Section 8 in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
8. Council Fund.
(1)There shall be a fund at the disposal of the Council to meet the charges in connection with the discharge of its duties and performance of its functions under this Act.(2)The fund of the Council shall consist of-(a)grants, if any, made by the Indian Central Sugarcane Committee;(b)grants, if any, made by the State Government;(c)sums received by the Council by way of commission under Section 21; and(d)any other sums which may be credited to it under the general or special orders of the State Government.
