Section 82(2) in The Gujarat Municipalities Act, 1963
(2)The Purposes For Which Provision Shall Be Made By A Municipality Before The Proceeds Of The Pilgrim Tax Are Credited To The Pilgrim Fund Accounts Shall Be The Following, Namely, The Payment To The Municipality Of Such Percentage Of The Proceeds Of The Said Tax As May Be Determined From Time To Time By The Municipality With The Approval Of The [Director] [This Word Was Substituted For The Words 'Development Commissioner' By Gujarat 6 Of 1965, Section 5.] For(i)making reasonable provision for the performance of all obligations imposed or which may be imposed on it by or under this Act or any other law for the time being in force;(ii)such general duties of the municipality as are connected with the health, convenience and safety of the said pilgrims; and(iii)the cost of collection of the said tax.
