Section 3 in The Uttarakhand Witness Protection Act, 2020
3. State Witness Protection Fund
(a)There shall be a fund at state level for the expenses incurred during the implementation of witless protection order passed by the Competent Authority or any other related expenditure for witness protection,(b)The witness protection fund shall comprise the following-(i)budgetary allocation made in the Annual Budget by the State Goverrment;(ii)receipt of amount of fines imposed under section 357 of the Code of Criminal Procedure, 1973 ordered to be deposited by the Courv Tribunals in the witnessprotection fund;(iii)donations/contributions from International/National/Charitable institutions/Organizations and individuals, permitted by the State Government;(iv)funds contributed under corporate social responsibility,(c)The said fund shall be operated by the Home Department under State Government. District Magistrate or officer nominated by him shall have the rigiv of distribution and disbursing the amount distributed to the disticts from State level.
