Section 62 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
62. Kendriya Mandi Fund.
(1)There shall be established a fund to be called "Kendriya Mandi Fund", which will be operated by the Managing Director and in which the following amounts shall be credited; namely -(a)all amount of Development cess received from the Mandi Samities under sub section (5) of section 31;(b)such other amounts, as the State Government or the Board may direct.(2)The Kendriya Mandi Fund be utilized for the following purposes, namely -(a)aid to financially weak and under developed Committees in the form of loans and grants;(b)development works in the hilly areas;(c)expenditure involved on the value addition and processing of agriculture produce;(d)any other purposes, as per the direction of the State Government or the Board.
