Section 15(2) in The U.P. Forests Corporation Act, 1974
(2)Without prejudice to the generality of the foregoing provision, such power shall include the power-(a)to set up workshops or factories for processing forest raw materials;(b)to establish, maintain and operate laboratories and experimental and research stations;(c)to enter into such contract or arrangement with any person as the Corporation may deem necessary for performing its functions under this Act;(d)to borrow money, issue debentures and manage its fund; and(e)to incur expenditure and grant loans and advances to such persons as the Corporation may deem necessary for performing its functions under this Act.
