Section 19 in Karnataka Industrial Areas Development Act, 1966
19. Board's fund.
- The Board shall have and maintain its own fund, to which shall be credited, -(a)all moneys received by the Board from the State Government by way of grants, loans, advances or otherwise;(b)all fees, costs, deposits and charges received by the Board under this Act;(c)all moneys received by the Board from the disposal of lands, buildings and other properties movable and immovable, and from other transactions;(d)all moneys received by the Board by way of rents or in any other manner or from any other source.
