Section 20 in The Rajasthan Agricultural Produce Markets Act, 1961
20. Power to borrow.
(1)A market committee may, with the previous sanction of the State Government, raise money required for carrying out the purposes for which it is established on the security of any property vested in it and of any [x x] [Omitted w.e.f. 26-8-1965 by section 4 of Rajasthan Act No. 16 of 1965 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 29.10.1965.] fees leviable by it under this Act.(2)The market committee may, for the purpose of meeting the expenditure on lands, buildings and equipment required for establishing the market or for carrying out the purposes and provisions of the Act and the rules or bye-laws made thereunder, obtain a loan from the State Government.(3)The conditions subject to which such money or loan shall be raised or obtained and the time within which the same shall be re-payable, shall be subject to the previous sanction of the State Government.
