Section 36(1) in The Special Economic Zones Act, 2005
(1)There shall be established by every Authority a Fund to be called the..........(the name of the Special Economic Zone concerned) Authority Fund and there shall be credited thereto—(a)all sums of money, which the Central Government may, after due appropriation made by Parliament by law in this behalf, provide to the Authority;(b)all grants or loans that may be made to the Authority under this Act;(c)all sums received on account of user or service charges or fees or rent for the use of properties belonging to the Authority;(d)all sums received by the Authority from such other sources as may be decided upon by the Central Government.
