Section 3(2) in Abkari Workers' Welfare Fund Act, 1989
(2)There shall be credited to the Fund, -(a)the contributions and gratuity specified in section 4;(b)The amount borrowed by the Board under section 10;(c)damages realised under section 20;(d)grants or loans or advances made by the Government of India or;the State Government or any institution;(e)any donation from whatever source;(f)any amount raised by the Board from other sources to augment the resources of the Board;(g)fee levied under the scheme;(h)any other amount which, under the provisions of the scheme, shall be credited to the Fund;
