Section 15(2) in The West Bengal Tax On Entry Of Goods Into Local Areas Act, 2012
(2)The Fund shall be under the control of the State Government and there shall be credited thereto -(a)any sum of money credited under section 16;(b)any sum of money credited under section 17;(c)any sum realised by the State Government in carrying out its function under this Act or in the administration of this Act;(d)any fund provided by the Central Government for the development or facilitating the trade, commerce and industry in the State as mentioned in section 18.
