Section 89(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)Subject to the provisions of Section 88, the Market Fund may be expended for the following purposes only, namely-(i)the acquisition of a site or sites for the market yard;(ii)the establishment, maintenance and improvement of the market yards;(iii)the construction and repair of buildings necessary for the purposes of the market and for convenience or safety of the persons using the market yard;(iv)the maintenance of standard weights and measures;(v)the meeting of establishment charges including payment and contribution of provident fund, pension, gratuity, leave encashment on retirement or yearly basis, actual reimbursement of hospitalisation expenses in the authorised hospitals or other items as may be laid down in the regulations/rules;(vi)loans and advances to the employees of the committee;(vii)the payment of interest on the loans that may be raised for the purpose of the market and provisions of sinking fund in respect of such loans;(viii)the collection and dissemination or information relating to crop statistics and marketing of agricultural produce;(ix)expenses incurred in auditing the accounts of the marketing committee;(x)payment of honorarium to Chairman travelling allowances of Chairman, Vice-Chairman and other members of the Marketing Committee and sitting fees payable to number for attending the meeting;(xi)contribution to the Board as prescribed and Consolidated Fund of the National Capital Territory of Delhi to the extent required for salary of the employees of the Government as provided in Clause (b) of sub-section (2) and sub-section (3) of this section;(xii)contribution to any scheme for development of agricultural marketing including transport and scientific storage;(xiii)to provide facilities like grading services and communication to agriculturists in the market area;(xiv)to provide for development of agricultural produce in the market area;(xv)payment of expenses on elections under this Act;(xvi)incurring of all expenses for research, extension and training in marketing of agricultural produce;(xvit)prevention, in conjunction with other agencies, State, Union Territory, Central and others in relation to distress sale of agricultural produce;(xviii)fostering co-operative marketing and assisting co-operative marketing societies in the procurement and organization of profitable disposal of produce particularly the produce belonging to small and marginal farmers;(xix)acquisition of land for construction of office building, guest house for farmers and visitors and staff quarters and maintenance, thereof; hiring built up accommodation for office use, guest, house or for other purpose of agricultural marketing;(xx)any other purpose connected with the marketing of agricultural produce under this Act whereon the expenditure of the marketing committee fund is in the public interest subject to the prior sanction of the Board.(xxi)contribution to centralized pension fund of the Board as may be prescribed.
