(1)The Commissioners shall maintain a fund to be called the Hooghly River Bridge Fund and credit shall be given to the said fund of any income derived from -(a)grant from Government or any other source;(b)loans from Government or any other source;(c)issue of debentures;(d)tolls collected under this Act, and(e)any other source as may be approved by the State Government.(2)All moneys belonging to the said Hooghly River Bridge Fund shall vest in the Commissioners in trust for the purposes of this Act.(3)The State Government may, by rules, provide for the manner of payment of moneys into the said Hooghly River Bridge Fund and for the investment, custody and disbursement of such moneys.
