Section 14 in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
14. Utilization of fines for beneficial purposes [Section 17 (2)].
(1)The Chief Inspector shall be the authority empowered under sub-section (2) of Section 17 of the Act, by the State Government to approve the purposes on which recoveries of fines may be applied.(2)The Chief Inspector may, by general or special order, direct that the recoveries of fines shall be expended in whole or part within such reasonable time as may be specified by him.
