Section 16(1) in Agricultural And Processed Food Products Export Development Authority Act, 1985
(1)There shall be formed a Fund to be called the Agricultural and Processed Food Products Export Development Fund and there shall be credited thereto-(a)any sums of money which the Central Government may, after due appropriation made by Parliament by law in this behalf, provide from and out of the proceeds of the cess credited under section 4 of the Agricultural and Processed Food Products Export Cess Act, 1985, after deducting therefrom the expenses of collection of the cess and the amount, if any, refunded;(b)all fees levied and collected in respect of registration and other matters under this Act or the rules made thereunder;(c)any grants or loans that may be made by the Central Government for the purposes of this Act under section 15; and(d)any grants or loans that may be made by any State Government, voluntary organisation or other institution for the purposes of this Act:Provided that no such grant, loan or donation shall be credited to the Fund except with the prior approval of the Central Government.
