Section 28 in The Punjab Agricultural Produce Markets Act, 1961
28. Purposes for which the Market Committee Funds may be expended.
- Subject to the provisions of section 27, the Market Committee Funds shall be expended for the following purposes :-(i)acquisition of sites for the market ;(ii)maintenance and improvement of the market ;(iii)construction and repair of buildings which are necessary for the purposes of the market and for the health, convenience and safety of the persons using it ;(iv)provision and maintenance of the standard weights and measures ;(v)pay, leave, allowances, gratuities, compassionate allowances and contributions towards leave allowances, compensation for injuries and death resulting from accidents while on duty, medical aid, pension or provident fund of the persons employed by the Committee ;(vi)payment of interest on loans that may be raised for purposes of the market and the provisions of a sinking fund in respect of such loans ;(vii)collection and dissemination of information regarding all matters relating to crop statistic and marketing in respect of the agricultural produce concerned ;(viii)providing comforts and facilities, such as shelter, shade, parking accommodation and water for the persons, draught cattle vehicles and pack animals coming or being brought to the market or on construction and repair of approach roads, [link roads,] [Inserted by Haryana Act No. 2 of 1989.] culverts, bridges and other such purposes;(ix)expenses incurred in the maintenance of the offices and in auditing the accounts of the Committees ;(x)propaganda in favour of agricultural improvements and thrift ;(xi)production and betterment of agricultural produce ;(xii)meeting any legal expenses incurred by the Committee ;(xiii)imparting education in marketing of agriculture ;(xiv)payments of travelling and other allowances to the members and employees of the Committee, as prescribed ;(xv)loans and advances to the employees ;(xvi)expenses of and incidental to elections, and(xvii)with the previous sanction of the Board, any other purpose which is calculated to promote the general interest of the Committee or the notified market area [or with the previous sanction of the State Government, any purpose calculated to promote the national or public interest.] [Added by Punjab Act No. 23 of 1962.]
