Section 69(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Save as otherwise provided in this Act:-(a)all funds which, immediately before the declaration and constitution of the Corporation under sections 3 and 4 of this Act, vested in any body or local authority of the Municipal area or any part thereof, if any;(b)all money received by or on behalf of the Corporation under the provisions of this Act or any law for the time being in force or under any contract;(c)all proceeds of the disposal of the property by, or on behalf of the Corporation;(d)all rents accruing from any property of the Corporation;(e)all money raised by any tax, rate or cess levied for the purposes of this Act;(f)all fees collected and all fines levied under this Act or under any rule, regulation or bye-law made thereunder;(g)all money received by or on behalf of the Corporation from the Government or any individuals by way of grant or gift of deposit;(h)all interest and profits arising from any investment of, or from any transaction in connection with, any money belonging to the Corporation including loans and advances under this Act;(i)all money received by or on behalf of the Corporation from any other source whatsoever, shall from one Fund to be known as the Corporation Fund.
