Section 78 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
78. Application of Market Committee Fund.
- Subject to the provisions of section 77, the Market Committee in order to discharge functions and perform duties entrusted to it under this Act, may use the Market Committee Fund.Without prejudice to generality of this provision the Market Committee Fund may be used for the following purposes, namely -(i)The acquisition of a site or sites for the market yard.(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 a , Market Committee.(vi)Loans and advance to the employee of the Market Committee.(vii)The payment of interest on the loans that may be raised for the purpose of development' of the market yard(s) and other works as included in the work plan; and provisions of sinking fund in respect of sue h loans.(viii)The collection and dissemination of information relating to crop statistics and efficient marketing of agricultural produce.(ix)Expenses incurred in auditing the account of the Market Committee.(x)Payment of honorarium, travelling allowance, sitting fee to Chairperson, Vice-Chairperson and other Members excepting ex-officio Member(s) of the Market Committee.(xi)Contribution to Marketing Development Fund maintained by Board and Revolving Marketing Development Fund maintained by Director.(xii)Contribution to any scheme for development of agricultural marketing including transport and other logistics.(xiii)To provide facilities like grading, standardisation and quality certification services and activities incidental thereto.(xiii)Payment of expenses on elections under this Act in exigencies .(xv)Incurring of all expenses on research, extension and training in development of marketing of agricultural produce including livestock.(xvi)To incur expenses on promotion of pledge financing and marketing credit.(xvii)To create and promote on its own or through public private partnership infrastructure of post harvest handling of agricultural produce including livestock, cold storages, pre-cooling facilities pack houses and all such infrastructure to develop modern marketing system.(xviii)Any other purpose(s) connected with the marketing of agricultural produce including livestock under this Act whereon the expenditure of the Market Committee Fund is in the public interest subject to the prior sanction of the Managing Director.Chapter-IX Constitution of State Agricultural Marketing Board
