Section 18(1) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(1)The Corporation shall have and maintain its own fund, to be called the West Bengal Industrial Infra-structure Development Corporation Fund, to which shall be credited-(a)all moneys received by the Corporation from the State Government by way of grants, subventions, loans, advances or otherwise;(b)all moneys received by the Corporation from borrowings in the open market or from banks and other financial institutions;(c)all fees, costs and charges received by the Corporation under this Act;(d)all moneys received by the Corporation from the disposal of lands, buildings and other properties, movable and immovable and other transactions;(e)all moneys received by the Corporation by way of rents and profits or in any other manner or from any other source.
