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State of Jharkhand - Section

Section 68 in The Jharkhand Agricultural Produce Markets Rules, 2000

68. The Market Committee Fund.

- [(i) All money received by the Market Committee shall be credited to the fund called the Market Committee fund except where the Government or the Board on its own motion or an application by the Market Committee or otherwise shall direct all moneys paid into the Market Committee fund, shall be credited at least once in a week in full into State Bank or a Bank duly approved for this purpose by the Chairman and the crediting of the fund, shall be intimated within three days, to any other Officer authorised by the Managing Director of the Board. All balance from the fund shall be kept in such bank and it shall not be withdrawn except in accordance with the Rules.] [Substituted by G.S.R. 12A dated 26.9.1993.]
(ii)
(a)Every Market Committee shall, out of its fund pay to the Board, as contribution such percentage of its total income 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 Market Committee generally and also pay to it the cost of staff employed by the Board or the Jharkhand Government for giving effect to the provisions of the Act in the notified market area-
(1) If the annual income of a Market Committee does not exceed Rs.10,000; ... 10per centum
(2) If the annual income of Market Committee exceeds Rs. 10,000-onthe first 10,000 ... 10per centum
  On the next 5,000 or part thereof ... 15per centum
  On the remaining income ... 25per centum
(iii)[ Every Market Committee shall, out of its fund, which is received as Market fee and licence fee, pay as contribution to the State Government the following percentage of its total income as specified below:-] [Inserted by G.S.R. 40 dated 30.11.1992.]
(a) If the Annual income of a Market Committee is upto ten lakhsor above but below twenty five lakhs; 10percent
(b) If the Annual income of a Market Committee is upto twenty-fivelakhs or above but below fifty lakhs; 15percent
(c) If the Annual income of a Market Committee is upto fifty lakhsor more 20percent
(b)The Board shall determine the cost of such staff employed by it for the purposes and in the interest of the Market Committees. The decision of the Board determining the amount payable by Market Committee shall be final.