Section 26 in The Punjab Agricultural Produce Markets Act, 1961
26. Purposes for which the Marketing Development Fund may be expended.
- The Marketing Development Fund shall be utilised out of following purposes : -(i)better marketing of agricultural produce ;(ii)Marketing of agricultural produce on co-operative lines ;(iii)collection and dissemination of markets rates and new s;(iv)grading and standardisation of agricultural produce ;(v)general improvements in the market or their respective notified market areas;(vi)maintenance of the office of the Board and construction and repair or its office buildings, rest-house and staff quarters ;(vii)giving aid to financially weak Committees in the shape of loans and grants;[(vii-a) repayment of loans and payment of interest thereon;] [Inserted vide Punjab Act 19 of 1998.](viii)payment of salary, leave allowance, gratuity, compassionate allowance, compensation for injuries or death resulting from accidents while on duty, medical aid, pension or provident fund to the persons employed by the Board and leave and pension contribution to Government servants on deputation ;(ix)travelling and other allowances to the employees of the Board, its members and members of Advisory Committees ;(x)[ and (xi) ****.] [Omitted by Punjab Act No. 17 of 2017, dated 22.7.2017.][(xi-a) payment of premium on insurance of farmers, who sell their produce in the markets established under this Act;] [Inserted by Punjab Act No. 14 of 2016, dated 4.5.2016.](xii)meeting any legal expenses incurred by the Board ;(xiii)[ imparting education in marketing or agriculture directly by the Board or through Punjab Agricultural University, Ludhiana or any other body as may be specified by the State Government by notification] [Substituted by Punjab Act No. 14 of 2005.];(xiv)[ construction of godowns and construction or repair of link roads, approach roads, culverts, bridges and other such purposes;] [Substituted by Punjab Act No. 14 of 2005.](xv)loans and advances to the employees;(xvi)expenses incurred in auditing the accounts of the Board ;(xvii)[ with the previous sanction of the State Government, any other purpose which is calculated to promote the general interests of the Board and the Committees; [Substituted by Punjab Act No. 17 of 2017, dated 22.7.2017.](xviii)establishment of regulatory system and to create infrastructure for e-trading platform, e-marketing, direct marketing, e-trading, producer and consumer marketing and producer marketing ;(xix)providing infrastructure for grading, standardization and packaging of agricultural produce;(xx)to create and promote an infrastructure on its own or through pubic private partnership for a market yard of a notified market area arc value addition such as cleaning, ripening standardization, grading packaging and post harvest handling of agricultural produce;(xxi)construction, repair, maintenance of link roads and passages to market yard; and](xxii)[ contribution for Price Stabilization Fund.] [Added by Punjab Act No. 20 of 2018, dated 26.9.2018.]
