Section 25(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(1)There shall be a fund for the Authority to be called Metropolitan Region Development Fund for that Region to which shall be credited all moneys received by the Authority, including,-(a)a contribution to be made by the Government of a sum of not less than rupees hundred crores towards a revolving fund to be established by the Authority, in such instalments not exceeding four, as the Government may determine in consultation with the Authority ;(b)such other monies as may be paid to the Authority by the Government ;(c)such monies as may be paid to the Authority by the Union Government or any other authority or agency ;(d)the sums collected on account of any duty or cess levied under Chapter VI ;(e)the proceeds of any betterment charge levied under Chapter VI ;(f)all fees, costs and charges received by the Authority under this Act or any other law for the time being in force ;(g)all monies received by the Authority from the disposal of lands, buildings and other properties, moveable and immoveable, and other transactions ;(h)all monies borrowed by the Authority ; and(i)all monies received by the Authority by way of rents and profits or in any other manner or from any other source.
