Section 16(3) in Rail Land Development Authority (Constitution) Rules, 2007
(3)[ The Authority shall maintain a separate Escrow account to which all earnings, including royalties, concession fees, license fees and profits out of Authoritys Projects shall be credited and thereafter shall be passed in full after retaining such percentage of earning which the Authority may decide as per the annual budgetary process, on to the Central Government as per the procedure to be laid down in the regulations.
