Section 10(2) in Agricultural And Processed Food Products Export Development Authority Act, 1985
(2)Without prejudice to the generality of the provisions of sub-section (1) , the measures referred to therein may provide for-(a)the development of industries relating to the Scheduled products for export by way of providing financial assistance or otherwise for undertaking surveys and feasibility studies, participation in the equity capital through joint ventures and other reliefs and subsidy schemes;(b)the registration of persons as exporters of the Scheduled products on payment of such fees as may be prescribed;(c)the fixing of standards and specifications for the Scheduled products for the purposes of export;(d)the carrying out of inspection of meat and meat products in any slaughterhouse, processing plant, storage, premises, conveyances or other places where such products are kept or handled for the purpose of ensuring the quality of such products;(e)the improving of packaging of the Scheduled products;(f)the improving of the marketing of the Scheduled products outside India;(g)the promotion of export oriented production and development of the Scheduled products;(h)the collection of statistics from the owners of factories or establishments engaged in the production, processing, packaging, marketing or export of the Scheduled products or from such other persons as may be prescribed on any matter relating to the scheduled products; and the publication of the statistics so collected, or of any portions thereof or extracts therefrom;(i)the training in various aspects of the industries connected with the Scheduled products;(j)such other matters as may be prescribed.
