Section 45 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
45. Application of Marketing Board fund.
(1)Subject to the provisions of section 44, the Marketing Board, in order to discharge functions and duties entrusted to it under this Act, may use the Marketing Board fund. Without prejudice to the generality of this provision, the Marketing Board fund may be used for the following purposes, namely:-(i)the acquisition of a site or sites for the market;(ii)the establishment, maintenance and improvement of the market yard;(iii)the construction and repairs of building necessary for the purpose of the market yard 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 towards provident fund, pension and gratuity of the officers and servants employed by the Marketing Board;(vi)loans and advances to the employees of the Marketing Board;(vii)the payment of interest on the loans that may be raised for the purpose of the market and for provision of sinking fund, in respect of such loans;(viii)the collection and dissemination of information relating to crop statistics and marketing of agricultural produce;(ix)meeting the expenses incurred in auditing the accounts of the Marketing Board;(x)payment of honorarium to the Chairman, Vice-Chairman, travelling allowances to the Chairman, Vice-Chairman and other members of the Marketing Board and sitting fees payable to members for attending the meetings;(xi)contribution to the National Council of State Agricultural Marketing Boards as prescribed;(xii)contribution to any scheme for development of agricultural marketing including transport;(xiii)to provide facilities like grading, standardization, quality certification 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 on research training in marketing of agricultural produce;(xvii)prevention, in conjunction with other agencies, viz. State, Central and others, of 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)to create and promote, on it's own or through public or private partnership, infrastructure of post-harvest handling of agricultural produce, cold storage's, pre-cooling facilities, pack houses and all such infrastructure which is required to develop modern market system;(xx)any other purpose connected with the marketing of agricultural produce under this Act which is in the public interest, subject however, that the expenditure thereon is made with the prior sanction of the State Marketing Officer.
