Bihar Act No. 64 of 1982
jhr012
Published in Bihar Gazette (Extra-ordinary) dated 7.8.1982.
An Act to validate the levy and collection of market fees on the agricultural produce enumerated in notification nos. 14841, dated the 27th October, 1967 and 2028, dated the 12th February 1972 issued under the authority of Krishi and Pashupalan Bivag (Krishi) but actually the notification no. 2028, dated the 12th February 1972 was published in the Bihar Gazette "Asadhaian Anka" on the 15th May, 1980 and the certain matters connected therewith.
Be it enacted by the Legislature of the State of Bihar in the Thirty Third year of the Republic of India as follows:-
- Short title, extent and commencement.- (i) This Act may be called the Bihar Agricultural Produce Markets (Validation) Act, 1982.
(ii) It extends to whole of the State of Bihar.
(iii) It shall come into force immediately.
- Notwithstanding the non-publication of the notification nos. 14841 dated the 27th October 1967 in the Bihar Gazette and 2028, dated the 12th February 1972 in the Bihar Gazette in time, the orders made for regulating the market with respect to such items, and market-fees levied, collected or to be levied and collected shall not be illegal and invalid merely on the ground, and notwithstanding anything contained to the contrary in any judgement, decree or order of any court the Schedule of notification nos. 14841, dated the 27th October 1967 and 2028, dated the 12th February 1972 shall always be deemed to be valid and effective and all levies made or market fees collected shall be deemed to have been validly realised, taken, done and issued as if the provisions of this Act were in force at all material times when such realisation was made, action taken, things done and orders issued and no suit or proceeding shall be maintainable for refund of the levies made on fee collected or actions taken under those notifications.
- Repeal and saving.- (1) The Bihar Agricultural Produce Markets (Validation) Second Ordinance, 1982 (Bihar Ordinance no. 50 of 1982) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken in exercise of powers conferred by or under the said Ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing or action was done or taken.
