Section 132B(2) in The Maharashtra Village Panchayats Act, 1959
(2)The following shall be paid into, and form a part of, the Village Water Supply Fund, namely:-(a)the amount credited to and outstanding in the Village Employment Fund, on the date of commencement of the Bombay Village panchayats (Amendment) Act, 1996;(b)an amount not less than thirty-five per cent of the amount of grant received by a panchayat under sub section (1) of section 131, with effect from the financial year 1996-97 and every year thereafter. In the case of a panchayat constituted for any Devasthan Inam Village, such amount shall be in accordance with such order as the State Government may, from time to time, make in this behalf, regard being had to the land therein which may be exempt from the payment of land revenue either wholly or partially;(c)the proceeds of the general water rate and the special water rate under clauses (viii) and (xii) respectively, of sub-section (1) of section 124;(d)all sums received by way of deposits etc. in relation to domestic water supply or non-domestic use through pipes or otherwise.
