Section 22H in The Rajasthan Agricultural Produce Markets Act, 1961
22H. Marketing Development Fund.
(1)There shall be a fund called the Marketing Development Fund, which shall be administered by the Board.(2)All receipts of the Board shall be credited, and all expenditure incurred by the Board in the discharge of its duties shall be debited to the Marketing Development Fund.[22HA. Borrowing power of the Board. - For carrying out the provisions of this Act, the Board may borrow money -(a)from the State Government; or(b)with the previous approval of the State Government, -(i)from any other agency; or(ii)by issuing debentures on the security of any property vested in it or on the security of a part of its future income accruing to it under this Act, or the rules made thereunder.]
