Section 30(1) in The Vidarbha Irrigation Development Corporation Act, 1997
(1)The Corporation shall have and maintain its own fund, to which shall be credited,-(a)all moneys received by the Corporation from the State Government by way of grants, subventions, loans, advances and the loans raised under this Act.(b)all fees, costs and charges received by the Corporation under this Act;(c)all moneys received by the Corporation from the disposal of lands, buildings and other properties, movable and immovable and other transactions;(d)all moneys received by the Corporation by way of water charges, rents and profits or from any other source.
