Section 26U in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26U. Priorities of liabilities of the Board.
- The revenues of the Board shall, after meeting its expenses, be a plied, as far as they are available, in the following order; namely-(1)the repayment of principal amount of and interest on bonds not guaranteed by the State Government;(2)the repayment of principal amount of and interest on stock not guaranteed by the State Government;(3)the repayment of principal amount of and interest on bonds guaranteed by the State Government;(4)the repayment of principal amount of and interest on stock so guaranteed(5)the repayment of principal amount of and interest on sums paid by the State Government under guarantees, if any;(6)the repayment of principal amount of and interest on loans advanced to the Board by the State Government including arrears of such interest.
