Section 20(1) in The Bureau Of Indian Standards Act, 2016
(1)There shall be constituted a fund to be called the Bureau of Indian Standards fund and there shall be credited thereto--(a)any grants and loans made to the Bureau by the Central Government;(b)all fees and charges received by the Bureau under this Act;(c)all fines received by the Bureau;(d)all sums received by the Bureau from such other sources as may be decided upon by the Central Government.
