Section 16 in The Bihar State Mela Authority Act, 2008
16. Constitution of Mela Fund.
- There shall be a duly constituted fund to be called Mela Development and Management Fund (MDMF) and there shall be credited:-(i)Any grants and loans made to the Authority by the State or Central Government.(ii)All the fees and surcharge received by the Authority under this Act.(iii)All sums received by the Authority from such other sources as may be decided by the State Government.(iv)The donations received as per the guidelines of the Government of India and the State Government.
