Section 14A(4) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(4)Whenever the list of voters is to be prepared or revised or any elections to the Market Committee are to be held, the Collector or as the case may be, the District Deputy Registrar, shall in writing inform the Market Committee of the same, and require the Market Committee to deposit with him such amount and before such date as may be specified in writing for meeting expenses for preparing or revising the list, or as the case may be, for conducting the elections or of both.
