Section 88(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)Any money received by the marketing committee by way of arbitration fee or as security for costs in arbitration proceedings relating to disputes or any money received by the committee by way of security deposit contribution to provident fund or for payment in respect of notified agricultural produce, or charges payable to weighman, palledar and other functionaries and such other moneys received by marketing committee as may be provided in the rules or bye-laws shall not from part of the "Market Fund" and shall be kept in such manner as may be prescribed.
