Section 3 in The Tiger Conservation Authority Fund (Regulation) Guidelines, 2007
3. Constitution of the Fund .-The Central Government hereby constitutes a Fund to be called the Tiger Conservation Authority Fund, to which the following sums shall be credited, namely:-
(i)any grants and loans made to the Tiger Conservation Authority by the Central Government;(ii)all fees and charges received by the Tiger Conservation Authority under the Act;(iii)all sums received by the Authority from such other sources as may be decided upon by the Central Government; and(iv)interest accrued on investment and fixed assets of the Authority.
