Section 31(1) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
(1)The funds of the farmers' organisation shall comprise of the following, namely :-(a)grants and commission received from the State Government as a share of the Irrigation Water Rate collected in the area of operation of the farmers' organisation;(b)such other funds as may be granted by the State Government and Central Government for the development of the area of operation;(c)resources raised from any financing agency for undertaking any economic development activities in its area of operation;(d)income from the properties and assets attached to the irrigation system;(e)fees collected by the farmers' organisation for the services rendered in better management of the irrigation system; and(f)amounts received from any other sources.
