Section 39 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
39. Application of Market Committee Fund.
- Subject to the provisions of Section 38, the Market Committee Fund may be expended for the following purposes only, namely,-(i)the acquisition of a site or sites for the market yards;(ii)the maintenance and improvement of the market yards;(iii)the construction and repairs of buildings necessary for the purposes of the market and for convenience or safety of the persons using the market yard;(iv)the maintenance of standard weights and measures;(v)the meeting of establishment charges including payments and contributions towards provident fund, pension and gratuity of the officers and servants employed by a Market Committee;(vi)the payment of interest on the loans that may be raised for the purpose of the market and provisions of sinking fund in respect of such loans;(vii)the collection and dissemination or information relating to crops statistics and marketing of agricultural produce;(viii)(a)the expenses incurred in auditing the accounts of the Market Committee;(b)payment of honorarium to Chairman, travelling allowance of Chairman, Vice-Chairman and other members of the Market Committee and sitting fees payable to member for attending the meeting;(c)contribution to State Marketing Development Fund;(d)meeting any expenditure for carrying out order of the State Government and any other work entrusted to Market Committee under any other Act;(e)contribution to any scheme for increasing agricultural production and scientific storage;(f)[ for development of market area in the manner prescribed;] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](g)[ to educate or promote and undertake sale of agricultural inputs, for increasing production, with the prior sanction of the Managing Director; [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](gg)to undertake development of Haat Bazars for marketing of agricultural produce;](h)[ payment of expenses on elections under this Act;] [Inserted by M.P, Act No. 18 of 1979 (w.e.f. 7-6-1979).](ix)any other purpose whereon the expenditure of the Market Committee Fund is in the public interest, subject to the prior sanction of the State Government.
