Section 52(5) in The Bihar and Orissa Local Self-Government Act, 1885
(5)[ all receipts in respect of any [* * *] [Substituted by the Bihar Act 40 of 1950, for the original section.] libraries, reading-rooms, institutes of physical culture, hospital, dispensaries, dairy farms, agricultural model farms, railways, tramways, or other buildings, institutions or works, which may have been established, acquired or constructed by, vested in, or placed under the control and administration of a District Board under Part III of this Act;](a)[ all receipts accruing within the district from tolls or leases under Part III, heading D (I), of this Act] [Inserted by Bengal Act 5 of 1908.];(b)[ all receipts accruing within the district from fees levied for providing irrigation facilities under Part III, heading D (II), of this Act; [Inserted by Bihar Act 40 of 1950.](c)all receipts accruing within the district from the registration and taxation of carts and carriages under Part III, heading D (III), of this Act;(d)all proceeds from the sale of agricultural produce and manures under Part III, heading I, of this Act;](e)all receipts accruing within the district from dairies established under Part III, heading I, of this Act;
