Section 94(3) in Jharkhand Panchayat Raj Act, 2001
(3)Receipts of additional stamp fees if any, shall firstly, be deposited in the consolidated fund of the state in such a manner, as may be prescribed and the State Government may, at the commencement of every financial year, if such provision is made by appropriation (Bill) passed in this behalf by the Legislative Assembly, withdraw from the consolidated fund of the State such an amount as will be equal to the receipts made (realised) by the State Government in the preceding year.
