Section 3(3) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012
(3)The following shall be credited to the Fund, namely:(a)contributions under sections 4 and 26;(b)application fee realised under section 5;(c)any amount borrowed under section 15;(d)all amounts collected by way of sale of stamp under section 24;(e)any donation voluntarily made to the Fund by any association or institution or any other person;(f)any profit, interest, dividend or other income on any investment made of any part of the Fund;(g)any grants, loans or advances as may be given by the Government of India or the State Government or any other institution or organisation;(h)two per cent of the amount being received by the Stamp Vendors as commission;(i)amount transferred under section 30;(j)any fees levied under the Scheme;(k)any other amount, to be credited to the Fund under the provisions of the Scheme;(l)any amount raised by the Board from other sources to augment the resources of the Fund.
