Section 25 in The Assam Agricultural Produce Market Act, 1972
25. Purpose for which Market Committee Fund shall be expended.
- Subject to the provisions of Section 23 the Market Committee Fund shall expended for the following purpose, namely :(i)contributing to general revenues of the Board, Mahkuma Parishads, Gaon Panchayats, Town Committees and Municipal Boards as the State Government may direct;(ii)payment of interest on the loans that may be raised for the purposes of the market and the provision of sinking fund in respect of such loans;(iii)the acquisition of a site or sites for the market;(iv)the maintenance and improvement of the market;(v)the construction and repair of buildings necessary for the purpose of such market and for the healthy convenience and safety of the persons using it:(vi)the provision and maintenance of standard weights and measures;(vii)pay, pensions, leave, allowance, gratuities, compensations for injuries resulting from accidents, compassionate allowances and contribution towards leave allowances, pensions or provident fund of the officers and staff employed by it;(viii)the expenses of an incidental to elections of the market committee;(ix)collection and dissemination of information regarding matters relating to crop statistics and marketing in respect of the agricultural produce notified under Section 5;(x)[deleted](xi)propaganda in favour of the agricultural improvement; and(xii)other functions under the Act and the Rules.(xiii)any matter which the Board may entrust.
