Section 39(3) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(3)With the prior sanction of the Board, the Committee may undertake the following functions:-(i)construction of roads, godowns, ropeways and other infrastructure in the market area to facilitate marketing of agricultural produce and for the purpose give funds to the Board;(ii)to provide on rent storage facilities for stocking of agricultural produce to agriculturists;(iii)to promote and encourage e-trading, Committee may establish regulatory system, create infrastructure and undertake other activities and steps needed thereto;(iv)to maintain and circulate from time to time the data of arrivals and rates of agricultural produces standard-wise brought into the market area for sale as may be prescribed.
