Section 3(b) in The Jammu and Kashmir Shri Amarnath Ji Shrine Act, 2000
(b)"Board Fund" means such grant-in-aid as may be received from the State Government, Government of India contributions from philanthropic organisation/persons nongovernmental organisations, any registration fee that might be required to be paid under rules by pilgrims or others who initiate economic activity in route, and the Chadawa;
