Section 80(1) in The Jammu and Kashmir Electricity Act, 2010
(1)There shall be constituted a Fund to be called the State Electricity Regulatory Commission Fund and there shall be credited thereto, -(a)any grants and loans made to the Commission by the Government under section 79;(b)all fees received by the Commission under the Act;(c)all sums received by the Commission from such other sources as may be decided upon by the Government.
