Section 16(1) in The Warehousing Corporations Act, 1962
(1)To the Warehousing Fund shall be credited--(a)all moneys and other securities transferred to the Central Warehousing Corporation under clause (c) of sub-section (2) of section 43;(b)such grants and loans as the Central Government way make for the purposes of the Warehousing Fund; and(c)such sums of money as may, from time to time, be realised out of the loans made from the Warehousing Fund or from interest on loans or dividends on investments made from that fund.
