Section 34L(3) in The Gujarat Agricultural Produce Markets Act, 1963
(3)The following shall form part of, or be paid into, the Development Fund, namely:-(a)all contributions received by the Board from the market committees under sub-section (1) of Section 43-M;(b)all contributions and grants made or sanctioned to the Board by the State Government under sub-section (2) of Section 34-M;(c)any sums borrowed by the Board;(d)all incomes or moneys received by the Board from any source whatsoever including income or charge levied by it or donations or grants, received from the local authorities, market committees or other institutions and individuals;(e)amounts recovered as an arrear of land revenue under sub-section (3) of Section 34-T;(f)such other sums as the State Government may, from time to time, specify.
