Section 91 in Karnataka Agricultural Produce Marketing Act 1966
91. Contribution to the Consolidated Fund of the state.
(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.(2)Taking into consideration the estimates made under sub-section (1) the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] shall by order determine the [x x x] [Omitted by Act 17 of 1980 w.e.f.30.6.1979] percentage of the gross receipts that every market committee shall have to contribute to the Consolidated Fund of the State during the ensuing financial year for meeting the expenses referred to in sub-section (1) and send a copy of the order to every market committee.[Provided that the [Director of Agricultural Marketing] [Inserted by Act 4 of 1982 w.e.f.1.5.1968] may for reasons to be recorded in writing at any time before the end of the financial year during which the contributions are to be made alter the percentage.](3)Every market committee in the State shall pay to the State Government before the fifteenth of every month in such manner as may be prescribed such percentage of its gross receipts during the preceding month by way of market fees and licence fees as has been notified by the [Director of Agricultural Marketing] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] under sub-section (2) from the first day of April of the financial year in respect of which the percentage has been determined.Explanation. - For purposes of this section and section 92 gross receipts in respect of market fees shall include the amount paid to the market committee under sub-section (3) of section 97 and gross receipts in respect of licence fees shall exclude the amounts paid to the Panchayats under sub-section (1) of section 98.
