Section 36G(3) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(3)[ The West Bengal State Marketing Board Fund shall be utilised for the following purposes, namely :-(i)better marketing of agricultural produce,(ii)marketing of agricultural produce on co-operative lines and assisting the co-operative marketing societies in the procurement of produce belonging to small and marginal farmers and their disposal.Explanation.- In this clause, 'small farmer' shall mean a farmer who possesses more than two hectares but less than four hectares if he is a member of any of the Scheduled Tribes, and more than one hectare but less than two hectares in other cases, of land, either as an owner or as a raiyat or as a share-cropper and 'marginal farmer' shall means a farmer who possesses not more than two hectares if he is a member of any of the Scheduled Tribes, and one hectare in other cases, If land, either as an owner or as a raiyat or as a sharecropper;(iii)taking of steps to stop distress sale in conjunction with other agencies, State or Central;(iv)provision for transport and storage facilities;(v)collection and dissemination of market rates and news;(vi)grading and standardisation of agricultural produce;(vii)general improvements in the markets or the respective market areas;(viii)participation in any scheme designed to augment and improve production and betterment of agricultural produce:(ix)subsidising the implementation of production oriented schemes such as small irrigation, spraying, drainage, in the hinterland of the markets;(x)acquisition, establishment or management of the retail markets, periodic hats and fairs located in the market areas;(xi)maintenance of the office of Board and construction and repair of its office buildings. rest house and staff quarters;(xii)giving aid to financially weak market committees in the shape of loans and grants;(xiii)payment of salary, leave allowance, gratuity, compassionate allowance, compensation for injuries or death resulting from accidents while on duty, medical allowance and pension or provident fund to the persons employed by the Board and leave and pension contribution to Government servants on deputation;(xiv)payment of travelling and other allowances to the members of the Board, its officers and employees;(xv)carrying out of propaganda, demonstration and publicity in favour of agricultural improvements;(xvi)meeting any legal expenses incurred by the Board;(xvii)imparting education in marketing or agriculture;(xviii)construction of godowns;(xix)granting of loans and advances to the employees;(xx)meeting expenses incurred in auditing the accounts of the Board;(xxi)carrying out, with the previous sanction of the State Government, any other purpose which is calculated to promote the general interest of the Board and the market committee or the national or public interest.][Sub-section (3) inserted by the West Bengal Agricultural Produce marketing (Regulation) (Amendment) Act, 1977, section 17(2)]
