Section 3(4) in Kerala Construction Workers' Welfare Fund Act, 1989
(4)There shall be credited to the Fund,-(a)the contribution specified in section 8 ;(b)fee levied under sections 4 and 9 and under the scheme;(c)grant or loan or advances, if any, made by the Government of India or by the State Government or any local authority ;(d)the amount borrowed by the Board under section 20 ;(e)the damages realised under section 23;(f)any amount raised by the Board from other sources to augment the resources of the Board ;(g)any donation or grant made by any person or institution;(h)any other amount which, under the provisions of the scheme, shall be credited to the Fund.
