Section 111 in Karnataka Agricultural Produce Marketing Act 1966
111. Purposes for which the Marketing Development Fund shall be expended.
- The Marketing Development Fund shall be utilised by the Board for the following purposes namely:-(i)grading and standardisation of agricultural produce;(ii)general improvement of the regulation of marketing in the State;(iii)giving aid to financially weak [or needy] [Inserted by Act 17 of 1980 w.e.f.30.6.1979] market committees in the form of loans and grants;(iv)acquisition or construction of buildings for performing the duties of the Boards;(v)payment of the pay pensions leave allowances gratuities compensation for injuries resulting from accidents compassionate allowances contributions towards leave allowances pensions or provident fund of the officers and servants employed by the Board;(vi)travelling and other allowances to the members of the Board;(vii)propaganda and publicity on matters relating to regulated marketing of agricultural produce;(viii)meeting any legal expenses incurred by the Board;(ix)imparting education in regulated marketing of agricultural produce;(ixa)[ general improvement of the facilities for the transport of notified agricultural produce to the market yard market sub-yard or sub-market yard and the marketing there of.] [Inserted by Act 17 of 1980 w.e.f.30.6.1979](x)training the officers and staff of the market committees in the state;(xa)[ providing technical and administrative assistance to market committee including execution of works;] [Inserted by Act 35 of 1986 w.e.f.17.6.1986](xi)any other purpose of general interest to regulated marketing of agricultural produce.
