Section 14 in The Kerala Ground Water (Control and Regulation) Act, 2002
14. Fund of the Grant water Authority.
- The Authority shall have a Fund to be called The Ground Water Authority Fund and,-(a)all sums to money received by the authority by way of grant loan or otherwise from the central or state Governments or from Financial Institutions;(b)all other sums of money received by, or on behalf of the Authority;shall be credited to it.(2)The Ground Water Authority Fund shall be utilized for meeting the expense of the activities of the Authority.
