Section 17(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)With the prior sanction of the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] the Market Committee may, at its discretion, undertake the following duties :(i)[ to give grant or advance funds to [the Board, the Public Works Department or any other department or undertaking of the State Government] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).] or any other agency authorised by the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] for the construction of roads or godowns in the market area to facilitate transportation and storage of agricultural produce or for the purpose of development of the market yard;](ii)[ maintain stocks of fertilizer, pesticides, insecticides, improved seeds, agricultural equipments and inputs for sale;] [Inserted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](iii)to provide on rent [storage facilities] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] for stocking of agricultural produce to agriculturists;(iv)[ to give grant for maintenance of the Goshala, or institutions which have been registered under the Madhya Pradesh Goseva Ayog Adhiniyam, 1995 (No. 18 of 1995).] [[Substituted by M.P. Act No. 15 of 2003 (w.e.f. 15-6-2003). Prior to substitution it read as under :'(iv) to give grant for maintenance of the 'Goshalas' recognised by the State Government'.]]
