Section 17 in The West Bengal Special Economic Zone Act, 2003.
17. Fund of authority.
(1)There shall be a Fund to be called the Special Economic Zone Development Authority Fund (hereinafter referred to as the "fund") to be held, by the authority in trust for the purposes of this Act and all monies realised or realisable under this Act, and all monies otherwise received by the authority, shall be credited thereto.(2)The authority may, with the previous approval of the State Government, borrow money from the open market or otherwise for carrying out the functions under this Act.
