Section 84 in The Orissa Development Authorities Rules, 1983
84. Credit to capital account.
- There shall be credited to the capital account-(a)all sums (except interest) received by way of seed capital or payments of any special nature;(b)all moneys received on account of loan taken by the Authority in pursuance of the Act and these rules;(c)the sale proceeds of land or building vested in the Authority, such land or building having been acquired out of any such loan as referred to in Clause (b);(d)where any land or building was acquired or constructed out of an advance from the revenue account, the portion of the proceeds of the sale of such land or building which remains after crediting to the revenue account of such advance;(e)the sale proceeds of any movable property (including securities for money invested from the capital account) belonging to the Authority;(f)all lump sums received from any Government or Government undertakings or person in aid of the capital account;(g)all premia received by the Authority in connection with leases for any term exceeding forty years; and(h)all contributions received on account of the levy under Section 62.
