Section 87 in Uttarakhand Co-Operative Societies Act, 2003
87. Concessions and facilities for co-operative farming societies.
- Without prejudice to any other concession admissible to co-operative societies in general under this Act, the co-operative farming societies shall be entitled to such other concessions, facilities and priorities as may be prescribed and these may, amongst others, include the following-(a)Reduction in land revenue;(b)Reduction in irrigation charges, taxes by local bodies and sales tax on the purchase of diesel oil, petrol and mobil-oil, for agricultural purposes;(c)Priority in the grant of taqavi;(d)Priority in the constructions of irrigation and other projects by the State Government;(e)Priority in the supply of water for irrigation, seeds, manures, fertilizers, and other articles necessary for farm production;(f)Priority in the marketing of farm produce.
