Section 14A(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(3)Every Market Committee shall inform the Collector, or as the case may be, the District Deputy Registrar, of the amount standing to the credit of the Election Fund every year not later than the 31st day of October, and also at any other times when required by the Collector or as the case may be, the District Deputy Registrar, so to do.
