Section 90(2) in Karnataka Agricultural Produce Marketing Act 1966
(2)Save as otherwise provided in this Act any money received by the market committee by way of arbitration fee or as security for costs in arbitration proceedings relating to disputes or any money received by the committee by way of security or contributory provident fund and such other moneys received by the committee as may be provided in the rules or bye-laws shall not form part of the Market Fund and shall be kept in such manner as may be prescribed.
