Section 41(2) in The Ambaji Area Development and Pilgrimage Tourism Governance Act, 2020
(2)Any expenses incurred by the State Government or by such person or persons in exercising such power or performing such duty shall be paid out of the fund of the Ambaji Pilgrimage Tourism Authority and the State Government may make an order directing any person who for the time being has custody of any such funds to pay such expenses from such fund and such person shall be bound to comply with such order.
