Section 8(2) in The Central Industrial Security Force (Amendment and Validation) Act, 1999
(2)The fee received under sub-section (1) shall be credited to the Consolidated Fund of India.Explanation.For the purposes of this section, the expression "Managing Director", in relation to an industrial establishment, means the person (whether called general manager, manager, chief executive officer or a partner of a firm or by any other name) who exercises control over the affairs of the establishment.".
