Section 19 in The Inland Waterways Authority Of India Act, 1985
19. Constitution of the Fund.
(1)There shall be constituted a Fund to be called the Inland Waterways Authority of India Fund and there shall be credited thereto--(a)any grants and loans made to the Authority by the Central Government under section 18;(b)all fees and charges received by the Authority under this Act; and(c)all sums received by the Authority from such other sources as may be decided upon by the Central Government.(2)The Fund shall be applied for meeting--(a)salary, allowances and other remuneration of the members, officers and other employees of the Authority;(b)expenses of the Authority in the discharge of its functions under section 14; and(c)expenses on objects and for purposes authorised by this Act.
