Section 43(c) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
(c)The distributable profits arrived at after exclusion of the amount mentioned above may, subject to the conditions laid down in the Act and the Rules, be utilised for all or any of the following purposes-(i)payment of dividend to the members on their paid-up share capital at the rate not exceeding 9 per cent;(ii)payment of bonus to members on the amount or volume of business done by them with the Federation subject to a maximum, if any provided in the Act or the Rides or the bye-laws;(iii)constitution of or contribution to bad debt fund, national defence fund, building fund, development fund, depreciation fund, share transfer fund, price fluctuation fund and any other fund created by the general body;(iv)donation of amounts not exceeding 5 per cent for any charitable purpose as defined in Section 2 of the Charitable Endowment Act, 1890;(v)payment of bonus to the employees of the federation to the extent and in the manner determined by the general body with due regard to the provisions of the Bonus Act.(vi)carrying over the balance to next year's profit.
