(2)For the purposes of constitution of the Development Fund under sub-section (1), endeavour shall be made to design schemes of contribution from-(a)the State Government;(b)stake holders;(c)the amount collected from sale of wreck or cargo or remains thereof after deducting the expenses incurred;(d)excess fund out of judicial sale of vessels or any property or cargo after meeting the expenses incurred or set-off against the court to meet damages or functioning of the court or administrative machinery; and(e)part or proportionate disbursement of fees collected by the respective State Government as provided in this Chapter.
