Section 52 in The Bihar and Orissa Local Self-Government Act, 1885
52. Constitution of District Fund.
- There shall be formed for each district a fund to be called the "District Fund" and there shall be placed to the credit thereof-(1)[ the proceeds of the local cess;] [Substituted for the original clause (1) by B. and O. Act 1 of 1916.](1a)[ all sums received under any loan raised under Section 50;] [Inserted by Bengal Act 5 of 1908.](2)[] [Clause (2) is in force in areas in which Part IV of B. and O. Act 3 of 1922, is not in force.] all sums levied within the... district [* * *] [The words 'as fines, penalties or otherwise' repealed by para 3 and Schedule IV of the AO.] under this Act [not.. being fines or penalties] [Inserted by para 3 and Schedule IV of the AO.];(2)[] [Clause (2) is in force in areas in which Part IV of B and O Act 3 of 1922, is in force. See Section 2(1) of and Schedule I to that Act.] all sums levied within the district [* * *] [The words 'as fines, penalties or otherwise' repealed by para 3 and Schedule IV of the AO.] under this Act, except when levied by a panchayat appointed Under the Bihar and Orissa Village Administration Act, 1922 [not being fines or penalties] [Inserted by para 3 and Schedule IV of the AO.];[* * *] [Clauses (3) and (4) repealed by the AO.](5)[ all receipts in respect of any [* * *] [Substituted by the Bihar Act 40 of 1950, for the original section.] libraries, reading-rooms, institutes of physical culture, hospital, dispensaries, dairy farms, agricultural model farms, railways, tramways, or other buildings, institutions or works, which may have been established, acquired or constructed by, vested in, or placed under the control and administration of a District Board under Part III of this Act;](a)[ all receipts accruing within the district from tolls or leases under Part III, heading D (I), of this Act] [Inserted by Bengal Act 5 of 1908.];(b)[ all receipts accruing within the district from fees levied for providing irrigation facilities under Part III, heading D (II), of this Act; [Inserted by Bihar Act 40 of 1950.](c)all receipts accruing within the district from the registration and taxation of carts and carriages under Part III, heading D (III), of this Act;(d)all proceeds from the sale of agricultural produce and manures under Part III, heading I, of this Act;](e)all receipts accruing within the district from dairies established under Part III, heading I, of this Act;(6)all sums [other than sums for educational purposes] [Inserted by Bihar Act 7 of 1954.] which may be allotted to the District Board from the [State] [Substituted by ALO.] Revenues by the11 [State] Government for any of the purposes mentioned in Part III of this Act, or for any other purpose;(7)all sums [other than sums for educational purposes] [Inserted by Bihar Act 7 of 1954.] contributed to the District Board by local bodies or private persons.[The proceeds of the local cess shall be placed to the credit of the District Fund under such separate heads as the [State] [Inserted by Bengal Act 5 of 1908 and the present clause was substituted for original by B. and O. Act 1 of 1916.] Government may from time to time determine.]District Fund to be vested in Board. - The District Fund shall be vested in the District Board, and the balance standing to the credit of the Fund shall be kept in such custody as the [State] [Substituted by ALO.] Government from time to time direct.
