Section 31A(6) in Punjab Market Committees Bye-laws
(6)Contribution payable by the Market Committee under sub-section (2) of section 27 of the Act would become due for each month at the close of the month and shall be paid to the Board by the Secretary of the Committee by the end of the following month. If the amount of contribution is not so received by the Board it shall be payable with interest at the rate of 5% per annum.Provided that if the contribution is not received by the Board within 90 days of its having become due, Secretary of the Board send a requisition to the bank where the funds of the Market Committees are kept. The Bank shall thereupon transfer the amount so claimed to the account of Marketing Development Fund under intimation to the concerned Market Committee and the Secretary of the Board.
