Section 8(2) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
(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.
