Section 38 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
38. Market Fund, its custody and investment.
(1)All moneys received by a committee under this Act, including all sums realised by way of licence fees, fines, penalties paid to or levied under this Act (other than fines imposed by any Court), all proceeds of land or other property sold by a committee, all rents or compensation accruing from land or property, all loans raised by a committee, and all grants, loans or contributions made by the State Government to a committee shall form part of a fund to be called "the Market Fund".(2)The amount to the credit of the Market Fund shall be kept or invested in such manner as may be prescribed.
