Section 12 in Arunachal Pradesh Heritage Act, 2015
12. Constitution of Arunachal Pradesh Heritage Fund.
(1)The State Government may constitute a fund known as the Arunachal Pradesh Heritage Fund for the purpose of maintenance and improvement of heritage areas, heritage buildings, heritage precincts and heritage sites and other environmentally sensitive areas.(2)The State Government may, from time to time, allocate to the Authority such grants in aid out of the Consolidated Fund of the State and contributions to the fund may also be received by way of donations, grants etc. from individuals, trusts, local bodies, companies and other agencies involved in such heritage conservation activities,(3)The said Fund shall be liable to be audited by the Accountant General every year.(4)The Authority shall utilize the Fund for meeting the following expense, namely;-(i)The cost of acquisition of heritage buildings or heritages or heritage areas for the purpose of conservation.(ii)The expenditure for any development or works contemplated in the heritage conservation plan.(5)The State Authority may disburse funds to the owners, lessee or power of attorney holders of Sites/heritage building even if they are private property, for maintenance of the building in good condition, if such repairs are found necessary after the inspection as per sub-section (d) of section 4.(6)The State Authority shall be required to prepare its Annual budget in respect of the next financial year with its estimated receipts and expenditure under the fund and forward to State Government for approval of the same. The State Government shall thereafter accord the same with or without modification.
