Section 15 in Maharashtra Horticulture Development Corporation Act, 1984
15. Functions of Corporation.
- The functions of the Corporation shall be-(i)generally to promote and assist in the rapid and orderly establishment growth and development of horticulture;(ii)in particular, and without prejudice to the generality of clause (i), to-(a)establish and manage horticultural farms and estates;(b)undertake works of providing amenities and development at such selected sites either jointly with landholders or other corporate bodies and institutions or with co-operative or local authorities or on agency basis in furtherance of purpose for which the Corporation is established and all matters connected therewith;(c)develop, aid, assist, promote, organise and finance, societies or public trusts having inter alia their objects as agriculture, horticulture or irrigation, with technical, financial and managerial assistance including providing infrastructure, inputs and any other assistance for the prosecution of their work and business and for enabling them to develop and improve their methods or techniques of production, management or manufacture of the horticulture produce or products thereof and processing and marketing such produce or products;(d)undertake crop planning in accordance with agro-meteorologic and soilmoisture retention data and the marketing opportunities;(e)manage and carry out farming operations in scientific system, such as minimum or appropriate tillage, plant density leading to optical denses crop canopies, seed free environment, etc.;(f)provide or cause to be provided controlled release of fertilize use of nutrification inhibitors, foliar feeding and use of low cost anhydrous ammonia;(g)introduce use of bacterial, algal and other microbial fertilizer and integrated nutrient supply involving an appropriate blend of organic, inorganic and biological source of fertilizer;(h)provide any or all types of irrigation facilities may be practicable and scientific on farm management of water, including drip or sprinkler irrigation whenever necessary;(i)undertake carbon dioxide fertilisation for maximizing production in glass houses;(j)undertake integrated pest and disease management involving crop sanitation and agro-nomio, genetix biological and chemical methods of control; and use. of hormones and growth (regulant) in fruit trees;(k)carry out organic recycling leading to crop-livestock, crop-fish and crop-live stock-fish integration;(l)produce, procure and distribute seeds, grafts, seedings or any other planting material for horticulture production and undertake any other activity related to or supplementary to this function;(m)arrange and provide any inputs for crops to be taken on farms or estates;(n)undertake or arrange for storage, transport, processing and marketing of produce of the farms and estates either by setting up required facilities, hiring such facilities or in collaboration with any other organisation subject to such terms and conditions as the State Government may approve;(o)prepare annual plan and five year working development plan;(p)prepare annual budget;(q)prepare development project in respect of the plots allotted under the provisions of this Act;(r)undertake any other activity entrusted by the State Government in furtherance of the objectives for which the Corporation is established.
