Section 36(1) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(1)The Authority shall have and maintain its own Fund to be called "the Truck Terminal Fund" to which shall be credited-(a)all monies received by the Authority by way of grants, subventions, loan advances or otherwise;(b)all monies received from any statutory authority for carrying out the purposes of this Act;(c)all fees, costs, fines and charges received by the Authority under this Act;(d)all monies received by the Authority from the disposal of lands, buildings and other properties movable and immovable and other transactions.(e)all monies received by the Authority by way of rent and profits or in any other manner or from any other source.
