Section 51 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
51. Purpose for which the Committee fund may be expended.
- Subject to the provisions of section 49, the Committee in order to discharge functions and duties entrusted to it under this Act, may use the Committee fund. Without prejudice to the generality of this provision, the Committee fund may be used for the following purposes, namely:-(i)the acquisition of a site or sites for the market;(ii)the establishment, maintenance and improvement of the market yard;(iii)the construction and repairs of buildings necessary for the purpose of the market yard and for convenience or safety of the persons using the market yard;(iv)The maintenance of standard weights and measures;(v)the meeting of establishment charges including payments and contributions towards provident fund, pension and gratuity of the officers and servants etc. of the Committee.(vi)Loans and advances to the employees of the Committee;(vii)the payment of interest on the loans that may be raised for the purpose of the market and provisions of sinking fund in respect of such loans;(viii)the collection and dissemination of information relating to crop statistics and marketing in respect of the agricultural produce;(ix)the expenses incurred in auditing the accounts of the Committee and expenses incurred in the maintenance of the offices;(x)payment of honorarium and traveling allowance to the Chairman and other non-official members of the Committee and employees of the Committee as may be prescribed;(xi)contribution to Marketing Development Fund;(xii)contribution to any scheme for development of agricultural marketing including transport;(xiii)for providing facilities like grading, standardization, quality certification services and communication to agriculturist in the market area;(xvi)incurring expenses on research and development, extension and training to farmers in marketing of agricultural produce;(xv)prevention, in conjunction with other agencies, State, Central and others of distress sale of agricultural produce;(xvi)fostering cooperative marketing and assisting cooperative marketing societies in the procurement and profitable disposal of produce particularly the produce belonging to small and marginal farmers;(xvii)create and promote on its own or through public private partnership infrastructure and post harvest handling of agricultural produce, cold storages, pre-cooling facilities, pack houses and all such infrastructure to develop modern market systems;(xviii)meeting any legal expenses incurred by the Committee;(xix)on the training and skill enhancement of staff of the Committee; and(xx)with the previous sanction of the Board, any other purpose which is calculated to promote the general interests of the Committee or the notified market area or any other purpose calculated to promote the national interest.
