Section 17(1) in The Foreign Contribution (Regulation) Act, 2010
(1)Every person who has been granted certificate or prior permission under section 12 shall receive foreign contribution only in an account designated as "FCRAAccount" by the bank, which shall be opened by him for the purpose of remittances of foreign contribution in such branch of the State Bank of India at New Delhi, as the Central Government may, by notification, specify in this behalf:Provided that such person may also open another ‘‘FCRA Account’’ in any of the scheduled bank of his choice for the purpose of keeping or utilising the foreigncontribution which has been received from his ‘ ‘FCRA Account’’ in the specified branch of State Bank of India at New Delhi:Provided further that such person may also open one or more accounts in one or more scheduled banks of his choice to which he may transfer for utilising any foreign contribution received by him in his ‘‘FCRA Account’’ in the specified branch of the State Bank of India at New Delhi or kept by him in another ‘‘FCRA Account’’ in a scheduled bank of his choice:Provided also that no funds other than foreign contribution shall be received or deposited in any such account.
