Section 26T in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26T. Power of Board to borrow.
(1)The Board may from time to time, with the previous sanction of the State Government and subject to the provisions of this Act and to such conditions as the State Government may by general or special order determine, borrow any sum required for the purposes of this Act, whether by the issue of bonds or stock or otherwise or by making, arrangement with bankers.(2)The Board may not to any time have on loan under sub-section (1) a part from the amount of loans from the State Government, an amount exceeding such amount as the State Government may, from time to time, fix in that behalf.(3)Stock issued by the Board under this section shall be issued, transferred, dealt with and redeemed in such manner as the State Government may by general or special order direct.
