Section 81A(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)In addition to the agricultural purposes defined in explanation to section 90-A of the Act, the loans may also be advanced for the purposes of cutting, pruning and spraying the crops, purchase of insecticides, pesticides, spray oils etc. and appliances used for such operations, defraying of expenses on labour charges and transportation charges for the marketing of agricultural produce.
