Section 133 in Uttarakhand Co-Operative Societies Act, 2003
133. Advancement of Term Loans for Agriculture & Rural Development.
- This Chapter shall apply to advancement of Term loans for Agriculture & Rural Development by the Uttarakhand State co-operative Bank-Explanation. - Expression Agriculture & Rural Development will mean any work, construction or activity pertaining to Agriculture and Rural Development which includes the following-(1)Construction of well and Tubewells.(2)Installation of Machinery including oil Engines, Pumpsets & Electric Motors.(3)Purchase to Tractors and power Tillers.(4)Animal Husbandry & dairy farming such as purchase of Milch Cattle, searing of cross Breed female scarves, cattle breeding, sheep and Goat rearing, Piggery, poultry farming and purchase of Rabbit and transportation bulks and Mules.(5)Horticulture and Herbs.(6)Forestry.(7)Pisciculture, including fisheries and all activities connected therewith or incidental therets.(8)Sericulture.(9)Bio-gas plants.(10)Setting up of cottage and village industries.(11)Construction of Dwelling houses in Rural Areas.(12)Such other purposes as the State Government may, from time to time, by notification in the official Gazette declare to be Agricultural of Rural Development purposes and(13)All other activities of Agriculture & Rural Development permitted by theNABARD and approved by the State Government.
