Section 43 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
43. Market Committee Fund.
(1)Save as provide in sub-section (2), all moneys received by a market committee shall be paid into a fund to be called "The Market Committee Fund" all expenditure incurred by the market committee under or for the purpose of this Act shall be defrayed out of the said fund. Any surplus remaining with the market committee after such expenditure has been met shall be invested in such manner as may be prescribed.(2)Any money received by the market committee by way of arbitration fee or as security for costs in arbitration proceeding relating to disputes or any money received by the committee by way of security deposits, contribution to provident fund or for payment in respect of any notified agricultural produce or charges payable to weighmen, hamal and other functionaries and such other moneys received by the market committee as may be provided in the ruled or bye-laws shall not form part of market committee fund and shall be kept in such manner as may be prescribed.(3)Save as otherwise provided in this Act, the amount to the credit of the Market Committee Fund and all other moneys received by the market committee shall be kept in a Co-operative Bank or in Post Office Saving Bank or, with the approval of the Director/Board, in any Bank.
