Section 46(4) in The Gujarat Agricultural Produce Markets Act, 1963
(4)If the State Government does not make such an order, it shall transfer all the assets of the market committee which remain after the satisfaction of all its liabilities, to the State Agricultural Produce Markets Fund constituted under Section 34. The Director shall utilise such assets for such object in the area as he considers to be for the benefit of the agriculturists in that area.
