Section 26PP in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26PP. [State Marketing Development Fund. [Substituted by section 8 of U.P. Act No. 10 of 1991.]
(1)There shall be established for the Board, a Fund, to be called the Uttar Pradesh State Marketing Development Fund' to the which following amounts shall be credited, namely -(a)all contributions received from the Committees under sub- section (5) of section 19 except such percentage thereof as the State Government may direct to be credited to the Board's Fund;(b)such other amounts as the State Government or the Board may direct, to be credited to the Board's Fund.(2)The fund established under sub-section (1) shall, subject to the provisions of this Act, be utilized by the Board for the following purposes; namely:- .(1)facilities to the agriculturists, other producers and payers of market fee in the market area;(2)development of principal market yards, sub-market yards, hats and painths and construction of New Market Yards in the market area;(3)construction, maintenance and repairs of link roads, market lanes and other development works in the market area;(4)market survey and research, grading and standardization of specified agricultural produce;(5)propaganda, publicity and extension services and the matters relating to the general improvement of the conditions of buying and selling of specified agricultural produce;(6)aid to financially weak and under-developed committees in the form of loans and grants;(7)acquisition or construction, or hiring on lease or otherwise of buildings or land for performing the duties of the Board;(8)better development of market areas and control of market committees;(9)meetings and legal expenses;(10)training of officers and staff of the market committee in the State;(11)technical assistance to the market committees in the preparation of site plans and estimates of construction and in the preparation of project reports of master plans for development of principal market yards and sub-market yards and market areas;(12)internal audit of the Board and the market committees;(13)matters specified in sections 16, 19, and 19-B not covered by the preceding clauses;(14)any other purpose, to give effect to the provision of this Act or generally to regulate marketing of specified agricultural produce.]
