Section 19(1) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(1)The Authority shall have and maintain its own fund to which shall be credited :-(a)all moneys received by the Authority from the State Government or the Central Government by way of grants, loans, advanced or otherwise;(b)all moneys borrowed by the Authority from sources other than the State Government or the Central Government by way of loans or debentures;(c)all fees, tolls, cess and charges and like received by the Authority under the Act;(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.
