Section 195(1) in Rajasthan Panchayati Raj Rules, 1996
(1)The budget among other things should contain adequate and suitable provisions for: -(a)opening balance in its funds, and estimated income of the Panchayati Raj Institution for the budget year.(b)estimated income shall be separately indicated for :(i)own income from(a)Tax Revenue(b)Non-Tax Revenues like fees, penalties, fairs, income from sale of land, temporary use of land, kine house, grazing grounds, water reservoirs, agricultural farms, orchards, bone contracts, rental income from shops and buildings, etc.(ii)Grant-in-aid from State Government under different heads like share against land revenue, maintenance grant, development grant, establishment grant, incentive grant, matching share, education, rural sanitation, housing, improved chulha, water supply and cleaning and general purpose grant;(iii)Receipts from Central Government through District Rural Development Agency for Rural Development Works and Employment generation,(c)expenditure proposed on establishment and discharge of their duties under the Act and Rules. Estimates should be :-(i)for existing expenditure and for(ii)new expenditure separately indicating special reasons for new items.(d)Due discharge of all liabilities in respect of loans and for all other commitments like refunds etc.(e)Working balance not less than 20% of the estimated receipts of own income for the year.
