Section 87 in The U.P. Co-operative Societies Act, 1965
87. Concessions and facilities for co-operative farming societies.
- Without prejudice to any other concession admissible to co-operative societies in general under this Act, the co-operative fanning societies shall be entitled to such other concessions, facilities and priorities as may be prescribed and these may, amongst others, include the following:(a)reduction in land revenue;(b)reduction in irrigation charges, taxes by local bodies and sales tax on the purchases of diesel oil, petrol and mobil-oil, for agricultural purposes;(c)priority in the grant of taqavi;(d)priority in the construction of irrigation and other projects by the State Government;(e)priority in the supply of water for irrigation, seeds, manures, fertilisers and other articles necessary for farm production;(f)priority in the marketing of farm produce.
