Section 46(4) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(4)The Marketing Development Fund shall be utilized by the Board either its own or through public-private partnership for the discharge of functions entrusted to the Board under this Act. Without prejudice to the generality of this provision, the marketing development fund may be utilized for the following purposes:-(i)payment of administrative expenditure of the Board;(ii)traveling and other allowances to the employees of the Board, Chairman and its members;(iii)payment of salary, leave allowance, gratuity, compassionate allowance, compensation for injuries or death resulting from accident while on duty, medical aid, pension or provident fund to the persons employed by the Board and leave and pension contribution to the Government servants on secondment;(iv)meeting any legal expenses incurred by the Board;(v)giving aid to financially weak Committees in the shape of loans and grants on the term and conditions as prescribed;(vi)propaganda and publicity on matters relating to the marketing of agricultural produce;(vii)training of the officers and staff of the Committees and the Board and also to the agriculturists;(viii)meeting expenditure in marketing extension activities and e- trading;(ix)organizing and arranging workshops, seminars, exhibitions, etc. on development of marketing;(x)maintenance of the office of the Board and construction and repair of its office buildings, rest houses, and the staff quarters;(xi)general improvement of the regulation of marketing in the State;(xii)loans and advances to the employees;(xiii)expenses incurred in auditing the accounts of the Board;(xiv)providing technical and administrative assistance to the committees, including execution of works;(xv)market survey and research, grading and standardization, quality certification of agricultural produce and other allied subjects;(xvi)grading and standardization of agricultural produce;(xvii)collection and dissemination of market rates and news;(xviii)better marketing of agricultural produce; and(xix)with the previous sanction of the State Government, any other purpose which is calculated to promote the general interest of the Board, Committees or national or public interest.
