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State of West Bengal - Section

Section 187 in West Bengal Co-operative Societies Rules, 2011

187. Productive purposes for which a Co-operative Agriculture And Rural Development Bank may grant loan.

— The purposes for which a Co-operative Agriculture And Rural Development Bank may grant loans to its members shall include :—
(i)digging of well and tank, sinking of tube well and to do other work incidental thereto including repairs and additions or alternations for storage, supply or distributions of water for the purpose of agriculture or for the use of man and cattle;
(ii)creation of irrigation facilities;
(iii)construction or repair of drainage or irrigation channels, reclamation of land and measures for protection of agricultural land from flood, soil erosion etc;
(iv)promotion of horticulture, floriculture, arboriculture and orchard plantation;
(v)purchase of oil engine, pump-set, electric motor, tractor or any kind of machinery required for agriculture;
(vi)construction of farm-house, cattle shed or threshing yard, fish curing or drying yard, shed for storing or processing agricultural produce and pump house;
(vii)purchase of machinery for crushing sugarcane or for manufacturing gur, khandsari or sugar or rice;
(viii)purchase of agricultural land for the purpose of consolidation of holdings;
(ix)piggery, poultry, bee-keeping and goat-keeping;
(x)fishery;
(xi)dairy;
(xii)installation of high and low tension lines for energizing electric motors for agricultural purpose; and
(xiii)fencing around agricultural land.