Section 16(1) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(1)There shall be formed for the whole of the State, a fund to be called the "Central Market Fund". Every Market Committee shall contribute [twenty-five per cent] [Substituted 'ten per cent' by Act No. 14 of 2015, dated 8.10.2015.] of its annual income to the Central Market Fund and the contribution so paid shall be placed to the credit of the said Fund.(Provided that it shall be competent for (the Director of Marketing to grant postponement of the payment of contribution or reduction or remission thereof in respect of any newly constituted market committee upto a period of three years from the date of its constitution).
