Section 7 in The Punjab Rural Development Act, 1987
7. Purpose for which the Fund may be applied
- The Fund shall be applied for the purposes hereunder specified :-(i)to promote better agriculture for higher production;(ii)to grant relief for loss and damage to agricultural produce due to natural calamities;(iii)for augmenting storage facilities for storing agricultural produce;(iv)for providing well equipped rest houses for dealers and purchases of agricultural produce;(v)to promote and accelerate comprehensive rural development including the construction of rural roads;(vi)establishment of medical and veterinary dispensaries in rural areas;(vii)for making arrangements for supply of drinking water and for improving sanitation in rural areas;(viii)for promoting welfare of agricultural labourers and rural artisans; and(ix)for carrying out such other purposes as may be considered necessary by the Board in the interest of and for the benefit of the persons paying the fee including the dealers.
