Section 13(1) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
(1)The Authority shall have its own Fund. The following shall be credited into the Fund of the Authority-(a)all such amount as may be allocated in the budget by the Government for the use of the Authority;(b)Managerial grant sanctioned by the government in the budget of Department of Fisheries;(c)prescribed percentage of Aquaculture registration/ license fee collected by the Department of Fisheries before the appointed date;(d)all such amount as may be received by the Authority in the exercise and discharge of its powers, and functions under this Act;(e)all such amount as may be received by the Authority by way of cess/fees and charges;(f)all such amount as may be received by the Authority by way of loans, donations, subsidies, gifts or grants from any source whatsoever.
