Section 3(2) in Kerala Fishermen's Welfare Fund Act, 1985
(2)There shall be credited to the fund,-(a)the contribution specified in section 4 ;(b)fee levied under the scheme ;(c)damages realised under section 21 ;(d)grants or loans or advances made by the Government of India or the State Government;(e)any voluntary donations ;(f)any penalty levied under the provisions of the Kerala Marine Fishing Regulation Act, 1980 (10 of 1981) ;(g)any amount raised by the Board from other sources to augment the resources of the Board.
