Section 18(1) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(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;
