Section 19B in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
19B. [ Market Development Fund. [Added by section 6 of U.P. Act No. 7 of 1978.]
(1)There shall be established for each committee, a fund to be called `Market Development Fund' to which the following amounts shall be credited-(a)sixty five percent of the amount standing to the credit of the market committee fund immediately before the commencement of the Uttar Pradesh Krishi Utpadan Mandi Laws (Amendment) Act, 1978 ;(b)such other amounts as may from time to time be directed by the Board to be credited to this fund.(2)The Market Development Fund shall be applied for the purposes of the development of the market area, and no amount shall either be spend from the fund or be invested accept in accordance with the directions issued by the Board from time to time.](3)[ Without prejudice to the generality of the provisions of sub- section (2), the Market Development Fund shall be utilized for the following purposes, namely-(i)facilities to the agriculturists, other producers and payers of market fees in the form of amenities, market, intelligence, proper weighment, grading, quality control, storage and infrastructure for value addition activities, reduction of mal-practices, multiple trade charges, levies and other exactions, special facilities for different trades in the New Market Yard, and such other facilities as may be deemed necessary under the provisions of the Act in the market area;(ii)development of principal market yards, sub-market yards, hats and painths and construction of new Market Yards and contraction, maintenance and repairs of link roads and other development works in the market area;(iii)other development and regulatory purposes under the Act.Explanation. - `New Market Yard' means the place or places specified under clause (b) of sub-section (2) of section 7 for carrying on wholesale transactions.] [Inserted by section 5 of U.P. Act No. 10 of 1991]
