Section 80 in Jammu and Kashmir Co-Operative Societies Act, 1989
80. Powers of Agriculture and Rural Development Bank to advance loans and to hold lands.
- Subject to the provisions of this Act and the rules made thereunder, it shall be competent for the Agriculture and Rural Development Bank and the primary banks when authorised in this behalf by the Board to advance loans for the following purposes, namely:(a)land improvement and productive purposes;Explanation.- Land improvement and productive purposes, mean any work, construction or activity which adds to the productivity of the land and in particular, includes the following(i)construction and repair of wells (surface wells, dug cu-bore wells, tube-wells and filter points) tanks and other works or the exploitation of surface and ground water and storage supply or distribution of water for the purpose of agriculture, or for the use of cattle employed in agriculture for all types of irrigation;(ii)renewal or reconstruction of any of the foregoing works, or alterations therein or additions thereto;(iii)preparation of land for irrigation;(iv)drains, reclamation from rivers or other water, or protection from floods or from erosion or other damage by water, of land used for agricultural purposes or waste land which is cultivable;(v)bunding, levelling, terracing and similar improvements;(vi)reclamation, clearance and enclosure or permanent improvement of land for agriculture purposes;(vii)horticulture and plantations including forest plantations;(viii)purchase of oil engines, pumping sets and electric motors for any of the purposes mentioned herein;(ix)purchase of draught animals and horse carts and other carts;(x)purchase of tractors and other agricultural machinery;(xi)increase of the productive capacity of land by addition to it of special variety of soil;(xii)construction or repair of permanent farm houses, and farm cold storages, cattle sheds and sheds for processing of agricultural produce at any stage;(xiii)construction of stone fence, barbed wire fence or any other kind of fence for protection of land including earthen wall;(xiv)purchase of land for consolidation of holdings;(xv)such other purposes as the Government may specify, from time to time as land improvement and productive purposes for the purpose of this Chapter by a special or general order;(b)development ordinary, poultry, sheep, goat and other livestock and inland and marine fisheries;(c)procurement of fishery requisites like fishing boats mechanised or non-mechanised, fishing nets, ropes and marine point;(d)production of animal and poultry feed;(e)procurement and installation of equipments and machinery for processing, marketing and transportation of agricultural or horticultural products including products of animal origin like milk, meat, fish, eggs and manure and construction of buildings for any such purposes;(f)installation of gobar gas plants;(g)redemption of prior debts;(h)Payment of purchase price by tenants for purchase of the right, title and interest of landlords under the Jammu and Kashmir Land Reforms Act, or compensation or other amount payable for the purchase of rights of landlords under any law for the time being in force;(i)to meet credit needs of industrial Co-operative and the artisan members of the Primary Agricultural Co-operative Society, large Size Agriculture Multi-purposes Society, Farmers Sale Service Society for setting up of Cottage and Small Scale Industries in terms of section 52 of the NABARD Act, 1981;(j)acquisition, construction, rebuilding or repairing of Rural dwelling houses and G.I sheeting of existing rural houses;(k)to provide working capital to individual borrowers for establishment of Animal Husbandry, Poultry and Industrial units;(l)to meet credit needs of individual artisans, craftsmen, handicraftsmen and small entrepreneurs under section 25 of the NABARD Act, 1981;(m)any other purposes conductive to agricultural development as decided by the Board with the approval of the Registrar from time to time.
