Section 24 in The Warehousing Corporations Act, 1962
24. Functions of the State Warehousing Corporation.
Subject to the provisions of this Act, a State Warehousing Corporation may--(a)acquire and build godowns and warehouses at such places within the State as it may, [after consultation with] [Substituted by [with the previous approval of] Warehousing Corporations Act, 2001(23 of 2001) ] the Central Warehousing Corporation, determine;(b)run warehouses in the State for the storage of agricultural produce, seeds, manures, fertilizers, agricultural implements and notified commodities;(c)arrange facilities for the transport of agricultural produce, seeds, manures, fertilizers, agricultural implements and notified commodities to and from warehouses;(d)act as an agent of the Central Warehousing Corporation or of the Government for the purposes of the purchase, sale, storage and distribution, of agricultural produce, seeds, manures, fertilizers, agricultural implements and notified commodities; [--] [Omitted by [and] Warehousing Corporations Act, 2001(23 of 2001) ](da)[ enter into, with the previous approval of the State Government, joint ventures with the Central Warehousing Corporation; and] [New clause added by Warehousing Corporations Act, 2001(23 of 2001) ](e)carry out such other functions as may be prescribed.
