Section 36(4) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(4)With the prior sanction of the Director/Managing Director, the Market Committee may undertake -(i)construction of internal/connecting roads, godowns and other infrastructure in the Principal market yard, sub-market yard (s), market sub-yard (s) and delineated market area to facilitate marketing of agricultural produce including livestock and for the purpose give grant or advance Funds to the Board, or any other Department or undertaking of the State Government or any other agency authorized by the Director/ Managing Director;(ii)maintenance of stocks of fertilizer, pesticides, improved seeds, agricultural equipments, inputs for sale and establish Soil Testing Laboratories; and(iii)to provide on rent storage facilities for stocking of agricultural produce to agriculturists.
