Section 94 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
94. The Market Committee to provide for certain matters.
- After paying all sums due to Government, a Market Committee shall, so far as the funds as its disposal permit, but subject to the provisions of the Act and these rules, provide -(1)for the maintenance and improvement of any enclosure or building which may constitute the market;(2)for the construction and repair of building, and other erection necessary for the purpose of the market;(3)for undertaking developments and for amenities in the market;(4)for the health, convenience and safety of the persons using the market;(5)for undertaking welfare activities in the interest of the servants of the Market Committee or of the agriculturists residing in the market area with the previous approval of the Director;(6)for undertaking propaganda and development of marketing of declared agricultural produce;(7)for miscellaneous expenses not exceeding one per cent of its total income in a year, so however that such expenses does not exceed rupees fifty at a time;(8)for such other activities as would be conducive to the furtherance of the efficient working of marketing of declared agricultural produce in the market area; and(9)in respect of depreciation on wasting assets owned by the Market Committee including dead stock, furniture, fixture, machinery and other things.
