Section 13(2) in Sikkim Ecology Fund and Environment Cess Act, 2005
(2)The fund shall be under the control of State Government and there shall be credited to the fund the followings:-(a)any sum of money credited under Section 14 ;(b)any sum collected by the State Government in carrying out its functions under this Act;(c)any fund provided by the Central Government or the State Government by way of grant or otherwise for the purposes of amelioration of the environment of the ecology.
