Section 19(1) in The Inland Waterways Authority Of India Act, 1985
(1)There shall be constituted a Fund to be called the Inland Waterways Authority of India Fund and there shall be credited thereto--(a)any grants and loans made to the Authority by the Central Government under section 18;(b)all fees and charges received by the Authority under this Act; and(c)all sums received by the Authority from such other sources as may be decided upon by the Central Government.
