Section 16 in The Warehousing Corporations Act, 1962
16. Warehousing Fund.
(1)To the Warehousing Fund shall be credited--(a)all moneys and other securities transferred to the Central Warehousing Corporation under clause (c) of sub-section (2) of section 43;(b)such grants and loans as the Central Government way make for the purposes of the Warehousing Fund; and(c)such sums of money as may, from time to time, be realised out of the loans made from the Warehousing Fund or from interest on loans or dividends on investments made from that fund.(2)The Warehousing Fund shall be applied--(a)for advancing loans to State Governments on such terms and conditions as the Central Warehousing Corporation may deem fit for the purpose of enabling them to subscribe to the share capital of State Warehousing Corporations;(b)for advancing loans and granting subsidies to State Warehousing Corporations or to State Governments on such terms and conditions as the Central Warehousing Corporation may deem fit for the purpose of promoting the warehousing and storage of agricultural produce and notified commodities, otherwise than through co-operative societies;(c)[ for meeting the expenses incurred in relation to the training of personnel, or publicity and propaganda, for the purpose of promoting warehousing and storage of agricultural produce and notified commodities; [Inserted by Act 42 of 1976, Section 4 (w.e.f. 24-3-1976)](d)for meeting the expenses, including the salary, allowances and other remuneration of the officers and other employees, incurred in relation to the administration of the Warehousing Fund.]
