Section 3 in The M.P. Krishi Upaj Mandi (State Marketing Development Fund) Rules, 2000
3. Madhya Pradesh State Marketing Development Fund.
(1)Every Market Committee shall pay to Board upto the 10th day of every month of such percentage of gross receipts composing of licence fees and Market fees as the State Government may by notification declare from time to time under sub-section (1) of Section 43 of the Adhiniyam.Payment will be made to the Board for Madhya Pradesh State Marketing Development Fund at the rate declared in the notification by "Account Payee" Bank draft. Madhya Pradesh State Marketing Development Fund will be divided into three sub-heads as under :-(a)Farmers' Road Fund.(b)Agricultural Research and Infrastructure Development Fund.(c)Board Fund.
