Section 33C in Jharkhand Agricultural Produce Markets Act, 2000
33C. [ Board's Fund. [Inserted by Act 60 of 1982.]
(1)Every Market Committee shall, out of its fund, pay to the Board as contribution, such percentage of its income derived from licence fees and market fees as may be prescribed to meet expenses of the establishment of the Board and also those incurred in the interest of the Market Committee.(2)The Board may from time to time, with the previous sanction of the Jharkhand Government and subject to the provisions of this Act and to such conditions as the Jharkhand Government may by general or special order determine, borrow any sum required for the purposes of this Act whether by issue of bonds or stocks.(3)The Board may at any time have on loan under sub-section (1), apart from the amount of loans from the Jharkhand Government an amount excluding such amount as the Jharkhand Government may from time to time fix in that behalf.(4)Stocks issued by the Board under this section shall be issued, transferred, dealt with and re-deemed in such manner as the Jharkhand Government may by general or special order direct.(5)All moneys received by or on behalf of the Board shall constitute the 'Marketing Development Fund.']
