Section 18(1) in Rajasthan State Bus Terminal Development Authority Act, 2015
(1)There shall be a fund for the Authority to be called "The Rajasthan State Bus Terminal Development Authority Fund" to which shall be credited all moneys received by the Authority, including,-(a)any fund, grant or loan received by the Authority from the State Government;(b)such other moneys as may be paid to the Authority by the State Government, Central Government or any other authority or agency by way of grant, loans, advances or otherwise;(c)any rental, fee or user charge collected by the Authority under this Act; and(d)any other sums received by the Authority.
