(1)Subject to the provisions of this Act, the functions of the Board shall generally be to plan, control, develop and regulate milk production and dairy industry in the State.(2)In particular and without prejudice to the generality of the provisions of sub-section (1), the Board may take such steps as it may think fit -(a)to prepare plans and schemes for the development of dairy industry in the State;(b)to regulate and provide for the supply of milk to dairies and processors and manufacturers of milk or processed milk, for manufacture and sale of milk products;(c)to assist entrepreneurs in preparing projects for setting up new dairies and to accord approval for the same;(d)to initiate, guide and co-ordinate activities concerning breeding of livestock, provision of balanced cattle feed and fodder to producers and control and treatment of cattle diseases;(e)to regulate the price of milk and milk products;(f)to secure funds for and to incur expenditure in connexion with the discharge of functions undertaken by the board; and(g)to take such other measures as may be prescribed.
