Section 34L in The Gujarat Agricultural Produce Markets Act, 1963
34L. Establishment and administration of State Agricultural Marketing Development Fund.
(1)There shall be established a fund to be called the State Agricultural Marketing Development Fund which shall be maintained and administered by the Board.(2)The amount standing to the credit of the State Agricultural Produce Market Fund under Section 34 immediately before the commencement of the Gujarat Agricultural Produce Markets (Amendment) Ordinance, 1985 (Gujarat 7 of 1985) shall, on such commencement, stand transferred to, and form the corpus of, the Development Fund.(3)The following shall form part of, or be paid into, the Development Fund, namely:-(a)all contributions received by the Board from the market committees under sub-section (1) of Section 43-M;(b)all contributions and grants made or sanctioned to the Board by the State Government under sub-section (2) of Section 34-M;(c)any sums borrowed by the Board;(d)all incomes or moneys received by the Board from any source whatsoever including income or charge levied by it or donations or grants, received from the local authorities, market committees or other institutions and individuals;(e)amounts recovered as an arrear of land revenue under sub-section (3) of Section 34-T;(f)such other sums as the State Government may, from time to time, specify.(4)All expenditure incurred by the Board shall, from time to time, be defrayed out of the Development Fund and surplus, if any, shall be invested by the Board in public securities or shall be deposited in any scheduled bank, as defined in the Reserve Bank of India Act, 1934 (II of 1934) or in a co-operative bank approved by the State Government for this purpose.
