Section 10 in Bihar Agricultural and Rural Area Development Agency Act, 1978
10. Powers of the Agency.
- The Agency shall have power to-(a)take measures for promoting the utilisation of available irrigation facilities;(b)take measure for facilitating or promoting rural electrification schemes;(c)take measures for land levelling and land development;(d)take measure for soil conservation and water management;(e)organise agricultural extension service and field research experimental stations and farms and farmers service societies, etc.(f)training farmers, artisans etc.(g)take measure, including special measures, for promoting development of small farmers, marginal farmers, agricultural labourers and village artisans;(h)take measures for facilitating or promoting agro service centers;(i)take measures for the establishment of markets, constructions of stores and godowns.(j)acquire and hold such moveable and immoveable properties as it may deem necessary and subject to such limitations as may be prescribed in this behalf, lease, sell or otherwise transfer any such property;(k)advance loans for the purposes of this Act and recover the same with interest thereon as may be fixed by the Board;(l)levy such rates, charges, fees and dues as are considered necessary to recover the cost of providing various services as may be provided by rules;(m)borrow money in the open market by issuing bond or debentures or otherwise for carrying out purposes of this Act subject to such conditions as may be prescribed in this behalf;(n)construct or cause to be constructed such dams, barrages, reservoirs, irrigation and drainage channels and such other structures as may be required;(o)prevent pollution of any water under its control and take all measures to prevent discharges into such water of affluents which are harmful to water supply, irrigation, public health or fish life;(p)stock its reservoirs or watercourses with fish or regulate or prohibit taking out fish from water under its control;(q)undertake resettlement of the population displaced by any dams, reservoirs, bridges, roads or factories constructed by it;(r)aid in the establishment of co-operative societies including farmers services societies and such other organisations for better utilisation of facilities made available by the Agency;(s)construct or cause to be constructed roads or other facilities of communication in the area of its operation;(t)turn, divert, or discontinue public user or permanently close any road or any part thereof, other than National Highway;(u)set-up such agro-industries as may be considered necessary for promoting integrated rural and agricultural development of the area;(v)promote and take marketing and processing activities;(w)undertake such other activity as may be deemed necessary conducive, incidental or ancillary for the attainment of the aims and objects of this Act.
