Section 20(1A) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(1A)[ Every market committee shall, with the previous approval of the Board, spend every year fifty per cent, of the fees referred to in sub-section (1) of section 17 for providing facilities with a view to ensuring smooth marketing of agricultural produce or for servicing loans taken on that account. If any market committee fails to spend the amount or portion of it for the aforesaid purposes, the same amount of the unspent portion shall be utilised for other purposes referred to in sub-section (1) :Provided that the Board may from time to time review the requirements of the persons using the market area and direct the market committee to provide such facilities as the Board may consider necessary and any such direction by the Board shall be binding on the market committee.] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 16(b).]
