(1)An amount equivalent to the proceeds of the duty levied and collected under this Act, reduced by the cost of collection as determined by the Central Government, together with any moneys received by the Central Government for the purposes of this Act, shall, after due appropriation made by Parliament by law, be utilized by the Central Government to meet the expenditure incurred in connection with measures which, in the opinion of that Government, are necessary or expedient to promote the improvement, development and marketing of produce.(2)In particular, and without prejudice to the generality of the provisions of sub-section (1), the proceeds of the duty levied and collected under this Act may be utilized by the Central Government for all or any of the following purposes, namely:--(a)undertaking, assisting or encouraging, agricultural, industrial, technological and economic research, including research on the utilization of the products obtained from any produce;(b)supplying technical advice to cultivators, growers and millers;(c)encouraging the adoption of improved methods of cultivation and storage of crops;(d)producing, testing and distributing improved varieties of crops or assisting such work;(e)assisting in the control of insects and other pests and diseases of the crops, both in the field and in storage;(f)promoting the improvement of the marketing of produce and the products obtained therefrom in India and abroad including the setting up and adoption of grade standards for the produce and the products obtained therefrom;(g)collecting statistics from cultivators, growers, dealers and occupiers of mills on all relevant matters and promoting improvement in the forecasting of crops and the preparation of all relevant statistics relating to the crops and the products obtained therefrom;(h)maintaining, and assisting in the maintenance of, such institutes, farms and stations as the Central Government may consider necessary;(i)advising and providing assistance on all matters connected with the improvement of the cultivation of crops (including advising on the best and most suitable varieties of the crops to be cultivated) and the improvement of the industries using the crops and the products obtained therefrom;(j)promoting and encouraging the co-operative movement in any connected industry;(k)adopting such measures as may be practicable for ensuring remunerative returns to the growers;(l)organising the establishment of cultivators', growers', millers' and consumers' organisations;(m)aiding and encouraging the establishment of exhibitions for demonstrating the uses of the produce and the products obtained therefrom;(n)adopting any other measures which the Central Government may deem to be necessary or advisable to carry out the purposes of this Act.(3)In this section, "crops" means crops or plants from which any produce is obtained [and "produce" includes cotton.]
