Section 22I(1) in The Rajasthan Agricultural Produce Markets Act, 1961
(1)The following sums of money shall be credited to the Marketing Development Fund: -(i)Any grants or loans sanctioned by Government;(ii)Contributions received from market committees under section 18-A;(iii)Loans raised by the Board with the approval of the Government;(iv)Such other sums of money as the Government may direct.
