Section 89(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(3)The Government shall determine the cost of the special or additional staff referred to in Clause (b) of sub-section (2) and shall, where, the staff is employed for the purposes of more than one marketing committee, apportion such cost among the marketing committees concerned in such manner as it thinks fit and the decision of the Government determining the amount payable by any marketing committee shall be final.
