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The Warehousing (Development and Regulation) Act, 2007 37. Constitution of fund. - 1. There shall be constituted a fund to be called the Warehousing Development and Regulatory Authority Fund and there shall be credited thereto- a. all Central Government grants, fees and charges received by the Authority; b. all sums received by the Authority from such other source as may be decided upon by the Central Government; c. all sums realised by way of penalties under this Act. 1. 2. The fund shall be applied for meeting- a. the salaries, allowances and other remuneration of the members, officers and other employees of the Authority; b. the other expenses of the Authority in connection with the discharge of its functions and for the purposes of this Act.    |
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