Section 91(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)The [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] shall before the end of [March] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] in every year estimate the probable expenditure likely to be incured by the State Government during the ensuing financial year on account of,-(i)the salary and other allowances and the leave salary and pension contribution in respect of the services of the Government servants appointed or to be appointed as officers and servants under section 58 [or section 59] [Inserted by Act 17 of 1980 w.e.f.30.6.1979] in respect of all the market committees in the State; and(ii)general elections and by-elections of the members of the market committees in the State.he shall also on the basis of the receipts of the previous year estimate the probable gross receipts by way of market fees and licence fees of all the market committees in the State for the ensuing financial year for meeting such expenditure during the said financial year.
