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NCT Delhi - Section

Section 89 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

89. Application of Market Fund.

(1)Subject to the provisions of Section 88, the Market Fund may be expended for the following purposes only, namely-
(i)the acquisition of a site or sites for the market yard;
(ii)the establishment, maintenance and improvement of the market yards;
(iii)the construction and repair of buildings necessary for the purposes of the market and for convenience or safety of the persons using the market yard;
(iv)the maintenance of standard weights and measures;
(v)the meeting of establishment charges including payment and contribution of provident fund, pension, gratuity, leave encashment on retirement or yearly basis, actual reimbursement of hospitalisation expenses in the authorised hospitals or other items as may be laid down in the regulations/rules;
(vi)loans and advances to the employees of the committee;
(vii)the payment of interest on the loans that may be raised for the purpose of the market and provisions of sinking fund in respect of such loans;
(viii)the collection and dissemination or information relating to crop statistics and marketing of agricultural produce;
(ix)expenses incurred in auditing the accounts of the marketing committee;
(x)payment of honorarium to Chairman travelling allowances of Chairman, Vice-Chairman and other members of the Marketing Committee and sitting fees payable to number for attending the meeting;
(xi)contribution to the Board as prescribed and Consolidated Fund of the National Capital Territory of Delhi to the extent required for salary of the employees of the Government as provided in Clause (b) of sub-section (2) and sub-section (3) of this section;
(xii)contribution to any scheme for development of agricultural marketing including transport and scientific storage;
(xiii)to provide facilities like grading services and communication to agriculturists in the market area;
(xiv)to provide for development of agricultural produce in the market area;
(xv)payment of expenses on elections under this Act;
(xvi)incurring of all expenses for research, extension and training in marketing of agricultural produce;
(xvit)prevention, in conjunction with other agencies, State, Union Territory, Central and others in relation to distress sale of agricultural produce;
(xviii)fostering co-operative marketing and assisting co-operative marketing societies in the procurement and organization of profitable disposal of produce particularly the produce belonging to small and marginal farmers;
(xix)acquisition of land for construction of office building, guest house for farmers and visitors and staff quarters and maintenance, thereof; hiring built up accommodation for office use, guest, house or for other purpose of agricultural marketing;
(xx)any other purpose connected with the marketing of agricultural produce under this Act whereon the expenditure of the marketing committee fund is in the public interest subject to the prior sanction of the Board.
(xxi)contribution to centralized pension fund of the Board as may be prescribed.
(2)Without prejudice to the generality of sub-section (1), every larketing committee shall, out of the "Market Fund" pay-
(a)to the Board, as contribution, such percentage of its income derived from the licence, fee, market fee, fines received as specified below, to enable the Board to defray its expenses on office establishment and other expenses incurred by it in the interest of the marketing committee generally,-
(i)if the annual income of a marketing committee does not exceed ten thousand rupees, ten percent;
(ii)if the annual income of a marketing committee exceeds ten thousand rupees but does not exceed fifteen thousand rupees, on the first Rs. 10,000 ten percent;
on the next five thousand rupees or part thereof fifteen percent;
(iii)if the annual income of a marketing committee exceeds fifteen thousand rupees on the first
Rs. 10,000on the next Rs. 5,000on the remaining income Ten percentFifteen percentTwenty percent
(b)to the Government, the cost of any special or additional staff employed by the Government, in consultation with the marketing committee, for giving effect to the provisions of this Act in the market area.
(3)The Government shall determine the cost of the special or additional staff referred to in Clause (b) of sub-section (2) and shall, where, the staff is employed for the purposes of more than one marketing committee, apportion such cost among the marketing committees concerned in such manner as it thinks fit and the decision of the Government determining the amount payable by any marketing committee shall be final.