers and functions of the Director of Agricultural 
Marketing under this Act ; 
 
4(h-1a) ―Direct Marketing‖ in relation to specified agricult ural 
produce, means direct wholesale purchase of specified agricultural 
produce from the farmers by the processors, exporters, bulk buyers, etc. 
outside the principal market yard, sub-market yard, private market yard 
and market sub-yard ; 
——————————————————————————————————————————  
1.  Renumbered by item 2 (v) of the Schedule of U. P. Act no. 30 of 1974  and Ins. by sec. 2(ii) of President Act 
no. 13 of 1973. 
2.  Ins. by sec. 2(a) of U.P. Act No. 24 of 2018.   
3.  Subs. by sec. 2 (a) of U. P. Act No. 06 of 1977. 
4.  Ins. by sec. 2 (b) of U. P. Act No. 24 of 2018. 

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
8 
 
1 [(h-1b) ―Farmer Producer Orga nisation (FPO)‖ means an 
association of farmers, by whatever name/form it is called/exists, 
registered under any law for the time being in force, which is to mobilize 
farmers and build their capacity to collectively leverage their production 
and marketing strength. ] 
 
2[ (h -2) ―Export‖ means export of specified agricultural produce 
outside India by a licensee. ] 
 
3 [ (h -3) ―e -trading‖ means trading in which billing, billing, 
contracting, negotiating, information exchange, record keeping and 
other connected  activities are done electronically on computer 
network/internet ; ] 
 (i) ―licensee‖ means a person who is granted a licence under this 
Act ;  
 (j) ―Local Body‖ means a 4[Municipal Corporation] , 3[Municipal 
Council], Notified Area Committee, Town Area Co mmittee, Antarim Zila 
Parishad, Zila Parishad or a 3[Gram Panchayat]  constituted or 
established under any enactment in force in Uttar Pradesh ;  
 (k) ―Market Area‖ means an area notified as such under section  
6, or as modified under section 8 ;  
 
5[ (k-1) ―Main Market Committee‖ means the Mandi Samiti which 
is authorized to issue a unified license ; ] 
 
6[(k-2) ―Market sub-yard‖ means warehouse/silos/cold storage or 
other such structure or place declared to be market sub -yard under 
section 7-A of this Act. ] 
 (l) ―member‖ means a member of the Committee ; 
7[(l-1) ‗‗Other Backward Classes of citizens‘‘, means the 
backward classes of citizen specified in schedule 1 of the Uttar 
Pradesh Public Services (Reservation for Scheduled Castes, 
Scheduled Tribes and Other Backward Class) Act, 1994]  
(m) ―Palledar‖ means a labourer engaged for ―Dara -
making‖, loading, unloading, filling, emptying or carrying any 
agricultural produce ; 
 
8 [(m-1) ―Person‖ includes individual, a co -operative society, 
Hindu Undivided Family, a company or firm or an association or a body 
of individuals, whether incorporated or not. ] 
 (n) ―prescribed‖ means prescribed by rules made under this Act ;  
 
——————————————————————————————————————————  
1. Ins. by sec. 2(b) of U.P. Act No. 24 of 2018. 
2.  Ins. by sec. 2 (a) of U. P. Act No. 17 of 2005. 
3.  Ins. by sec. 2 (a) of U. P. Act No. 03 of 2016. 
4.  Subs. by sec. 2(c) of U. P. Act No. 18 of 2001. 
5.  Ins. by sec. 2 (b) of U. P. Act No. 03 of 2016. 
6.  Ins. by sec. 2 (c) of U. P. Act No. 24 of 2018. 
7. Ins. by sec. 3 of U.P. Act No. 18 of 2001. 
8.  Ins. by sec. 2(f) of U.P. Act No. 24 of 2018. 

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
10 
 (o) ―Principal Market Yard‖ means the portion of a Market Area, 
declared as such under section 7 ; 
 
1 [(o-1) ― Processing‖ means any one or more of a series of 
treatments relating to powdering, crushing, decorticating, dehusking, 
parboiling, polishing, ginning, pressing, occurring or any other manual, 
mechanical, chemical or physical treatment to which raw agricultural 
produce or its product is subjected to but shall not mean more cleaning, 
washing grading and packaging and other like activities; ] 
 
2 [(o-2) ―Private Market Yard‖ means such place other than 
Principal Market Yard, Sub -Market Yard and Market -Sub Yard in the 
market area, where infrastructure has been developed and managed by 
a person for marketing of agricultural produce, holding a licens e for this 
purpose under this Act ;  
 (o-3) ―Processor‖ in relation to agriculture produce means a 
person how under takes processing of any notified agricultural produce 
on his own accord or on payment of a charge. ] 
 (p) ―producer‖ means a person who, w hether by himself or 
through hired labour, produces, rears ro catches, any agricultural 
produce, not being a producer who also works as a trader, broker or 
Dalal, commission agent or Aarhatiya or who is otherwise ordinarily 
engaged in the business of storage of agricultural produce :  
 Provided that if a question arises as to whether any person is a 
producer or not for the purposes of this Act, the decision of the Director, 
made after an enquiry conducted in such manner as may be prescribed, 
shall be final.  
 (q) ―purchase‖ includes barter or receipt of goods by way of 
pledge ro as security for the amount advanced ;  
3[4(q-1)3 ―Regulations‖ means regulations made by the Board in 
accordance with the provisions of section 26-X ; ]4 
 
5 [(q-2) ―retail sale‖ in  relation to any specified agricultural 
produce means sale of that produce, not exceeding such quantity, as a 
market committee may specify in its bye -laws to be the limit of retail 
sale ; ]  
 (r) ―sale‖ includes barter or deposit of goods by way of pledge  or 
as security for the amount received as advance ;  
(s) ―Secretary‖ means the person appointed as such under 
section 23 ; 
 
——————————————————————————————————————————  
1.  Ins. by sec. 2 (b) of U. P. Act No. 17 of 2005. 
2.  Ins. by sec. 2 (e) of U. P. Act No. 24 of 2018. 
3.  Renumbered by item 2 (b) of the Schedule of U. P. Act no. 30 of 1974. 
4.  Ins. by section 2 (iv) of President Act no. 13 of 1973 as re-enacted by  U. P. Act No. 30 of 1974.   
5.  Ins. by sec. 2 (i) of U. P. Act No. 19 of 1979. 

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
12 
 
1 [(s-1) ― Silo‖ means silo declared as market sub -yard under 
section 7-A of this Act ;  
(s-2) ―Special Commodity Market Yard‖ means a market yard as 
notified under section 7-C of this Act. ] 
 (t) ―specified agricultural produce‖ means a agric ultural produce 
specified in the notification under section 6 or as modified under section 
8 ; 
 
2[ (t-1) ―State‖ means a State as specified in 1 st Schedule of the 
Constitution of India. ] 
 (u) ―State Government‖ means the Government of Uttar Pradesh ;  
Act no. LVIII 
of 1962 
(v) ―State Warehousing Corporation‖ means the State 
Warehousing Corporation for Uttar Pradesh established or deemed to be 
established under the Warehousing Corporation Act, 1962 ; 
 (w) ―Sub -Market Yard‖ means  a portion of  a Market Area, 
declared as such under section 7 ;  
 
3[(x) ―trade-charge‖ means any charge, by whatever name called, 
which is realized or may be realized by, or may be payable to, a trader in 
respect of any transaction of sale or purchase of any specified 
agricultural produce under or purporting to be under any custom or 
usage of trade, or otherwise ; 
 Explanation — Every deduction other than a deduction made 
on account of deviation from sample when the purchase is made by 
sample, or on account of deviation from st andard when the purchase is 
made by reference to a known standard, or on account of difference 
between actual and the standard weight or measure shall be deemed as 
a trade charge. ] 
 (y) ―trader‖ means a person who in the ordinary course of 
business is en gaged in buying or selling agricultural produce as a 
principal or as a duly authorized agent of one or more principals and 
includes a person, engaged in processing of agricultural produce ;  
 
4[(y-1) ―Unified License‖ means a license granted under section   
9-A. ] 
 
5 [(aa) ―village‖ shall have the same meaning as in the Uttar 
Pradesh Zamindari Abolition and Land Reforms Act, 1950. ] 
 
——————————————————————————————————————————  
1.  Ins. by sec. 2 (f) of U. P. Act No. 24 of 2018. 
2.  Ins. by sec. 2 (G) of U. P. Act No. 24 of 2018. 
3.  Subs. by sec. 3 of U. P. Act No. 07 of 1978. 
4.  Ins. by sec. 2 (c) of U. P. Act No. 03 of 2016. 
5.  Subs. by sec. 2 (c) of U. P. Act No. 06 of 1977. 

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
14 
 
1[(aa-1) ―Warehouse‖ in relation to market yard means warehouse 
declared as market sub-yard under section 7-A of this Act. ] 
 (bb) ―weighman‖ means  a person who, in the ordinary course of 
business, is engaged in weighing of agricultural produce in connection 
with a transaction of sale or purchase thereof ;  
U. P. Act no. 
V of 1959 
(cc) ―weighing or measuring instrument‖ means a weighing 
instrument or a measuring instrument as defined in the Uttar Pradesh 
Weights and Measures (Enforcement) Act, 1959 ;  
 (dd) ―weight or measure‖ means commercial weight or measure or  
a standard weight or measure, as defined in the measure or a standard 
weight or measure, as defined in the U. P. Weights and Measures 
(Enforcement) Act, 1959 ;   
 
2 [(ee) ―whole -sale transaction‖ i n relation to any specified 
agricultural produce means sale and purchase of that produce exceeding 
such quantity as a market committee may specify in its bye -laws to be 
the limit of retail sale. ] 
 
3[(ff) ‗‗User charges‘‘, means the amount paid in conside ration of 
material or science.] 
Marketing 
Freedom to 
Agriculturist/ 
Producer 
4[2-A. The agriculturist/producer may sell his produce according 
to his choice anywhere in or outside this State :  
Provided that no market fee shall be collected for wholesale 
transition from agriculturist – seller :  
 Provided further that no market fee shall be levied or collected on 
the retail sale of any specified agricultural produce, where such sale is 
made by an agriculturist or a producer directly to the consumer for his  
domestic consumption. ] 
 3.   5[  X  X  X  X  ] 
Repugnancy 
with other 
law 
4. (1) Subject to the provisions of sub -section (2), the provisions 
of this Act shall have effect, notwithstanding anything inconsistent 
therewith contained in any other law, custom, usage or agreement.   
Act no. X of 
1955 
(2) The provisions of section 3 of the Essential Commodities Act, 
1955, and the orders made thereunder shall have effect notwithstanding 
anything inconsistent therewith contained in this Act or in any rule, by -
law or order made thereunder.  
Power to 
amend 
Schedule 
6[ 4-A. The State Government may by notification in the Gazette, 
add to, amend or omit any of the items of agricultural produce specified 
in the Schedule, and thereupon the Schedule shall stand amended  
accordingly. ]  
——————————————————————————————————————————  
1.  Ins. by sec. 2 (h) of U. P. Act No. 24 of 2018. 
2.  Ins. by sec. 2 (2) of U. P. Act No. 19 of 1979. 
3. Ins. by sec. 2 of U.P. Act No. 18 of 2020. 
4.  Ins. by sec. 3 of U. P. Act No. 24 of 2018. 
5.  Omit. by section 3 of President Act no. XIII  of 1973 as  re-enacted by U. P. Act No. 30 of 1974.   
6.  Ins. by sec. 3 of U. P. Act No. 10 of 1970. 

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
16 
 CHAPTER – II 
Market Area and Market Yards 
Declaration 
of intention 
to regulate 
and control 
sale and 
purchase of 
agricultural 
produce in 
any area  
5. (1) Where the State Government is of opinion that it is 
necessary or expedient in the public interest to regulate the sale and 
purchase of any agricultural produce in any area, 1[ * * * ] and for that 
purpose to declare that area as a Market Area, it may, by notification in 
the Gazette, and in such other manner as may be prescribed, declare  its 
intention so to do and invite objections against the proposed declaration.   
 (2) Any objection under sub -section (1) may be preferred within 
such period as may be prescribed and shall be addressed to the Director 
who shall forward the same, with his  comments thereon, to the State 
Government.  
Declaration 
of Market 
Area 
6. On the expiry of the period referred to in section 5, the State 
Government shall consider the objections received within the said period 
and may thereupon declare, by notification in the Gazette, and in such 
other manner as may be prescribed, that the whole or any specified 
portion of the area mentioned in the notification under section 5 shall be 
the Market Area in respect of such agricultural produce, and with effect 
from such date as may be specified in the declaration.  
Declaration 
of Principal 
Market yard 
and sub-
market yard 
[ 7.  2 (1) As soon as may be after the publication of the 
notification under section 6 the State Government may by notification in 
the Gazette, declare such portion of the market area as may be specified 
as the principal market yard and such other portions as may be 
specified as sub-market yard : ] :  
 3[ Provided that the whole of the Principal Market Yard shall be 
located within the limits of one district only. ] 
 4[ (2) The State Government, where it considers necessary or 
expedient in the public interest so to do, may, by notification — 
(a) include any area in or exclude any area from the area of a 
principal market yard or sub -market yard or abolish the existing 
principal market yard or sub -market yards and declare a new principal 
market yard or sub-market yards ; 
 5[ (b) declare that the whole -sale transactions of all or any of the 
specified agricultural produce in respect of a market area shall be 
carried on only at a specified place or places within its principal market 
yard or sub-market yards. 
 
——————————————————————————————————————————  
1.  Omit. by sec. 3 of U. P. Act No. 06 of 1977. 
2.  Sec. 7  renumbered and inserted sub-sec. 2 by sec. 4 of U.P. Act No. 6 of 1977. 
3.  Ins. by section 4 of President Act no. 13 of 1973 as re-enacted by  U. P. Act No. 30 of 1974.   
4.  Subs. by sec. 3 of U. P. Act No. 19 of 1979. 
5.  Subs. by sec. 4 of U. P. Act No. 24 of 2018. 

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
18 
 
1[Provided that the proviso of this clause shall have no effect on the 
following – 
 1. Market sub yard; 
 2. Direct Marketing; 
 3. Private Mandi Yard; 
 4. Trade through Unified License; 
 5. Purchase Centres under minimum support price scheme; 
 6. Trade through digital platform appro ved by Director, Mandi 
Parishad : 
 Provided that the licenses issued by Mandi Samiti or Director, 
Agriculture Marketing shall not be within the specified distance from the 
declared and constructed principal market yard/sub -market yard, 
determined by Director, Mandi Parishad.] 
Declaring 
warehouse/ 
silo/cold 
storage/or 
other such 
structure or 
places as 
market sub-
yard 
2 [7-A. (1) Save as otherwise provided in this Act, the State 
Government may, by notification declare such warehouse/silo/cold 
storage/or other such structure or place with infrastructure and facilities as 
may be prescribed, to function as market sub-yard ] : 
Provided that a place of retail trade shall not be declared as market 
sub-yard.  
 Explanation :— The expression ―place‖ mentioned in this sub -
section shall include any structure, enclosure, open space, locality, street 
including warehouse/silo/cold storage/pack house/cleaning, grading & 
processing unit etc.  
 (2) The owner of a warehouse/silo/cold storage, or other such 
structure or ‗place‘, as the case may be, desirous of declaration of such place 
as market sub -yard under sub-section (1), shall apply to the Director 
Agricultural Marketing or an officer authorized by him, in such form, in 
such manner with such fee and for such period but not less than three 
years, as may be prescribed.  
 
3 [(3) The person transactin g within such warehouse/silo/cold 
storage or other structure or place, in declared market sub -yard, shall have 
to pay 75% of the applicable market fee to the market committee on the 
value of transacted notified agriculture produce. The owner/licensee of the 
market sub-yard may levy and collect up to 25% of the market fee as user 
charge on the specified agriculture produce, which can be spent for 
maintenance and development of the yard.] :  
 Provided that no market fee shall be collected from an agriculturist -
seller. ] 
Direct 
marketing 
(wholesale 
direct 
purchase 
from farmers 
outside the 
market yard, 
sub-market 
yard, private 
market yard) 
4[ 7 -B. (1) Subject to such reasonable conditions and such fee as 
may be prescribed, the Director, Agricultural Marketing may grant  a license 
to a person to establish Collection aggregation centers in the proximity of the 
production area with infrastructure, as may be prescribed in accordance 
with the provisions of this Act and the rules made thereunder for marketing 
of notified agricultural produce : 
Provided that the direct wholesale purchase may be carried out 
outside the principal market yard, sub -market yards, market sub -yards, 
private market yards by declaring the place of such purchase, without 
establishment of any permanent col lection/aggregation center, as may be 
prescribed.  
 (2) The direct marketing licensee shall maintain records and all  
——————————————————————————————————————————  
1. Subs. by sec. 3 of U.P. Act No. 18 of 2020. 
2.   Ins. by sec. 5 of U. P. Act No. 24 of 2018. 
3. Subs. by sec. 4 of U.P. Act No. 18 of 2020. 
4.   Ins. by sec. 5 of U. P. Act No. 24 of 2018. 

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
20 
 accounts relating to daily trade transactions and submit monthl y report, 
as may be prescribed, to the licensing authority. 
 (3) The licensing authority licensee shall maintain records and all 
accounts relating to daily trade transactions and submit monthly report, 
as may be prescribed, to the licensing authority.  
 (4) The direct marketing licensee shall pay market fee on 
transaction of sale of specified agricultural produce to the Uttar Pradesh 
State marketing Development Fund maintained by the Board.] 
Establishment 
and 
notification of 
―Special 
Commodity 
Market Yard‖  
1[ 7-C. (1) The State Government, where it considers necessary or 
expedient in the public interest so to do, may, by notification declare 
existing market yard established under clause (b) of sub -section (2) of 
section 7 as Special yard as Special Commo dity Market Yard of all or any 
of the specified agricultural produce in respect of a market area.  
 (2) Provisions for and in relation to the Market Committee of this 
Act shall mutatis mutandis  apply to the Market Committee established 
for Special Commodity Market Yard. ] 
Establishment 
of private 
market yard 
2[ 7-D. (1) Subject to such reasonable conditions and such fee as 
may be prescribed, the Director, Agricultural Marketing may grant a 
license to a person to establish a private market yard, for tradin g of 
notified agricultural produce.  
 (2) the private market yard licensee, or its management 
committee, may collect user charge on notified agricultural produce 
transacted in the private market yard, at the rate ad valorem  not 
exceeding as notified by the State Government :  
 Provided that no user charge shall be collected from agriculturist -
seller.  
 (3) The private market yard licensee shall contribute license fee 
and one -fourth of the user charge collection, to a separate fund 
maintained and operated  by the Director, Agricultural Marketing. The 
Director, Agricultural Marketing shall utilize the fund, in skill 
development, training, research and such other activities, as will aid in 
creating an efficient marketing system in the State. ] 
 
3[7-E. Establishment of Producer Consumer market yard (Sale of 
agriculture produce within retain limit by producer to the consumer)– 
 (1) Subject to prescribed fee, conditions and restrictions, the 
officer authorized by the Government may issue license to the 
concerned person who establish producer consumer makes in which 
retail trade of specified agriculture produce can take place. 
 (2) The license may establish and develop the infrastructure in 
the producer consumer market, within the reach of producer and 
consumers, as may be prescribed: 
 Provided that the consumer shall purchase within the retail 
limit.] 
——————————————————————————————————————————  
1.  Ins. by sec. 5 of U. P. Act No. 24 of 2018. 
2.  Ins. by sec. 5 of U. P. Act No. 24 of 2018. 
3. Ins. by Sec. 5 of U.P. Act No. 18 of 2020. 

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
22 
Alteration of 
Market Area 
and 
modification 
of the list of 
agricultural 
produce  
8. (1) The State Government, where it considers necessary or 
expedient in the public inte rest so to do, may, by notification in the 
Gazette and in such other manner as may be prescribed and with effect 
from the date specified in the notification — 
 (a) include any agricultural produce in, or exclude any 
agricultural produce from, the list of agricultural produce specified in the 
notification under section 6 ;  
 (b) include any area in, or exclude any area from, the Market Area 
specified in the notification under section 6 ; 
(c) divide a market Area specified in the notification under section 
6 into two or more separate Market Areas ;  
 (d) amalgamate two or more market Areas specified in the 
notification under section 6 into one Market Area ; or   
(e) declare that Market Area specified in the notification under 
section 6 shall cease to be such area :  
 Provided that before action under this sub -section is taken the 
State Government shall invite and consider, in the prescribed manner, 
objections, if any, against the proposed action.  
 (2) When during the term of a Market Committee the limits of the 
Market Area for which it is established are altered under clause (b), 
clause (c) or clause (d) of sub -section (1), the following consequences 
shall, with effect from the date specified in the notification, follow :— 
 (a) the Market Committee shall stand dissolved and its members 
shall vacate their offices as such members ;  
 
1 [ (b) a new Market Committee shall be constituted for the 
modified or newly created Market Area in accordance with the provisions 
of section 13. ] 
 
2[(c) all property and ass ets, all rights, liabilities and obligations 
of the dissolved Market Committee in respect of civil or criminal 
proceedings, contracts, agreements or any other matter or thing arising 
in relation to any part of the Market Area of a dissolved Market 
Committee shall be vested in and stand transferred to the new Market 
Committee having jurisdiction over that part. ] 
 (3) Where a Market Area ceases to be such area under clause (e) 
of sub-section (1), the following consequences shall, with effect from the 
date specified in the notification, follow :— 
 (a) the Market Committee shall stand dissolved and its members 
shall vacate their offices as such members ;  
(b) the Principal Market Yard and Sub -Market Yards, if any, 
established therein shall cease to be such ;  
 (c) the unspent balanced of the Market Committee Fund and 
other assets and liabilities of the Market Committee shall vest in the 
State Government :  
Provided that the liability of the State Government shall not 
extend beyond the assets so vested.  
——————————————————————————————————————————  
1.  Subs. by sec. 3 of U. P. Act No. 13 of 2004. 
2.  Subs. by section 5 of President Act no. 13 of 1973 as re-enacted by  U. P. Act No. 30 of 1974.   

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
24 
Effects of 
declaration 
of Market 
Area 
9. (1) As from the date of declaration of an area as Market Area 
no Local Body or other person shall, within the Market Area, set up, 
establish or continue, or allow to be set up, established or continued, 
any place for the sale, purchase, storage, weighment or processing of the 
specified agricultural produce, except under and in accordance with the 
conditions of  a license granted by the Committee concerned, anything 
to the contrary contained in any other law, custom, usag e or agreement 
notwithstanding :  
 Provided that the provisions of this sub-section shall not apply to 
a producer in respect of agricultural produce produced, reared, caught 
or processed by him or to any person who purchases or stores any 
agricultural produce for his domestic consumption.  
 
1[Provided further that in case of direct purchase from farmers, 
to set up collection/ aggregation centers in the proximity of the 
production area and for the private market yard, Director, A gricultural 
Marketing shall be the Licensing Authority for that market area. ]  
 (2) No person shall, in a Principal Market Yard or nay Sub -
Market Yard, carry on business or work as a trader, broker, commission 
agent, warehouseman, weighman, palledar or in such other capacity as 
may be prescribed, in respect of any specified agricultural produce 
except under and in accordance with the conditions of a license 
obtained therefor from the Committee concerned. 
 
2[(3) The provisions of sub -sections (1) and (2) shall not apply in 
relation to any specified agricultural produce pledged or hypothecated in 
favour of a bank as security for any amount advanced by such bank.  
 Explanation— For the purposes of this sub -section, the word 
―bank‖ shall have the meaning ass igned to it in the Uttar Pradesh 
Regulation of Money Lending Act, 1976. ] 
3[Unified 
License for 
certain 
purpose] 
3[ 9-A. (1) Any Market which shall be main Mandi Samiti, may 
grant unified license to purchase specified agriculture produce from the 
farmers and traders in such a manner as may be prescribed in the bye 
laws, in the pre -communicated places in the whole State, for one or 
more of the following purposes :– 
(a) processing of specified agricultural produce ;  
 (b) trading of specified agricultural produce ;  
(c) grading, packing and transaction in other way by value 
addition of specified agricultural produce. ] 
 
4[(2) Market fee and development cess as provided in this Act, shall 
be   payable   on   sale   and   purchase   of   specified  agricultural  produce  
 
——————————————————————————————————————————  
1.  Ins. by sec. 6 of U. P. Act No. 24 of 2018. 
2.  Ins. by sec. 4 of U. P. Act No. 07 of 1978. 
3.  Subs.  by sec. 6 of U. P. Act No. 18 of 2020. 
4. Subs. by sec.  7 of U.P. Act No. 24 of 2018. 

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
26 
 to that market committee, where the specified agricultural produce is 
actually transacted. ] 
1 [(3) Notwithstanding anything contained in sub -section (1) licence 
issued to a wholesale trader by any Mandi Samiti, in the manner as 
maybe pre scribed, shall be treated as Unified Licence. The Unified 
Licencee shall be authorized to trade in any market area of the State] 
No trade 
charges 
permissible 
except as 
prescribed by 
rules or  
bye-laws 
10. (1) As from the date to be notified by the State G overnment 
in the Gazette, 2[ * * * ] no person shall, in a Principal Market Yard or 
Sub Market Yard, levy, charge or realize, any trade charges, other than 
those prescribed by rules or bye -laws made under this Act, in respect of 
any transaction of sale or purchase of the specified agricultural produce 
and no Court shall, in any suit or proceeding arising out of any such 
transaction, allow in any claim or counter claim, any trade charges not 
so prescribed.  
 (2) all trade charges shall be payable by the purchaser.  
Application of 
certain 
provisions 
relating to 
Market Yards 
to the 
remaining 
part of Market 
Area  
11. The State Government, where it considers necessary or 
expedient in the public interest so to do, may, by notification in the 
Gazette and in such other manner as may be prescribed, declare that the 
provisions of sub-section (2) of section 9 and the provisions of section 10 
shall also apply to the whole or any part of the Market Area outside the 
Principal Market Yard and Sub -Market Yards as may be sp ecified in the 
notification and thereupon the said provisions shall with effect from the 
date specified in the notification apply accordingly, and the remaining 
provisions of this Act relating to a Principal Market Yard or Sub -Market 
Yards shall also, with effect from the same date, mutatis mutandis, apply 
to the area so specified.  
 CHAPTER – III 
Market Committee 
Establishment 
and 
incorporation 
of Committee 
12. (1) For every Market Area there shall be a Committee to be 
called the Mandi Samiti  of that Mar ket Area, which shall be a body 
corporate having perpetual succession and an official seal and, subject 
to such restrictions or qualifications, if any, as may be imposed by this 
or any other enactment, may sue or be sued in its corporate name and 
acquire, hold and dispose of property and enter into contracts :  
 Provided that the Committee shall not transfer any movable 
property except in accordance with a resolution duly passed at any of its 
meetings by a majority of not less than three-fourths of the total number 
of its members and with the previous approval in writing of [the Board] 3. 
Act no. 1, 
1894 
(2) The Committee shall be deemed to be a local authority for the 
purposes of Land Acquisition Act, 1894 [and any other law for the time 
being in force] 4. 
Constitution 
of the 
Committee 
5[ 13. (1) The  Committee  referred  to  in section 12 shall consist  
 
——————————————————————————————————————————  
1. Ins. by sec. 2 of U.P. Act no. 7 of 2023. 
2.  Omit. by sec. 5 of U. P. Act No. 10 of 1970. 
3.  Subs. by section 6 (i) of President Act no. 13 of 1973 as re-enacted by  U. P. Act No. 30 of 1974.   
4.  Ins. by sec. 6 (ii) ibid. 
5.  Subs. by sec. 8 of U. P. Act No. 24 of 2018. 

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
28 
 of the following members to be nominated by the State Government in 
such manner as may be prescribed :— 
(a) nine representative of producers of the Market Area ; 
 (b) two representative of traders carrying on business in the 
Market Area and holding license therefor under this Act ;  
(c) two representative of commission agents carrying on business 
in the Market Area and holding license therefor under this Act ;  
 (d) two representative of palledar and measurer carrying on 
business in the Market Area and holding license therefor under this Act;  
(e) Secretary of the Market Committee who shall be the member 
secretary.  
 (2) The members referred to in clause (a) of sub -section (1), who 
have sold notified agricultural produce in the market yards and obtained 
sale vouchers in Form VI of last three years from the committee, 
cumulatively highest in value, shall be eligible for nomination :  
 Provided that our of nine producer members, three members 
shall be from marginal farmers, three members from small farmers and 
three members from large farmers.  
 (3) Every committee shall have a Chairman and Vice -Chairman 
elected by the members referred to in cl auses (a) to (d) of sub -section (1) 
is such manner as may be prescribed :  
Provided that the Chairman and Vice -Chairman shall be the 
member referred in clause (a) of sub-section (1).   
 (4) (a) The term of the committee  constituted under sub -section 
(1) shall be three years from the date of publication of the constitution of 
the committee, if not terminated earlier by the State Government; 
 (b) There term of the office of the Chairman, the Vice -Chairman 
and the members shall be Co-terminus with the committee.   
 (5) The name of the every member nominated under sub -section 
(1) shall be registered with the Director within 21 days of the nomination 
thereof.  
 (6) No proceeding, or act done by or on behalf of the committee 
shall be questioned on the ground fro want to any qualification, or defect 
in the nomination, of any person a Chairman, Vice -Chairman or 
member of the committee, or on the ground of any vacancy, or any other 
defect in the Constitution of the Committee. ]1 
Resignation of 
members and 
nomination in 
certain 
circumstances 
2[ 13 -A. (a) A member of the Committee may resign from his 
office  by  writing  under  his  hand  addressed  to  the  Chairman.   The  
——————————————————————————————————————————  
1. Subs. by sec. 8 of U.P. Act No. 24 of 2018. 
2.  Ins. by sec. 4 of U. P. Act No. 13 of 2004. 

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
30 
 
 resignation shall take effect from the date on which it is accepted by the 
Chairman with the prior approval of the Director ; 
 (b) The State Government may by notification nominate persons 
from the respective category of members to fill the va cancies of the 
members who have resigned and the persons so nominated shall hold 
office for remainder of the term of the Committee. ] 
Removal of 
members, 
Vice-
Chairman and 
Chairman of 
the 
Committee 
1[13-B. The State Government may, on the recommendation o f 
the Director, remove any member including the Chairman or the Vice -
Chairman if he has been found guilty of neglect or misconduct in the 
discharge of his duties or of any disgraceful conduct or has become 
incapable of performing his duties as a member or has been adjudged 
insolvent and the vacancy of such members shall be filled in accordance 
with the provisions of sub -section (3) of section 13 or clause (b) of 
section 13-A as the case may be : 
 Provided that no such member shall be removed from office 
unless he has been given a reasonable opportunity of being heard. ] 
Suspension of 
the 
Committee  
2[ 13-C. Where the Director, is satisfied that, — 
(a) any Committee has willfully failed in the performance of its 
functions, or discharge of its duties, or has  exceeded or abused the 
powers conferred on it by or under this Act or any other enactment ;  
 (b) continuance or the functioning of the Committee is 
prejudicial; to maintenance of public order ro to the maintenance of 
supplies and services of commodities  essential to the community in the 
market area or its part or in the other market areas ; and  
 (c) it is necessary so to do, he may, after obtaining explanation 
from the Committee, by order in writing suspend the functioning of the 
Committee for a period up to six months. ] 
Consequences 
of suspension  
3[ 13-D. (1) Where a Committee is suspended under section 13 -C 
the Chairman, the Vice -Chairman and the members thereof shall be 
deemed to have vacated their respective office for the period of 
suspension and the powers, duties and functions of the Committee shall 
be exercised, discharged and performed by the District Magistrate who 
may exercise, discharge or perform such power, duties and functions 
either himself or through an officer authorized by him not b elow the 
rank of the Deputy Collector.   
 (2) Where the circumstances so warrant the Director may sent its 
report for dissolution of the Committee to the State Government within 
three months from the date of its suspension.  
 (3) The director shall forth with report about suspension under 
section  13-C  to  the  State Government  and  if  no  adverse direction or  
——————————————————————————————————————————  
1.  Ins. by sec. 4  of U. P. Act No. 13 of 2004. 
2.  Ins. by sec. 4  of U. P. Act No. 13 of 2004. 
3.  Ins. by sec. 4  of U. P. Act No. 13 of 2004. 

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
32 
 order is received to the Director from the State Government wi thin 15 
days the suspension shall continue, for the period directed in the first 
order otherwise he shall act according to the directions of the State 
Government in the matter.   
Dissolution of 
Committee 
1[ 13-E. If at any time the State Government, on th e report of the 
Director is satisfied that nay Committee has made a willful default in the 
performance of any duty imposed upon it by or under this Act, or any 
other enactment or has exceeded or abused its powers, after taking into 
consideration the explanation of the Committee, it may, by order stating 
the reasons therefor dissolve the Committee by publication thereof in 
the official Gazette.  
 Explanation— 1. Willful default means a failure to perform 
duties of the committee, lack of willingness or it di sinclination to 
perform that duty and such failure should not be the result of any 
accident or inadvertent error.  
 Explanation— 2. The purpose of stating reasons is to ensure 
that the reasons which impelled the action are genuine and relevant to 
the content and scope of the power vested in the State Government ;  
Consequences 
of dissolution 
2[ 13-F. On the dissolution of the Committee,—  
(a) all the members, including the Chairman and the Vice -
Chairman, of the Committee shall, be deemed to have vacated t heir 
offices from the date of dissolution; 
 (b) The Collector shall become the administrator of the 
Committee and shall either himself or through an officer not below the 
rank of deputy Collector exercise, discharge and perform the powers, 
duties and func tions of Chairman, Vice -Chairman and the Committee, 
until the new Committee is constituted under section 13. ] 
Constitution 
of First 
Committee or 
new 
Committee 
3[14. (1) The State Government shall, by notification in the 
Gazette, appoint all the members o f the First Committee, or of a new 
Committee mentioned in clause (b) of sub -section (2) of section 8, 
including the Chairman and the Vice -Chairman, from amongst the 
persons who, in the opinion of the State Government, are suitable to 
represent the differen t interests referred to in sub -section (1) of section 
13. ]3 
 (2) The term of the First Committee shall be one year from the 
date of its constitution under sub -section (1), but the State Government 
may, in the public interest, extend or further extend its term, so however 
that the extended or further extended term shall come to an end on the 
date of the constitution of the Committee under section 13. 
 
——————————————————————————————————————————  
1.  Ins. by sec. 4  of U. P. Act No. 13 of 2004. 
2.  Ins. by sec. 4  of U. P. Act No. 13 of 2004. 
3.  Subs. and be deemed always to have been substituted by section 7 of  U. P. Act No. 10 of 1970.  

[The Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964]  
34 
 (3) The term of office of the members of the First Committee 
including the Chairman and the Vice -Chairman, shall be for such 
period, not exceeding the term of the First Committee, as may be fixed 
by the State Government in this behalf.  
Corrupt 
practices 
1[14-A. The provisions of section 123 of Chapter I of part VII of 
the Representation of the People Act, 1951 shall mutatis mutandis apply 
in the election to a Mandi Samiti. ] 
Electoral 
offences 
2[14-B. The provisions of sections 125, 126, 127, 127 -A, 128, 
129, 130, 131, 132, 132 -A, 134, 134-A, 135, 135-A and 136 of Chap ter 
III of Part VII of the Representation of the People Act, 1951 shall have 
effect as if, — 
(a) the reference therein to an election were a reference to an 
election held under this Act ;  
 (b) in section 127 -A, in sub -section (2), in clause (b), in sub -
clause (i) for the words ―Chief Electoral Officer‖ the words ―Director of 
Election‖ had been substituted ;  
 (c) in sections 134 and 136, for the words ―by or under this Act‖ 
the words ―by or under the Uttar Pradesh Krishi Utpadan Mandi 
Adhiniyam, 1964‖ had been substituted ;  
 (d) in section 135-A, — 
(i) for the word ―government‖ the words ―Government, the Board 
or a Mandi Samiti‖ had been substituted.  
 (ii) in the explanation for the words ―this sub-section and section 
20-B‖ the words, ―this section‖ had been substituted. ] 
Filling or 
casual 
vacancies 
15. Where a vacancy occurs by reason of death, resignation or 
removal of a member, or for any other reason, it shall be filled in by a 
person belonging to the class to which the person ceasing to be membe r 
belonged, and the person so 3[nominated or ap pointed by the State 
Government] shall be a member for

Excerpt shown. Open the full act in Lexace.

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