- The receipts which shall be credited to the Panchayat Union (General) Fund shall include -(a)[***] [[Clause (a) of section 186 was omitted by Tamil Nadu Panchayats (Fourth Amendment) Act, 1999 (Tamil Nadu Act 30 of 1999):Before omission it was as follows: '(a) such part of the local Cess collected in the Panchayat Development Block as remains after crediting to the Panchayat Union (Education) Fund and the Village Panchayat Fund under section 167;']](b)[ The proportionate share of the proceeds of the [***] [Substituted for the expressions: 'the local Cess surcharge collected in the Panchayat Development Block under section 168' vide Tamil Nadu Panchayats (Third Amendment) Act, 2007 (Tamil Nadu Act 23 of 2007) w.e.f. 8th June 2007.] surcharge on the duty on transfers of property and Entertainments Tax received by the Panchayat Union Council under sections 169 and 175-A;](c)[***] [Clauses (c) and (d) of section 186 were omitted by Tamil Nadu Panchayats (Fourth Amendment) Act, 1999 (Tamil Nadu Act 30 ofl999): Before omission it was as below: '(c) the Local Cess Surcharge Matching Grant paid by the Government under section 180; (d) the Local Roads Grant paid by the Government under section 182;'](d)[***] [Clauses (c) and (d) of section 186 were omitted by Tamil Nadu Panchayats (Fourth Amendment) Act, 1999 (Tamil Nadu Act 30 of 1999): Before omission it was as below: '(c) the Local Cess Surcharge Matching Grant paid by the Government under section 180; (d) the Local Roads Grant paid by the Government under section 182;'](e)fees on licences issued and permissions given by the Panchayat Union Councils;(f)fees levied in public markets classified as Panchayat Union markets after deducting the contribution, if any, paid by the Panchayat Union Council to the Village Panchayat on the scale fixed by the Government;(g)the contribution paid to the Panchayat Union Council by Village Pan-chayats in respect of markets classified as Village Panchayat markets;(h)fees for the temporary occupation of roads or road margins;(i)fees for the use of choultries;(j)receipts from dispensaries maintained by the Panchayat Union Council;(k)income from endowments and trusts under the management of the Panchayat Union Council;(l)[***] [Clause (1) omitted by Tamil Nadu Panchayats (Third Amendment) Act, 2007 (Tamil Nadu Act 23 of 2007) w.e.f. 8th June 2007. Before omission it was as follows: '(I) the proportionate share of the proceeds of the Entertainments Tax received by the Panchayat Union Council under section 13 of the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939);'](m)contributions from Government, other Panchayat Union Councils, municipalities, other local authorities and persons in aid of every institution or service maintained or financed from Panchayat Union funds or managed by the Panchayat Union Council;(n)sale-proceeds of tools and plants, stores and materials and of trees and avenue produce appertaining to Panchayat Union roads;(o)income from Panchayat Union ferries and fisheries;(p)interest on loans and securities;(q)interest on arrears of revenue;(r)income from, and sale proceeds of, buildings, lands and other property belonging to the Panchayat Union Council;(s)unclaimed deposits and other forfeitures;(t)fines and penalties levied under this Act by the Panchayat Union Council or at its instance or on its behalf;(u)all sums other than those enumerated above or in section 187 which arise out of, or are received in aid of, or for expenditure on, any institutions or services maintained or financed from the Panchayat Union funds or managed by the Panchayat Union Council;(v)all other moneys received by the Panchayat Union Council.
