Section 34A(5) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(5)The Market Committee shall pay to the State Government the cost of supervision so collected within a period of fifteen days from the close of the month in which such cost is collected, by a chalan in Government Treasury [* * *] [The words 'under the Account Head XXVIII Co-operation-XXVIII-B-Co-operation-Miscellaneous Receipt-Supervision fees (other than consumer's Co-operative)' were deleted by G. N. of 7.6.1990.].
