Section 57(2) in The Maharashtra Public Trusts Act, 1950
(2)The following sums shall be credited to the said Fund, namely:—(a)fees leviable under section 18;(b)contributions made under section 58;(c)the amount from the funds or the portion thereof credited under section 61;(d)any sum received from a private person;(e)any sum allotted by the State Government or any local authority; and(f)any other sum which may be directed to be credited by or under “the provisions of this Act or the Inter-State Corporation Act, 1957 or the Bombay Statutory Corporations (Regional Reorganization) Act, 1960.
