(2)The receipts of the Authority on revenue account in any financial year shall be applied in-(a)defraying working expenses;(b)meeting payments due under contracts or agreements to railway undertakings ;(c)paying pensions, and contributions to provident funds ;(d)repaying to the revenues of the Federation so much of any pensions and contributions to provident funds charged by this Act on those revenues as is attributable to service on railways in India ;(e)making due provision for maintenance, renewals, improvements and depreciation ;(f)making to the revenues of the Federation any payments by way of interest which they are required by this Part of this Act to make ; and(g)defraying other expenses properly chargeable against revenue in that year.
