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State of Odisha - Section

Section 25 in The Orissa Agricultural Produce (Development and Warehousing) Corporation Rules, 1959

25. Miscellaneous.

- The Corporation may, with the prior consent in writing of the Central Warehousing Corporation and the State Government undertake such other functions as are-conducive to the promotion of warehousing habits amongst agriculturists.Form A[Rule No. 24]Balance Sheet as on the 31st March
  Capital and Liabilities   Properties and Assets
  Rs. P.   Rs. P.
1. Capital- 1. Cash in hand
  1. Authorised    
  2. Issued    
  3. Subscribed    
  (a) State Government    
  (b) Central WarehousingCorporation.    
  4. Paid up    
2. Calls in arrears 2. Cash in Bank-
      (a) The Reserve Bank of India
      (b) The State Bank of India
      (c) Scheduled Banks
      (d) Co-operative Banks
3. Reserve Fund [under Section 40 (1)] 3. Investments-
      (a) Central Government Securities
      (b) State Government Securities
      (c) Shares of Co-operative Societies under Section 34 (c).
      (d) Other investments
4. Bad and Doubtful Debts Fund [under Section 40 (2)] 4. Fixed assets-
      (i) Lands
      (ii) Buildings
      (iii) Godowns and ware-houses
5. Bonds and Debentures [Section 37 (1)] 5. Value of dead-stock
6. Other funds... 6. Outstanding dues for purchase made on behalf of-
      (a) Central Warehousing Corporation
      (b) Central Government
      (c) State Government
7. Borrowing from- 7. Guarantee by Government per contra.
1. The Reserve Bank of India [under Section 37 (2) (1) (a)]    
2. The Reserve Bank of India [under Section 37 (2) (1) (b)]    
3. The State Bank of India [under Section 37 (2) (ii)]    
4. The State Bank of India [under Section 37 (3)]    
5. National Co-operative Development Warehousing Board [underSection 9 (2) (b)]    
6. National Co- operative Development Warehousing Board [underSection 37 (3)]    
7. Central Warehousing Corporation [under Section 37 (3)]    
8. Advances received for purchase of Agricultural Commodities- 8. Other items
(a) From Central Ware-housing Corporation [under Section 34 (c)]    
(b) From Central Government [under Section 34 (e)]    
(c) From State Government [under Section 34 (e)]    
9. Liability under guarantee by State Government [under Section37 (4) for bonds and debentures] per contra    
10. Provision for taxes    
11. Other Liabilities    
12. Suspense    
13. Other items    
14. Profit and loss Account    
Form B[Rule No. 24]Profit and loss Account for the year ended 31st March........
1. Interest on- Rs. P. 1. Warehousing Charges Rs. P
  (a) Loans from Reserve Bank of India    
  (b) Loans from Central Warehousing Corporation    
  (c) Loans from State Bank of India    
  (d) Debentures    
2. Establishment 2. Interest on. -
      (a) Securities
      (b) Bank Accounts
      (c) Advances
      (d) Loans from-
      (i) State Government
      (ii) Central Ware-housingCorporation
      (iii) National Co-operativeDevelopment and Warehousing Board
      (iv) Reserve Bank
3. Directors' Fees, etc. 3. Subsidies-
      (i) From National Cooperative Development and WarehousingBoard
      (ii) From the Central Warehousing Corporation
4. Rent, Rates, Taxes 4. Dividend on shares in Co-operative Societies
5. Depreciation 5. Other income including Agency Commission
6. Repairs   New Loss B/D
7. Bad and Doubtful Debts Fund    
8. Auditors' fees or remuneration    
9. Stationery, printing, etc.    
10. Miscellaneous Expenses