Section 7(1) in The Bihar Industrial Area Development Authority Act, 1974
(1)The Authority shall have and maintained its own fund to which shall be credited-(a)all moneys received by the Authority from the State Government by way of grants, loans advances or otherwise;(b)all fees, rents, charges, levies and fines received by the Authority under this Act;(c)all moneys received by the Authority from disposal of its movable and immovable assets;(d)all moneys received by the Authority by way of loan from financial and other institution and debentures floated for the execution of a scheme or schemes of the Authority duly approved by the State Government.
