Section 11 in Andhra Pradesh Prisons Development Board Act, 2001
11. Prisons Development Fund.
(1)The Board shall have and maintain its own fund in the name and style of 'Prisons Development Fund' to which shall be credited, -(a)all moneys received by the Board from the State and Central Governments, by way of grants, loans, advances or otherwise;(b)all moneys borrowed by the Board by way of loans or debentures;(c)all moneys generated by the agricultural, horticultural, industrial or manufacturing activities undertaken by the prisoners in Jails;(d)all fees, charges and profits received by the Board; Prisons Development Fund.(e)all moneys received by the Board from the disposal of lands, buildings, and other properties (movable or immovable); and(f)all moneys received by the Board by way of rents or profits or in any other manner or from any other source.(2)The Prisons Development Fund shall be applied towards meeting the expenses incurred by the Board in the administration of this Act, and for such other purposes as may be prescribed.(3)The Board may keep such sum of money out of its funds in deposit in any of the scheduled banks, and any money in excess of the said sum shall be invested in such manner as may be prescribed.
