Section 99 in The Delhi Municipal Corporation Act, 1957
99. Constitution of the Municipal Fund.
(1)Save as otherwise provided in this Act,-(a)all funds which immediately before the establishment of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] vested in any body or local authority specified in the Second Schedule;(b)all moneys received by or on behalf of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] under the provisions of this Act or of any other law for the time being in force, or under any contract;(c)all proceeds of the disposal of property by, or on behalf of, the Corporation;(d)all rents accruing from any property of the [a Corporation;] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)](e)all moneys raised by any tax, rate or cess levied for the purposes of this Act;(f)all fees collected and all fines levied under this Act or under any rule, regulation or bye-law made thereunder;(g)all moneys received by or on behalf of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] from the Government or any individual or association of individuals by way of grant or gift or deposit;[***] [Clause (h) omitted by Act 67 of 1993, section 72 (w.e.f. 1-10-1993).](i)all interests and profits arising from any investment of, or from any transaction in connection with, any money belonging to the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)], including loans advanced under this Act; and(j)all moneys received by or on behalf of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] from any other sources whatsoever,shall form one Fund to be entitled the [by the name of the Corporation as specified by the Government under sub-section (1A) of section 3 (hereinafter in this Act referred to as "the Municipal Fund")] [Substituted by Delhi Act 12 of 2011, section 13, for the "Municipal Fund of Delhi (hereinafter in this Act referred to as the Municipal Fund)" (w.e.f. 13-1-2012)](2)[ The Municipal Fund shall be held by the [a Corporation] [Substituted by Act 67 of 1993, section 72, for sub-section (2) (w.e.f. 1-10-1993). Earlier sub-section (2) was amended bt Act 19 of 1988, section 3 and Sch. II (w.e.f. 31-3-1988)] in trust for the purposes of this Act subject to the provisions herein contained and a General Account relating to all moneys received by or on behalf of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] shall be maintained.]
