- The following moneys shall be credited to the Gram Fund -(a)all grants from the Government or other Local Authorities as may be specified;(b)the balances, if any, standing at the credit of the Gram Panchayat at the commencement of this Act;(c)the balances and proceeds of all funds which, in the opinion of the Block Development and Panchayat Officer, were or are being collected for common, secular purposes of the village or the villages comprised in the sabha area;(d)all donations;(e)all taxes, duties, cesses, fines and fees imposed and realized under this Act;(f)the sale proceeds of all dust, dirt, dung or refuse collected by the servants of the Gram Panchayats and dead bodies of animals not claimed by any person in accordance with any custom or usage and the trees and other produce of the land vested in the Gram Panchayat;(g)income derived from the fisheries which are under the management of Gram Panchayats; and(h)income derived from common lands vested in the Gram Panchayat under any law for the time being in force.
