Section 37(1) in Water (Prevention and Control of Pollution) Act, 1974
(1)The State Board shall have its own fund, and the sums which may, from time to time, be paid to it by the State Government and all other receipts (by way of gifts, grants, donations, benefactions [, fees] [Inserted by section 17, Act 44 of 1978 (w.e.f. 12-12-1978).] or otherwise) of that Board shall be carried to the fund of the Board and all payments by the Board shall be made therefrom.
