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17. Constitution of the Fund.- (1) There shall be formed a Fund to be called the Marine Products Export Development Fund and there shall be credited thereto- (a) the proceeds of the cess made over to the Authority by the Central Government; (b) all fees levied and collected in respect of registration made under this Act; (c) any other fee that may be levied and collected by the Authority under this Act or the rules made thereunder; (d) any grants or loans that may be made by the Central Government for the purposes of this Act; (e) any grants or loans that may be made by any institution for the purposes of this Act; and (f) all sums realised by the Authority in carrying out the measures referred to in section 9. (2) The Fund shall be applied- (a) for meeting the salaries, allowances and other remuneration of the officers and other employees of the Authority; (b) for meeting the other administrative expenses of the Authority; (c) for meeting the cost of the measures referred to in section 9; and (d) for repayment of any loans from the Central Government or from any institution.    |
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