Section 14(1) in The Warehousing Corporations Act, 1962
(1)The Central Government may, after due appropriation made by Parliament by law in this behalf, pay to the Central Warehousing Corporation for the purposes of either fund maintained by the Corporation--(a)by way of grants, such sums of money as the Central Government may consider necessary; and(b)by way of loans, such grants and loans as the central Government may make for the purposes of the Warehousing fund; and
