Section 30 in Jharkhand Agricultural Produce Markets Act, 2000
30. Application of Market Committee Fund.
- Subject to the provision of section 29, the Market Committee fund may be applied to the following purposes only namely:-(i)the acquisition of a site for the market;(ii)the maintenance and improvement of the market;(iii)the provision and maintenance of standard weights;(iv)the construction and repair of buildings, [check posts, market gates and other fixtures] [Inserted by Act 60 of 1982.] necessary for the purpose of such market and for the health, convenience and safety of the persons using it;(v)the pay, pensions, leave allowances, gratuities, compensations for injuries resulting from accidents, compassionate allowances and contributions towards leave allowances, pensions or provident fund of the officers and servants employed by it;(vi)the payment of interest on the loans that may be raised for the purposes of the market and the provision of a sinking fund in respect of such loans;(vii)the expense of and incidental to elections;(viii)the construction, repair and maintenance of means of communication which are useful for the purposes of [regulation, control and] [Inserted by Act 60 of 1982.] development of a market or for the convenience and safety of the persons using it;[(viii-A) In the concerned Market Committee Area, for commutation of farmers to the villages, arrangement for link roads connecting the main road, shall be made on priority basis out of the Development Fund.] [Inserted by Act 60 of 1982.](ix)the planting and rearing of trees, and making arrangement for providing water to the persons and cattle coming to a market and like purposes;(x)with the previous sanction of the Director or any other officer specially empowered in this behalf by the [Board,] [Substituted by Act 60 of 1982.] and other purpose whereon the expenditure of the market fund is in the public interest;(xi)such travelling and other allowances of the members of the Market Committee as may be prescribed; and(xii)any other purposes which the Jharkhand Government may notify by a special order.
