Section 2 in Bihar Agricultural Produce Markets (Amendment) Act, 1992
2. Insertion of new Chapter after Chapter IVA of the Bihar Act 16 of 1960.
- In the Bihar Agricultural Produce Markets Act, 1960 (Bihar Act 16, 1960) after Chapter IVA the following new Chapter shall be inserted namely:-"Chapter IVB Contribution in the State Fund by the Committee."33M. Every Market Committee shall out of its fund contribute to the State Government fund such percentage of its income derived from licence fees and market fees as may be prescribed by Rules from time to time by the State Government."
