Section 3(2) in Kerala Cultural Activists Welfare Fund Act, 2010
(2)The following shall be credited to the Fund under the Scheme or Schemes, namely:-(i)the contributions specified under section 6,(ii)grants, loans, advances or donations made by the Government of India or the State Government or the Local Authorities or any other Non-Government institutions or Organisations or individuals,(iii)fund raised through lottery conducted in association with the State Lottery Department,(iv)the amount borrowed by the Board under section 14,(v)the profit, interest, dividend on any investment or share made by the Board,(vi)any fee collected by the Board under the Act or Rules or the Scheme,(vii)any amount raised by the Board from any other source for augmenting the amount in the Fund,(viii)amount collected by the Board from cinema tickets of fare exceeding Rupees Twenty five,(ix)arrear amount realised under section 18,(x)the amount collected by conducting art and cultural programmes for raising the Fund,(xi)amount collected from the subscribers of the DTH Cable network at the rate of one rupee,(xii)any other amount to be credited to the Fund under the provisions of the Scheme,
