Section 15(1) in The Orissa Agricultural Produce Markets Act, 1956
(1)All moneys received by a Market Committee shall be paid into a fund to be called "The Market Committee Fund" and all expenditure incurred by a Market Committee under or for the purposes 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 as may be prescribed in this behalf.
