Section 10(1) in The Jute Manufactures Development Council Act, 1983
(1)There shall be formed a Fund to be called the Jute Fund and there shall be credited thereto--(a)any fees that may be levied and collected under this Act or the rules made thereunder;(b)any sums of money paid or any grants or loans granted by the Central Government for the purposes of this Act;(c)any grants or loans that may be made by any person for the purposes of this Act.
