Section 39L(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(2)The following shall from part of, or be paid into, the Agricultural Marketing Development Fund (hereinafter called “the Development Fund”) namely: -(a)all contributions received by the State Marketing Board from the Market Committees under sub-section(2) of section 37;(b)all contributions, grants or loans made or sanctioned to the State Marketing Board by the State Government(c)any sums borrowed by the State Marketing Board, with the permission of the State Government;(d)all income or moneys received by the State Marketing Board from any other Source whatsoever, including income from fees or charges levied by it or donations or grants received from any local authorities, market committees or other institutions and individuals;(e)such other sums as the State Government may, from time to time, specify.
