(2)In particular and without prejudice to the generality of the provisions of sub-section (1), the Board may take such steps as it may think fit -(a)to prepare plans and schemes for the development of dairy industry in the State;(b)to regulate and provide for the supply of milk to dairies and processors and manufacturers of milk or processed milk, for manufacture and sale of milk products;(c)to assist entrepreneurs in preparing projects for setting up new dairies and to accord approval for the same;(d)to initiate, guide and co-ordinate activities concerning breeding of livestock, provision of balanced cattle feed and fodder to producers and control and treatment of cattle diseases;(e)to regulate the price of milk and milk products;(f)to secure funds for and to incur expenditure in connexion with the discharge of functions undertaken by the board; and(g)to take such other measures as may be prescribed.
