Section 64B in Karnataka Agricultural Produce Marketing Act 1966
64B. Constitution of revolving fund.
(1)The State Government shall constitute a fund called revolving fund. The following shall be credited into the said fund namely:-(i)such percentage of service charges as may be notified by the Director of Agricultural Marketing collected by the person who has established the farmer consumer market;(ii)contributions collected through market committees towards floor price scheme under section 63(2)(a)(xiii);(iii)contributions from the State Government;(iv)contributions by the Central Government; and(v)from any other sources.(2)The Managing Director of Agricultural Marketing Board shall operate the Revolving Fund which shall be kept or invested in a Scheduled bank and shall apply the fund for the purpose specified in section 64C.(3)The Accounts relating to the revolving fund shall be prepared annually and audited by the State Accounts Department. Such audited accounts shall be submitted to the State Government for approval.
