Section 10 in THE ANDHRA PRADESH MILLETS BOARD ACT, 2020
10. Revenues of the Board -
(1)The Board may levy fee on the farmers,dealers, traders, processors, manufacturers, or any such person for the extension or market or export services rendered by the Board. The quantum of levy shall be decided with the prior approval of the Government.(2)The Government may, after due appropriation made by State Legislature by law in this behalf, pay to the Board by way of grants or loans such sums of money as the Government may think fit for being utilized for the purposes of this Act.
