Section 36(3) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(3)With the prior sanction of the Board, the Committee may undertake the following functions(i)Construction of roads, godowns, rope ways and other infrastructure in the market area to facilitate marketing of Horticultural produce and for the purpose give funds by the Board.(ii)To provide on rent storage facilities for stocking of Horticulture produce to Horticultural producers.(iii)To promote and encourage e-trading, system, create infrastructure and undertake other activities and steps needed thereof.(iv)To maintain and circulate from time to time the data of arrivals and rates of Horticulture produces standard-wise brought into the market area for sale as may be prescribed.
