Section 85(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)Without prejudice to the generality of sub-section (1), Market Development Fund may be utilised for the following purposes, namely-(i)better marketing of agricultural produce;(ii)collection and dissemination of market rates and news and other information relating to marketing of agricultural produce;(iii)grading and standardisation of agricultural produce;(iv)improvement works in the markets and their respective areas;(v)acquisition of land for construction of office building, guest houses, staff quarters, training centres, and maintenance thereof;(vi)acquisition of land for developing market for Marketing Committees and development thereof;(vii)given aid to financially week marketing committee in the shape of grant or aid or both;(viii)payment of salary allowances gratuity, pension, compensate allowances, compensation for injury or death resulting from accidents while on duty;(ix)payment of other dues to staff such as leave encashment on retirement or yearly basis, medical aid as may be laid down in the service regulations;(x)payment of provident fund, leave salary and pension contribution to government servant on deputation or other dues, payment of actual reimbursement in case of hospitalisation in authorised hospitals as laid down in service regulations;(xi)payment of travelling and other allowances to the Chairman Vice-Chairman, members and employees of the Board;(xii)meeting of any legal expenses by the Board;(xiii)construction of godowns, if required by the marketing committee/marketing committees;(xiv)expenses incurred in auditing the accounts of the Board;(xv)organising or arranging workshops, seminars, exhibitions, training programmes etc. on development of agricultural marketing including participation therein;(xvi)imparting education in agricultural marketing to staff;(xvii)execution of any other function/work assigned to the Board under this Act or as directed by the Government.
