Section 88(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)All fees and other moneys received by a Marketing Committee under this Act, all sums realised by way of penalty (otherwise than by way of fine in a criminal case), all loans raised by the committee, and all grants, loans or contributions made by the Government to the committee, shall from part of a fund to be called the 'Market Fund'.
