Section 9(1) in Punjab Water Resources (Management and Regulation) Act, 2020
(1)The Authority shall have and maintain a separate Fund to be called the Punjab Water Regulation and Development Authority Fund to which, the following shall be credited, namely:-(i)any grants and loans made to the Authority by the State Government or Government of India or loans from any financial agency with the prior concurrence of the Government;(ii)all fees, charges and fines received by the Authority; and(iii)all sums received by the Authority from such other sources, as may be decided by the Government.
