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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(2) in The Punjab Agricultural Produce Markets Act, 1961

(2)
(a)Every Committee shall out of its fund pay to the Board as contribution such percentage of its income derived from licence fee, market fee and [penalties imposed and realized under this Act] [Substituted for the words 'fines levied by the Courts' by Haryana Act No. 37 of 2008.] as is specified below to defray expenses of the office establishment of the Board and such other expenses incurred by it in the interest of the Committees generally and also pay to the State Government the cost of any special or additional staff employed by the State Government in consultation with the Committee for giving effect to the provisions of this Act in the notified market area-
(i) if the annual income of a Committee does not exceed Rs.10,000 *20 per centum
(ii) if the annual income of a Committee exceeds Rs. 10,000  
(a) on the first of Rs. 10,000 *20 per centum
(b) on the next Rs. 5,000 or part thereof *25 per centum
(c) on the remaining income *30 per centum.]
*Old rates substituted by Haryana Act No. 21 of 1973.
(b)The State Government shall determine the cost of such special or additional staff and shall, where the staff is employed for the purposes of more Committees than one, apportion such cost among the Committees concerned in such manner as it thinks fit. The decision of the State Government determining the amount payable by any Committee shall be final.