Section 16 in The Orissa Agricultural Produce Markets Act, 1956
16. Expenditure from the Market Committee Fund.
- Subject to the provision of Section 15, the Market Committee Fund shall be expended for the following purposes, namely :(1)The acquisition of site for the market;(2)The maintenance and improvement of the market;(3)The construction and repair of building necessary for the purposes of the Act and for the health, convenience and safety of the persons using the market;(4)The provision and maintenance of standard weights and measures;(5)The pay, pension, leave allowance, gratuity, compensation for injury resulting from accident, compassionate allowance and contribution towards leave allowance, pension or provident fund of the officer, and staff employed by it;(6)The expenses of and incidental to elections;(7)The payment of interest on the loan that may be raised for the purposes of the market and the provisions of sinking fund in, respect of such loan;(8)The collection and dissemination of information regarding matter relating to crop, statistics and marketing in respect of the agricultural produce notified under Section 4;(9)Payment of the cost referred to in Sub-sections (2) and (3) of Section 14;(10)Propaganda in favour of agricultural improvement ; and(11)Such other expenses that may be necessary for carrying out the purposes of the Act.
