Section 17(5) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(5)[ raise from the State Government or the Board or, subject to previous sanction by the Board, from any other Committee or a recognized financial institution, moneys required for discharging its functions under this Act;"(v-a)" advance loans to the Board on such terms and conditions as may be mutually agreed upon between the Board and the Committee;(v-b) advance loans to any other Committee subject to previous sanction of the Director on such terms and conditions as the Board may determine;](vi)employ, subject to the provisions of section 23, officers and servants of the Committee;(vii)appoint Sub-Committees, each consisting of two or more of its members, for exercising such powers, performing such duties and discharging such functions as may be assigned to them by the Committee; and(viii)exercise such other powers as may be prescribed.[Explanation. [Added by section 2 of U.P. Act No. 12 of 1987] - For the purpose of clause (iii), unless the contrary is proved, any specified agricultural produce taken out or proposed to be taken out of a market area by or on behalf of a licenced trader shall be presumed to have been sold within such area and in such case, the price of such produce presumed to be sold shall be deemed to be such reasonable price as may be ascertained in the manner prescribed.] [Substituted by section 7 of U.P. Act No. 6 of 1977.]
