Section 13(2) in M.P. Farmers' Organisation Rules, 1999
(2)A fee under sub-rule (1) shall be levied for the following purposes for the Farmers' Organisation :-(a)to provide facilities;(b)to provide specific services;(c)to meet any urgent needs of the Farmers' Organisation;(d)to build up assets of the Farmers' Organisation; and(e)to improve the system.
