Section 76(6) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(6)The Market Committee shall make provision in its budget for crediting the amount into the permanent Fund upto thirty percent of its gross receipt comprising of licence fee and market fee and to the pension Fund as prescribed form time to time by the Chairman of the Committee. No expenditure form the permanent Fund shall be incurred except with the prior approval or as per direction given by the Chairman of the Committee No expenditure from this Fund or from amount as provided under sub-section (2) of section 77 shall be proposed in the budget referred to in sub section (1).
