Section 30(1) in Andhra Pradesh Infrastructure Development Corporation Act, 1998
(1)The Corporation shall have and maintain its own fund, to which it shall be credited, -(a)all moneys received by the Corporation from the Government by way of grants, subventions, loans, advances and the loans raised under this Act;(b)all fees, costs and charges received by the Corporation under this Act;(c)all moneys received by the Corporation from the disposal of lands buildings and other properties, movable and immovable, and other transactions;(d)all moneys received by the Corporation by way of charges, from all projects works and schemes, rents and profits or from any other sources.
