Section 11(4) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(4)Any money received by the marketing committee by way of arbitration fee or as security for cost in arbitration proceedings relating to disputes for any money received by the committee by way of security deposit, contribution to provident fund or for payment in respect of any notified agricultural produce, or charges payable to weighmen, palledar and other functionaries and such other money received by marketing committee under the rules or bye-laws shall not form part of the Market Fund and shall be kept in such manner as may be determined by the Director from time to time.
