Section 13(1) in Rajasthan Lakes (Protection and Development) Authority Act, 2015
(1)The State Government shall constitute a fund to be known as the Rajasthan Lakes Development Authority Fund to which shall be credited all moneys received by the Authority, including -(a)such amount of contribution to be made by the State Government yearly or in such instalments in each year as it may determine in accordance with the projects or schemes included in the State Plan and under appropriation duly made in this behalf;(b)such other moneys as may be paid to the Authority by the State Government, Central Government or any other authority or agency by way of grants, loans, advances or otherwise;(c)all moneys borrowed by the Authority including loans to be raised from the financing institutions;(d)all moneys received by the Authority by way of rents and profits or in any other manner or from any other source ; and(e)all donations received by the Authority.
