Section 31D(3) in The Gujarat Agricultural Produce Markets Act, 1963
(3)The private market, e-market and the markets established under section 31M which has collected the fee under sub-section (1), shall contribute to the Development Fund established [under section 34L and to such market committee of the market area in which it is operating] [Substituted 'under section 34L,' by Gujarat Act No. 14 of 2015, dated 10.4.2015.] such percentage of fees in such manner, as may be prescribed.
