Section 10(2)(i) in The Coconut Development Board Act, 1979
(i)financing suitable schemes in consultation with the Central Government and the Governments of the States where coconut is grown, so as to increase the production of coconut and to improve its quality and yield; and for this purpose evolving schemes for award of prizes or grant of incentives to growers of coconut and the manufacturers of its products and for providing marketing facilities for coconut and its products;