Section 8(1) in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
(1)The Corporation shall have and maintain a fund known as the “Industrial Development, Operation and Maintenance Fund” (here in after referred to as “Fund”) for the discharge of its functions under this Act, to which shall be credited (a)all monies received by the Corporation from the Government by way of grants, subventions, loans, advances or otherwise;(b)all fees, costs and charges received by the Corporation under this Act;(c)ground rent collected with effect from the date on which this Act comes into effect from industrial plots and sheds by the Delhi Development Authority constituted under the Delhi Development Act, 1957 (61 of 1957), the Corporation and the Industries Department of the Government;(d)all monies received by the Corporation from the disposal of lands, buildings and other properties movable and immovable, as may be prescribed;(e)all monies received by the Corporation by way of rents and profits or in any other manner or from any other source as may be prescribed.
