Section 99 in The Orissa Development Authorities Rules, 1983
99. Payment of fine realised under Section 112.
(1)The State Government shall assign a separate Head of Account to which all fines realised under Section 112 shall be credited.(2)All fines payable in connection with prosecutions under the Act shall be credited to the Head of Account assigned under Sub-rule (1) through treasury challan.(3)The treasury challan referred to in Sub-rule (2) shall indicate as to on the prosecution of which Authority the Court imposed the fine.(4)The treasury challan, before it is presented in any treasury for deposit shall be verified as to the correctness of the entry therein by the Court who imposed the fine :(5)The Accountant General, Orissa shall on or before the first day of October each year furnish a statement in triplicate to the State Government in the Housing and Urban Development Department and the Finance Department indicating the total deposits made under the said Head of Account during the preceding financial year in respect of each concerned Authority.(6)It shall be the duty of the Accountant General, Orissa to maintain proper and separate accounts regarding the fines paid in respect of each Authority.(7)The State Government in the Housing and Urban Development Department shall, on receipt of the return under Sub-rule (5) make necessary provisions in its budget of the following year for payment of the amount purported by the Accountant General, Orissa to the concerned Authorities.(8)The State Government shall make a payment of the amount so provided in the Budget to the concerned Authorities before the first day of July of the year in respect of which such budget provision has been made.
