Section 63 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
63. Utilization of market Development Fund.
- The Marketing Development Fund shall be utilized by the Board for discharge of functions entrusted to the Board under this Act. Without prejudice to the generality of this provision, the Market Development Fund may be utilized for the following purposes, namely :-(i)payment of administrative expenditure of the Board;(ii)payment of travelling and other allowances to the Chairman and members of the Board;(iii)payment of legal expenses incurred by the Board;(iv)granting aid to financially weak market committees in the form of loan or grant for development purposes;(v)propaganda and publicity on matters relating to marketing of agricultural produce;(vi)training of the officers and staff of the market committee and Board;(vii)impairing education in marketing of agricultural produce;(viii)organizing and/or arranging workshops, seminars, exhibition etc. on development of marketing;(ix)construction of infrastructural facilities in the market area including construction of link and approach road, culverts, bridges etc.;(x)general improvement of the regulation of marketing;(xi)providing technical assistance to the market committees;(xii)for any other purposes, deemed necessary for execution of the functions, assigned to the Board under this Act or as directed by the Government.
