Section 4(2) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
(2)Without prejudice to the generality of the provisions of sub-section (1), the measures referred to therein may provide for,-(a)adopting measures for the development of Pulses industry so that farmers, particularly small farmers, may become participants in and beneficiaries of the development and growth of Pulses industry;(b)providing financial or other assistance for the development of high yielding Pulses hybrids, adoption of improved methods and modern technology for cultivation of Pulses, and extension of areas under pulses cultivation with a view to improving the growth of Pulses industry;(c)encourage organic production of Pulses;(d)recommending measures for improving the marketing of Pulses and its products in India including but not limited to providing storage facilities, value addition, integration with national markets;(e)adopting such measures as may be practicable for assisting Pulses growers to get incentive prices including recommending, as and when necessary, minimum and maximum prices for Pulses and its products;(f)develop, promote and regulate export of Pulses and its products;(g)implementing suitable quality standards and introduce certification of quality through “Quality Marking” for Pulses for export;(h)collecting statistics from growers, traders, processor of Pulses and manufacturer of Pulses products and such other persons and institutions as may be prescribed, on any matter relating to Pulses industry;(i)fixing grades, specifications and standards for Pulses and its products;(j)undertaking such publicity and publishing such periodicals, books or bulletins, on the research and development of Pulses and its products, as may be found necessary;(k)assist and encourage studies and research for improvement of productivity, processing, quality, techniques of grading and packaging of Pulses and their products;(l)such other measures as may, having regard to the purposes of this Act, be prescribed by the Government;(m)in doing the above functions, the board shall work in close liaison with other national and State Government agencies so that there is no duplication of efforts.
