Section 19 in The Rajasthan Agricultural Produce Markets Act, 1961
19. Purposes for which the fund shall be expended.
- Subject to the provisions of section 18, the market committee fund shall be expended for the following purposes, namely: -(1)the acquisition of a site or sites for the market;(2)the maintenance and improvement of the market;(3)the construction and repair of buildings necessary for the purposes of such market and for the health, convenience and safety of the persons using it;(4)the provision and maintenance of standard weights and measures;(5)the pay, pensions, leave allowances, gratuities, compensation for injuries resulting from accident, compassionate allowance and contributions towards leave allowances, pensions or provident funds of the officers and servants employed by it;(6)the expenses of and incidental to elections;(7)the payment of interest on the loans that may be raised for the purposes of the market committee and the provision of sinking fund in respect of such loans;(8)the collection and dissemination of information regarding matters relating to crop statistics and marketing in respect of the agricultural produce notified under section 4;(9)the payment of the cost referred to in sub-sections (3) and (4) of section 18;(9A)[ providing facilities such as shelter, shed, parking accommodation, water for the persons, drought cattle, vehicles and pack animals coming or being brought to the market and on construction and repair of approach roads, culverts and bridges in the market area and for such other purposes as may be specified by the State Government;] [Inserted by section 10 of Rajasthan Act N0.15-A of 1973 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 14.7.1973.](10)any propaganda in favour of agricultural improvement; and(11)the carrying out of the purposes and provisions of this Act and the rules and bye-laws made thereunder.[19A. Kisan Kalyan Kosh. - (1) There shall be a fund called the "Kisan Kalyan Kosh" which shall be administered by the Board.(2)Kisan Kalyan Kosh shall be utilised for the following purposes, namely: -(a)to organize studies, seminars, workshops, exhibitions and training regarding activities from production to marketing like post harvest management, storage, transportation, grading, waxing, packaging, processing, sale and export of the agricultural produce;(b)to provide financial and technical assistance to organizer the aforementioned activities jointly with the private agencies, autonomous bodies and co-operative societies;(c)to promote marketing of organically produced agricultural commodities, including fruits, vegetables and of medicinal plants;(d)to develop infrastructure in the mandi yard and outside with a view to promote marketing activities;(e)to promote use of latest scientific and technical equipments for the promotion of aforesaid activities;(f)to promote new marketing strategies like future markets, e-commerce etc.;(g)to promote direct marketing of the agricultural produces;(h)to provide assistance for the development of packing, certification, labeling and marketing of organic produces;(i)to promote development of food parks; agro clinics and agro business centers with a view to promoting marketing of agricultural produce; and(j)to develop commodity specific markets.(3)Every Market Committee shall pay to the fund such amount as may be specified by the State Government, but not exceeding 5 per cent of the income derived by it from licence fees, market fees and fines imposed by the Courts.] [Inserted by Rajasthan Act No. 9 of 2005; enforced w.e.f. 7.5.2005 - Notification No. F. 2(14) Vidhi-2/2005, dated 11.5.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 11.5.2005, page 23(1) = 2005 RSCS/Part II/P. 253/H. 182.]
