Section 39N(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)Without prejudice to the generality of the foregoing provision, the State Marketing Board may utilize the Development Fund for the following purposes, namely:-(i)payment of administrative expenditure of the State Marketing Board;(ii)payment of travelling and other allowances to its members:(iii)payment of legal expenses incurred;(iv)financial assistance to Market Committees in the form of loan or grant for acquisition of land for establishment of market yard or for constructing infrastructure facilities in the market area;(v)propaganda and publicity on matters relating to marketing of agricultural produce;(vi)training of officers and staff of the Market Committee and the State Marketing Board;(vii)imparting education in marketing of agricultural produce;(viii)organising of arranging workshops, seminars or exhibitions on development of marketing of agricultural produce;(ix)general improvements of the regulation of marketing in the State;(x)providing technical and legal assistance to the Market Committees;(xi)any other purposes necessary for execution of the functions assigned to the State Marketing Board under this Act or as directed by the State Government.
