Section 61 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
61. Uttarakhand Marketing Development Fund.
(1)There shall be established for the Board, a separate Fund, to be called "the Uttarakhand Marketing Development Fund", to which the following amounts shall be credited; namely -(a)all contributions, received from the Committees under sub-section (4) of section 31, except such percentage thereof, as the state Government may direct to be credited to the Board's fund;(b)such other amounts, as the State Government or the Board may direct.(2)The fund established under sub section (1) shall, subject to the provisions of this Act, be utilized by the Board for the following purposes; namely -(a)facilities to the Agriculturists, other producers and payers of Market fee in the Market Area;(b)development of Principal Markets Yards, Sub market Yards, Hats and Painths, Collection Centers and Construction of Rope-ways and Construction of New Market Yards in the Market area;(c)construction, maintenance and repairs of Link Roads, Market Lanes, Rope-Ways, Hand-Pumps and Tanks and other development works in the Market area;(d)market survey and research, grading and standardization of specified agricultural produce;(e)propaganda, publicity and extension services and the matters relating to the general improvement of the conditions of buying and selling of specified agricultural produce;(f)aid to financially weak and under-developed committees in the form of loans and grants;(g)better development of market areas and control of Market Committees;(h)technical assistance to the Market Committees in the preparation of site plans and estimates of construction and in the preparation of project reports of master plans for development of Principal Market Yards and Sub market Yards and Market areas;(i)matters specified in section 26 and 27, which are not covered by the preceding clauses;(j)any other purpose, to give effect to the provisions of this Act or generally to regulate marketing of specified agricultural produce;Provided that to construct link roads and lanes and maintenance thereof, maximum of 25 percent of this fund shall be spent.
