Section 10 in The Central Provinces and Berar Agricultural Produce Market Act, 1935
10. Application of market fund.
- Subject to the provisions of section 9, the market fund shall be applicable only to the following purposes, namely :-(i)the maintenance and improvement of a market;(ii)the construction and repair of buildings which are necessary for the purposes of a market or for the health, convenience and safety of the persons using it;(iii)the construction, repair and maintenance of means of communication which are useful for the purposes of development of a market or for the convenience and safety of the persons using it;(iv)the planting of trees, rearing them, making arrangements for providing water to the persons and cattle coming to a market and like purposes;(v)the meeting of establishment charges, including payments and contributions towards provident fund, pension and gratuities of the officers and servants employed by a market committee;(vi)the preparation and revision of voters' lists, and the elections and bye-elections of a market committee;(vii)with the previous sanction of the Stale Government any other purposes whereon the expenditure of a market fund is in the public interest; and(viii)the expenses incurred in auditing the accounts of a market committee.
