Section 21(1) in Assam State Capital Region Development Authority Act, 2017
(1)There shall be a fund for the Metropolitan Authority to be called "Assam State Capital Region Development Fund" to which shall be credited all moneys received by the Authority, including, -(a)the contribution to be made by the State Government of a sum of not less than Rs 100 crore (Rupees one hundred crores) towards a revolving fund to be established by the Authority, in such instalments, as the State Government may determine in accordance with the schemes included in the State Plan and under appropriation duly made in this behalf, which contribution shall be utilized by the Authority for such planned development as the State Government may, from time to time, approve;(b)such other moneys as may be paid to the Authority by the State Government;(c)such moneys as may be paid to the Authority by the Central Government or any other authority or agency;(d)the sums placed at its disposal by the State Government from out the proceeds of any cess levied under this Act;(e)the proceeds of any betterment charge levied under this Act;(f)all fees, costs and charges received by the Authority under this Act or any other law for the time being in force;(g)all money received by the Authority from the disposal of lands, buildings and other properties, movable and immovable, and other transactions;(h)all moneys borrowed by the Authority;(i)all money received by the Authority by way of rents and profits or in any other manner from any other source.
