Section 44 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
44. Purposes for which Madhya Pradesh State Marketing Development Fund shall be expended.
- The Madhya Pradesh State Marketing Development Fund shall be utilised by the Board for the following purposes, namely,-(i)market survey and research, grading and standardization of agricultural produce and other allied subjects;(ii)propaganda and publicity and extension services on the matters relating to general improvement of conditions of buying and selling of agricultural produces;(iii)[ [(a) construction of minimum infrastructure as prescribed by the Board in the market yard or sub-market yard established for the first time and for giving grant to the extent of two lakh rupees to defray the establishment expenses;] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).](b)giving aid to financially weak Market Committees [x x x] [Omitted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] the State in the form of loans and or grants;(c)loans to any Market Committee for development of market yard and/or sub-market yard, construction of cold storage, godown or warehouses, distribution of plant protection equipments and other purpose as may be considered desirable;](iv)[ acquisition or constructions or hiring by lease or otherwise of buildings or land for performing the duties of the Board; [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).](v)payment of salary, leave allowance, gratuity, other allowances, loans and advances and provident fund to the officers and servants employed by the Board and pension and other contribution to the Government servants on deputation.](vi)travelling and other allowances to the members of the Board;(vii)better control of Market Committee;(viii)meeting any legal expenses incurred by the Board;(ix)imparting education in regulated marketing of agricultural produce;(x)[ training the agriculturists, officers and staff of the Market Committees;] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).][(x-a) provision of technical assistance to the Market Committees in the preparation of site plans and estimates of construction and in the preparation of project reports or master plans for development of market yard; [Inserted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).](x-b) internal audit of the Board and the Market Committees;][(x-c) marketing the sale of agricultural inputs for increasing agricultural production in the market areas; [Inserted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](x-d) development of Haat Bazars for marketing of agricultural produce and construction of infrastructure for facilitating the flow of notified agricultural produce in the market area;(x-e) payment of expenses of election of financially weak Market Committees under this Act;][(x-f) investment of surplus funds in the share capital of companies in the co-operative sector which are engaged in agricultural processing industries and use proven technology and whose projects are shown to be bankable and economically viable, with the prior sanction of the State Government;] [Inserted by M.P. Act No. 11 of 1998 (w.e.f. 9-6-1998).][(x-g) development of testing and communication infrastructure relevant to agriculture and allied sectors.] [Inserted by M.P. Act No. 21 of 2000 (w.e.f. 5-2-2001).](xi)any other purposes of general interest to regulate marketing of agricultural produce.
