Section 19(5) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
(5)[ "Every Committee shall, out of its total receipts (excluding moneys raised under clause (v) of [section 17, money realized as development cess and grants made] [Substituted by section 4 of U.P. Act No. 10 of 1991.] by the State or Central Government) in the financial year, pay to the Board as contribution such amount not exceeding fifty percent of the first fifty lakh rupees of the receipts as the State Government may, by notification, declare from time to time, and all receipts exceeding fifty lakh rupees.]
