Section 26PPP in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26PPP. [Central Mandi Fund. [Substituted by section 4 of U.P. Act No. 4 of 1999.]
(1)There shall be established a Fund to be called the Central Mandi Fund to which the following amount shall be credited, namely:-(a)all moneys paid to the Board under sub-section (6) of section 19;(b)such other amount as the State Government or the Board may direct.(2)The Central Mandi Fund shall be utilized by the Board for the following purposes namely:-(a)assistance to financially weak and under developed Committees in the form of loans or grants;(b)construction, maintenance and repairs of market yards, links roads, culverts and other development works in the market area;(c)grants or loans to the committees for development works;(d)such other purposes as may be directed by the State Government or the Board in such manner as may be prescribed.]
