(c)all sums received on account of fines and unclaimed sale proceeds under the provisions of the Cattle Trespass Act, 1871 (1 of 1871), all or any part of proceeds of the public ferries, fines and compensation received under the provisions of the Northern Indian Ferries Act, 1878 (17 of 1878) and Bengal Ferries Act, 1885 (Bengal Act 1 of 1885) and all money received under the Canal Public Ferries Act, 1880 (Madras Act 1 of 1880) which are received within the Municipality and are payable to the Municipality under the said provisions of the said Act; and
