Section 13(2) in Tamil Nadu Public Libraries Act, 1948
(2)There shall be credited to the Library Fund the following sums, namely:-(a)The cess collected under section 12, sub-section (2);(b)contributions, gifts, and income from endowments made for the benefit of public libraries;(c)special grants which the Government may make for any specific purpose connected with libraries;(d)fees, fines and other amounts collected by the Local Library Authority under any rules or regulations made under this Act.
