Section 15 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
15. Purposes for which the Market Committee Fund may be expended.
- Purpose for which the Market Committee Funds may be expended:-Subject to the provisions of Section 14, the Market Committee Fund shall be expended for all or any of the following purposes, namely:(i)the acquisition of site for the market;(ii)the establishment, maintenance and improvement of the market;(iii)the construction and maintenance of buildings necessary for the market and for the health, convenience and safety of the persons using the market and maintenance of building under the control of the market committee;(iv)the provision and maintenance of standard weights and measures;(v)the pay, pensions, leave allowances, gratuities, compassionate allowances and contribution towards leave allowance s pensions or provident fund of officers and servants employed by the market committee;(vi)the payment of interest on loans that maybe raised for purpose of the market and the provisions of a sinking fund in respect of such loans;(vii)the collection and dissemination of information regarding all matters relating to crop statistics and marketing in respect of notified agricultural produce, livestock and products of livestock;(viii)schemes for the extension of cultural improvement of notified agricultural produce, livestock and products of livestock within the notified area, including the grant, subject to the approval of the Government, of financial aid to the schemes for such extension or improvement within such area, undertaken by other bodies or individuals;(ix)Propaganda for the improvement of agriculture, livestock and products of livestock and thirft;(x)(x x x)(xi)the promotion of grading services;(xii)measures for the preservation of foodgrains;(Xii-a) (x x x )(xiii)such other purposes as may be specified by the Government by general or special order.
