Section 90B in The Bihar (Coal Mining) Area Development Authority Act, 1986
90B. [ [New Section 90B added by Section 10 of the (Amendment) Act, 1992. [24 of 1992].]
Collection of Market fee and Allocation of Fund for Development.-(1) The State Government shall, For the collection of market fee on sale or transaction of commodities within the market area, provide for necessary agency; and(2)The market-fee so collected shall be deposited in the State Fund and the State Government shall make suitable allocations every year to the Authority concerned to provide for civic amenities, infrastructure and marketing facilities within its area].
