Section 50(5) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(5)Thee-trading platform licensee shall contribute, of such user charge collection, to the separate "Revolving Marketing Development Fund" maintained by the Director at the rate in percentage at par with APLMC. The Fund will be utilized for the purposes and in the manner mutatis mutandis to section 10 (5) of this Act.
