Section 18(1) in Goa Waste Management Corporation Act, 2016
(1)The Corporation shall have and maintain its own fund, to which shall be credited-(a)all monies received by the Corporation by way of grants, subventions, loans, advances or otherwise;(b)all fees, costs and charges received by the Corporation under this Act;(c)all monies received by the Corporation from the disposal of lands, buildings and other properties, movable and immovable, and other transaction;(d)all monies received by the Corporation by way of rent and profits, or in any other manner or from any other source including the proceeds of any loan authorized by section 20;(e)all monies collected on account of the Cess under the Goa Non-biodegradable Garbage (Control) Act, 1996 and the rules and Amendments made thereunder;
