Section 274(3) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(3)There shall be credited to the Fund -(a)grant or loan advances if any, made by the Government of India or by the State Government or any Government body or local authority;(b)the contribution paid by the beneficiaries under these rules;(c)all sums received by the Board from such other sources as may be decided by the State or State Government.Registration of Building Workers as Beneficiaries[Section 12]