Section 4(2) in THE ANDHRA PRADESH MILLETS 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 millets industry so that farmers, particularly small farmers, may become participants in and beneficiaries of the development and growth of millets industry;(b)providing financial or other assistance for the development of high yielding millets hybrids, adoption of improved methods and modern technology for cultivation of millets, and extension of areas under millets cultivation with a view to improving the growth of millets industry;(c)encourage organic production of millets;(d)recommending measures for improving the marketing of millets 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 millets growers to get incentive prices including recommending, as and when necessary, minimum and maximum prices for millets and its products;(f)develop, promote and regulate export of millets and its products;(g)implementing suitable quality standards and introduce certification of quality through “Quality Marking” for millets for export;(h)collecting statistics from growers, traders, processor of millets and manufacturer of millet products and such other persons and institutions as may be prescribed, on any matter relating to millets industry;(i)fixing grades, specifications and standards for millets and its products;(j)undertaking such publicity and publishing such periodicals, books or bulletins, on the research and development of millets 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 millets 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.
