(1)The Orissa Consumer Welfare Fund established under the Orissa Sales Tax Act, 1947 (Orissa Act 14 of 1947) shall be deemed to have been established under this Act.(2)There shall be credited to the Fund, in such manner as may be prescribed all amounts forfeited under sub-section (4) of section 52 and all amounts of penalty paid pursuant to that section, including interest recovered, if any, on such amounts (except any amount refunded under clause (c) of sub-section (4) of the said section) and excluding the expenses of collection and recovery as determined by the Government.(3)The money credited to the Fund shall be utilised by the Government for the welfare of the consumers in accordance with such rules and the accounts and other relevant records in relation to the Fund shall be maintained in such manner, as may be prescribed.
