Section 36 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
36. Truck Terminal Fund.
(1)The Authority shall have and maintain its own Fund to be called "the Truck Terminal Fund" to which shall be credited-(a)all monies received by the Authority by way of grants, subventions, loan advances or otherwise;(b)all monies received from any statutory authority for carrying out the purposes of this Act;(c)all fees, costs, fines and charges received by the Authority under this Act;(d)all monies received by the Authority from the disposal of lands, buildings and other properties movable and immovable and other transactions.(e)all monies received by the Authority by way of rent and profits or in any other manner or from any other source.(2)The amount to the Credit of the Truck Terminal Fund shall be kept or invested in the State Bank of India or in any corresponding new bank specified in the First Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, or in the first Schedule to the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980, or in such co-operative bank as the State Government may, approve for the purpose.(3)The accounts of the Truck Terminal Fund shall be operated by such officers of the Authority and in such manner as the Authority may, authorised by regulations made in this regard.
