Section 43(2) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(2)Any money received by the market committee by way of arbitration fee or as security for costs in arbitration proceeding relating to disputes or any money received by the committee by way of security deposits, contribution to provident fund or for payment in respect of any notified agricultural produce or charges payable to weighmen, hamal and other functionaries and such other moneys received by the market committee as may be provided in the ruled or bye-laws shall not form part of market committee fund and shall be kept in such manner as may be prescribed.
