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THE CHHATTISGARH KRISHI UPAJ MANDI (AMENDMENT) ACT, 2007
THE CHHATTISGARH KRISHI UPAJ MANDI (AMENDMENT) ACT, 2007
[Act No. 4 of 2007] [Published in the Chhattisgarh Rajpatra (Asadharan) dated 10-5-2007 Page 272(1).]
[10th May, 2007]
PREAMBLE
An Act further to amend the Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972.
Be it enacted by the Chhattisgarh Legislature in the Fifty-eighth Year of the Republic of India as follows:--
Section 1 - Short title and commencement
(1) This Act may be called the Chhattisgarh Krishi Upaj Mandi (Amendment) Act, 2007
(2) It shall come into force from the date of its publication in the Official Gazette.
Section 2 - Amendment of Section 38
For sub-section (2) of Section 38 of the Chhattisgarh Krishi Upaj Mandi Adhiniyam, 1972 (No. 24 of 1973) (hereinafter referred to as Principal Act), the following shall be substituted, namely:--
"All money received in the market committee fund and other sums specified in sub-section (1) shall be deposited in a Cooperative Bank, which fulfills the conditions of Section 11 (1) of Banking Regulation Act, 1949 or in Post Office or in any such eligible Banks as specified by the State Government."
Section 3 - Amendment of Section 43
For sub-section (7) of Section 43 of the Principal Act, the following shall be substituted, namely:--
"All money received by the Chhattisgarh State Marketing Development Fund, shall be deposited in a Cooperative Bank, which fulfills the conditions of Section 11 (1) of Banking Regulation Act, 1949 or in Post Office or in any of such eligible Banks as specified by the State Government".
