Section 44 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
44. Application of Market Committee Fund.
- Subject to the provisions of section 43, the Market Committee Fund may be expended for the following purposes, namely :-(i)the acquisition of a site or sites for the market yards;(ii)the establishment, maintenance and improvement of the market yard;(iii)the construction and repairs of building necessary for the purposes of the market and for convenience or safety of the persons using the market yard;(iv)the maintenance of standard weights and measures;(v)the meeting of establishment charges including payment and contribution towards provident fund, pension and gratuity of the officers and servants employed by a market committee;(vi)loans and advances to the employees of the committee;(vii)the payment of interest of the loans that may be raised for the purpose of the market and provisions of sinking fund in respect of such loans;(viii)expenses incurred in auditing the accounts of the market committee;(ix)payment of honorarium and travelling allowance to Chairman and other members of the market committee and sitting fees payable to members for attending the meeting;(x)contribution to State Agriculture Marketing Board as prescribed and Consolidated Fund of the State to the extent required for salary of the employees of the Board;(xi)contribution to any scheme for Development of Agriculture Marketing including transport and scientification;(xii)to provide facilities like grading services and communication to agriculturists in the market area;(xiii)to provide for Development of Agricultural produce in the market area;(xiv)payment of expenses on Elections under this Act;(xv)incurring of all expenses for research, extension and training in marketing of agricultural produce;(xvi)prevention, in conjunction with other agendas of the State or Central and others of distress sale of agricultural produce;(xvii)forstering cooperative marketing and assisting co-operative marketing societies in the produce and organisation of profitable disposal of produce particularly the produce belonging to small and marginal farmers;(xviii)any other purpose connected with the marketing of agricultural produce under this Act whereon the expenditure of the market Committee Fund is in the public interest subject to the prior sanction of the Director/ Board.Chapter-IX State Agricultural Marketing Board Constitution Functions and Powers
