Section 101 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
101. Revolving Marketing Development Fund.
(1)The Director shall maintain a separate "Revolving Marketing Development Fund" to account the receipts realized as contribution from licensees of private market yard, private market sub-yard, e-trading platform, direct marketing and from such other contribution including Market Committee.(2)Every Market Committee shall contribute five percent of its income derived from licence fees and market fees, as may be prescribed, to "Revolving Marketing Development Fund" maintained by Director.(3)The Director will spend the fund, so maintained under sub-section (1), in development of common marketing infrastructure, skill development, training, research and pledge financing and such other activities as will aid in creating an efficient marketing system in the State/ Country.
