Section 11 in The Orissa Kendu Leaves (Control of Trade) Act, 1961
11. Application of Net Profits.
(1)Out of the net profits derived by Government from the trade in Kendu leaves under this Act an amount not being less than fifty per centum thereof shall be paid to the [Zilla Parishads, Samitis] [Substituted vide Orissa Gazette Extraordinary No. 1390 dated 19.10.2004 (w.e.f. 1.4.2001).] and Grama Panchayats.(2)The allocation of the said amount among the different Samitis and Grama Panchayats as aforesaid shall be as Government may determine from time to time.(3)[ Subject to such conditions as may be prescribed the sums so paid to the [Zilla Parishads, Samitis] [Added by Orissa Kendu Leaves (Control of Trade) (Amendment) Act 17 of 1963.] and Grama Panchayats shall be utilised in accordance with the provisions of [the Orissa Zilla Parishad Act, 1991] [Inserted vide Orissa Gazette Extraordinary No. 1390 dated 19.10.2004 (w.e.f. 1.4.2001).], the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1960) and the Orissa Grama Panchayat Act, 1964 (Orissa Grama Panchayat Act 1 of 1965) respectively.]
