Section 22 in The West Bengal Comprehensive Area Development Act, 1974
22. Setting up of warehouses. -
Notwithstanding anything to the contrary contained in the West Bengal Agricultural Produce Marketing (Regulation) Act, 1972-(1)in each notified area-(i)the Project Director may arrange for setting up marketing centres, equipped with warehouse and such other facilities including processing as may be required for profitable disposal of any agricultural production, and(ii)every cultivator shall, with a view to discharging any of his liabilities referred to in clause (2) deposit in the warehouses such quantity of agricultural production as may be directed by the Project Director;(2)the Project Director shall sell or cause to be sold the agricultural production deposited by a cultivator under clause (1) and pay to him the price thereof after deducting therefrom-(i)such marketing fee, storage and service charges not exceeding six per cent, of the market value of the gross agricultural production obtained by him as may be prescribed,(ii)the amount of any loan or advance together with interest thereon as may be found due against him, and(iii)the amount of any debt found due against him by the Debt Settlement Board under section 21.
