Section 18(1) in The Hooghly River Bridge Act, 1969
(1)The Commissioners shall maintain a fund to be called the Hooghly River Bridge Fund and credit shall be given to the said fund of any income derived from -(a)grant from Government or any other source;(b)loans from Government or any other source;(c)issue of debentures;(d)tolls collected under this Act, and(e)any other source as may be approved by the State Government.
