Section 18G in The Orissa Agricultural Produce Markets Act, 1956
18G. Contribution to be paid to the Board.
- Every Market Committee shall, out of its funds, pay to the Board as contribution such percentage of its income derived from licence fees and market fees not less than five per cent of such income as may be prescribed to meet the expenses of the establishment of the Board and also those incurred in the interest of the Market Committee.]Chapter-V Miscellaneous
