Section 32(2) in The Punjab Agricultural Produce Markets Act, 1961
(2)A Committee may, for the purposes of meeting the initial expenditure on lands, buildings and equipment required for establishing the market for the proper discharge of the duties and functions imposed on it by or under this Act, or for the purpose of development activities and extension of market obtain a loan from the State Government or the Board on such conditions and subject to such rules as may be prescribed.
