Section 9(3) in The Rajasthan Agricultural Produce Markets Act, 1961
(3)With the prior sanction of the Director the market committee may, at its discretion, undertake to give grant or advance funds to the Board, the Public Works Department or any other Department or a public undertaking or any other agency authorized by the Director for the construction of roads or godowns in the market area to facilitate transportation and storage of agricultural produce or for the purpose of development of the market yard.
