Section 43(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)Save as provide in sub-section (2), all moneys received by a market committee shall be paid into a fund to be called "The Market Committee Fund" all expenditure incurred by the market committee under or for the purpose of this Act shall be defrayed out of the said fund. Any surplus remaining with the market committee after such expenditure has been met shall be invested in such manner as may be prescribed.
