Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 30 in The Orissa Agricultural Produce Markets Rules, 1958

30. The Market Committee to provide fund for development work.

- After paying all sums due to Government, the Market Committee shall so far as the funds at its disposal permit and subject to the provisions of the Act and these rules, provide-
(i)for the maintenance and improvement of any enclosure or building or erections which may constitute the market yard ;
(ii)for the construction and repair of buildings, cattle-sheds, water reservoirs and other erections necessary for the purpose of market; and
(iii)for the health, sanitation, convenience and safety of the persons using the market.