Section 44(1) in Bihar Regional Development Authority Act, 1974
(1)The authority shall have and maintain own fund to which shall be credited-(a)all moneys received by the authority from the State Government from the Central Government by way of grants, advances otherwise;(b)all moneys borrowed by the Authority from sources other than State Government or the Central Government by way of loans debentures;(c)all fees including betterment fees and charges received by the(d)all moneys received by the Authority from the disposal of lands, buildings and other properties movable and immovable; and(e)all moneys received by the Authority by way of rents and profits or in any other manner or from any other source;Provided that the setting up of the Authority would not involve any additional commitment from the Central Government by way of grants , loans, advances or otherwise.
