Section 18A in The Rajasthan Agricultural Produce Markets Act, 1961
18A. [ Contribution to marketing development fund. - Every market committee shall pay to the Board before the fifteenth of every month such amount as may be prescribed but not exceeding [thirty] [Inserted by section 9 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 14.7.1973] per cent of the income derived by it from licence fees, market fees and fines imposed by the Courts.] [Substituted by Rajasthan Act No. 19 of 2005; enforced w.e.f. 16.11.2005 - Notification No. F. 2(27) Vidhi-2/2005, dated 18.11.2005 - Rajasthan Gazette, Extraordinary, Part IV-A, dated 21.11.2005, page 49(1) = 2006 RSCS/Part II/P. 21/H. 26.]
