Section 3 in The Orissa Consumer Welfare Fund Rules, 2007
3. Corpus of the Fund.
- The corpus of the fund shall consists of the following namely :-(1)Any amount to be credited by the Government pursuant to Subsection (4) of Section 52, Sub-section (2) of Section 53 of the Orissa Value Added Tax Act, 2004.(2)The financial assistance granted or released by Central Government and State Government for Consumer Protection and related purposes to the fund including the funds, given for specific purposes as one time grant;(3)The interest or dividend on investments;(4)Any other receipts or grants from any source, whatsoever, specifically meant for the purpose of undertaking activities relating to the objectives of the fund; and(5)Application fees and for any of the other fees received by the Consumer Courts as may be prescribed by the Government.
