Section 150 in The Orissa Municipal Corporation Act, 2003
150. Bustee Service Account.
(1)There shall be placed to the credit of the Corporation Fund in the Bustee Services Account-(a)the amount on account of property tax realised from the Bustee;(b)such amount in each year as may transferred by the Corporation from the General Account; and(c)the amount received from the Government under Sub-section (2).(2)The Government shall in each year give the Corporation a Sum equal to the amount transferred by the Corporation from the General Account for credit to the Bustee Services Account under clause (b) of Sub-section (1).(3)The money credited to Corporation Fund in Bustee Services Account shall, subject to the regulations made in this behalf, be applied for the purpose of maintaining and providing civic services of Bustees.Explanation. - 'Civic services' for the purpose of this Sub-section shall mean all services referred to in this Act.
