(1)There shall be a Fund constituted by the State Government to be called the Development Fund, to be utilised for-(a)meeting emergency preparedness;(b)meeting containment of pollution caused by discharge of oil, mixtures, obnoxious substances, chemicals and other noxious and harmful substances, to preserve and protect inland waters;(c)supporting, part or whole of expenses of owners or economically backward sector involved in activities of trade and living depending solely on inland waters;(d)removal of unidentified wreck or obstruction affecting and impeding navigation; and(e)boosting up development works of inland water navigation with respect to safety and convenience of conveyance.
