Section 105(1) in The M.P. Municipalities Act, 1961
(1)There shall be credited to the Municipal Fund-(a)all moneys received by or on behalf of the Council under the provisions of this Act or of any other law for the time being in force or under any contract;(b)the balance, if any, standing at the commencement of this Act at the credit of the Municipal Fund;(c)all proceeds of the disposal of property by, or on behalf of, the Council;(d)all rents accruing from any property of the Council;(e)all moneys raised by the tax levied for the purpose of this Act;(f)all fees payable and levied under this Act;(g)all moneys received by way of compensation or for compounding offences under the provisions of this Act;(h)all moneys received by, or on behalf of, the Council from the State Government or private individuals by way of grant or gill or deposits; and(i)all interest and profits arising from any investment of, or from any transaction in connection with, any money belonging to the Council.
