Section 17(1) in The Assam Evacuee Property Act, 1951
(1)The salary and allowances of the President, the allowances of other members of the Committee, the remuneration of the Administrative Officers and other staff and such other expenses as may be incurred by the Committee in the exercise or discharge of any of its powers, duties and functions under this Act or the rules made thereunder in respect of an evacuee property, shall be defrayed out of a levy at such rate, as may be prescribed, on the receipts derived from such property and shall subject to the provisions of Section 9, be a first charge on such receipts.
