Section 88 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
88. Constitution of Market Fund, its custody and investment.
(1)All fees and other moneys received by a Marketing Committee under this Act, all sums realised by way of penalty (otherwise than by way of fine in a criminal case), all loans raised by the committee, and all grants, loans or contributions made by the Government to the committee, shall from part of a fund to be called the 'Market Fund'.(2)Any money received by the marketing committee by way of arbitration fee or as security for costs in arbitration proceedings relating to disputes or any money received by the committee by way of security deposit contribution to provident fund or for payment in respect of notified agricultural produce, or charges payable to weighman, palledar and other functionaries and such other moneys received by marketing committee as may be provided in the rules or bye-laws shall not from part of the "Market Fund" and shall be kept in such manner as may be prescribed.
