Section 9 in Jharkhand Tourism Development and Registration Act, 2015
9. Funds of the Authority.
(1)The Authority shall have its own funds, to which shall be credited the following and all payment of the Authority shall be made therefrom :(a)All moneys received by the Authority from the State Government by way of grants, loans advances or otherwise;(b)All fees, rents, charges, levels and fines received by the Authority under this Act;(c)All moneys received by the Authority from disposal of its moveable and immoveable assets;(d)All moneys received by the Authority by way of loan from financial and other institutions and debentures floated for the execution of a scheme or schemes of the Authority duly approved by the State Government.(e)The authority can collect fund through private sources like donation, private loan etc.(f)The revenue generated through government and non-government sources will be managed under financial rule.(2)The Authority shall have power, subject to the provisions of this Act, to spend such sums as it thinks fit to cover all administrative expenses of the Authority and on object or for purposes authorised by this Act and such sums shall be treated as expenditure out of the funds of the Authority.(3)All money standing at the credit of the Authority which cannot immediately be applied as provided in sub-section (2) shall be deposited in P/L Account.
