Section 37 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
37. Purposes for which Market Fund may be expended.
(1)The Marker Fund may be extended for all or any of the following purposes, namely:-(a)The acquisition of a site or sites for the market;(b)Maintenance, development and improvement of the Market;(c)Construction of ,and repairs to, buildings necessary for the purposes of such market and for the health, convenience and safety of persons using it;(d)the provision and maintenance of standard weights and measures;(e)pay, pension, leave allowances, gratuities, compensations for injuries resulting from accidents, compassionate allowances and contributions towards leave, allowances, pensions or provident fund of the officers and servants employed by the Market Committee;(g)the payment of interest on loan, if any, raised by the Market Committee and the provision of sinking fund in respect of such loan;(h)The collection and dissemination of information regarding matters relating to crop statistics and marketing in respect of the agricultural produce notified under section 4;(i)Propaganda in favour of agricultural improvement and orderly marketing;(j)Payment of allowances and travailing expenses to the members of the Market Committee and sub-committees; and of the Board constituted, if any, under section 10;(j1)the payment of an honorarium to the Chairman and Vice-Chairman under section 21A;(j2)giving grant or donation to any institution or body conducting any educational or welfare activities for the benefit of agriculturists in the market area, subject to the condition that the amount of such grant or donation does not exceed in the aggregate ten per cent of the net amount remaining after deducting the expenditure from the revenues of the year immediately preceding the year in which such grant or donation is made;(k)Expenses of any Tribunal constituted under section 57;(l)the payment of expenses incurred in auditing the accounts of Market Committee;(m)the payment of such contribution to State Marketing Board as may be notified under sub-section (2);(n)the making of any contribution to any scheme for development of agricultural marketing;(o)the provision of facilities, like grading services and communication of market information to agriculturists in the market area;(p)the payment of expenses on elections under this Act;(q)the incurring of expenses for research, extension and training in marketing of agricultural produce;(r)the prevention, in conjunction with other agencies, State and Central Government, of distress sale of agricultural produce;(s)the promotion of co-operative marketing of agricultural produce;(t)the promotion of warehousing finance for benefit of small and marginal farmers;(u)towards expenses of any Tribunal constituted under section 57;(u 1) the expenses for prevention distress sale of agricultural produce as well as to prevent purchases of agricultural produce in the market area below the minimum support price fixed by the Government or making purchase and sale of the agricultural produce during the strike of market functionaries or otherwise in the market area to the extent of fifty per cent of the average of surplus earned during the last three years;(u 2) the expenses for opening temporary shops and retail outlets for carrying out the retail marketing;(u 3) the expenses for creation of infrastructure for exporting agricultural produce and carrying out extension work in improved technology in agricultural production, within the ceiling mentioned in clause (u 1);(u 4) the expenses for creating facilities in the market area for grading, cleaning, packing, processing, storage, warehousing (including cold storage) and transport from farms to the market area and from market area to the rail head sea-port or airport;(v)For any other purpose, with the previous approval of the State Government.(2)Every Market Committee shall, out of the Market Fund, pay, within two months from the date of expiry of the previous market year, to the State Agricultural Marketing Board an annual contribution at such rate, not exceeding ten per cent of its gross annual income for the previous market year, and in such manner as the State Government may, by notification in the Official Gazette, specify from time to time and, having regard to the finances of a Market Committee or class or classes of Market Committees, different rates may be specified for different Market committees or class or classes of Market Committees.
