Section 14(1) in Rail Land Development Authority (Constitution) Rules, 2007
(1)The Central Government may, after due appropriation made by Parliament by law in this behalf, make to the Authority such sums of money as are required to enable the Authority to discharge its functions. But immediately after setting up the authority, the Central Government shall provide the following sums of money for its initial setting up and functioning:(a)An initial start-up capital of Rupees fifteen crore for operational expenses, including contingencies;(b)An amount of Rupees seventy-five lakhs, for meeting its initial administrative and establishment expenses.
