Section 43(5) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(5)The Marketing Board shall make provision in it's budget for crediting the amount into the permanent fund at the rate of twenty percent of it's gross receipts comprising of license fee and market fees and into the pension fund as specified from time to time by the State Marketing Officer. No expenditure from the permanent fund shall be incurred except with the prior approval or as per the direction given by the State Marketing Officer. No expenditure from this fund or from amount as provided under sub-section (2) of section 44 shall be proposed in the budget referred to in sub-section (1).
