Section 18 in Tamil Nadu Industrial Township Area Development Authority Act, 1997
18. Fund of the Authority.
(1)The Authority shall have and maintain its own fund to which shall be credited,-(a)all moneys received by the authority from the government by way of grants, loans, advances or otherwise;(b)all moneys borrowed by the Authority from sources other than the Government by way of loans or debentures;(c)all fees, tolls, costs and charges received by the Authority under this Act and under any provision of the law made applicable to the township under section 12;(d)all moneys received by the authority from the disposal of lands, buildings and other properties movable and immovable and from other transactions; and(e)all moneys received by the Authority by way of rents and profits or in any other manner or from any other source.(2)The fund shall be applied towards meeting the expenses incurred by the Authority and in the administration of this and for no other purposes.
