Section 39L(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(3)All expenditure incurred by the State Marketing Board shall, from time to time, be met out of the Development Fund, and the surplus, if any, shall be invested by the State Marketing Board in public securities or shall be deposited in any scheduled bank as defined in the Reserve Bank of India Act, 1934, or in a co-operative bank approved by the State Government for this purpose.
