Section 5 in The Punjab Agricultural Produce Markets (General) Rules, 1962
5. Matters on which Board may frame bye-laws.
- [Section 3 (14) (C)]. - In addition to the matters specified in sub-section (14) of section 3, the Board may frame bye-laws regulating -(a)better marketing of agricultural produce and marketing of agricultural produce on co-operative lines;(b)the grading and standardisation of agricultural produce;(c)the general improvement in the markets or their respective notified market areas;[(c-a) the incurring the expenditure on the construction and repair of the link roads and approach roads out of the Market Committee Fund;] [Added vide Notification No. 11 (13)-M-III 83/9379 dated 4th May, 1988.](d)the maintenance and regulation of rest-houses, staff quarters and other buildings of the Board;(e)the procedure for giving aid to financially weak committees;(f)the allowances payable to the members of the Boards or Advisory Committees;(g)propaganda, demonstration, publicity and education for improvement of marketing and agriculture;(h)the classification of the Committees on the basis of their income for the purpose of fixing the grades of their Secretaries and other employees;(i)the person or persons by whom, and the manner in which, a contract may be entered on behalf of the Board; and(j)any other purpose which, in the opinion of the Board, is calculated to promote the interests of the Board or the Committees, or to lead to improvement of marketing and agriculture in general.
