Section 61 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
61. Contribution towards the Board.
- Every market committee shall out of its funds, pay to the Board as contribution such percentage of its income derived from licence fees and market fees as may be prescribed by the Government, by notification, subject to a maximum of forty per cent to meet the expenses of establishment of the Board and expenses incurred in execution of the function assigned to the Board under this Act.
