Section 83(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)the quantity of agricultural produce for retail sale under section 2 (zl);(b)the sitting fee and allowances to be paid from the fund of the Board to the Chairman and non-official members of the Board under section 10;(c)and audit thereof under sub-section (2) (v) of section 11;(d)the duties and functions to be discharged by the Agricultural Produce Marketing Standards Bureau for the promotion of grading, standardization and quality certification of agricultural produce under sub-section (2) (xiii) of section 11;(e)the procedure to be followed in exercise of supervision and control over officers and staff of the Board by the Managing Director in the matter of administration, accounts and records and disposal of all questions relating to the service of the employees;(f)the powers and duties to be exercised and discharged by the Managing Director of the Board under section 12 (iii);(g)the procedure to be followed in maintaining records of the proceedings of the meetings of the Board under section 12 (viii);(h)the development of infrastructure to establish consumers or farmers markets and the procedure for the sale of agricultural produce by the producer direct to the consumer in the market area under section 23 (1);(i)the form of agreement for contract farming and the manner in which a person shall enter into agreement with contract farming producer under section 24;(j)the application for the grant and renewal of licence for establishment of private yard, consumer and farmer market, the period for which the licence is to be issued, the form of licence and the conditions and the fee to be charged for grant of such licence under section 25 (1);(k)the disqualifications for suspension/ cancellation of license under section 26 (e);(l)the maximum quantity which can be sold by the producer direct to any person for domestic consumption and the maximum quantity of the agricultural produce purchase or sale of which can be undertaken by petty trader under sub-section (2) of section 27;(m)the transparent system to be followed for settlement of price of the notified agricultural produce for sale into the market yard under sub-section(2) of section 28;(n)the manner and procedure to be followed by the Committee for the conduct of its business under sub-section (3) of section 34;(o)the procedure to be followed by the Committee to regulate the making, carrying out and enforcement or cancellation of agreements of sales weightment, delivery, payment and other matters relating to the market of notified agricultural produce under clause (iv) of sub-section (2) of section 39;(p)the form and the manner and procedure to be followed for the maintaining of books of accounts and other documents by the market functionaries under clause (xvi) of sub-section (2) of section 39;(q)the procedure and the manner to be followed for maintaining and circulating the data of arrivals and rates of agricultural produce standardwise brought into the market area for sale under clause (iv) of sub-section (3) of section 39;(r)the form of application for registration or renewal of registration, the form of registration/ certificate or renewal of registration certificate, the period within which application for registration or ren4ewal of registration is to be made and the fee for such registration or renewal of registration under section 40 (1) (3);(s)the manner and the procedure to be followed by the Committee for levy and collection of market fee under section 44;(t)the terms and conditions subject to which financial weak committees may be aided by granting loans and grants out of the marketing development fund under clause (v) of sub-section (4) of section 46;(u)the form, time and procedure to be followed in preparation of annual report by the Board under sub-section (1) of section 48;(v)the manner in which the surplus remaining with the Committee shall be invested under sub-section (1) of section 49;(w)the manner in which any money received by the Committee by way of arbitration fee, security for cost in arbitration proceeding, security deposit, contribution to provident fund, payment in respect of any notified agricultural produce, other charges payable by the Committee or such other money received by the Committee under the rules or bye-laws, shall be kept under sub-section (2) of section 49;(x)the form, procedure and manner and the period within which the Committee shall prepare and pass the budget and its income and expenditure for the ensuing year under sub-section (1) of section 50;(y)the manner and procedure for payment of honorarium and traveling allowance to the Chairman and other non-official members of the Committee and to the employees of the Committee under clause (x) of section 51;(z)the conditions subject to which the Committee for the purpose of meeting the initial expenditure on lands, buildings and equipments required for the establishment of market, may obtain loan from the State Government or the Board or other Committees or financial institutions under sub-section (2) of section 52;(za)the form and the manner in which a statement of transaction shall be submitted to the Secretary of the Committee for the previous financial year ending on 31st March under sub-section (1) of section 60;(zb)the form and the manner in which an appeal may be filed under sub-section (1) of section 68; and(zc)any other matter which is to be or may be prescribed.
