Section 49(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(2)Any money received by the 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 deposit, contribution to provident fund or for payment in respect of any notified agricultural produce, or other charges payable by the Committee or such other money received by the Committee as may be provided in the rules or bye-laws, shall not form part of the Committee Fund, and shall be kept in such manner as may be prescribed.
