Section 45B in The Orissa Agricultural Produce Markets Rules, 1958
45B. Contribution to be paid to the Board.
- Every Market Committee shall make contributions to the Board as required under Section 18-G of the Act, at a rate of five per centum of its gross income derived from licence fee and market fees in a market year, besides paying such an additional per centum of the said income as may be fixed by the Board in proportion to cost of the works of the Market Committee, executed in that year.
