(2)The Board may also:-(i)promote co-operative efforts among growers of cardamom;(ii)ensure remunerative returns to growers of cardamom;(iii)provide financial or other assistance for improved methods of cultivation and processing of cardamom, for replanting cardamom and for extension of cardamom growing areas;(iv)regulate the sale of cardamom and stabilisation of prices of cardamom;(v)provide training in cardamom testing and fixing grade standards of cardamom;(vi)increase the consumption of cardamom and carry on propaganda for that purpose;(vii)register and licence brokers (including auctioneers) of cardamom and persons engaged in the business of cardamom;(viii)Improve the marketing of cardamom;(ix)collect statistics from growers, dealers and such other persons as may be prescribed on any matter relating to the cardamom industry; publish statistics so collected or portions thereof or extracts therefrom;(x)secure better working conditions and the provision and improvement of amenities and incentives for workers; and(xi)undertake, assist or encourage scientific, technological and economic research.Chapter - III Registration Of Owners Of Cardamom Estates
