Section 145(2) in Haryana Panchayati Raj Act, 1994
(2)The following shall be paid into and form part of the Zila Parishad Fund, namely:-(a)the proceeds of any tax, cess, toll or fee imposed under this Act;(b)the sale proceeds of all dust, dirt, dung, refuse or carcasses of animals, except in so far as any person is entitled to the whole or a portion thereof;(c)5% to 10% of the funds allotted to a district as grant-in-aid by the Government under plan scheme to Development and Panchayats Department;(d)all sums received by way of loans from the State Government or otherwise;(e)all sums received by way of gift or contribution by the Zila Parishad;(f)the income or proceeds of any property vesting in the Zila Parishad;(g)the sum realised by way of rent or penalty otherwise than as the amount of any fine in a criminal case.
