Punjab Dairy Development Board Rules, 2000
Published vide Punjab Notification No. G.S.R. 66/P.O. 8/2000/Section 17/2000, dated 25.7.2000
Pu784
Department of Animal Husbandry, Fisheries and Dairy Development
No. G.S.R. 66/P.O. 8/2000/Section 17/2000. - In exercise of the powers conferred by section 17 of I he Punjab Dairy Development Board Ordinance, 2000 (Punjab Ordinance 8 of 2000) the Governor of Punjab is pleased to make the following rules, namely :-
- Short Title, Rules and Commencement.- These rules may be called the Punjab Dairy Development Board, Rules, 2000.
(2) They shall come info force at once.
- Definitions.- In these rules, unless the context otherwise requires, -
(a) Director' means the Director, Dairy, Development Department, Punjab;
(b) 'Form' means a Form appended with these rules;
(c) 'Ordinance' means the Punjab Dairy Development Board Ordinance,' 2000 (Punjab Ordinance No. 8 of 2000);
(d) 'Owner' means Owner of the milk plant which includes its Director, Manager or any other person with whatever designation he may be called ; and
(e) 'Quarter' means a quarter of a financial year commencing from :
Ist April to 30th June
Ist July to 30th September
Ist October to 31st December
Ist January to 31st March
(f) 'Section' means a section of the Ordinance.
- Submission of Reports.- For the purpose of sub-section (7) of section 3, the Board shall submit, its report of income and expenditure and Balance Shoot in Form-A and Form-B.
- Manner Of collection of cess. [Section 12].- (1) The cess levied under section 12 shall be paid by the owner by way of Bank Draft in favour of the Director.
(2) The cess levied shall be paid each quarterly or part thereof.
(3) The owner shall ensure that the Bank Draft, so issued in favour of the Director alongwith Form 'C' duly filled in reaches the Head Quarters of the Director by the 7th day of the next month ending the quarter for which the cess is paid.
(4) The Bank draft received by the Director under sub-rule (3) shall be deposited in a Nationalized Bank by opening a current or saving account in the name of the Director.
- In case the cess referred in rule 4 is not paid by the stipulated period mentioned in sub-rule (3), the owner shall be deemed to be in arrears of such cess and it would be recoverable as arrears of land revenue as specified in subsection (3) of section 12.
6 The Director shall transfer the amount of cess so collected to the Punjab Dairy Development Fund constituted under section 13 through a account payee cheque by the 151th day of next month of the quarter for which such cess is meant.
Form 'A'
(See Rule 3)
Punjab Dairy Development Board, Chandigarh
Income and Expenditure Account for the year -----------
| Previous Year | Particulars Sch. No. | Amount as on | amount as on | Particulars | Sch. No. | Amount as on |
| (a) | (a) Cess on milk | |||||
| (b) | ||||||
| (c) | ||||||
| (d) | ||||||
| (e) | ||||||
| (f) | ||||||
| (g) | ||||||
| (h) | ||||||
| (i) | ||||||
| (j) | ||||||
| (k) | ||||||
| (l) | ||||||
| (m) | ||||||
| Excess on income over expenditure | ||||||
| 0-00 | Total | 0-00 | 0-00 | Total | 0-00 |
Form 'B'
(See Rule 3)
Punjab Dairy Development Board, Chandigarh
Balance Sheet as at
| Previous year | Liabilities | Sch. No. | Amount as at | Previous year | Assets | Sch. No. | Amount as at |
| 0.00 | Authorized Share | Capital | 0.00 | ||||
| Share Capital-paid up Reserve and surplus | Fixed Assets investments | ||||||
| Reserve fund General reserve Depreciation reserve fund Capital reserve fund | Current assets and loans and advances | ||||||
| (A) Current assets (B) Loans and advances | |||||||
| Secured loan Unsecured loan Current liabilities Excess of income Over expenditure | |||||||
| 0.00 | Total | 0.00 | 0.00 | Total | 0.00 |
Form-C
[See Rule 4(3)]
Format for Deposit of Cess by Milk Plant
| 1. | Name of Plant with address | : |
| 2. | Registration No. of the Plant under MMPO | : |
| 3. | Registered Capacity of the Plant under MMPO | : |
| 4. | Quarter for which the cess is deposited | : |
| 5. | Amount of the cess accrued during the quarter | : |
| 6. | Amount Deposited | : |
| 7. | Demand Draft No. with Date | : |
| 8. | Name of the Bank payable at Chandigarh | : |
| 9. | Arrears of Cess it any | : |
Form
Annexure 1
Government of Punjab
Department of Animal Husbandry, Fisheries and Dairy Development
Notification
The 25th July, 2000
No. S.O. 57/P.O. 8/2000/Section 3/2000. - In exercise of the powers conferred by sub-section (I) of section 3 of the Dairy Development Board Ordinance, 2000 (Punjab Ordinance No. 8 of 2000), the Governor of Punjab is pleased to notify the establishment for the purposes of carrying out the provisions of his Ordinance, a Board to be called the Punjab Dairy Development Board, consisting of the following members, namely :-
| (i) | Chief Minister Punjab | : | Chairman | |
| (ii) | Ministry-in-charge of Animal Husbandry, Fisheries and Dairy Development | : | Deputy Chairman | |
| (iii) | Minister for Cooperation | : | Deputy Chairman | |
| (iv) | Chief Secretary to Government of Punjab | : | Ex officio Member | |
| (v) | Secretary to Government of Punjab, Department of Finance | : | Ex Officio Member | |
| (vi) | Secretary to Government of Punjab, Department of Cooperation | Ex Officio Member | ||
| (vii) | Secretary to Government of Punjab, Department of Animal Husbandry, Fisheries and Dairy Development | : | Ex Officio Member | |
| (viii) | Secretary to Government of Punjab, Department of Agriculture | : | Ex Officio Member | |
| (ix) | Secretary to Government of Punjab Department of Local Government | : | Ex officio Member | |
| (x) | Vice-Chancellor, Punjab Agriculture University, Ludhiana | : | Ex Officio Member | |
| (xi) | Special Secretary to Government, Punjab, Department of Animal Husbandry, Fisheries and Dairy Development | : | Ex Officer Member-Secretary. |
Non-ex-officio members to be nominated under clauses (xi), (xii), (xiii), (xiv) and (xv) of sub-section (2) of section 3 of the Punjab Dairy Development Board Ordinance, 2000 shall be notified later on.
