Section 11(2) in The Delhi Agricultural Produce Marketing (Regulation) General Rules, 2000
(2)All fees and other money received by a marketing committee, all sums realised by way of penalty (otherwise than by way of fine in a criminal case), all loans raised by a committee, and all grants, loans or contributions made by the Government to the committee, shall form part of the Market Fund constituted under Section 88 of the Act.
