(2)The following shall be paid into and form part of the fund, namely,(a)the proceeds of any tax or fee imposed by or assigned to the panchayat under this Act;(b)all sums ordered by a court to be paid as compensation;(c)all other sums ordered by a court to be placed at the credit of the village fund:(d)the sale proceeds of all dust, dirt, dung, refuse, or carcasses of animals, except in so far as any person is entitled to the whole or a portion thereof;(e)sums contributed to the fund by the State Government or the taluka panchayat or the district panchayat;(f)all sums received by way of loans from the State Government or the taluka panchayat or the district panchayat or out of the District Development Fund or otherwise;(g)all sums received by the panchayat by way of gift or contribution;(h)the income or proceeds of any property vesting in the panchayat;(i)the net proceeds (after deducting the expenses of assessment and collection) of the cess authorised by section 203;(j)all sums realised by way of rent or penalty otherwise than as the amount of any fine in a criminal case;(k)all sums realised as pound fees after deducting the expenses.
