Section 18 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
18. Funds of the Authority.
(1)The Authority shall have and maintain a separate fund called the Karnataka Groundwater Authority Fund to which shall be credited,-(a)such sums as may be placed at the disposal of the Authority from time to time by way of grant or loan or otherwise by the Government;(b)grants and loans received from the Central Government;(c)loans raised with prior concurrence of the Government by the Authority from the financial agencies;(d)the proceeds of any fees, charges and fines levied;(e)such other sums received by the Authority from any other source;(2)All the new appointments in the establishment of the Authority, whether temporary or permanent with appropriate scale of pay and purchase of new vehicles shall be made with the concurrence of the Government;(3)The Authority may impose appropriate charges on the quantum of ground water extracted for industrial, commercial and entertainment purposes with the approval of the Government in such manner as may be prescribed.(4)The fund shall be applied for the purpose of this Act in such manner as may be prescribed.(5)The fund shall be kept in such deposit and drawn in such manner as may be prescribed.
