Section 68(2) in The Maharashtra Maritime Board Act, 1996
(2)The Board may apply the whole or any part of the sums accumulated in any sinking fund in or towards the discharge of the moneys for the repayment of which the fund has been established:Provided that, it pays into the fund in each year and accumulates the whole of the moneys borrowed are discharged, a sum equivalent in the interest which would have been produced by the sinking fund or the part of the sinking fund so applied.
