(1)The Market Committee may sanction from its fund, except the permanent fund specified in sub-section (6) of Section 25-A of the Act, for construction works, and execution of such works shall be carried out on the basis of the plan and design approved by the Market Committee in such manner as may be prescribed by the Madhya Pradesh State Agriculture Marketing Board, provided that for repairing and maintenance the Market Committee may prescribe its own manner and may spend.
