Section 49(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)The Authority shall have maintain its own fund to which shall be credited -(a)all moneys received by the Authority from the State Government and the Central Government by way of grants, loans, advances or otherwise;(b)all moneys received by the Authority from sources other than the State Government or the Central Government, by way of loans or debentures;(c)all fees received by the Authority under this Act;(d)all moneys received by the Authority from the disposal of lands, buildings and other properties, movable and immovable;(e)all moneys received by the Authority by way of the rent and profits or in any other manner or from any other source; and(f)all moneys received by the Authority in connection with the execution of any town development scheme.
