Section 36(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1)All monies received by a Market Committee under this Act (except the amount of such fees credited to the Election Fund under section (14A) all sums realised by way of penalty (otherwise than by way of a fine in a criminal case), all loans raised by the Committee, and all grants, loans or contributions made by the State Government to the Committee shall form part of a fund to be called the Market Fund.
