Section 7(2) in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000
(2)Utilization of fund.-Fund shall be utilized for the following subjects :-(a)Establishment of laboratories in Government Schools/Colleges, Agricultural Universities, Agricultural Colleges, for facility of testing seeds, soil chemical fertilizer and pesticides and training for conducting the facility so established.(b)As per paragraph (a) above if the testing facility is established by public and co-operative sector chemical fertilizer companies/sugar factories, they may be sanctioned grant only once not exceeding 90% of the total project cost.[(b-a) The Board may provide such share, as may be determined by the State Government, out of the amount deposited by the Market Committee in the Agricultural Research and Infrastructure Development Fund, under Clause (b) of Rule 4, for the protection and development of cow, to the Collectors of the Districts as per requirement through the Madhya Pradesh Gopalan Evam Pashudhan Samvardhan Board, Bhopal, registered with the Registrar, Firms and Society, Bhopal vide Registration No. 01/01/13841/04, dated 15 July, 2004.] [Substituted by Notification No. D-15-3-99-XIV-3, dated 3-1-2006.](c)Grant not exceeding 90% to Agricultural University, public and co-operative sector organization and Madhya Pradesh Agn Business Consortium towards production of seeds and plantation material for horticulture and other commercial crops, development of infrastructure for testing facility of materials proceed.(d)Grant to Agricultural University and Agricultural Science Centres for development of infrastructure tor research and training facility in agricultural and allied sectors.(e)The recurring expenses in infrastructures being developed as above cannot be sanctioned from the fund.(h)[ Grant to Goshala for development of infrastructure, research, power generation based on cattle husbandry and bio-farming development] [Inserted by Notification No. D-15-3-99-XIV-3, dated 12-7-2004.].
