Section 54(1) in The Bihar Panchayat Raj Act, 2006
(1)For every Panchayat Samiti there shall be constituted a Panchayat Samiti Fund, bearing the name of the Panchayat Samiti and the same shall be placed to the credit thereof-(a)contributions and grants, if any, made by the Central or the State Government including such part of the land revenue collected in the State as may be determined by the Government;(b)contributions and grants, if any, made by the Zila Parishad or any other local authority;(c)loans, if any, granted by the Central or the State Government or raised by the Panchayat Samiti on security of its assets;(d)all receipts on account of tolls, rates and fees levied by it;(e)all receipts in respect of any schools, hospitals, dispensaries, buildings, institutions or works vested in, constructed by or placed under the control and management of the Panchayat Samiti;(f)all sums received as gift or contributions and all income from any trust or endowment made in favour of the Panchayat Samiti;(g)such fines or penalties imposed and realized under the provisions of this Act or of the bye-laws made thereunder, as may be prescribed; and(h)all other sums received by or on behalf of the Panchayat Samiti.
