Section 64B(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)The State Government shall constitute a fund called revolving fund. The following shall be credited into the said fund namely:-(i)such percentage of service charges as may be notified by the Director of Agricultural Marketing collected by the person who has established the farmer consumer market;(ii)contributions collected through market committees towards floor price scheme under section 63(2)(a)(xiii);(iii)contributions from the State Government;(iv)contributions by the Central Government; and(v)from any other sources.
