Section 17 in The Warehousing Corporations Act, 1962
17. Central Fund.
(1)To the General Fund shall be credited--(a)all sums received by the Central Warehousing Corporation other than those referred to in sub-section (1) of section 16; and(b)such grants and loans as the Central Government may make for the purposes of the General Fund.(2)The General Fund shall be applied--(a)for meeting the salary, allowances and other remuneration of the officers and other employees of the Central Warehousing Corporation;(b)for meeting the other administrative expenses of the Corporation; and(c)for carrying out the purposes of this Act;[Provided that the General Fund shall not be applied for meeting the expenses referred to in clause (c) or clause (d) of sub-section (2) of section 16.] [Inserted by Act 42 of 1976 s. 5 (w.e.f. 24-3-1976)]
