Section 111(2) in The Gujarat Panchayats Act, 1993
(2)The following shall be paid into and form part of the fund, namely,(a)the proceeds of any tax or fee imposed by or assigned to the panchayat under this Act;(b)all sums ordered by a court to be paid as compensation;(c)all other sums ordered by a court to be placed at the credit of the village fund:(d)the sale proceeds of all dust, dirt, dung, refuse, or carcasses of animals, except in so far as any person is entitled to the whole or a portion thereof;(e)sums contributed to the fund by the State Government or the taluka panchayat or the district panchayat;(f)all sums received by way of loans from the State Government or the taluka panchayat or the district panchayat or out of the District Development Fund or otherwise;(g)all sums received by the panchayat by way of gift or contribution;(h)the income or proceeds of any property vesting in the panchayat;(i)the net proceeds (after deducting the expenses of assessment and collection) of the cess authorised by section 203;(j)all sums realised by way of rent or penalty otherwise than as the amount of any fine in a criminal case;(k)all sums realised as pound fees after deducting the expenses.
